Section 2 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

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State of Assam - Section

Section 2 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

2. Definitions.

- In these rules unless there is anything repugnant to the subject or context ,-

(1)"Act" means the Assam Municipal Act, 1956 (Assam Act no 15 of 1957) and the Assam Town and Country Planning Act, 1959 (Assam Act no 2 of 1960), according to the context of the matter respectively.

(2)"advertising sign" means any surface or structure with characters, letters or illustrations applied thereto and displayed in any manner whatsoever outdoors for the purpose of advertising or giving information or to attract the public to any place, person, public performance, article, or merchandise, and which surface or structure is attached to, forms part of, or is connected with any building or is fixed to a tree or to the ground or to any pole, screen, fence or hoarding or displayed in space, or over any water body included in the jurisdiction of the Authority ;

(3)"ancient monuments" mean the ancient monument as defined in the Ancient Monuments and Records Act,1959 and The Ancient Monuments and Archaeological Sites and Remains Act,1958, respectively ;

(4)"atrium" means a sky lighted central area, often containing plants, especially for common area;

(5)"authority" shall mean local, regional or any other Authority appointed by the State Government for the purpose of administering these rules. Unless otherwise appointed by the State Government, the Authority in the case of a notified Municipal area shall mean the Town Committee, the Municipal Board or the Municipal Corporation as may be constituted from time to time under the provisions of the Assam Municipal Act, 1956 (Assam Act 15 of 1957) and in case of Master Plan area, other than notified Municipal area, shall mean the Development Authority constituted for that area under the provisions of the Assam Town and Country Planning Act,1959 (Assam Act 2 of 1960) ;

(6)"application" means an application made in such form as may be prescribed by the Authority from time to time ;

(7)"area" in relation to a building means the superficies of a horizontal section thereof made at the plinth level inclusive of the external walls and of such portions of the partition walls as belonging to the building ;

(8)"air-conditioning" means a process of treating air to control simultaneously its temperature, humidity, cleanliness and distribution to meet the requirement of an enclosed space;

(9)"amenity" means and includes roads, street, open spaces, parks, recreational grounds, play grounds, gardens, water supply, electric supply, street lighting, sewerage, drainage, public works and other utilities, services and conveniences ;

(10)"balcony" means horizontal projection, cantilevered or otherwise including a parapet handrail, balustrade, to serve as a passage or sit out place ;

(11)"barsati" means a habitable room/rooms on the roof of the building with or without toilet/kitchen;

(12)"basement or cellar" means the lower storey of a building, below or partly below the ground level consisting of one or more levels ;

(13)"black waste water" means waste water discharged by the water closet, urinals and municipal solid wastes ;

(14)"building" means a structure constructed with any materials whatsoever for any purpose, whether used for human habitation or not, and includes, -

(a)foundation, plinth, walls, floors, roofs, chimneys, plumbing and building services, fixed platforms, etc.

(b)verandahs, balconies, cornices, projections etc;

(c)parts of a building or anything affixed thereto;

(d)any wall enclosing or intended to enclose any land or space, sign and outdoor display structures, etc:

Provided that all types of permanent building defined here, but structure of temporary nature like tents, hutment as well as shamianas erected for temporary purposes for ceremonial occasions, with the permission of the competent authority, shall not be considered to be "buildings";

(15)"building height" means the vertical distance measured in the case of flat roofs from the average level of ground around and contiguous to the building, or as decided by Authority, to the terrace of last habitable floor of the building adjacent to external wall and in the case of pitched roofs, up to the point where the external surface of the outer wall intersects the finished surface of the sloping roof, and in the case of gabbles facing the road, the mid-point between the eaves level and the ridge. The architectural features serving no other function except that of decoration shall be excluded for the purpose of taking heights. If the building does not abut street, the height shall be measured above the average level of the ground around and contiguous to the building. For hilly areas, the vertical distance shall be measured from the lower floor level instead of average ground level as applicable in case of plain ;

(16)"building line" means a line which is in rear of the street alignment and to which the main wall of a building abutting on a street may lawfully extend and beyond which no portion of the building may extend except as prescribed in these rules;

