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State of Jharkhand - Section

Section 2 in Jharkhand Building Byelaws 2016

2. Definitions.

- 2.1 In these bye laws, unless the context otherwise requires:
2.2"Act" means the JRDA Act 2002 (Adopted), Jharkhand Municipal Act, 2011 & Mineral Area Development Authority Act 2001, Ranchi Regional Development Authority Act 2001 & Jharkhand Industrial Area Development Authority Act 2001.
2.3"Advertising Sign" means any surface or structure with characters, letters or illustrations applied there to and displayed in any manner whatsoever outdoors for the purpose of advertising or giving information or to attract the public to any place, person, public performance, article, or merchandise, and which surface or structure is attached to, forms part of; or is connected with any building, or is fixed to the ground or to any pole, screen, fence or hoarding or displayed in space, or in or over any water body included in the jurisdiction of the Authority;
2.4"Affordable Housing"
(a)"Affordable Housing Project" shall mean housing projects where 35% of the houses are constructed for EWS/LIG category.
(b)"Affordable Housing Units" shall mean dwelling units for EWS and LIG households only.
(c)Economically Weaker Section (EWS): EWS households are defined as households having an annual income up to Rs.3,00,000 (Rupees Three Lakhs) or State shall have the flexibility to re-define the annual income criteria as per local conditions in consultation with the Centre.
(d)EWS House: An all weather single unit or a unit in a multi-storied super structure having carpet area of up to 30sqm. with adequate basic civic services and infrastructure services like toilet, water, electricity etc.
2.5"Agricultural use" means use of land for the purpose of agriculture, horticulture, sericulture, animal husbandry, poultry farming, plant nursery, piggery, dairy farming, vegetable farming and any activity related to agriculture or milk chilling plant;
2.6"Air-Conditioning" means the process of treating air so as to control simultaneously its temperature, humidity, cleanliness and distribution to meet the requirement of conditioned space;
2.7"Air Port Reference Point" means a designated point, which is established in the horizontal plain at or near the geometric center of the landing area as defined by the concerned airport authority;
2.8"Amenity" means roads, street, open spaces, parks, recreational grounds, play grounds, gardens, water supply, electric supply, street lighting, sewerage, drainage, public works and other utilities, services and conveniences;
2.9"Annexure" means an Annexure appended to these bye laws;
2.10"Apartment (Flat)" means a part of the property, provided by the promoter/developer in a multi-storied building including one or more rooms or enclosed spaces located on one or more floors or any part for residential or for the practice of any profession or for the carrying on of any occupation, trade or for business or such other type of independent uses as may be prescribed, and with a direct exit to a public street, road or highway or to a Common area or room (whether or not adjacent to the multi-storied building in which such Apartment is located) provided by the promoter for use by the owner of such Apartment for parking any vehicle or as the case may be for the residence of any domestic aide employed in such an Apartment.
2.11"Addition/Alteration" means structural change, such as addition to the covered area or height or the removal of part of a building or construction or cutting into or removal of any load bearing/wall/partition/column, beam, joist, floor or other support etc. excluding opening and closing of a window or door or ventilator providing intercommunicating doors or providing partitions.
2.12"Applicant" means the person who is the owner of the land or building or has title to a land lease or building and includes:A. A trustee who is entrusted with or is concerned with any building. Approved by the Authority having jurisdiction.B. A receiver, executor or administrator or a manager appointed by any Court of competent jurisdiction to have the charge of or to exercise the rights of the owner.C. A mortgagee in possession;D. A builder or developer engaged by the owner.
2.13"Authority" means Ranchi Regional Development Authority/Urban Local Bodies (ULB)/Mineral Area Development Authority, Industrial Area Development Authority.
