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Greater Bengaluru City Corporation -

Section 7 in Bangalore Mahanagara Palike Building Bye-laws 2003

7. Requirements of building sites

7.1No piece of land shall be used as a site for the construction of buildings under the following circumstances:
(a)if the site is not drained properly or is incapable of being well drained;
(b)if the Authority considers that the site is insanitary or it is dangerous to construct a building on it;
(c)if the building is proposed on any area filled up with filthy and offensive matter without a certificate from the Health Officer and Corporation Engineer to the effect that it is fit to be built upon from health and sanitary point of view;
(d)if the site is within a distance of nine meters from the water spread area of a tank at full tank level;
(e)if the owner of the building has not shown to the satisfaction of the Authority that all the measures required to safeguard the construction from constantly getting damp are being taken.;
(f)if the building is for an office or public building including school, theatre or assembly on a site which has not been previously approved by the Authority;
(g)if the construction of the building thereon is for public worship which in the opinion of the Authority may offend the religious feelings of any class of persons in the vicinity thereof; or which may cause obstruction to the traffic.
(h)if the use of the said site is for the purpose of establishing a factory, warehousing, or work place which in the opinion of the Authority will be a source of annoyance to the health and comfort of the inhabitants of the neighbourhood;
(i)if it violates any provisions of development plan and Zoning Regulations and
(j)if the plot is a revenue site for which permission under the Karnataka Land Revenue Act, 1964. is not obtained under section 95 thereof.Note:
(i)Every application for a factory, workshop or work place if it is proposed to employ and use power shall also satisfy the conditions of section 354 of the Act and specific permission thereunder shall be obtained.
(ii)If the proposed use of the building on the site does not conform to the land use proposals of the development plan or zoning regulations, permission from the Bangalore Development Authority (a) for the change of land use and (b) for the sub-division of plot, have to be furnished.
7.2No Plan shall be sanctioned for a residential detached building on a plot measuring less than 50 sqm. or having width less than 6 metres. In specific cases of sites for housing schemes for EWS, LIG, Slum Clearance and Improvement Schemes as well as reconstruction in case of densely populated areas, and plot sub-divided due to family partitions, the Authority may relax the above conditions.
7.3The sites which are not located in the approved layouts of the Bangalore Development Authority, shall have sanction for their sub-divisions under section 17 of the Karnataka Town and Country Planning Act, 1961, from the Bangalore Development Authority.
7.4 Distance of building from electrical linesNo building shall be erected below an electrical line, as well as within the horizontal distance from the electrical line indicated in the Table 3. The vertical distance below the level of the electrical line and the topmost surface of the building corresponding to the minimum horizontal distance, shall be as indicated in Table 3. The minimum vertical clearance is not applicable if the horizontal distance exceeds the minimum prescribed.TABLE 3(Bye-law 7.4)Distance of buildings from electrical lines
Electrical Lines Vertical clearance in Meters Horizontal clearance in Meters
a) Low and medium voltage lines service lines upto 11 KV 2.5 1.2
b) High voltage lines upto and including 11 KV 3.7 1.2
c) High voltage line above 11 and upto and including 33 KV 3.7 2.0
7.4.1To provide a space for locating the distribution transformers and associated equipment as per KERC (ES & D) code leaving 3.0 mtrs from the building within the premises where the specified load is 25KW or more and also in MS Buildings.