- 38.1 In case of more than one block of buildings are constructed on the same the plot, the minimum distance between the two blocks shall be 6in. (Six meter) or 1.5 times side setback required for the taller block whichever is higher. Basement can be constructed in this open area in between the buildings, top of which may be used as passage and garden and if used for vehicular passage the roof slab should have sufficient strength for the fire of engine 45 tones.38.2The minimum setbacks/open spaces for other occupancies shall be as below;38.2.1Educational buildings - In case of educational buildings the open spaces around the building shall not be less than 6 meter. The front set back shall be not less than 9 m.38.2.2Institutional buildings-The open spaces around the building shall not be less than 6 m. The front setback shall be not less than of 9m.38.2.3Assembly buildings- The open space in front shall be not less than 12m and the other open spaces around the building shall not be less than 6m.38.2.4Malls and Multiplex- The front set back shall not be less than 12 m, the rear set back shall not be less than 7 m and the side set back shall not be less than 7m.38.2.5Commercial & Storage buildings - In case of plots with more than 1000 sqm. area, the open spaces around the building shall not be less than 6.0 in. The front setback shall be of 9m. In all other cases it shall be as per Table 10. and table 1438.2.6Industrial buildings - The setbacks shall be as per Table 12 and 13.38.2.7Hazardous occupancies -The open spaces around the building shall not be less than 9 m. The front set back shall be of 12m.38.2.8Slum Improvement- The setback norms shall not apply to slums taken up under an approved programme of the Government subject to the specific sanction of the Government.38.2.9IT/ITES Buildings-Abutting a means of access of 12 m or more the setback, height, number of floors and FAR shall be applicable as per commercial building in respect of corresponding road width.38.3The setbacks shall be calculated on the basis of highest provision of setback mentioned either in the above table or mentioned in these Bye Laws.38.4The setbacks are to be left after leaving the affected area of the plot/site, if any, for road widening.38.5Where a site abuts more than one road, then the front setback should be towards the bigger road width or main approach road in case of equal widths. The side setbacks shall be as per the width of plot and rear set back as per the depth of plot.38.5.1Road junction corner plots shall have sufficient weaving angle. In no case it shall be less than the space arrived at by drawing a quadrant of a circle of 4.5m radius at the edge of the actual road lines leaving the width of pedestrian walks (foot path) and the plot boundaries shall be rounded of by drawing a quadrant of the circle of 2.7m radius at the edge of plot boundaries.38.5.2The height of the boundary wall shall be restricted to 0.75m for a length of 5m on the front and side of the intersections and the remaining height of 1.5m shall be made up of steel grill work.38.6For narrow plots having extent not more than 400 sqm. and where the length is 4 times of the width of the plot, the setbacks on sides may be compensated in front and rear setbacks so as to ensure that the overall aggregate setbacks are maintained in the site, subject to maintaining a minimum of side setback of lm in case of buildings of height up to 10m. and minimum of 2m. in case of buildings of height up to 12 m. without exceeding overall permissible plinth area.38.7The master plan/development plan/zonal plan shall also specify a building line for various areas. The setbacks shall accordingly be changed without reducing the minimum required setbacks under these bye laws.
