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State of Uttar Pradesh - Section

Section 4 in U.P. Housing and Development Board Regulations, 1982

4. Sub-Division regulations for plots in New Areas.

4.1Sub-Division of land - The sub-division of land is normally for five uses. (1) Residential; (2) Business/Commercial; (3) Industrial; (4) Community facilities; and (5) Parks and play grounds. Details for individual land use sub-division is given under regulations. 4.2. to 4.5.
4.2Residential -
4.2.1. Roads - The residential streets shall be divided into three categories based on their use and proposed traffic requirements;
(1)Service Road,
(2)Collector Road,
(3)Other road either proposed in the regional plan, Master Plan Zonal Development Plan and Development Plan of required due to Local requirements.The planning requirements for the above are given below:
(i)Service Roads.
(a)The minimum width of a service road shall be 9m. But a road adjoining a park or any open public space with building only on one side may however have a minimum width of 7.5m. The 9m. service road can serve up to a length of 300m. This will be measured from one wider street to another wider street. In case of 7.5m. wide road it can serve upto 400m.
If the 9m. road ends as a dead end road it must have a turn around at the end. The width and depth of the turn around should be of 15m. or an equivalent area in another from permitting turn around.No turn around is required if the number of plots served by such road is less than three.
(b)A road which is longer than 300m. or serves upto 100 plots houses or is extendable to new areas shall be 12m. wide. Such road can be 400m. in length.
(c)Loop street - The minimum width of a loop street shall be 9m. and it shall cater for a length upto 500m.
(ii)Collector Road - These are roads which are intended for short trip and arc also used for direct access to abutting properly as well as access to service roads and dead-end roads.
A collector road shall serve an area of 200 plots and having an area of not more than 4ha. exclusively deriving access through it or its service roads. It shall be either of 18m. or 24m. width. These roads shall either be delineated on the zonal plans or in the case of not so delineated street shall be determined by the Authority.
(iii)Other Roads: - The widths of Master Plan roads shall be followed as per the Master Plan.
(iv)Sen-ice Lane - In row type of houses and in such areas where sewerage system docs not exist a 3.5.m. service lane shall be provided. The length of such service lane shall be no more than 300m.
4.2.2. Conditions of Planning - The service roads shall be so laid out that their use for thorough traffic is automatically discouraged.
Where a sub-division abuts on certain major existing or proposed road, the Authority may require service road along side the major road or may provide roads with no access to adjacent properties or such other treatment as may be necessary for adequate protection of residential property and to effect separation of through and local traffic. '
4.3Commercial Business and Industrial -
4.3.1The maximum length permissible for different classification of roads in areas other than residential shall be as indicated below. No roads in these areas shall be less than 12 metre in width.
Class of Roads Width Maximum length permissible
1. ...... 12M. . ... 200 M.
2. .... . 18M. ...... 600 M.
3. ...... 24M........ above ...... 600 M.
The width of all Master Plan roads shall be as per the width prescribed in the Master Plan.
4.3.2. Alleys - Alleys shall be provided in commercial area except where Authority may relax this requirement or when assured provision is made for service access such as off street loading/unloading and parking consistent with and adequate for the use provided. The width of the alleys, where provided, shall not be less than 6m, and no dead end alley shall be permitted unless provided with an adequate turn around facilities.
4.3.3. Junctions - The layout shall be provided at the junctions of roads in such a way that as far as possible all roads do meet at right angle. Roads meeting at less than 30° shall not be permitted unless adequate arrangement for the circulation of traffic with desirable weaving length is available.
4.4Open space -
4.4.1. Residential area - The open space in a residential area should be in proportion to the density of that area. To work out in overall open space exclusively for active recreation and breathing place, the requirement's shall be worked out on-proposed population of the area. The requirements of open space shall be divided according to the purpose, i.e. lot-lot parks play field etc. The following criteria may be adopted for arriving at. open spaces depending upon density:
S. No. Density/Acre Density/Hectare Open space in % Area in
Acre/1000 Hectare/1000
(I) 100 250 6 0.6 0.24
(II) 1.5 325 9 0.6 0.24
(III) 200 500 12 0.6 0.24
(IV) 250 625 16 0.65 0.26
(V) 300 750 21 0.7 0.28
(VI) 400 1000 28 0.7 0.28
(VII) 500 1250 37.5 0.75 0.3
Notes - (1) For densities above 500/acre (1230/Ha.) a minimum open space of 0.75 acre/1000 (0.30Ha./1000) shall be set apart for this purpose.
(2)The open spaces provided in the proposed land use plan of Master Plan or a Regional Plan shall be over and above this open space and shall not be counted under the density ratio mentioned above.
(3)These norms arc tentative. However they may continue till such time that a rational pattern is devised and adopted by State Government, HUDCO etc.
4.5Community facilities -
4.5.1. The extent of Community facilities to be provided depending upon population shall be as given in appendix 'J' and it shall act as a guideline for working out different requirements of sub-division plan.
4.6Layout of plots -
4.6.1. The plots in residential areas shall be laid out based on the following criteria:
Plots size     Development Scheme
Up to 250 Sqm. ... ... Row Housing.
250-1000 Sqm ... ... Semi Detached Building.
Above 1000 Sqm ... ... Detached Building.