(17)"cabin" means a non-residential enclosure constructed of non-load bearing partitions;

(18)"canopy" mean a cantilevered projection from the face of the wall over an entry to the building at the lintel or slab level provided that , -

(a)it shall not project beyond the plot line ;

(b)it shall not be lower than 2.3 m when measured from the ground;

(c)there shall be no structure on it and the top shall remain open to sky;

(19)"chimney" means a construction by means of which a flue is formed for the purpose of carrying products of combustion to the open air and includes a chimney stack and flue pipe;

(20)"chajja" means a sloping or horizontal structural overhang provided over openings on external walls for protection from the weather ;

(21)"conversion" means the change from one occupancy to another occupancy or any change in building structure or part thereof resulting in a change of space or use requiring additional occupancy certificate;

(22)"courtyard" means a space permanently open to sky, enclosed fully or partially by buildings and may be at ground level or any other level within or adjacent to a building;

(23)"covered area" means the ground area covered immediately above the plinth level covered by the building but does not include the space covered by, -

(a)garden, rockery, well and well structures, plant nursery, water pool, swimming pool (if uncovered), platform round a tree, tank, fountain, bench, with open top and unenclosed on sides by walls and the like;

(b)drainage culvert, conduit, catch-pit, gully-pit, chamber, gutter and the like; and

(c)compound wall, gate, slide/swing door, canopy, and areas covered by chajja or similar projections and staircases which are uncovered and open at least on three sides and also open to sky;

(24)"cornice" means a slopping or horizontal structural overhang usually provided over openings or external surface to provide protection from sun and rain;

(25)"damp proof course" means a course consisting of some appropriate water proofing material provided to prevent penetration of dampness or moisture;

(26)"drain" means any conduit or channel for the carriage of sewage and sewage water, storm water from one building or a portion of the building;

(27)"drainage" means a system constructed for the purpose of removal of wastewater;

(28)"dwelling" means a building or a portion thereof which is designed or used wholly or principally for residential purposes for one family;

(29)"enclosed staircase" means a staircase separated by the fire resistant walls and doors from the rest of the building;

(30)"existing building" means a building or structure existing authorisedly with the approval of the Authority before the commencement of these rules;

(31)"existing use" means use of a building or structure existing authorisedly with the approval of the Authority before the commencement of these rules;

(32)"external wall" means an outer wall of a building, not being a partition wall even though adjoining to a wall of another building and also means a wall abutting on an interior open space of any building;

(33)"exit" means a passage channel or means of egress from the building, its floor to a street or other open space of safety, whether horizontal, outside and vertical exits as under,-

(i)"horizontal exit" means an exit, which is a protected opening through or around a fire well or bridge connecting two or more buildings;

(ii)"outside exit" means an exit from building to a public way to an open area leading to a public way or to enclose a fire resistant passage leading to a public way;

(iii)"vertical exit" means an exit used for ascending or descending between two or more levels including stair way, fire towers, ramps and fire escapes;

(34)"Economically Weaker Section(EWS) Housing" means apartments or multi-storeyed house specifically developed for providing residential accommodation to the families belonging to the income groups viz., Economically Weaker Sections (EWS) with monthly income of Rs.3300 per month or as per criteria laid down by Government of India from time to time;

(35)"Lower income Group (LIG) Housing" means apartments or multi-storeyed house specifically developed for providing residential accommodation to the families belonging to the income groups viz. Lower Income Group with annual household income of Rs.3300 to Rs.7000 per month or as per criteria laid down by Government of India from time to time;

(36)"fire and / or emergency alarm system" means an arrangement of call points or detectors, sounders and other equipment for the transmission and indication of alarm signals working automatically or manually in the event of fire;

(37)"fire lift" means a special lift designed for the use of fire service personal in the event of fire or other emergency;

(38)"fire-proof door" means a door or shutter fitted to a wall opening, and constructed and erected with the requirement to check the transmission of heat and fire for a period;

(39)"fire pump" means a machine, driven by external power for transmitting energy to fluids by coupling the pump to a suitable engine or motor, which may have varying out puts / capacity but shall be capable of having a pressure of 3.2 kg / cm2 at the top most level of multi storey or high rise building;

