- 48.1 Basements/cellars shall not be permitted in low lying area and without adequate drainage facilities to ensure drainage from the basement. Basement shall not be allowed in flood prone areas.48.2Construction of basements/cellars may be allowed by the Authority in accordance with the provisions contained in the development plan applicable to the concerned area.48.3The basements/cellars shall only be put to the following uses:48.3.1Storage of household or other non-combustible material48.3.2Strong room, bank cellars library;48.3.3Installation of air-conditioning equipments and other machines used for service and utilities of building;48.3.4Parking.48.4Individual residential and small commercial buildings, plot size up to 750sqm. may have one basement. However maximum two floor basements/cellars may be permitted to be constructed for plot size above 750sqm. leaving the prescribed set back/open space applicable to the building. Further, in case of apartment/group housing/commercial/buildings and basements may be allowed to be constructed under the entire plot area leaving minimum of 3m. space from the boundary in front, sides and rear of the premises subject to the following;48.4.1In all such cases the owners have to indemnify the Authority against any damage caused by her/him/them to the adjacent property (Form-XI II (A)).48.4.2The portion of the basement projecting out of the building line in the setback area shall flush with the ground or of a plinth not exceeding 0.9 m height, approachable with a ramp of I :10 gradient from the road level and the roof of such the basement in the open spaces areas, if intended to be used as vehicular passage, should be designed to be able to take the load of fire engines/vehicles of 45 tones48.5The basements shall be used exclusively for parking/services/storage or as permitted in 41.9 and 48.348.6The basement shall fulfill the following requirements:48.6.1Every basement shall be in every part at least 2.4m. in height from the floor to the soffit of the roof slab or ceiling; and minimum of 2.1m below the soffit of beams.48.6.2Adequate ventilation shall be provided for the basement. The standard of ventilation shall be the same as required by the particular occupancy according to bye laws. Any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans (one exhaust fan for 50sqm. of basement area), air conditioning system etc;48.6.3The minimum height of the ceiling of upper basement shall be 0.90m. and the maximum, 1.5 m. above the average surrounding ground level;48.6.4Adequate arrangement shall be made, so that surface drainage does not enter the basement;48.6.5The walls and floors of the basement shall be water-tight and be so designed that the effect of the surrounding soil and moisture, if any, are taken in to account in design and adequate damp proofing treatment is given;48.6.6The access to the basement shall be separate from the main and alternative staircase providing access and exit from higher floors shall be provided. Where the staircase is continuous in the case of buildings served by more than one staircase, the same shall be of enclosed type serving as a fire separation from the basement floor and higher floor.48.6.7Open ramps shall be permitted if they are constructed within the building line subject to provision of above.
