Section 6 in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Banks) Regulations, 2003
6. The manner to allow permission.
(a)The permission shall not be general to the residential lands and buildings but shall be case specific. The following shall be the terms and conditions to allow permission for operation of the banks in residential areas: -(1)The minimum size of the residential plot shall be 209 sq. mtrs. facing road of minimum width 18 mtrs. (9 mtrs. in Special Area and 13.5 mtrs. in rehabilitation colonies.).(2)A maximum of 2/3rd of the floor area shall be allowed for permission for plot size upto 250 sq. mtrs. In case of larger plot, the user will be permitted subject to the ceiling of 2/3rd FAR or 600 sq. mtrs. whichever is less.(3)The maximum size of the plot will be 1000 sq mtrs.(4)Only branch office of the banks catering to the neighbourhood banking facilities will be permitted.(5)Such permission shall be allowed only in the buildings which stand regularized/approved/sanctioned by the DDA/Local Body as per Building Bye Laws for the time being in force.(6)All parking requirement of plot will adhere to Equivalent Car space required for this purpose.(7)It will be ensured that no nuisance or hardship is created for local residents.(8)They shall also confirm the other statutory requirements.