(40)"fire pump / booster fire pump" means a mechanical / electrical device that boots up the water pressure at the top level of a multi storeyed / high rise building and which is capable of a pressure of 3.2 kg / cm2 at the nearest point;

(41)"fire resistance" means the time during which a fire resistance (Retardant) paint, which is one of the materials having certain degree of fire resistance, can contribute in the fire safety of a building when subjected to prescribed condition of heat resistance.The fire resistance test of structures shall be done in accordance with IS 3809-1979 Fire Resistance Test of structure;

(42)"fire resisting building" means a building in which material, which has appropriate degree of fire resistance, is used;

(43)"fire separation" means the distance in meters measured from any other building on the site of or another site, or from the opposite side of a street or other public space to the building;

(44)"fire service inlet" means a connection provided at the base of a building for pumping up water through in built fire fitting arrangements by fire service pumps in accordance with the recommendation of the District Fire Officer;

(45)"fire tower" means an enclosed staircase that can only be approached from the various floors through landings or lobbies separated from both the floor area and the staircase by fire resistant doors;

(46)"fire hazard industries" means,-

(i)"Low Fire Hazard Industries" includes Engineering Industries using / processing or assembling non combustible materials i.e. lathe machines, steel works, steel components, etc.

(ii)"Moderate Fire Hazard Industries" includes industries using / processing combustible materials but not flammable liquid etc., plastic industries, rubber, and PVC industries, textile, paper, furniture, flour mills, etc;

(iii)"High Fire Hazard Industries" includes industries using / processing flammable liquids, gases, chemicals, petroleum products, plastic or thermo setting group, etc;

(47)"floor" means the lower surface in a storey on which one normally walks in a building and does not include a mezzanine floor. The floor above it shall be termed as floor - 1, with the next higher floor being termed as floor - 2, and so on upwards;

(48)"Floor Area Ratio (FAR)" means the quotient of the ratio of the combined covered area (plinth area) of all floors, excepting areas specifically exempted under these rules, to the total area of plot, viz.:-

Floor Area Ratio (FAR) =| Tota1 Covered Area of All Floors x 100Plot Area|

(49)"footing" means a foundation unit constructed in brick work, stone masonry or concrete under the base of a wall or column for the purpose of distributing the load over a larger area;

(50)"foundation" means that part of the structure, which is in direct contact with ground and transmits load over it;

(51)"front air plane" means the plane contained between the ground in front of the building and the straight lines drawn downwards and outwards from the line of intersection of the outer surface of any front wall of the building with the roof perpendicular to that line, and at an angle of 63-1/2 degrees to the horizontal. The 63-1/2 degrees angle has a tangent of 2:1 so that if the ground is the level, the air plane reaches the ground at a distance from the exterior wall equal to half the height of the above level of that ground;

(52)"form" means forms appended to these rules;

(53)"gallery" means an intermediate floor or platform projecting from a wall of an auditorium or a hall providing extra floor area, and / additional seating accommodation and includes the structures provided for seating in stadia;

(54)"garage private" means an accessory building designed or used for the storage of motor driven vehicles owned or used by the occupants of the building to which it is necessary;

(55)"garage public" means a building or portion thereof designed other than as a private garage, operated for gain, designed and / or used for repairing, servicing, using, selling or storing or parking motor driven or other vehicles;

(56)"grey waste water" means waste water discharged from the bathrooms, sinks, showers and from washing clothes, and so on;

(57)"green building" means abuilding which uses least possible quantity of water and electrical energy, optimizes energy efficiency, makes use of alternate sources of energy such as sunlight and solar energy, conserve natural resources including rain water harvesting, generate less waste in terms of energy and material and provides healthier spaces for occupants compared to a conventional building;

(58)"ground floor" means storey, which has its floor surface nearest to the ground around the building;

(59)"group housing" means apartments or multi-storeyed housing with more than 4 (four) building blocks in a plot where land is owned jointly and the construction is undertaken by a single agency;

(60)"habitable room" means a room occupied or designed for occupancy for human habitation and incidental uses, but excluding kitchen, bath room, water closet compartment, laundry, serving and storing, pantry, corridor, cellar, attic, store room, pooja room and spaces not frequently used;