2.14"Balcony" means a Horizontal projection to serve as passage or sit out place including parapet;
2.15"Barsati" means a covered space of the roof used as a shelter during rain. It will have at least one side open and will not cover more than 20% of the area of the roof and in no case such covered area will not exceed more than 20sqm. Barsati shall be a common area of the building and shall not be sold out as a separate unit. In case construction is made in violation of the norms mentioned the barsati shall be treated and accounted for as a separate floor under these bye laws.
2.16"Basement or cellar" means part of building below or partly below the ground level.
2.17"Builder" means an applicant, land owner, contractor, holder of power of attorney of the land owner, partnership, trust or company which has responsibility for construction, leasing, selling or disposing otherwise of a building for residential and other purposes and duly registered by the Authority.
2.18"Board" means a Board constituted by the State Government/Authority/U LBs.
2.19"Building" means any structure or erection or part of a structure or erection which is intended to be used for residential, commercial. industrial or any other purpose including boundary wall whether in actual use or not, and in particular. The building shall be classified as below:
2.19.1. "Assembly Building" refers to a building or part of a building where group of people congregate or gather for amusement, recreation, social, religious, patriotic and similar purposes and includes theaters, assembly halls, auditoria, exhibition halls, museum, skating rink. gymnasium, dance hall, club rooms recreation places and stadia;
2.19.2"Commercial Building" refers to a building or part of a building, which is used for transaction of business, keeping of accounts and records or for similar purposes and includes Banks and Commercial Offices and Corporate offices. It shall include mercantile buildings like shops, stores, market display and sale of merchandise either in wholesale or retail, or offices, storage or services facilities incidental to the sale of merchandise and includes Cinema Halls, Petrol Pumps. Hotels, Restaurants, Clinics, Pathology Labs, Nursing Homes, Lodge-cum-guesthouses & Dharm Kantas, Hospitals, Dispensaries etc.;
2.19.3"Educational Building" refers to a building used for school, college, or daycare purpose for more than 8 hours per week involving assembly, instructions, education or recreation;
2.19.4"Hazardous Building" refers to a building or part of a building which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to burn with extreme rapidity and/or producing poisonous fumes, or the storage, handling, manufacturing or processing of which involves highly corrosive, toxic, obnoxious alkalis, acids or other liquids, gases or chemicals, producing flame, fumes and explosion, poisonous irritant or corrosive gasses and for the storage, handling or processing of any material producing explosive mixture of dust or which result in the division of matter into line particles subject to spontaneous ignition. This shall include petrol filling stations;
2.19.5"Industrial Building" refers to a building or part of a building in which products or materials of all kind and properties are fabricated, assembled or processed such as assembly plants, laboratories, power plants, smoke houses, refineries, gas plants, mills, dairies or factories;
2.19.6"Institutional Building" refers to a building or part of a building which is used for purposes such as Research and Training Centre, Public/Semi Public offices, Mental Health Care Center and Hospitals with teaching facilities;
2.19.7"Mercantile Buildings" refers to arty building or part of a building which is used as shops, stores, market, for display and sale of merchandise, either wholesale or retail, office, stores, and service facilities incidental to the sale of merchandise and located in the same building shall be included under this group;
2.19.8"Residential Building" refers to a building in which sleeping accommodation is provided for normal residential purpose with or without cooking or dining or both facilities and includes one or two or multi-family dwelling dormitories, apartment houses, flats and hostels;
2.19.9"Public Utility Building" means and includes Post Office, Police Station, Fire Station, Hospital, Dispensary, Health Centre, and Telephone Exchange, sub-station, water works, Taxi Stands, Bus Terminals, etc.;
2.19.10"Storage Building" refers to a building or part of building used primarily for the storage or sheltering of goods, storehouses. hangers. terminal depot. grain elevators, barn or stables;
2.19.11. "Multi-Level Car Parking Building" means a building partly below ground level having two or more basements or above ground level, primarily to be used for parking of cars. scooters or any other type of light motorized vehicles;
2.20"Accessory Building" means a subordinate building, use of which is incidental to that of a principal building, on the same plot such as garage, coal or fuel shed, peons, chowkidars, or domestic help quarters, etc;
2.21"Building Height" means the vertical distance measured. in the case of flat roofs, from the average level of the centre line of the adjoining street or plinth subject to limit of 0.90m. from the existing average level of the Centre line of the adjoining street to the highest point of the building wall adjacent to the street and in case of pitched roofs, up to the point where the external surface of the outer wall intersects the finished surface of the sloping roofs, and in the case of gables facing the road the mid point between the eaves level and ridge. Architectural features serving no other function except that of decoration shall be excluded for the purpose of measuring heights of the building.In case the contiguous ground level of the building is above the average level of the centre line of the adjoining street, the height of the building shall be measured from such contiguous ground level or plinth level, subject to limit of 0.90 m, from the existing average level of the centre line of the adjoining street.In case of basement, the height of the building shall be measured from the top level of the basement slab not exceeding 1.20m. from the existing average level of the centre line of the adjoining street.
