Section 13 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
13. Parking and parking facilities.
(1)(a)For the use of the occupants and the persons visiting the premises for the purpose of profession, trade business, recreation or any other work, parking space and parking facilities shall be provided within the site, to the satisfaction of the Corporation Commissioner and conforming to the standards specified in Appendix A to these Rules; and(b)Necessary provision shall also be made for the circulation of vehicles gaining access to and from (7) the parking spaces and facilities and (ii) the premises, into the street.(2)The parking spaces and facilities provided under this rule shall be maintained as such to the satisfaction of the Commissioner and conforming to any by law that may be made by the Corporation from time to time in this regard.