(61)"hedge" means number of shrubs of trees (often similar species) planted closely together in the line. A hedge may be pruned to shape or allowed to grow to assume its natural shape;

(62)"heritage building" means any building of one or more premises or any part thereof which requires preservation and conservation for historical, architectural, environmental, cultural or religious purpose includes such portion of the land adjoining such buildings as may be required;

(63)"heritage zone" means the area around such heritage building as delineated by the Authority from time to time for restricting the height of building and use of building;

(64)"high rise buildings" means all buildings 15 meter and above in height shall be considered as high rise buildings as per National Building Code of India,2005. For high-rise building the following additional provisions of means of access to the buildings shall be ensured, -

(i)the width of main street on which the building abuts shall not be less than 12 meters and 1(one) end of this street shall join another street not less than 12 meters in width;

(ii)the road shall not terminate in a dead end, except in the case of residential building up to a height of 30 meter;

(iii)compulsory open space around the high-rise buildings shall not be used as parking;

(iv)adequate passageway and clearances required for fire fighting vehicles to enter the premises shall be provided at the Main Entrance, the width of such entrance shall not be less than 4.5 meter if an arch or covered gate is constructed, it shall have a clear head room of not less than 5 meter;

(65)"illuminated exit signs" means a device for indicating the means of escape during normal circumstances and power failure;

(66)"jali" means a grill or screen made of metal, brick, ferro-cement, wood or any other material which is placed in front of a window, door or any opening or piece of machinery in order to protect it;

(67)"jhamp (awnings)" means a downward, vertical or sloping projection hanging below any horizontal projection like balcony, canopy, verandah, passage etc, to provide protection from direct sun and rain;

(68)"jhot (land reserved for drain)" means a strip of land permanently left open for drainage purposes. It is not to be used as an access way or a street and is not to be included as a part of setbacks;

(69)"katra or chawl" means a building so constructed as to be suitable for living in separate tenements each consisting a single room, or of two, but not of more than two rooms and with common sanitary arrangements;

(70)"ledge" means a shelf-like projection supported in any manner whatsoever except by vertical supports within a room itself but without a projection of more than half a meter;

(71)"Licensed Architect/Engineer/Supervisor/Plumber" means a qualified Architect/Supervisor, Engineer, Plumber who has been enrolled/licensed by the Authority;

(72)"lift" means a mechanically guided car, platform for transport or persons and materials between two or more levels in a vertical or substantially vertical direction;

(73)"lobby" means a covered space in which all the adjoining rooms open;

(74)"loft" means an intermediate floor between two floors or a residual space in a pitched roof above normal level constructed for storage with maximum clear height of 1.5 meters;

(75)"light plane" means the plane lying between the line of intersection of the floor of any room in a building with the outer surface or an exterior wall of the building and the straight lines drawn upwards and outwards from those lines drawn upward and outwards from lines perpendicular thereto an at angle of 63 ½ degrees to the horizontal;

(76)"masonry" means an assemblage of masonry units properly bound together by mortar;

(77)"masonry unit" means an unit whose net cross-sectional area in every plane parallel to the bearing surface is 75% or more of its gross cross-sectional area measured in the same plane. It may be either of clay, brick, stone, concrete, sand lime brick or any other construction material;

(78)"Master Plan" means a Master Plan as defined in the Assam Town and Country Planning Act,1959 (Assam Act 2 of 1960);

(79)"mezzanine floor" means an intermediate floor between two floors of any storey forming an integral part of floor below;

(80)"mumti or stair cover" means a structure with a covering roof over a staircase and its landing built to enclose only the stairs for the purpose of providing protection from weather and not used for human habitation;

(81)"means of escape" means an escape route provided in a building for safe evacuation of occupants;

(82)"miniature circuit breaker(MCB)" means devices for tripping of electrical circuits in event of any fault in the circuit/installation;

(83)"natural drain" means a drain which is a natural path that transmits natural stream water or storm water runoff from a point of higher elevation to a point of lower elevation;