2.22"Building line" means the line up to which the plinth of a building adjoining a street or an extension of a street or on a future street may lawfully extend and includes the lines prescribed in any development plan in operation for any area under the jurisdiction of the Authority or specification indicated in any Planning or Development Scheme, or in these Bye Laws;
2.23"Built up Area" means the total covered areas on all floors of an immovable property;
2.24"Canopy" means cantilevered projection over any entrance;
2.25"Carpet area" means the covered area of the usable rooms of an apartment unit at any floor (excluding the area covered by walls, columns and partitions;
2.26"Cornice" means a sloping or horizontal structural overhang usually provided over openings or external walls to provide protection from sun and rain; or for architectural consideration;
2.27"Chajja/Sun-Shade" means a sloping or horizontal structural overhang, usually provided at lintel level for protection from sun and rain or for architectural considerations;
2.28"Chimney" means an upright shaft containing and encasing one or more flues provided for the conveyance to the outer air of any product of combustion; resulting from the operation of any heat producing appliance or equipment employing solid, liquid or gaseous fuel;
2.29"Combustible materials" means a material, which bums or adds to a fire when used for combustibility in accordance with good practice;
2.30"Competent Authority" shall mean the Authority Notified by the Government of Jharkhand Urban Development & Housing Department. It shall be the VC of RRDA/MD of MADA/MD of AIDA & MC/EO of the respective municipalities/ULBs;
2.31"Conversion" means the change of occupancy to another occupancy or change in building structure or part thereof resulting in change of space or use requiring additional occupancy certificate;
2.32"Corner plot" means a plot at the junctions of and fronting on two or more intersecting streets the frontage could be on the street having larger width. In cases, where the two streets are of same width, then the larger side of the plot will decide the frontage. In such case, the location of a garage (on a corner plot) if provided, within the open space shall be located diagonally opposite the point intersection;
2.33"Courtyard" means a space permanently open to sky, with or without pergola, enclosed fully or partially by buildings and may be at ground level or any other level within a building;
2.34"Coverage" means percentage of covered area on the ground floor which is not open to sky excluding the chajja/roof/balcony projections up to 0.75 meter width overhanging the open space to the total plot area;
2.35"Covered Area" means in respect of ground floor, area covered immediately above the plinth level by the building but does not include the open space covered by:
2.35.1Gardens, rockery, well and well-structures, rainwater harvesting structures, plant nursery, water-pool (if uncovered), platform round a tree, tank, fountain, bench, chabutara with open top unenclosed on sides by walls. boundary wall. swing, and area covered by chhajja without any pillars etc, touching the ground;
2.35.2Drainage culvert conduit. catch-pit, gully pit, inspection chamber, gutter and the like;
2.35.3Compound wall, Porch and Portico without any construction over it, gate, slide/swing door, canopy, and areas covered by chajjas or similar projections steps leading to the plinth not higher than 0.9m;
2.35.4Watchmen booths, pump houses, garbage shafts, electric cabins or substations, and such other utility structure meant for the services of the building under construction;
2.36"Development" means such dead end means of access with an additional turning space not less than 81 square meters in area having no dimension less than 9 m.;
2.37"Damp-Proof Course" means course consisting of some appropriate water proofing material provided to prevent penetration of dampness;
2.38"Detached building" means a building whose walls and roof are independent of any other building with open spaces on all sides;
