Section 2 in The Greater Noida Industrial Development Area Building Regulations, 1992
2. Definitions.
- In these regulations, unless the context otherwise require,-(1)"Act" means the Uttar Pradesh Industrial Area Development Act, 1976 (U.P. Act No. 6 of 1976).(1a)[ "Agricultural use" means use of land for the purpose of agriculture, horticulture, sericulture, animal husbandry, poultry farming, plant nursery, piggery, dairy farming, vegetable farming, any activity related to agriculture or milk chilling plant.] [Inserted by Greater Noida (Amendment) Regulations, 2000, Reg. 2 (a).](2)"Air conditioning" means the process of treating air so as to control simultaneously its temperature, humidity, cleanliness and distribution to meet the requirements of conditioned space.(3)"Alteration" means the structural change, such as addition to the covered area or height or the removal Of part of a building or construction or cutting into or removal of any wall, partition, column, beam, joint, floor or the support, or a change to the fixtures of equipment of the building.(4)"Applicant" means the person who has legal title to a land or building and includes,(i)an agent or trustee who receives the rent on behalf of the owner;(ii)an agent or trustee who receives the rent of or is entrusted with or is concerned with any building devoted to religious or charitable purposes;(iii)a receiver, executor or administrator or a manager appointed by any Court of competent jurisdiction to have the charge of, or to exercise the rights of the owner; and(iv)a mortgagee in possession.(5)"Approved" means approved by the Greater NOIDA Industrial Development Authority.(6)"Area" means the Greater NOIDA Industrial Development Area.(7)"Balcony" means a projection including a hand rail or balustrade not more than 0.90 metre high to serve as passage or sitting out place.(8)"Barsati" means a habitable room with or without kitchen or toilet on the roof or a building.(9)"Basement or Celler" means the lower storey of a building below or partly below ground level.(10)"Building" means any structure or erection or part of a structure or erection which is intended to be used for residential commercial, industrial or any other purpose whether in actual use or not, and in particular.(a)"Assembly building" refers to a building or part of a building where group of people congregate or gather for amusement, recreation, social, religious, patriotic and similar purposes and includes theatres, assembly halls, auditoria, exhibition halls, museum, skating rinks, gymnasium, dance hall, club rooms, recreation piers and stadia.(b)"Business building" refers to a building or part of a building which is used for transaction of business, keeping of accounts and records or for similar purposes and includes Bank and Commercial Office.(c)"Educational building" refers to a building used for school, college or daycare purpose for more than 8 hours per week involving assembly for instructions, education or recreation.(d)"Hazardous building" refers to a building or part of a building which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to bum with extreme rapidity or which may produce poisonous fumes or explosion, or the storage or handling or manufacturing or processing of highly corrosive, toxic or noxious alkalies, acids or other liquids or chemicals producing flame, fumes or explosive, poisonous, irritant or corrosive gases and the storage, handling or processing of any material producing explosive mixtures of dust or which result in the division of matter into the fine particles subject to spontaneous ignition.(e)"Industrial building" refers to a building or part of a building in which products or materials of all kind and properties are fabricated, assembled or processed such as assembly plants, laboratories, power plants, smoke houses, refineries, gas plants, mills, dairies or factories.(f)"Institutional building" refers to a building or part of a building which is used for purpose, such as Research and Training Centre, Public/Semi-public and Corporate, Offices, Hospitals, Dispensaries and health Centres.(g)"Mercantile building" refers to a building or part of a building which is used for the purpose of a shop, store, market display and sale of merchandise either in wholesale or retail, or office, storage or service facilities incidental to the sale of merchandise and includes Cinema Hall, Petrol Pump, Hotel, Restaurant, Nursing Home, Lodge-cum-Guest House, Dharma Kanta, etc.(h)"Residential building" refers to any building in which sleeping accommodation is provided for normal residential purposes with or without cooking or dining or both facilities and includes one or two or multi-family dwelling dormitories, apartment houses, flats, and hostels.(i)"Public Utility building" means and includes Post Office, Police Station, Fire Station, Hospital, Dispensary, Telephone Exchange, Sub-station, Waterworks, Taxi Stands, Bus Terminals, etc.(j)"Storage building" refers to a building or part of a building used primarily for the storage or sheltering of goods, store houses, hangars, terminal depot, grain elevators, barn or stables.(11)"Building activity" means erection, re-erection, making material alteration, or demolition of any building.(12)"Building Height" means the vertical distance measured in the case of the flat roofs from the average level of the centre line of the adjoining street to the highest point of the building adjacent to the street and in the case of pitched roof up to the point where the external surface of the outer wall intersects the finished surface of the sloping roof and in the case of gables facing the road, the midpoint between the eaves level and the ridge. Architectural features serving no other functions except that of the decoration shall be excluded for the purpose of taking heights. If the building does not abut a street, the height shall be measured above the average level of the ground around and contiguous to the building.(13)"Building lines" means a line up to which the plinth of a building adjoining a street or an extension of a street or a future street may be lawfully extended. It includes lines specifically indicated or to be indicated in any scheme or layout plan or in these regulations.