Section 4 in The Aligarh Development Authority (Form of Application For Permission For Development) Bye-Laws, 1983
4. Plans to accompany application for permission.
- The application for permission shall be accompanied with the following plans:(1)A site plan of the proposed development drawn on a scale of not less than 1:1000 for plots upto 10 hectares and not less than 1:100 for plots above 10 hectares and 1:500 for sub-division of land; which shall include the following information -(i)the boundaries of the site inter-dimensions and also of any contiguous land belonging to the owner, specifying Khasra number or other local denominations where available;(ii)the position of the proposed building on the site and of other buildings, if any, which the applicant intends to erect upon his contiguous land and where the land is sub-divided, the boundaries of the other portions of the land so sub-divided, and all adjacent streets, buildings and premises within a distance of 40 metres of the site or the contiguous land;(iii)the means of access from the existing street to the proposed buildings;(iv)the set-back of the building all around;(v)the location of the area within the Master Plan;(vi)the position of all existing structures, Kachha or Pucca including religious buildings, aerial lines, telegraph and electric poles, trees, etc. within a distance of 15 metres from the boundary of the , site;(vii)the present and proposed use of the land or site;(viii)major physical characteristics of the land proposed to be developed, the approximate locations and width of any arterial road, water course etc.(ix)scale and north point; and(x)plinth level and levels of adjacent roads in lay-out plans.(2)Detailed Lay-out Plan, on the same scale as the site-plan, showing location and width of all streets and roads and dimensions and uses of all plots in which the site if proposed to be divided and also showing -(a)location of drains, sewers, public utility services, electric lines and sewage;(b)area set apart from roads, open spaces, play-grounds, schools or other public buildings; and(c)in distinctive notations, all uses to which land is to be put.(3)Detailed Plan showing -(a)building elevation and sections, with distinct indication of proposed and existing works;(b)arrangements for proper drainage including - .(i)floor plans of all floors, together with the covered area, accessory buildings and basement plans and terrace plans (such drawings shall clearly indicate the sizes and spacing of supporting members, sizes of rooms, etc.);(ii)location of essential service, e.g. water- closet, sink, bath and the like;(iii)sectional drawings showing clearly the sizes of footings, thickness of basement walls and all roofs, slab, wall-construction sizes and spacing of frame members, ceiling heights and parapet heights with their materials. The section shall indicate the drainage and the slope of the roof and at least one section shall be taken through the stair-case;(iv)all street elevations;(v)dimensions of the projected portions beyond the permissible building line;(c)Name and address of the owner/owners of the land or site;(d)Name of the Architect/Town Planning Engineer/Surveyor/ Draughtsman responsible for the execution of the project with his registration number in the Authority;(e)North line and scale used;(4)The plans may be ordinary ferro, ammonia, or Diaze prints of which one set will be mounted on cloth. The mounted set shall be maintained in the Office of the Development Authority.(5)The plans shall be signed by the applicant as well as, by the Architect/Town Planning Engineer/Surveyor/Draughtsman "with his full name, registration number in the Authority and his seal.
