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State of Uttar Pradesh - Section

Section 37 in The Greater Noida Industrial Development Area Building Regulations, 1992

37. Parking, loading and unloading spaces.

(a)When off-street parking space is to be provided for motor vehicles, it shall not be less than 20 sq. mtrs. in area (under stilts : 30 sq. mtrs.) and for scooters and cycles the parking spaces provided shall not be less than 3 sq. mtrs. and 1.40 sq. mtrs. respectively.(b)For building of different types, off-street parking space for vehicles shall be provided as specified below :
SI. No. Occupancy Parking space
(i) Residential :  
  (a) Multifamily residential One parking space for every 200 sq. mtrs. carpet area.
  (b) Lodging establishment, tourist homes and hotels One parking space for every 6 guest rooms.
(ii) Educational One parking space for every 100 sq. mtrs. carpet area orfraction thereof the administrative office area and publicservice area and where any educational building has anyauditorium it shall have an additional parking space for everythirty seats.
(iii) Institutional (Medical) One parking space for every 20 beds.
(iv) Assembly One parking space for every 30 seats.
(v) Institution public/semi-public and corporate office. One parking space for every 100 sq. mtrs. carpet area orfraction thereof.
(vi) Mercantile One parking space for every 100 sq. mtrs. carpet area orfraction thereof.
(vii) Industrial One parking space for every 200 sq. mtrs. carpet area orfraction thereof.
(viii) Storage One parking space for every 100 sq. mtrs. carpet area and oneparking for every 200 sq. mtrs. carpet area or fraction thereofthereafter.
Notes. - (1) For shops built on a plot not exceeding 100 sq. mtrs. parking space need not be provided.
(2)
(a)One parking space for every 100 sq. mtrs. carpet area or fraction thereof should be provided for administration space.
(b)For non-residential and non-assembly buildings in addition to the parking areas provided above 100 per cent additional parking space shall be provided for parking other types of vehicles. Out of this 60 per cent shall be set apart exclusively for bicycles.
(c)For Assembly building, parking space to the extent of 10 per cent of the seating capacity for motorcycles and scooters and 25 per cent of the seating capacity for bicycles shall be provided.
(3)In providing the parking space, care has to be taken that 50 per cent of the open space is left for landscaping and is not accounted for in parking calculations.
(4)In addition to the parking space provided, for mercantile (commercial), industrial and storage buildings one such space for loading and unloading activities for each 100 sq. mtrs. of floor area and fraction thereof exceeding the first 200 sq. mtrs. of floor area shall be provided.
(5)Parking lockup garage shall be included in the FAR calculations unless they are provided in basement of a building or under a building constructed on silts with no external wall.
(6)The spaces to be left out for parking shall be in addition to the open spaces left out for lighting and ventilation purposes.
(7)In case of Group Housing Buildings above 4 storey, provision of parking on silts must be kept in the entire ground floor.