Section 8 in Bangalore Mahanagara Palike Building Bye-laws 2003
8. Means of access.
8.1The means of exclusive access other than thorough public roads and streets, shall not be of more than 30 meters in length from a public road or street. The minimum width of such access shall be 3.5 meters. F.A.R. and height of buildings coming up on such plots connected by means of exclusive access shall be regulated according to the width of public street or road. If the means of access exceeds 30.00 mtrs in length, FAR shall be regulated with reference to the width of such access road. Construction of buildings on plots with common access / lanes from the public road / street shall be regulated according to the width of such common access roads / lanes.8.2Existing conservancy lanes are not allowed to be used as means of access to the properties.8.3No building shall be erected so as to obstruct the means of access of any other building.8.4No person shall erect a building so as to encroach upon the means of access.8.5The means of access shall be clearly shown in the plans submitted indicating the width, length from the public road, width of the public road from which the access is taken etc.8.6Every such means of access shall be drained and lighted to the satisfaction of the Authority and manhole covers or other drainage, water or any other fittings, laid in such means of access shall flush with the finished surface level so as not to obstruct the safe movement.8.7The existing width of the means of access shall not be reduced in any case.
