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State of Odisha - Section

Section 534E in Orissa Municipal Rules, 1953

534E.

Notwithstanding anything contained in Rule 534-B, the following minimum spaces (set-backs) shall be left open along the entire side boundary of a site except in the case of a row or continuous type of buildings.
(1)in a residential area-
(a)for a site not exceeding 250 sq. yards in area-
(i)for a detached building, 3 feet from the side boundary on both side of the building;
(ii)for a semi-detached building, 5 feet from the side boundary of the site on the side opposite the party wall.
(b)for a site exceeding 250 sq. yards but not exceeding 300 sq. yards in area-
(i)for a detached building, 4 feet from the side boundary on both sides of building;
(ii)for a semi-detached building, 6 feet from the side boundary of the site on the side opposite the party wall;
(c)for a site exceeding 300 sq. yards but not exceeding 500 sq. yards in area-
(i)for detached building, 15 feet from the side boundary on both sides of the building;
(ii)for semi-detached building, 8 feet from the side boundary of the site on the side opposite the party wall;
(d)for a site exceeding 500 sq. yards but not exceeding 1,400 sq. yards in area-
(i)for detached building, 10 feet from the side boundary on both sides of the building;
(ii)for semi-detached building, 15 feet from the side boundary of the site on the side opposite the party wall;
(e)for a site exceeding 1,400 sq. yards in area, 15 feet from the boundary on both sides of the building.
(2)In a bazar area-
(a)10 feet from the side boundary of the site on the side opposite the party wall for a semi-detached building for residential use.
(b)buildings or portions of buildings actually used for non-residential purposes, one side open space is required unless ventilation or light of rooms for human habitation depend on such side open spaces :
Provided that the Executive Officer shall be competent to work out what should be a reasonable spacing on the side and rear with reference to the width of the lanes and scavenging or service lanes. In such cases he shall draw up proceedings and give his decisions after spot verification.