Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 43 in The Greater Noida Industrial Development Area Building Regulations, 1992

43. Mezzanine floor.

- The minimum size of mezzanine floor if it is used for living area shall be 9.5 sq. mtrs. The aggregate area of such mezzanine floor shall not be more than 25 per cent of the proposed plinth area of the building. It shall not be counted towards FAR.A mezzanine floor shall be permitted over a room or a compartment provided it :
(a)conforms to the standards of lighting and ventilation in relation to the use for which it has been proposed;
(b)is so constructed as not to interfere under any circumstances with the ventilation of the space over and under it;
(c)is not so sub-divided as to make it liable to be converted into unventilated compartment; and
(d)is not used as a kitchen.