Section 4 in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016
4. Amendment of Regulation 24.8.
- In the said regulations, in Regulation 24.8 for sub-regulation (14) in the following sub-regulation shall be substituted, namely -"24.8.14 The applicant who shall construct Green Building on a plot of 5000 sq. m. and above may be allowed an additional FAR of 5% of the permissible/availed FAR (excluding) additional 15% FAR for services, free of cost, provided that the applicant fulfils the following conditions -(i)The Building/Building design is rated by Leadership in Energy and Environmental Design (LEED)/Indian Green Building Council (IIGBC) as Gold or Platinum; or(ii)The Building/Building design is rated by GRIHA (Green Rating for Integrated Habitat Assessment) developed by Government of India as 4 star or 5 star;(iii)The Building has been completed fulfilling the parking and landscaping Norms of the prevailing Regulations;(iv)The applicant has made sufficient provisions for using the additional FAR.Explanation. - The applicant has to submit a rating certificate regarding green building from Leadership in Energy and Environmental Design (LEED)/GRIHA (Green Rating for Integrated Habitat Assessment)/Indian Green Building Council (IGBC) and submit a certificate of compliance of green building after every five years. In case he fails to submit this certificate the authority, after giving him one month notice may charge the compounding fees of the FAR given free of cost at the rate of 200% of the cost of purchasable FAR.".