(14)"Canopy" means cantilevered projection at lintel over any entrance.(15)"Carpet Area" means the covered area of the usable rooms on any floor. The measurement of the carpet area in relation to a building being worked out according to the method of measurement of the carpet area of building laid down by the Indian Standards Institution from time to time.(16)"Chhajja" means a sloping or horizontal structure overhung usually provided for protection from sun and rain or for architecture at considerations at lintel level.(17)"Chimney" means an upright shaft containing one or more flues provided for the conveyance to the outer air of any product of combustion resulting from the operation of heat-producing appliance or equipment employing solid, liquid or gaseous fuel.(18)"Combustible material" means a material which burns or adds heat to a fire when tested foe,combustibility.(19)"Conversion" means the change of an occupancy to another occupancy or change in building structure or part thereof resulting into change in use requiring additional occupancy certificate.(20)"Corner site" means a site at the junction of and fronting on two or more intersecting streets.(21)"Courtyard" means a space permanently open to the sky enclosed fully or partially by walls at the ground level or any other level within or adjacent to a building.(22)"Damp-proof course" means course consisting of some appropriate water-proofing material provided to prevent penetration of dampness or moisture.(23)"Detached Building" means a building whose walls and roofs are independent of any other building with open spaces on all side.(24)"Drain" with its geometrical variations means a line of pipes including all fittings and equipments, such as manholes, inspection chambers, traps, gullies and floor traps used for the drainage of a building or a number of building or yards appurtenant to the building within the same curtilage and includes open channels used for conveying surface water.(25)"Drainage" means the removal of any liquid by a system constructed for this purpose.[(25-a) "Dwelling unit" means a building used for living purposes and includes a garage, a servant quarter or a guard room.] [Substituted by Greater Noida (Amendment) Regulations, 2000, Reg. 2 (b).](26)"Enclosed staircase" means a staircase separated by fire resistance walls from the rest of the building.(27)"Existing building or use" means building structure or its use as sanctioned/approved/regularised by the competent authority, existing before the commencement of these regulations.(28)"Exit" means a passage, channel or means of access from any building or floor area to a street or other open space of safety.(29)"External walls with its geometrical variations" means an out wall of a building not being a party wall even though adjoining to a wall of another building and also means abutting on an interior open spaces of any building.[(29-a) "Farm House" means a plot of land including construction thereon in the area designated for agricultural use by the Authority; [Substituted by Greater Noida (Amendment) Regulations, 2000, Reg. 2 (c).](29-b) "Farm shed" shall include permanent or temporary structures erected in the plot used for farm house.](30)"Fire Alarm System" means an arrangement to call joints or detectors, sounders, and other equipments for all floors within the area of the plot.(31)"Fire lift" means a lift especially designed for use by fire personnel in the event of fire.(32)"Fire Resistance" means the time during which it fulfils its function of contributing to the fire safety of a building when subject to prescribed conditions of National Building Code with respect to heat and load or restraint.(33)"Fire Resisting Door" means a door or shutter fitted to a wall constructed and erected with the requirement to check the transmission of heat and fire for a specified period.(34)"Fire Resisting Material" means the material which is normally used for fire resistance.(35)"Floor" means the lower surface in the storey on which one normally walks in a building.(36)"Floor Area Ratio" means the quotient obtained by dividing the total covered area (plinth area) on all floors by the area of plot.(37)"Footing" means the part of structure which is in direct contact with a transmitting load to the ground.(38)"Foundation" means the part of the structure which is in direct contact and which transmits load to the ground.(39)"Gallery" means an intermediate floor or platform projecting from wall of an auditorium or a hall providing extra floor area, additional seating accommodation etc.(40)"Habitable Room" means a room occupied or designed for occupancy by one or more persons for study, living, sleeping, eating, kitchen if it is used as a living room but does not include bathrooms, water closet compartments, laundries, serving and storage pantries, corridors , cellars and attics.(41)"Jhamp" means a downward vertical or sloping projection hanging below the balcony to provide protection from directs sun and rain.(42)"Ledge or Tand" means a shelf-like projection, supported in any manner whatsoever except by means of vertical support within a room itself.(43)"Loft" means and intermediary floor between two floors, or a residual space in a pitched roof, above normal floor level with a maximum height of 1.5 metres and which is constructed or adopted for storage purpose.(44)"Licensed Technical Person" means Architect registered with the Council of Architect, or Engineer/Town Planner/Draftsman who has been licensed by the Authority.(45)"Masonry" means assemblage of masonry units property bonded together with mortar except mud mortar.(46)"Development Plan" means the Development Plan of the Authority in respect of the area.(47)"Mezzanine floor" means a intermediate floor between main floor level and above ground level and is overlooking to the main floor in which it has been provided.(48)"Mumty or Stair Cover" means a structure with a covering roof over staircase and its landing built to enclose only the stairs for the purpose of providing protection from weather and not used for human habitation.(49)"Non-combustible" means a material which does not burn nor add heat to a fire when tested for combustibility.