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State of Uttar Pradesh - Section

Section 9 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974

9. Yard and set back limits [Section 164 (1) read with Section 237].

- (i) Every building hereafter erected in a controlled rural area shall be provided with the front, side and rear yard as under.
Size of plot Building for residential purposes Building for business purposes Building for industrial purposes
  F. R. S. F. R. S. F. R. S.
  M. M. M. M. M. ... M. M. M.
Up to 229 sq. mts. 3.00 3.50 1.50 3.00 3.00 ... ... ... ...
Up to 230 sq. mts. to 457 sq. mts. 4.50 6.00 2.25 3.00 4.50 ... ... ... ...
From 458 sq. mts. to 916 sq. mts. 6.00 7.50 3.00 4.50 6.00 4.50 3.00 4.50  
More than 916 sq. mts. 9.00 10.50 3.00 4.50 7.50 7.50 4.50 6.00  
Notes - (a) In case of corner plots side space along the street shall not be less than the minimum front yard required on adjoining plot fronting on such side street.
(b)In exceptional circumstances, the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may, with the approval of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], relax the requirements of yards as mentioned in the above table.
(ii)Buildings whether semi-detached or detached, shall be given a side yard not less than that specified above. In case of semi-detached buildings the side on which the side yard is to be left shall be prescribed by the [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.],
(iii)In case of terraced buildings or continuous row of buildings the side yard mentioned in the table above shall not be left except in corner plots.
(iv)On plots on which buildings are erected for residential purposes only, not more than 40 per cent of the length of the rear yard may be occupied by one storey building for use as an accessory, such as kitchen, store W.C. Bath, servants' quarters and Garages.