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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2) in Faridabad Complex Administration Building Rules, 1989

(2)
(a)In case of site for shop-cum-residences or shopping booths the coverage on the floor, shall be in accordance with the zoning or architectural control sheets.
(b)In the absence of zoning/architectural control sheets the coverage shall be as follows:-
  Area of Plot Permissible coverage on ground floor
(i) For plots having area upto 40 square metres. 85% of the plot area
(ii) For plots of more than 40 square metres with depth upto 12metres. 75% of the plot area.
(iii) For plots having an area of more than 40 square metres anddepth exceeding 12 metres The permissible coverage shall be the same as for asresidential building.
(c)In case of plots used purely for commercial purposes or for shop-cum-offices, the permissible coverage on upper floor shall be the same as for ground floor.
(d)In case of sites used for commercial-cum-residential purposes the coverage in respect of floors used for residential use shall be as for the residential buildings.