Section 19 in Bangalore Mahanagara Palike Building Bye-laws 2003
19. Plinth.
19.1The height of the plinth at the ground floor level shall not be less than 0.45 m. The basement height should not project more than one metre above the average Ground Level. In case of sloping street reference shall be made with respect to the street level at the centre of the frontage of the plot. Where the level of the plot is different from the street level, the plinth height shall be determined by the Authority with respect to the surrounding average ground level so that adequate drainage from the site is assured.19.2In case of plots situated in low lying areas, the plinth level shall be such that sufficient gradient is created for sewerage, and to avoid any risk of surface drains flooding the building.19.3In case of access steps to the plinth, the construction shall be within the plot boundaries.In special cases, where the general level of the site is higher than the street level, the Authority shall have the power to impose conditions on the building schemes prescribing the location of the building and of any steps or ramps leading from the streets to the proposed building within the plot only. Such access ways shall be kept completely free of obstructions and open to the sky.
