Section 22 in The U.P. (Regulation Of Building Operations) Directions, 1960
22. Height. -
(i)The maximum height of any building shall be subject to the limit that no part of such building is out by a plane drawn at 45 degrees angle from the opposite edge of the road or street:Provided that in the developed areas construction of a Building with ground floor, first floor and a mamti on the second floor shall be permitted even if it goes beyond the plane drawn at 45 degrees angle from the opposite edge of the road or street.(ii)The height of all rooms likely to be used for habitation shall not be less than 10 feet measured from the surface of the floor to the lowest point of the ceiling:Provided that the minimum headway at any point in the room shall not be less than 9 feet.(iii)In case of public or religious buildings the domes, minarets and Shikars shall be exempted from the height limitations.
