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State of Uttar Pradesh - Section
Section 10 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
10. Site coverage to be written by the Adm. Department [Section 164 (1) read with Section 237].
- The maximum covered area of different classes of buildings shall be governed by the following conditions :| Up to 229 sq. mts. | 66 per cent of the plot area. |
| From 230 sq. mts. to 458 sq. mts. | First 229 sq. mts. at 66% of the total area of plot or afraction thereof. |
| Next 229 sq. mts. at 50% of the total area of plot or afraction. | |
| From 459 to 914 mts. | First 229 sq. mts. at 66% of the total area of plot. |
| Next 229 mts. at 50% of the total area of plot. | |
| Next 229 sq. mts. or fraction thereof at 40% of the total areaof plot. | |
| More than 916 sq. mts. | First 229 sq. mts. at 66% of the total area of plot. |
| Next 229 sq. mts. at 50% of the total plot area. | |
| Next 458 sq. mts. at 40% of the total plot area. | |
| Above 916 sq. mts. or fraction thereof at 33% of the totalarea of plot. |