Section 2 in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016
2. Amendment of Regulation 24.2.1(4).
- In the Greater Noida Industrial Development Area Building Regulations, 2010 hereinafter referred to as said regulation in sub-regulation 24.2 for Clause 1(4) the following clause shall be substituted, namely -"24.2.1(4) All the common facilities prescribed below will have to be provided and shall be counted in the prescribed FAR of Group Housing Shops and community facilities other than mentioned in No. 24.2.1(5) 12 as per population norms or specified in the earlier lease deed. In case of plots where minimum population required for provision of convenient shopping is not achieved then -(a)Area for shopping and commercial activities equivalent to 1.0 per cent permissible Far of the plot area shall be allowed.(b)Minimum four kiosks of 4 sq. m. carpet area and two shops of 10 sq. m. carpet area shall be provided mandatorily.(c)Maximum height of shops and kiosks shall be 4 meter from floor to ceiling.(d)However shops may be allowed as integral part of group housing building on the ground floor.".
