Section 4 in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967
4. Form and contents of plans under sec. 4 :-
The plans shall show the exact boundary of the controlled area, all the revenue villages with their boundaries in the controlled area, allexisting and proposed public roads indicating right of ways and shall be to a scale of 1 CM=640 M, the controlled area under 1 [The plans shall be subject to the following restrictions, namely:(1)Residential Zone :(a)No building shall be constructed at a distance of less than 5.0 Mts. from the boundary of any existing or proposed public road.(b)The maximum permissible built-up area shall be 40 percent of a building unit-individual plot and maximum height of any structure shall be ground floor and two upper floors provided that Floor space Index does not exceed one. There shall be clear minimum distance of 4.5 Mts. between two detached structures.(c)In residential building unit minimum common open plot of 10% of the building unit shall be provided with a minimum size of 12 mts. Such common open plot shall be exclusive of roads, margins and approaches and shall not be counted for computing Floor Space Index and building area.(d)The development of land shall be permitted as per the plan showing the area declared to be controlled area for the purposes of the Act indicating therein the nature of the restrictions applicable to the controlled area under section 4 of the Act:Provided that the restrictions shall not apply to such land in the esidential Zone as is acquired by the State Government.(2)Villages (falling in the agricultural zone only).(a)No building shall be constructed at a distance of less than 5.0 mts. from the boundary of any existing or proposed public road.(b)The maximum permissible built-up area shall be 40 percent of a building unit-individual plot.(c)The maximum height of any structure shall be ground and two upper floors provided that the FSI does not exceed one.(d)The development of land shall be permitted as per the plan showing the area declared to be controlled area for the purposes of this Act indicating therein the nature of the restrictions applicable to the controlled area under section 4 of the Act.(3)Agricultural Zone :](a)not more than one building shall be allowed on one survey number or sub-division thereof,(b)the total area covered by the building shall not exceed two percent of the area of the survey number of sub-division thereof or 300 sq. meter whichever is less.(c)only one access shall be permitted from one survey number of sub-division thereof to a road and no gate shall be more than 5 meters wide. The proposed access road shall be so constructed as not to obstruct the free flow of rain water on the road sides,(d)the building shall not be constructed within the controlled line as fixed by the Government from time of any existing or proposed public road or, within a distance of 30 meters from the boundary of any existing or proposed public road, whichever is more,(e)no building shall have more than two storeys,(f)the building shall be at a minimum distance of 8 meters from the boundaries of the survey number or sub-division thereof on which it is constructed except on the road side where the minimum distance shall be 30 meters from the boundary of the road or the "controlled line" as fixed by the Government from time to time, of the road whichever is more,(g)no land within 800 meters from the boundary of any public road, or the controlled line as fixed by the Government from time to time whichever is more, joining the capital site shall be used for the purpose of charcoal kiln, pottery-kiln, lime kiln, brick, field or brickkiln, "Exceptions.- The above restriction shall not apply to those survey numbers of a village which are allowed by Government to be used for construction of residential buildings for the inhabitants of the village or construction of building for public purpose."