2.39"Development" means carrying out of building, engineering, mining or other operations in, or over, or under land or water, or in the use of any building or land, and includes redevelopment and layout an subdivision of any land; and to develop shall be construed accordingly;
2.40"Department" means an Urban Development and Housing Department, Government of Jharkhand;
2.40.1"Development Authority" means an authority as defined by the Jharkhand Regional Development Authority Act-2001, Jharkhand Industrial Area Development Authority Act-2001 and MADA;
2.41"Development Plan/Comprehensive Development Plan" includes any development plan either interim or comprehensive or zonal plan in operation for the area under the jurisdiction of the Authority;
2.42"Deviation" means any construction made in departure from the approved plan by way of alterations or additions, modifications in the total floor area, coverage, floor area ratio (FAR), setbacks, height, parking space, provision of public utilities etc.
2.43"Drain" means a line of pipes including all fittings and equipment such as manholes, inspection chamber, traps, gullies and floor traps, used for the drainage of a building or a number of buildings, or yards appurtenant to the buildings within the same cartilage and includes open channels used for conveying surface water;
2.44"Drainage" means the removal of any liquid by a system constructed for this purpose;
2.45"Dwelling Unit" means an independent housing unit with facilities for living, cooking and sanitary requirements;
2.46"EWS House" means a house/flat or dwelling unit intended for Economically Weaker Sections with maximum carpet area of 30sqm. or as decided by the State Government;
2.47"EWS Plot" means a residential plot intended for Economically Weaker Sections having maximum plot area of 48sqm. or as decided by the State Government;
2.48"Encroachment" means an act to enter into the possession or rights either of permanent or temporary nature on a land or buildup property of local body or state/central Government;
2.49"Existing Use" means use of a building or structure existing authorized with the approval of the Authority before the commencement of these Bye laws;
2.50"Enclosed stair-case" means a stair-case, separated by fire resistant walls from the rest of the building;
2.51"Existing Building or Use" means a building, structure or its use as sanctioned/approved/regularized by the Competent Authority, existing before the commencement of these Bye laws;
2.52"Exit" means a passage, channel or means of egress from any building, storey or floor area to a street or other open space of safety;
2.53"External Wall" means an outer wall of a building even though adjoining to a wall of another building and also means a wall abutting on an interior open space of a building;
2.54"Farm House" means a plot of land including construction thereon in the area designated for agricultural use by the Authority.
2.55"Farm Shed" shall include permanent or temporary structures erected in the plot used for farmhouse;
2.56"Fire Alarm System" means an arrangement of call points or detectors, sounders and other equipment for the transmission and indication of alarm and sometimes used as signals for testing of circuits and whenever required for the operation of auxiliary services.This device may be work automatically or manually to alert the occupants in the event of fire;
2.57"Fire Lift" means lift specially designed for use by fire service personnel in the event of fire;
2.58"Fire Proof Door" means a door or shutter fitted to a wall opening, and constructed and erected with the requirement to check the transmission of heat and fire for a specified period;
2.59"Fire Resisting Material" means the material, which is normally used for fire resistance;
2.60"Flat" means a dwelling unit in building.
2.61"Floor" means the lower surface in a storey on which one normally walks in a building;
2.62"Floor Area" means accessible covered area of a building on any floor.