(50)"Occupancy" means the main purpose for which a building or a part of a building is used or intended to be used and classification of a building according to occupancy shall deem to include subsidiary occupancies which are contingent upon it.(51)"Open Space" means a space forming an integral part of the plot left open to the sky.(52)"Owner" means a person, group of persons, a company, trust, institute, registered body, State or Central Government and its departments, undertakings and like in whose name the property stands registered in the revenue records.(53)"Parapet" means a low wall or railing built along the edge of a roof or a floor.(54)"Parking space" means a space enclosed or unenclosed to park vehicles together with a drive way connecting the parking space with a street permitting ingress and egress of the vehicles.(55)"Partition" means an interior non-load-bearing wall, one storey or part of a storey in height.(56)"Party wall" means and includes-(a)a wall forming part of a building and being used or constructed to be used in any part of such building for separating the adjoining building belonging to different owners or occupied or constructed or adapted to be occupied by different persons; or(b)a wall forming part of a building and standing in any part the length of such wall to greater extent than the projection of the footing on one side on grounds of different owners.(57)"Permit" means a permission or authorisation in writing by the Authority to carry out the work regulated by these regulations.(58)"Plinth" means a portion between the surface of the surrounding ground and surfacing floor immediately above the ground.(59)"Plinth area" means the build up covered area measured at the floor level of the basement or any storey.(60)"Porch" means a covered surface supported or pillars or otherwise for approach to a building by pedestrian or vehicle.(61)"Plot" means a piece of land enclosed by definite boundaries.(62)"Public Garage" means a building on portion thereof other than a private garage operated or used for repairing, servicing, hiring, selling or keeping vehicles.(63)"Private Garage" means a building or outhouse designed or used for the parking of privately-owned motor vehicles.(64)"Road/Street" means any highway, street, lane, pathway, alley, stairway, passage way, carriage way, footway square, bridge, whether a thoroughfare or not, place on which the public have a right of passage, access or have passed and had access uninterruptedly for a specified period or whether existing or proposed in any scheme, and includes all bunds, channels, ditches, storm water drains, culverts, side walks, traffic islands, road-side trees and hedges, retaining walls, fences, barriers and railings within the street lines.(65)"Road/Street level or grade" means the officially established elevation or grade of the central line of the street upon which a plot fronts and if there is no officially established elevation as grade of the central line of the street at its mid-point.(66)"Road/Street lines" means the line defining the side limits of a street.(67)"Room height" means the vertical distance measured from the finished floor surface to the finished ceiling surface.(68)"Row Housing" means a row of houses with only front, rear and interior open spaces.(69)"Semi-detached building" means a building detached on three sides with open spaces specified in Regulation 33.(70)"Set back" means the distance between the plinth lines of the buildings and the boundary of the plot.(71)"Service floor" means floor in hotel or commercial building above ground floor in case of more than four storeyed buildings.(72)"Service lane" means a lane provided at rear or side of a plot for service purposes.(73)"Side depth" means horizontal distance between the front and rear site boundaries.(74)"Site double frontage" means a site having a frontage on two streets other than a comer plot.(75)"Site Interior or Tandem" means a site access to which is by a passage from a street whether such passage forms part of the site or not.(76)"Smoke stop door" means a door for preventing or checking the spread of smoke from one area to another.(77)"Storage space" means a space where goods of non-hazardous nature are stored and includes cold storage and banking safe vaults.(78)"Store room" means a room used as storage space.(79)"Storey" means portion of a building between ground surface to the floor next above in and then the space between any floor and the roof above it.(80)"Table" means a table annexed to these regulations.(81)"To abut" with its geometrical variations and cognate expressions means abutting on road in such a manner that any portion of the building is on the road boundary.(82)"To erect" to erect a building means :(a)to erect a new building on any site whether previously built upon or not;(b)to re-erect any building of which portions above the plinth level have been pulled down or destroyed.(83)"Travel distance" means the distance an occupant has to travel to reach an exit.(84)"Unsafe building" Unsafe buildings are those which are structurally unsafe, insanitary or not provided with adequate means of egress or which constitute a fire hazard or otherwise dangerous to human life or which are unsafe by reason of inadequate maintenance, dilapidated condition or abandonment.(85)"Urbanisable area" means the area earmarked for any of the following uses in the Development Plan:(i)Residential.(ii)Commercial.(iii)Industrial.(iv)Public and Semi-Public.(v)Organised and recreational open spaces.(vi)Transportation, and(vii)Water bodies and unusable land lying within the limits of the lands meant for all or any of the uses mentioned above.(86)"Verandah" means privy with at least one side open to the outside with the exception of one metre parapet on the upper floors to be provided on the open side.(87)"Wafer closet or W.C." means privy with arrangement for flushing the pan with the water but does not include a bathroom.(88)"Width of road" means the whole extent of space within the boundaries of road measured at right angles to the course or intended course of direction of such road.(89)"Window" means an opening to the outside other than a door which provides all or part of the required light or ventilation or both to an interior space.
