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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(5)(e) in Punjab Urban Planning and Development Building Rules, 2018

(e)Under separate multi-level parking block maximum up-to 20 percent of the plot area and such area shall not be counted towards FAR (Floor Area Ratio).
(ii)Minimum 10 per cent of the total required parking shall be surface parking on ground level.
(iii)40% of the total required parking shall be allowed as mechanical parking. However above 20% of the mechanical parking, it shall be provided automatic mechanical parking. Mechanical parking shall be permitted subject to mechanical and structural safety and should be covered with permanent or temporary roof structure.
(iv)Parking in independent floors under stilts shall be permissible beyond stilts within the plot area, if the parking under stilts is not sufficient as per norms. Clear height from the finished level of the ground floor to the under surface of the beam, joint girders or any other horizontal structure member shall be 7'-6".
(v)In case parking is provided under stilts or podium or basement, it shall not be counted towards Floor Area Ratio and height.
(vi)Parking spaces shall be paved and clearly marked for different types of vehicles.
(vii)In buildings of mercantile (commercial), industrial and storage type, in addition to the parking spaces provided, a space at the rate of 3.5 m × 7.5 m, shall be provided for loading and unloading activities, for each 1000 m2 of floor area or fraction thereof.
(viii)For the provision of car parking spaces, the space standards shall be as under.-