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State of Madhya Pradesh - Section

Section 49 in The M.P. Bhumi Vikas Rules, 1984

49. Other Amenities.

(1)In addition to commonly open spaces, the layouts shall provide for the community facilities on the scale laid down in Table 4.Table 4[Rule 49 (1)]Community Facilities and other Sub-Divisions Requirements
No. Facilities required Scale of provision (No required) Area required and remark
Main type Sub-type
(1) (2) (3) (4) (5)
1. Educational facilities. Nursery School (3 to 5 age group) 1 for 4000 population. 0.1 hectare.
Primary School (5 to 11 age group). 1 for 4000 population. 0.6 hectare for density up to 250persons per hectare.0.5 hectare for density from 251to 500 persons per hectare.0.4 hectare for density of 501 persons per hectare &above
High School (11 to 16 age group). 1 for 16000 population. 2.0 hectares for density up to 250persons per hectare.1.8 hectares for density from 251 to 500 persons per hectare.
Degree College 1 for 80000 population. 4 to 6 hectares.
2. Health Facilities Health center 1 for every 16000 population 1.0 hectare with residential staff quarters
    General Hospital 1 for every 80000 population 4.0 hectare for 200 beds with ancillaries and staff quarters.
3. Commercial facilities including shopping facilities Convenience shopping centre. up to 10 shops for 4000 population. 0.05 to 0.1 hectare
    Local shopping centre. up to 20 shops for 16000 population. 0.4 hectare.
    Zonal shopping centre. up to 80 to 100 shops for 80000 population. 2.5 hectare.
4. Communication facilities and essential services. Sub-post office 1 for every 10000 population 40 square meters
    Post and Telegraph Office cum Delivery and Booking includingTelephone exchange of 1000 lines. 1 for every 10000 population. 1.0 hectare.
    Electric Sub-station 1 in all shopping centers. 12 meters.
    Police Station with staff quarters. 1 for every 50000 population. 0.8 hectare.
    Police post with staff quarters 1 for every 20000 population. 0.4 hectare.
    Fire Station staff quarters. 1 for every 5 kilometer radial distance. 0.8 hectare
5. Social and Cultural Facilities Religious building 1 for every 15000 population 0.8 hectare location not on a intersection of roads and 60meters away from Junctions.
    Community Hall and library. 1 for every 15000 population. 0.3 hectare.
    Cinemas 1 for every 25000 population 0.3 hectare with parking location in Zonal shopping centers,business and commercial area not in residential zone.
6. Facilities for industrial area. Labour Welfare Center. 1 for every 40 Hectare. 0.2 hectare.
    Convenience shops 5 shops of 10 square meters each. 0.2 hectare.
    Bus station.    
    Health center 1 for every 200 hectare. 0.6 hectare.
    Post Office   0.04 hectare.
    Telephone exchanges   0.06 hectare.
    Bank   200 square meters.
    Petrol pump cum-service-station.   30 meters x 45 meters.
    Police Station with staff quarters.   0.4 hectare.
    Fire station staff quarters.   0.8 hectare.
Note. - The requirements of essential amenities for low income housing shall be as given in Appendix L.
(2)Table 4 based on population shall be the guide line to workout different requirements of sub-division plan. The density proposed in the Master Plan shall guide the development to workout the actual population of an area. In areas where a Master Plan or a Regional Plan has not been prepared, the density pattern for that area shall be determined by the Authority in consultation with Additional Director, Town and Country Planning.
(3)An application can be made to the Authority on prescribed form as given in Appendix K to obtain proposals of Development Plan or Zoning Plan for the land in which an applicant may be interested for preparation of sub-division proposals to develop the area. The Authority shall supply to the applicant such information as may be necessary for him to prepare a sub-division plan for his land in accordance with the zoning plan or the Development plan or any proposed land use or density pattern, as the case nay be within thirty days from the date of receipt of such application by he Authority.