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Greater Bengaluru City Corporation -

Section 16 in Bangalore Mahanagara Palike Building Bye-laws 2003

16. Parking space -

Adequate space for the parking of vehicles shall be provided in the sites as per standards given in Table 13 subject to the following stipulations.
(a)Each off street car parking space provided for motor vehicles shall not be less than 18 sq.mtrs (3 meters x 6 meters). For motor cycles and scooters, each parking space shall not be less than 2.5 sq.mtrs. (1.25 meters x 2 meters) and for cycles it shall not be less than 1.5 sq.metres. (0.75 meters x 2 meters).
(b)Off street car parking space shall be provided with adequate vehicular access to a street and areas of drives of not less than 2.5 mtr. wide, aisles and such other provisions required for adequate monitoring of vehicles shall be exclusive of the parking space stipulated in these bye-laws.
(c)No parking space shall be insisted upon in the intensely developed area of the floor space upto 100 sq.meters.
(d)In case of non-high rise buildings parking space may be provided in the set back, where the set- back is 6 meters. In such cases, the minimum margin of 3 meters shall be kept free from the building.
(e)In case of high rise buildings parking space may be provided in the set back after leaving a minimum setback of 6 Mtrs alround the building to enable movement of Fire Tender.
(f)Alternate means of parking such as terrace parking, multi stage parking, parking silos may be permitted, subject to production of NOC’s from the Authorities (in case of high rise buildings). In such cases, a clear height of 3.6 Meters in the basement floor has to be provided, and the space to be earmarked per unit of Car parking may be determined by the authority.
(g)Parking in the upper floors can be allowed only if ramps are provided after leaving the minimum setback line to reach such floors.
(h)Parking to be allowed on stilts should not be considered as a separate floor and the same shall be exempted from computing the height of the building provided the total height of the building does not exceed 15.00 Mtrs.
TABLE 13(Bye-law 16.0)PARKING REQUIREMENTS
Sl.No. Type of use One car parking space shall be provided for every
1. a) Theatres and auditoriums including cinema theatres (except educational institutions); 25 seats of accommodation subject to a minimum of 20
  b) Multiplex Theaters 15 seats of accommodation subject to a minimum of 10
2. Retail business 50 sq. mtr. of floor area
3. Wholesale and warehouse buildings 150 sq. mtr of floor area plus 1 lorry parking space measuring 4 x 8 mtrs. for every 500 sq.mtr. or part thereof.
4. Restaurants, Establishments serving food and drinks and such other establishments 25 sq.mtr. of floor area including hall, dining room, pantry & bar.
5. Lodging establishments and tourist homes 4 rooms
6. Office-buildings (Govt./Semi-Govt.& Pvt.) 50 sq.mtrs. of office floor space.
 
7. Hostels 10 rooms
8. Industrial buildings 100 sq.mtr. of floor area plus 1 lorry space measuring 4 x 8 mtr. For every 1000 sq.mtr. or part thereof.
9. Nursing homes & Hospitals 4 beds
10. (i) Single Family Dwellings a) Dwelling Unit measuring 100 to 150 Sq.Mtrs
    b) 100 Sq.Mtrs and Part thereof beyond 150. Sq.Mtrs.
  (ii) Multi Family Dwellings a) 2 Dwelling units measuring 50 Sq.Mtrs or less.
    b) Dwelling unit measuring over 50 Sq.Mtrs upto 150 Sq.Mtrs.
    c) 100 Sq.Mtrs and part thereof beyond 150 Sq.Mtrs
11. Kalyana mandiras 10 sq.mtr. of auditorium floor area
12. Recreation clubs 50 sq.mtr. of floor area
13. Educational buildings 200 sq.mtr. of floor area
14. Other public and semi-public buildings 100 sq. mtr. Of floor area
NOTE: In addition to the above 10% additional parking space shall be provided for parking of visitor’s vehicle’s in case of residential and commercial buildings at serial numbers 5,6, 7, 9, 10(ii), 12, 13 and 14.