2.63"Floor Area Ratio (FAR)" means the quotient obtained by dividing the total covered area on all floors with the area of the plot;
2.64"Footing" means the part of a structure, which is in direct contact with the ground and transmitting loads to the ground;
2.65"Forms" means forms appended to these bye laws
2.66"Foundation" means that part of a structure, which is indirect contact with and meant for transmitting loads to the ground;
2.67"Gallery" means an intermediate floor or platform projecting from a wall of an auditorium or a hall providing extra floor area. additional seating accommodation, etc. It shall also include structures provided for seating in stadia;
2.68"Garage-Private" means a building or a portion thereof designed for parking of privately owned motor vehicles or any other vehicles;
2.69"Garage-Public" means a building or a portion thereof designed or used for repairing, servicing, hiring, selling or parking of motor driven or any other vehicles;
2.70"Ground Floor" shall mean storey, which has its floor surface nearest to the ground around the building;
2.71"Group Housing" means the development normally and preferably in two or more multi-storeyed blocks shall not be customary sub-division of land into street and plots. It may be also of low rise buildings in many clusters.
2.72"Group Housing Scheme" is reckoned as development of Residential Buildings in a Campus or Site of 3000sqrn. and above in area and could be row houses, semi-detached/detached Houses, Apartment blocks or High-Rise buildings or mix or combination of the above.
2.73"Habitable room" means a room having area of not less than 9.5sqm., minimum width of 2.4m. and minimum height of 2.75m. (2.40 m. in case of air conditioned rooms or areas) occupied or designed for occupancy by one or more persons for study, living, sleeping, eating, cooking if it is used as a living room, but does not include bathrooms, water closet compartments, laundries, serving and storage pantries, corridors, cellars, attics and spaces that are not used frequently or during extended periods;
2.74"Hazardous material"
2.74.1Means material which are highly combustible or explosive and or which may produce poisonous fumes explosive emanations, or storage. handling, processing or manufacturing of which may involve highly corrosive, toxic, obnoxious alkalis or acids or other liquids or radioactive substances;
2.74.2Other liquids or chemicals producing flame, fumes, explosive, poisonous, irritant or corrosive gases or which may produce explosive mixtures of dust or fine particles capable of spontaneous ignition;
2.75"Hazardous and obnoxious industry" means industry which creates nuisance to the surrounding development in the form of smell, smoke, gas, dust, air pollution, water pollution and other unhygienic conditions;
2.76"Natural hazard prone areas" means areas likely to have moderate to high intensity earthquake, or cyclonic storm, or significant flood flow or inundation, or landslides/mud flows/avalanches, or one or more of these hazards;Note: Moderate to very high damage risk zones' of' earthquakes are shown in Seismic Zones III. IV and V specified in IS: 1893 and flood prone areas in river plains (unprotected and protected) are indicated in the Flood Atlas of India prepared by the Central Water Commission, besides,. Other areas which can be flooded under conditions of heavy intensity rains, inundation in depressions, back flow in drains, inadequate drainage, etc. as identified through local surveys in the development plan of the area and landslide prone areas as identified by State Government/Land surveys;
2.77"heritage Zone" means the area as delineated in Development Plan/MP/ZDP;
2.78"Illuminated Exit Signs" means a device for indicating the means of escape during normal circumstances and power failure;
2.79"Jhamp" means a downward vertical or sloping projection hanging below the balcony to provide protection from direct sun or rain.
