(1)Basement shall not be used for residential purpose.(2)The construction of the basement shall be allowed by the Authority in accordance with the land used and other provisions specified under these rules.(3)Basement may be put to only the following uses to be constructed within the prescribed set-backs and prescribed building lines and subject to maximum coverage on Floor 1 (entrance floor) :-(a)Storage or house-hold or other goods of ordinarily combustible materials;(b)Strong rooms, bank cellars;(c)Air-conditioning equipment and other machine used for services and utilities of the building; and(d)Parking spaces.(4)The basement shall have the following requirements, namely:-(a)Every basement shall be in every part at least 2.4 metres in height from the floor to the underside of the roof slab or ceiling;(b)adequate ventilation shall be provided for the basement. The ventilation requirements shall be the same as required by the particular occupancy according to these rules. Any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans, air conditioning systems, or the like;(c)the minimum height of the ceiling of any basement shall be 0.9 metre and maximum of 1.2 metres above the average surrounding ground level;(d)adequate arrangements shall be made such that surface drainage does not enter the basement;(e)the walls and floors of the basement shall be watertight and be so designed that the effect of the surrounding soil and moisture, if any, are taken into account in design and adequate damp proofing treatment is given; and(f)the access to the basement shall be separate from the main and alternate staircase providing access and exit from higher floors. Where the staircase is continuous in case of building served by more than one staircase the same shall be of enclosed type serving as a fire separation from the basement floor and higher floors. Open ramps shall be permitted if they are constructed within the building line subject to the provision of clause (d).(5)[ The construction of multi basement shall be allowed by authority in accordance with land use and other provisions specified under these rules subject to the condition that :-(a)the minimum frontage of the plot shall be 21 metres and the minimum average depth be 30 metres and Such plot abuts 18 metres wide road; and(b)they shall be allowed only in detached buildings.(6)only the upper most level basement of the multi level basement may be used for commercial purposes, but the area proposed (or commercial use shall be included in the permissible FAR. The basement to be used for commercial purpose shall have habitable height.] [Inserted by Notification No. F. 23(107)-95-XXXII(1), dated 7th April, 2000.]
