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State of Odisha - Section

Section 50 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

50. Off street parking space.

(1)Each off-street parking space for one four wheeled vehicle shall not be less than 15 square metres. For scooters and cycles it shall not be less than 1.5 and 1.0 square meter respectively.
(2)One parking unit shall have parking space of at least 40 square metre.
(3)For buildings of different Category of occupancies, off-street parking space for vehicles shall be, as specified in the table below.Off-Street Parking Space for Different Category of OccupanciesTable-14
Sl.No. Type of use One parking unit shall be provided for every
1. Theatres, Auditoriums, Cinemas 40 seats or fraction thereof
2. Retail, General Business and Commercial 140 square metres of floor space or proportion thereof
3. Office buildings 140 square metres of office floor space or proportion thereof
4. Restaurant 40 seats or proportion thereof (Nil for first 20 seat)
5. Hotels 6 Guest-rooms or proportion thereof
6. Industrial buildings 140 square mtres of office floor space or proportion thereof
7. Whole-sale and Warehousing building 500 square metres and thereafter for every 200 square mtres
8. Multi-family dwelling 4 dwelling units
9. Educational 140 square metres of floor space or proportion there of
10. Medical 140 square metres of floor space or proportion there of
11. Religious/Assembly 140 square metres of floor space or proportion thereof
(4)Notwithstanding anything contained in sub-regulation (2) of this regulation, for shop plots up to 100 square metres, provision of parking space shall not be less than 20 square metres.
(5)Off-street parking spaces shall be provided with adequate vehicular access to a street and the area of drives, aisles and such other provisions required for adequate manoeuvring of vehicles and shall be in addition to the parking space stipulated in these Regulations.
(6)If the total off-street parking space required under these Regulations is provided by a group of property owners at a place for their mutual benefit, such parking spaces may be construed as meeting the off-street parking requirement, however, subject to the approval of the Authority. In such cases, the cost of public utility services shall be deposited with the appropriate Authority by the said property owners.
(7)In addition to the off-street parking spaces required to be provided for building to be used for commercial, industrial or storage purposes, additional parking space at the rate of one such space for each 1000 square metres of floor area or fraction thereof exceeding the first 200 square metres of floor space, shall be provided for loading and unloading activities.
(8)Garage with locking facilities shall be included in the calculation of floor space for determining the requirement of parking space, unless this is provided in the basement of a building or under a building constructed on stilts with no external walls. The parking spaces to be provided shall be in addition to the open spaces (setback) required around a building under these Regulations. However, one row of car parking may be provided in the front open space and one row of scooter or motor cycle parking may be provided in any one of the side open space without reducing the clear vehicular access way to less than 6.0 metres.
(9)The basement and ground [stilt] floor of multi-storied buildings shall be used exclusively for parking, and related activities like security of parking space and maintenance, if required parking space is not provided in the premises.
(10)Violation of any of the conditions relating to parking space under this regulation shall not be compounded or relaxed by the Authority.