2.80"Katra/Chawl" means a building so constructed as to be suitable for living in separate tenements each consisting a single room, or of two, but not more than two rooms and with common sanitary arrangements;
2.81"Land Use" means use of the land proposed in the Development Plan/Master Plan/Zonal Plan. Before coming into operation of the Development Plan/Master Plan/Zonal Plan, for the purpose of the application of these bye laws, the authority may designate land use zone with the approval of the Government;
2.82"Latrine-connected" means a latrine connected to the municipal sewer system;
2.83"Latrine-unconnected" means a latrine not connected to the municipal sewer system: it may be connected to a septic tank or suitable treatment or disposal system;
2.84"Lay by" means a place at the side of a road where a vehicle can turn or can stop for a short time without interrupting other traffic, this area Should be in level of the road and suitably paved;
2.85"Ledgell Tand" means a shelf-like projection supported in any manner whatsoever, except by means of vertical supports within a room itself but not having projection wider than 1.0 meter and at a minimum clear height of 2.1 meters from the floor level;
2.86"LIG House" means a house or dwelling unit intended for low income groups with a carpet area of maximum 60sqm. or as specified by the State Government;
2.87"LIG Plot" means a residential plot intended for low income groups with a plot area of maximum 60sqm. or as specified by the State Government;
2.88"Loft" means an intermediate floor between two floors or a residual space in a pitched roof, above normal floor level with a maximum height of 1.5 meters and which is constructed or adopted for storage purposes only;
2.89"Licensed Technical Person" means Architect registered with the Council of Architecture or Civil Engineer/Structural Engineer/Town Planner/Supervisor licensed by the Authority;
2.90"Masonry" means an assemblage of masonry units properly bonded together with mortar;
2.91"Master Plan" means any document prepared under the Jharkhand Regional Development Authority Act-2002/Jharkhand Municipal Act-2011 and erstwhile Jharkhand Town Planning and Improvement Trust Act-1951 and any other Ordinance or enactments to be formulated from time to time by the Authorities set up under the provisions of the above enactments or prepared in consistent with any relevant act by Jharkhand State Town and Country Planning Organization for ensuring organized urban development.
2.92"Mezzanine Floor" means an intermediate floor between any two floors;
2.93"Mixed Land Use" means mixed use of the building/premises consisting of more than one compatible use of which the principal use shall not be less than 2/3rd of total built up area;
2.94"Multi-Storey or high Rise Building" means a building whose height is 16.40 meters or more: but for purpose of fire regulation of any building of 15 metre and above in height shall be considered as Multi Stored building;
2.95"Mumty or Stair Cover" means a structure with a covering roof over staircase and its landing built to enclose only the stairs for the purpose of providing protection from weather and not used for human
2.96"Mitigation" means measures taken in advance of a disaster aimed at minimizing or eliminating its impact on society and on environment including preparedness and prevention;
2.97"New Area" means such area as notified by the Authority with approval of Urban Development & Housing Department;
2.98"Non-Combustible Material" means a material, which does not burn nor add heat to a fire when tested for combustibility in accordance with good practice;
2.99"Non -Conforming Use of a Building or Land" means the use of a building or land existing at the time of commencement of these Bye laws, and which does not conform to the Bye laws pertaining to the zone in which it is located;
3.0"Occupancy or Use" means the principal occupancy for which a building or a part of a building is used or intended to be used.
