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] [Entire Act]

State of Uttar Pradesh - Section

Section 35 in The Greater Noida Industrial Development Area Building Regulations, 1992

35. Exemption from open spaces.

- The following exemptions from open spaces shall be permitted :
(a)Projections into open spaces. - Every open space provided shall be open to the sky and no cornice, chhajja, roof or weather shade more than 0.75 mtr. wide shall project over the open space. Such projection shall not be allowed at a height less than 2.1 mtrs. from the corresponding finished floor level.
(b)Canopies, each not exceeding 4.50 mtrs. in length and 2.40 mtrs. in width in the form of cantilever or ventilators over any entrance provided a minimum clear height of 2.10 mtrs. below the canopy shall be permitted as herein provided.
In one storey buildings, only one such canopy shall be permitted for each individual detached blocks. In more than one storeyed buildings, two canopies shall be permitted over ground floor or higher floor entrance.
(c)In residential buildings, first floor and subsequent upper floor balconies at floor levels without a "Jhump" (hanging below from the upper balcony) of a width of 0.90 mtr. overhanging front and side road setbacks within one's own land shall be permitted.
(d)The projections (cantilever) of cupboards and shelves shall be permitted and are exempted from covered area calculations in case of residential buildings only. Such projections shall be up to 0.60 mtr. in depth.