Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(6) in The M.P. Bhumi Vikas Rules, 1984

(6)Building Plan. - (i) The plan of the buildings and elevations and sections accompanying the notice shall be drawn to a scale of 1 : 100. The plan shall-
(a)include floor plans of all floors together with the covered area clearly indicating the size and spacings of all framing members and sizes of rooms and the position of staircases, ramps and liftwells;
(b)show the use of occupancy of all parts of the building;
(c)show exact locations of essential services, for example, water closet, sink, bath including the water supply and drainage line;
(d)include sectional drawing showing clearly the sizes of footings, thickness of basement wall, wall construction, size and spacing of framing members, floor slabs and roof slabs with their materials and size and locations of doors, windows and other openings. The section shall indicate the heights of buildings and rooms and also the height of the parapets; and the drainage and the slope of the roof. At least one section should be taken through the staircase;
(e)schedule showing calculations and designs in respect of RCC work, if any, involving structural engineering such as roof, slabs, columns, frame etc.;
(f)show all street elevations;
(g)indicate details of served privy, if any;
(h)give dimensions of the projected portions beyond the permissible building line;
(i)include terrace plan indicating the drainage and the slope of the roof;
(j)give indications of the north point relative to the plan, and the scale used;
(k)schedule of built up area floor-wise, F.A.R., proposed schedule of set backs and coverage; and
(l)for commercial building, indicate the placement and size of display boards;
(ii)[Building Plan for high rise/special Building] [Substituted by Notification No. 4343-HP-XXXII-88, dated 12-8-88, for the words 'Building plan for Multi storeyed/Special Buildings'.]. - [For high rise buildings] [Substituted by Notification No. 4343-HP-XXXII-88, dated 12-8-88, for the words 'For multi storeyed buildings which are more than 15 m in height'.] and for special buildings like educational assembly, institutional, industrial, storage and hazardous and mixed occupancies with any of the aforesaid occupancies having area more than 500 square metres the following additional information shall be furnished or indicated in the Building Plan in addition to the items given in item (i) above as applicable-
(a)access to fire appliances/vehicles with details of vehicular turning circle and clear motorable accessway around the buildings;
(b)size (width) of main and alternate staircases along with balcony approach, corridor, ventilated lobby approach,
(c)location and details of lift enclosures;
(d)location and size of fire lift;
(e)smoke stop lobby/door, where provided;
(f)refuse chutes, refuse chamber, service duct;
(g)vehicular parking spaces;
(h)refuse area, if any;
(i)details of building services-Air-conditioning system with position of fire dampers, mechanical ventilation system, electrical services, boilers, gas pipes;
(j)details of exits including provision of ramps, etc. for hospitals and special risks;
(k)location of generator, transformer and switch gear room;
(l)smoke exhauster system, if any;
(m)details of fire alarm system net work;
(n)location of centralized control, connecting all fire alarm systems, built-in-fire protection arrangements and public address system etc.;
(o)location and dimensions of static water storage tank and pump room along with fire service inlets for mobile pump and water storage tank;
(p)location and details of fixed fire protection installations such as sprinklers, wet risers hose-reels, drenchers, carbon-dioxide installations; and
(q)location and details of first aid fire fighting equipments or installations.
(iii)[ in respect of high rise buildings, the following additional information shall be given in addition to the information accompanying the notice, that is to say- [Inserted by Notification No. 4343-HP-XXXII-88, dated 12-8-88.]
(a)Urban Planning :
- Land use as per Master Plan- Land use as per Zonal Plan (if any)- Land use as per Layout Plan (if any)- Proposed density.
(b)Traffic Planning :
- Width of existing road.- Width of proposed road.- Provision of service road.- A comprehensive circulation plan of the plot and of its adjoining areas.- Arrangements for parking vehicles.
(c)Fire prevention, fighting and protection Planning:
- Details of fire detection and fire fighting arrangements,
(d)Planning of Services :
- Internal water, sewerage, drainage, power, tele-communication, garbage disposal and scavenging of common spaces.- Peripheral water, sewerage, drainage and power.- Trunk water, sewerage, drainage, power, tele-communication and garbage disposal.
(e)Architecture:-
- Plans of each floor.- Necessary number of cross-sections.- Elevations of each sides.- Details of toilet blocks and kitchen.- Details of landscaping from Electric poles, Telephone poles.- Systems of power connections from Electric poles, Telephone poles, Dust bins numbering parking of different vehicles, covering of drains, over-head tanks, underground water tank, tree plantation and landscaping.]