3.1"Old Area" means such area as notified by the Authority/ULBs with approval of Urban Development & Housing Department. In case of Ranchi area under jurisdiction of Ranchi Municipal Corporation as on Dec, 2015 shall be consider as Old Area and area beyond that shall be deemed to be New Area;
3.2"Open Space" means an area forming an integral part of the plot, left open to the sky;
3.3"Owner" means a person, group of persons, a company, trust, Institute, Registered body, State or Central Government and its departments, undertakings and the like in whose name the property stands registered in revenue records. The owner shall include:
3.3.1An agent or trustee who receives the rent on behalf of the owner;
3.3.2An agent or trustee who receives the rent of or is entrusted with or is concerned with any building, devoted to religious or charitable purpose;
3.3.3A receiver, executor or administrator or a manager appointed by any court of competent jurisdiction to have the charge of or to exercise rights of the owners, and
3.3.4A mortgage in possession
3.4"Parapet" means a low wall or railing built along the edge of a roof or a floor having a minimum height of 1.0m;
3.5"Parking Space" means an area enclosed or unenclosed, covered or open, of sufficient size to park vehicles, together with a driveway connecting the parking space with a Street or any public area and permitting ingress and egress of the vehicles;
3.6"Parking Complex/Parking Lot" means premises either built or open which is utilized purely for parking of vehicles permitted in specific areas,
3.7"Partition" means an interior non-load bearing wall, one storey or part of a storey in height,
3.8"Permit" means a permission or authorization in writing by the Authority to carry out the work regulated by these Bye-laws;
3.9"Plantation" means plantation of plants and trees;
3.10"Plinth" means the portion of a structure between the surface of the surrounding ground and the surface of the floor, immediately above the ground;
3.11"Plinth Area" means the built up area measured at the floor level of ground floor;
3.12"Porch" means a covered surface supported on pillar or otherwise for the purpose of pedestrian or vehicular approach to a building;
3.13"Public Utility service" means drainage, sewerage, electricity, water supply, solid waste disposal, sanitation, fire services, roads and any other support or infrastructure and the like for which a building has to depend on public bodies, authorities or agencies;
3.14"Ramp" means a passage with gradual slope joining two level surfaces;
3.15"Real Estate Development" means development undertaken for sale;
3.16"Registered Architect" means an Architect registered with the Council of Architecture and who has not been debarred by the Authority:
3.17"Registered Builder/Developer" means a builder registered with the Authority and who Ids not been debarred by the Authority;
3.18"Registered Engineer" means a engineer empanelled/registered with the Authority and who has not been debarred by the Authority;
3.19"Road" means any access vise, highway, street, lane, pathway, alley, or bridge, whether a thoroughfare or not, over which the public have right of passage or access or have passed and had access uninterruptedly for a specified period and includes all bunds, channels, ditches, storm water drains, culverts, side tracks, traffic islands, road side trees and hedges, retaining walls, fences barriers and railings within the road line;
3.20"Road Width or Width of Road/Street" means the whole extent of space within the boundaries of a road when applied to a new road/street as laid down in the city survey or development plan Master Plan/Zonal Plan or prescribed road lines by any act of law and measured at right angles;Plans under these bye-laws, shall be approved on the basis of width of the road/street that exists on the day of sanctioning of the plans;
3.21"Row Housing" means a row of contiguous houses with only front, rear and interior open spaces;
3.22"Room Height" means the vertical distance measured from the finished floor level to the finished ceiling;
3.23"Schedule" means a Schedule appended to these bye laws;
3.24"Section" means section of the Regional Development Authority Act/Jharkhand Municipal Act-2011, Jharkhand Area Development Authority Act-2001 and Mineral Area Development Authority Act-2001;
3.25"Sanction Plan" means the set of plans and specifications submitted under the Bye-laws in connection with a building and development of land and duly approved and sanctioned by the authorities/ULBs.
3.26"Semi-Detached Building" means building detached on three sides (front, rear and side) with open spaces as specified under the Bye laws.
3.27"Set back" means the distance between the plinth lines of the building and the boundary/property line of the plot. The setback shall be measured at ground level.
3.28"Setback line" means a line usually parallel to the plot boundaries and laid down in each case by the Authority beyond which nothing can be constructed towards the plot boundaries.
3.29"Settlement" means a human settlement, whether urban or rural in character. It includes habited villages, towns, townships, cities and the areas notified under the control of the Authority.
3.30"Site" means a parcel or piece of land enclosed by definite boundaries.
3.31"Site with Double Frontage" means a site having frontage on two streets other than corner plot.
3.32"Service Floor" means floor used for services in hotel or commercial building above ground floor in case of more than four storied buildings.
3.33"Service Lane" means a lane provided at rear or side of a plot for service purposes.
3.34"Service Road" means a road/lane provided at the front, rear or side of a plot for service purpose.
3.35"Site Depth" means horizontal distance between the front and rear side boundaries.
3.36"Smoke Stop Door" means a door for preventing or checking the spread of smoke from one area to another.
