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State of Uttar Pradesh - Section

Section 29 in New Okhla Industrial Development Area Building Regulations, 2010

29. Provisions of parking, loading and unloading spaces.

- Parking may be provided in open, under stilt, or underground in basements or separate block plots for multi level parking through mechanized methods or conventional ramps. Other option in selected areas is through podium parking. Creation of underground parking below parks and open spaces without disturbing the green areas on the surface may be considered only in exceptional cases as per policy approved by the Authority. Surface parking shall be allowed in setback after leaving clear space of 7.5mtrs., and fulfilling the requirement of tree plantation and Fire Tender movement.
29.1Other Provisions. - (1) Multi-level Parking plots -
(i)Multi-level parking facility should preferably be developed in the designated parking spaces/plots.
(ii)In order to compensate the cost of multi level parking in designated areas and also to fulfill the growing need of parking spaces within urban areas, a maximum 25% of ground floor covered area may be utilized as commercial space. The balance covered area may be utilized on top floors for office use on a plot designated or planned for parking facility.
(iii)In addition to the required parking spaces for maximum permissible FAR, 3 times additional space for parking component shall be provided.
(iv)Maximum ground coverage shall be 70%.
(v)For development of multilevel parking, models should be worked out to encourage the private sector initiative without commercial component.
(vi)Multi level parking facility shall be allowed in all type of plots.
(2)Basement Parking. - (i) In plots larger than 10000 sq.mtrs., the basement shall be allowed upto minimum setback of 6.0mtrs. There will be no restriction on the number of levels of basement subject to mechanical ventilation as per provisions in National Building code - 2005, water proofing and structural safety. Evergreen trees shall have to be planted in setback as per landscaping norms of these byelaws.
(ii)Height of first basement above ground level will be maximum 1.5 mtrs below the roof slab. Where stilt or podium parking is permitted, the first basement roof will be leveled with the ground and the roof slab of the extended basement up to envelop line shall be designed for the fire tender load.
(iii)The height of basements from floor to ceiling shall be maximum up to 4.5 mtrs.
(iv)The ramp within setbacks shall be permissible subject to free and convenient movement of fire tender.
(v)Adequate fire safety, light and ventilation and air change through mechanical means shall be provided as per provisions in National Building Code, 2005.
(vi)The basements may be used only for parking, services like fire rooms and storage of non-hazardous materials.
(3)Podium Parking. - For adequate parking space, podium parking up to maximum two floors may be permitted within the envelope line, only for parking, with the following conditions;
(i)Minimum plot area = 10000 sqmtrs.
(ii)Minimum width of the road = 18 mtrs.
(iii)Minimum set back at the ground level will be 7.5 mtrs. all around where stilt and one storey podium will be permitted, however, other floors of podium parking may be permitted with larger set back.
(iv)The height of one level of podium will be maximum 2.4mtrs.from floor to the bottom of beam.
(v)Podium levels will not be enclosed by any material on the outer periphery except with one metre high metal Jali/mesh for safety.
(vi)Adequate sprinklers, exits, ramps and fire fighting provisions as per provisions in National Building Code - 2005 will be provided.
(vii)Structural safety measures as per BIS codes and for fire tender movement will be ensured.
(viii)Ramp for podium shall not be allowed in the setback.
(ix)Services and storage shall be allowed upto the extent of permissible ground coverage.
(4)Mechanised Parking. - (i) Mechanized multi level parking will be permitted subject to the following;
(ii)Minimum plot size = 1000 sq.mtrs.
(iii)Minimum width of road = 18mtrs.
(iv)ECS = 18 sq. mtrs. or as per the design and Technology.
(v)Clear Height of one level = 2.1mtrs.
(vi)Adequate safety measures for mechanical equipments.
(vii)Backup of electricity through automatic generators.
(viii)The company shall ensure proper maintenance, structural safety equipment and machinery.
(5)Underground Parking. - Parking facilities can be created under the open spaces/parks (except heritage park), playground without disturbing the green areas on the surface and surrounding environment. The approvals from the concerned Authority are mandatory after following due process of public hearing before taking up such works. The guidelines for approval are as follows;
(i)Minimum area of open spaces/park/playground = 5000 sq.mtrs.
(ii)Minimum width of abutting road = 18mtrs.
(iii)Up to 50% of the area to be utilized for underground parking with minimum two basements.
(iv)Ramps to be provided with not more than 1:10 slope.
