Section 12 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
12. Height [Section 164 (1) read with Section 237].
- (i) The maximum height of any building shall be subject to the limit that no part of such building is cut by a plan drawn at 45 degree angle from the opposite edge of the road or street:Provided that in already developed areas two storeys and gumti will be allowed irrespective of the above requirements.(ii)The height of all rooms likely to be used for habitation in a building shall not be less than 3.04 metres measured from the surface of the floor to the lowest point of the ceiling.In case of sloping roofs the minimum headway at any point in the room shall not be less than 2.74 metres.(iii)In case of public or religious buildings, the domes, minarets and shikhars shall be exempted from height limitations.
