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State of Assam - Section

Section 67 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

67. Regulation for commercial buildings.

- The regulations for commercial buildings shall be as specified below-
(1)Minimum plot size should be 167.4 sq. m, while minimum width of plot should be 7.5m.
(2)When setback is up to the height of 11.5 m, -
(a)minimum front set back of 3.0 m with 1.5 m cantilever in upper floor;
(b)minimum side set back - a minimum of 1m has to be maintained in each side which can be relaxed to only one side if the adjoining plot owner agrees to have a common wall with his building;
(c)minimum Rear Setback - Up to plot depth of 18 m, should be 1.5 m. while above plot depth of 18 m, should be 3.0 m with maximum 1.5 m projection on the upper floors;
(d)if any part of the ground floor or any other upper floor is used for residential purpose or for human habitation, the side set back of the building shall be as per the high density residential zones;
(e)a plot abutting a street with a width of above 15 m, the front set back shall be calculated according to the width of the abutting street.
(3)Additional rear and side setback for a building when height is above 11.5 m shall be as follows:-
(a)if the height is from 11.5 m up to 15 m., the rear setback shall be 3 m and side setback shall be 1.5 m;
(b)side and rear setback should be increased by 0.3 m for every 1.5 m of additional height of the building in addition to the set backs already prescribed for a building of 15 m height up to a maximum of 1.5 m of additional set backs on both rear and sides.