(v)Maximum height from the road level shall be 0.5 mtrs with provision for mechanized light and ventilation.
(vi)Minimum set back from the boundary of the park will be 1.5 mtrs for the purpose of staircase and ramps.
(vii)Fire & structural safety measures shall be as per National Building Code, - 2005.
(viii)Minimum depth of the earth shall be 0.5mtrs.for planting shrubs and grass.
(ix)Adequate drainage for irrigation facilities and for water proofing shall be mandatory.
(x)The Authority may consider to relax the minimum area limit depending upon the requirement in a particular area.
(a)When parking space is to be provided for motor vehicles, it shall not be less than 20 square metre in open area and 30 square metre in basement and in stilts and for scooters and cycles the parking spaces provided shall not be less than 3 square metres and 1.40 square metres respectively.
(b)For buildings of different types, parking space for vehicles shall be provided as specified in table No.5-
(6)Extended Basement. - The basement shall be allowed within the setback only for parking purpose all around the plot boundary after leaving a minimum setback of 6.0mtrs. for fire tender movement. The top of the slab shall be flushed with the ground level and the roof shall be designed to take the load of the fire tender with mechanized ventilation.TABLE No. 1 (See regulation 24.1)Ground Coverage, FAR and Setbacks in Residential Plots
S. No. Size of Plot (Sqmtr.) Ground Coverage (In %age) Front Setback (Mtr.) Rear Setback (Mtr.) Side Setback (Mtr.) Maximum FAR
1 Upto 50.0 75 1.5 1.5 - 1.8
2 51 to 75 75 1.5 2.0 - 1.8
3 76 to 120 75 2.0 2.4 - 1.8
4 121 to 200 75 3.0 2.4 - 1.8
5 201 to 300 75 3.5 3.0 - 1.8
6 301 to 400 65 4.0 3.0 3.0 1.8
7 401 to 500 65 4.5 3.5 3.0 1.8
8 501 to 750 60 5.0 3.5 3.0 1.5
Note:- (i) Maximum building height in all size of plots shall be 15 Metres.
(ii)Total height shall be counted from top of drain to top of building without exception.
(iii)In case the pemissible ground coverage is not achieved within setbacks, the setbacks of the preceding category may be followed. In special cases where ground coverage is not achieved in the preceding category also, then Chief Executive Officer may relax the setbacks to the extent he considers fit.
(iv)In the Residential Plots with in the permissible FAR and Ground Coverage equivalent of 40 % area of rear Set Back construction shall be allowed on either side/both side in the rear set back.
TABLE No. - 2(See regulation 24.2, 24.3, 24.4, 24.5, 24.6, 24.7)Setbacks for all category and uses of plots other than individual residential Plots
S. No. Plot Size (in square metre) Front (in metre) Rear (in metre) Side (1) (in metre) Side (2) (in metre)
1. Up to 150 3.0 1.5 0 0
2. Above 151 upto 300 3.0 3.0 0 0
3. Above 301 upto 500 4.5 3.0 3.0 0
4. Above 501 upto 2000 6.0 3.0 3.0 3.0
5. Above 2001 upto 6000 7.5 6.0 4.5 4.5
6. Above 6001 upto 12000 9.0 6.0 6.0 6.0
7. Above 12001 upto 20,000 12.0 7.5 7.5 7.5
8. Above 20,001 upto 40,000 15.0 9.0 9.0 9.0
9. Above 40,001 16.0 12.0 12.0 12.0
Notes: (1) Specific setbacks shall be as per scheme/layout/zonal plan prepared by the Authority whenever such a plan is prepared by the Authority.
(2)In case the permissible coverage is not achieved within setbacks, the setbacks of the preceding category may be followed.TABLE No. - 3(See regulation 24.2, 24.3, 24.4, 24.5, 24.6, 24.7)Features permitted in the setbacks of the plots after leaving 6.0m clear space for fire tender
S. No. Features Description
1. Decorative Column Columns purely decorative and not load bearingshall be permitted in setback. Such columns of any material andnumber shall be permitted but maximum size of each column shallnot exceed 0.30mtrs x 0.30mtrs
2. Buttresses Buttresses, any number, shall be permitted insetback up to maximum width of 0.750 mtrs in setback.
3. Moulding, Cornices and Murals Murals, moulding and cornices if provided alongunder any projection shall be permitted upto a maximum width of150 millimetre over and above the maximum permissible dimensionsof a projection or a canopy.
