- 46.1 Every open space provided either in the interior or exterior in respect of any building shall be kept free from any erection thereon and shall be open to the sky and no cornice, roof, or weather shade of more than 0.75 m. in width shall overhang or project over such open space.46.2A portico of up to 2.5 m, width and 4.6. m. length with a minimum height of 2.1 m. from the plinth level may be permitted within the side setback and leaving minimum 4.5m. from side boundary for buildings 15.0 m. and above in height. A garage is permissible at the rear end of side open space provided no openings are located on the side and rear boundary. Access to the top of the portico/garage should not affect the privacy of the neighboring plot.46.3The portico provided as above should not rest on the boundary wall and should be open to provide through access to the rear. In case the Portico is not a cantilevered one and supported by pillars, the area shall be included in the FAR.46.4No projected balcony shall be allowed, on setback less than 2.0m. Projected balcony shall be allowed with a width of 0.9 meters where the setback is between 2.0 meters to 2.5 meters. For setback more than 2.5 meters projected balcony shall be allowed with a width of 1.2 meters. Projected balcony shall only be allowed on the second floor and above floors. It may be allowed on first floor subject to condition that it shall not obstruct the clear vehicular and pedestrian movement around the building including movement of fire tender. 50% of the area on the projected balcony shall be taken into account for calculation of floor area. No balcony should be provided with fixed grill as it works as fire refuse areas.
