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State of Uttar Pradesh - Section

Section 1 in The U.P. (Regulation Of Building Operations) Directions, 1960

1. Short title and extent. -

(i)These directions may be called the Uttar Pradesh (Regulation of Building Operations) Directions, 1960 and they shall come into force with effect from August 1, 1960.
(ii)They shall apply to all areas notified as Regulated Areas under the U.P. (Regulation of Building Operations) Act, 1958.
(iii)The provisions contained in these Directions shall be in addition to the provisions of any building bylaws of any local authority constituted with the Regulated Areas.
(iv)The term "Act" wherever used in those Directions shall mean the U.P. (Regulation of Building Operations) Act, 1958.
(v)In these directions unless the context otherwise requires-
(a)The expressions "Colonizer" and "Colony" shall have the same meaning as is assigned to them under the U.P. (Regulation of Building Operations) Regulations, 1960;
(b)"Existing built-up area" means the area within a regulated area of which the greater part has been developed as a business, industrial or residential area and which has been provided with all essential facilities like roads, water supply, sewerage and electricity, etc.;
(c)"Floor Space Index" means ratio between the net area of the plot and the total floor area of all the floors of the building;
(d)"Estate" includes and portion of land within a regulated area which is available for development as a colony;
(e)"Land" includes everything on the land and under the land including buildings, roads, lakes, rivers, canals and ponds, etc.;
(f)"Master Plan" means the plan of the regulated area prepared under Direction 10-A of these Directions;
(g)"Non-conforming use" means such subsisting use of land or building within the regulated area since before the commencement of the Act as is not consistent with the Master Plan of that Area, if any;
(h)"Open space" means any land left open and unbuilt or laid out and developed as a public garden or park which is being used for any other public recreational purpose;
(i)"Person" means any individual, society, colonizer, a company or Government department other than the Defence Department of the Government of India;
(j)"Street or road" means any highway, street, lane, alley, stairway, passageway, footway, squares planes of bridge, whether a thoroughfare or not, over which the public have a right of passage or access and includes all bunds, channels, ditches storm-water, drains, culvert, side walk, traffic island, roadside trees and hedges, retaining walls, fences, barriers and railings within the road lines.