4. Planters and Sun Control Devices Projection in form of planter, cantileveredfins, egg crates and other sun control devices shall be permittedin setback upto maximum width of 0.750 metre. Maximum depth ofsuch planters shall not exceed 0.600 metre.
5. Jali Jali of any material shall be permitted overprojections which are primarily meant to cover windowAir-conditioning units and dessert cooler. Maximum width of suchjalies shall not be more than 0.75 mtrs.
6. Casing Enclosure to cover Rain Water pipe Casing/enclosures of any material to cover rainwater pipe shall be permitted in setback upto depth of maximum0.50mtrs and maximum width of 0.75mtrs
Table No. - 4(See regulation 24.2, 24.3, 24.4, 24.5, 24.6, 24.7)Area under canopy in buildings other than residential buildings
S. No. Plot Size (in square metre) Minimum area under canopy (in sqmtrs.)
1. Upto 150 Nill
2. Above 150 upto 300 12 (Only in side setback)
3. Above 300 upto 500 25
4. Above 500 upto 2000 40
5. Above 2000 upto 4000 55
6. Above 4000 upto 10,000 70
7. Above 10,000 upto 20,000 85
8. Above 20,000 upto 40,000 100
9. Above 40,000 115
Note: Minimum width of canopy shall be 1.8 mtrs.TABLE No. - 5Provision of Parking Requirement
SI. No. Building/plot Parking space
1. (a) Group Housing One ECS/parking space per 80 square metres ofpermissible FAR area.
  (b) Hostel, Lodges, Guest house Hotel. One parking space for every 2 guest rooms.
2. Educational Building One parking space for every 100 square metres ofpermissible FAR area .
  (a) IT/ITES, Offices, and Institution One parking space for 50 square metre ofpermissble FAR area.
  (b) Auditorium One Parking space per 15 seats
  (c) Bus parking One bus parking per 750 square metre ofpermissible FAR area.
  (d) Off street parking Higher Secondary School 4.5 mtrs. off streetparking depth in the entire frontage with boundary wall shiftedback and front set back will be considered from property line andin other institutions upto 4.5 mtrs. in half the width of thefront of the plot would be required for providing off streetparking on roads of 18.0 mtrs or more width.
  (e) Residential area One parking space per 150 sq mtrs. ofpermissible FAR area, in plot size of 112 sq mtrs. and above.
3. Medical One parking space for every 65 sq mtrs. ofpermissible FAR area.
    One ambulance for every 375 sq mtrs ofpermissible FAR area.
4. Commercial One parking space for 30 sq mtrs of permissibleFAR area.
5. Industrial One parking space per 100 sq mtrs of permissibleFAR area.
6. Storage One parking space for 100 sq mtrs of permissibleFAR area.
7. Loading/Unloading One parking space for every 100 sq mtrs. forindustries and storage building
8. Multiplex/Cinema One parking space per 15 seats.
9. Religious One parking space per 100 sq mtrs of permissibleFAR area.
10. Utilities (Fire Station, Police Stations, PostOffice, Taxi Stand etc.) One parking space per 100 sq mtrs of permissibleFAR area.
11. Recreational One parking space per 50 sq mtrs of permissibleFAR area.
12. One ECS =13.75 sqmtrs,
13. Area Requirement 30 sq mtrs. per ECS in basement/stilt/podium/covered parking and 20 sq mtrs for surface parking
Note: (I) Notwithstanding anything contained in these directions/regulations the Chief Executive Officer may where having regard to the features of a particular sector and the width of a road abutting any building/plot and the master plan consider it expedient to do so order for the preparation of architectural control detailed drawing for any of all the major projects specifically, especially of non residential character which may or may not deviate partly or wholly from the provisions of these regulations. For such purpose, Chief Executive Officer may constitute a committee, which shall submit its report to him for final decision.
(II)Helipad may be permitted on the roof top of buildings above 60 mtrs. height subject to the clearance from Airport Authority and structural safety from I.I.T/N.I.T.
(III)Development of parking facilities may be permitted proportionately on the basis of proposed phase wise development. However, provision of parking facilities has to be made on the basis of maximum permissible F.A.R.
(IV)Parking norms are revised from time to time. Parking facilities have to be provided on the basis of revised norms for new proposed construction. Parking facility developed on the basis of old norms for old construction may be allowed to continue. If no parking facility has been developed, provisions have to be made on the basis of new norms for the entire old and proposed construction.
TABLE No. - 6Provisions for Landscaping