3.37"Stilt floor" means a floor supported by pillars with all sides open to be used for parking, switch room, generator room, society room, information room, entrance lobby, guard room and visitors' toilet with minimum clear height of 2.4 meter from floor to ceiling and not less than 2.10m. from the soffit of beams.
3.38"Storage Space" means a space where goods of non-hazardous nature are stored and includes cold storage and banking safe vaults.
3.39"Store Room" means a room used as storage.
3.40"Spiral Staircase" means a staircase forming continuous winding curve round a central point or axis provided in a open space having tread without risers.
3.41"Storey" means the space between the surface of any floor and the surface of the floor next above it, or if there be no floor above it then the space between any floor and the ceiling next above it, but shall not include a service or mezzanine floor;
3.42"Supervisor" means a person having Diploma in Architectural Assistant-ship/Diploma in Civil Engineering/equivalent qualification.
3.43"Tenements" means room or rooms in the occupation of, or meant for the occupation of one tenement;
3.44"To abut" means to abut on a road so that any portion of the building or land is on the road boundary;
3.45"To erect" a building means:
3.45.1To erect new building on any site whether previously built upon or not;
3.45.2To re-erect any building of which portions above the plinth level have been pulled down or destroyed;
3.46"Tribunal" means A Tribunal created under JRDA Act 2002/Jharkhand Municipal Act 2011.
3.47"Unsafe Building" means buildings which are structurally and constructional unsafe, or in-sanitary, or do not provide adequate means of egress, or which constitute fire hazard, or are otherwise dangerous to human life or property, or which in relation to existing use constitute a hazard to safety/health/public welfare by reason of inadequate maintenance, dilapidation or abandonment.
3.48"Unauthorized Construction" means the erection or re-erection, addition or alternation, which is not approved or sanctioned by the Authority.
3.49"Underground/Overhead Tank" means an underground/overhead water tank, constructed or placed to store water.
3.50"Verandah" means space with at least one side open to the outside with the exception of one-meter parapet on the upper floors to be provided on the open side.
3.51"Ventilation" means the supply of outside air into a building through window or other openings due to wind outside and convection effects arising from temperature, or vapor pressure differences (or both) between inside and outside of the building.
3.52"Water Closet'/W.C." means a privy with arrangement for flushing the pan with water but does not include a bath room;
3.53"Watercourse" means a natural channel or an artificial channel formed by draining or diversion of a natural channel meant for carrying storm and waste-water.
3.54"DAKHAL KABJA" means an opening to the outside other than a door, which provides all or part of the required light or ventilation, or both to an interior space.
3.55Risk based classification of Buildings-
Criteria High Risk Medium Risk Low Risk
Hazardous Building Storing explosives and inflammable Not so Not so
Fly Zone Above 30 meters in any place and within funnelzone of Airport. Less than 30 meters and within funnel zone ofAirport Outside funnel zone of Airport
Fire Ground Coverage of more than 500 sqm. on anyfloor of building and more than 15 meters height Ground coverage of more than 300 sqm. on anyfloor of building or more and 11 meters height None
Building Stability (Concrete Building) More than 60 year of age of building 50-70 years Less than 50 years
Type of usage close assembly building Open assembly building Non assembly building
3.56There are four categories inspections have been mentioned in Bye-laws. These four categories inspections have been linked to risk category of building. The following tables have exhibited the relationship between inspection category and risk category of building
Name of Inspection Risk Category of Building
Low Medium High
Inspection Mandatory Mandatory Mandatory
Third Party inspection cum certification Optional Mandate Mandatory
Joint Inspection Optional Mandate Mandatory
Surprise Inspection   Optional Optional
Note:- As per above table, inspections is compulsory for all categories of buildings. Joint inspection and third party inspection-cum-certification are mandatory to medium an high risk category of building. Surprise inspection will be based complain received and observation by concern authority.Chapter -II Administration