(84)"non combustible material" means a material which is not liable to burn or add heat to a fire when tested for combustibility in accordance with the latest code of Bureau of Indian Standards Method of Test for combustibility of building materials;

(85)"open space" means an area forming an integral part of the plot left open to the sky for the purpose of these rules;

(86)"owner" means the person, when used in reference to any premises who receives the rent of the said premises or would be legally entitled to do so if the premises were let out. It also includes,-

(a)an agent or trustee who is legally authorized to receive such rent on behalf of the owner;

(b)a receiver, executor or administrator or a manager appointed by any court of competent jurisdiction to have the charges of or to exercise the rights of owner of the said premises;

(c)a person having legal title ship over the premises / plot of land;

(87)"parapet" means a low wall or railing built along the edge of a roof or a floor;

(88)"parking space" means an area enclosed or unenclosed, sufficient in size to store an automobile or any other conveyance together with a drive way connecting the parking space with a street, or alley and permitting ingress or egress of all such conveyances;

(89)"partition" means an interior divider of storey or part storey in height;

(90)"permanent open air space" means an air space permanently open ,-

(a)if it is a street;

(b)if it is free from encroachment, is protected by any law or contract ensuring that the ground below it is either a street or is permanently and irrevocably appropriated as an open space;

(91)"permission or permit" means a valid permission or authorization in writing by the competent Authority to carryout development or a work regulated by these rules;

(92)"part wall" means and includes,-

(i)a wall forming part of a building and being used or constructed to be used in any part of the height or length of such wall for separation of adjoining building belonging to different owners or constructed or adopted to be occupied by different persons; or

(ii)a wall forming part of a building and standing in any part of the length of such wall, to a greater extent than the projection of the footing on one side or ground of different owners;

(93)"plinth" means the portion of a structure between the surface of the surrounding ground and surface of the floor immediately above the ground;

(94)"plinth area" means the built up covered area measured at the floor level of the basement or of any storey;

(95)"plot" means a parcel or piece of land enclosed by definite boundaries;

(96)"porch" means a covered surface supported on pillars or otherwise for the purpose of a pedestrian or vehicular approach to a building;

(97)"road/street" means any highway, street, lane, pathway, alley, stairway, passageway, carriageway, footway, square, place or bridge, whether public or private,whether a thoroughfare or not,over which the public have a right of passage or access or have passed and have access uninterruptedly for specified period, whether existing or proposed in any scheme and includes all bends, channels, ditches, storm water drains, culverts sidewalks, traffic islands, roadside trees and hedges, retaining walls, fences, barriers and railing within the street lines;

(98)"retention activity" means an activity or use which is allowed to continue, notwithstanding its non-conforming nature in relation to the use permitted in the adjoining or surrounding area;

(99)"road/street level or grade" means the officially established elevation or grade of the centerline of street upon which a plot fronts, and if there is no officially established grade, the existing grade of street at its mid-point;

(100)"road / street line" means the line defining the side limits of a road / street;

(101)"road width" means the whole extent of space within the boundaries of a road when applied to a development plan or prescribed road lines by any act of law and measured at right angles to the course or intended course of direction of such road;

(102)"row housing" means a row of houses with only front, rear and interior open spaces;

(103)"rear air plane" means the plane contained between the ground behind the building and the straight line drawn downwards and outwards from the line of intersection of the outer surface of any rear wall of the building with the roof perpendicular to that line and at an angle 63 1/2 degree to the horizontal;

(104)"room height" means the vertical distance measured from the finished floor surface to the finished ceiling;

(105)"service road" means a road/lane provided at the front, rear or side of a plot for service purpose;

(106)"set back line" means a line usually parallel to the plot boundaries or center line of a road and laid down in each case by the Authority or as per recommendations of Master / Zonal Plan, beyond which nothing can be constructed towards the plot boundaries excepting with the permission of the Authority;

(107)"settlement" means a human settlement, whether urban or rural in character. It includes habited villages, towns and the areas notified under the control of the Authority;

(108)"site" means a parcel or piece of land enclosed by definite boundaries;

(109)"Schedule" means the Schedule appended to these rules;

(110)"site corner" means a site at the junction of and fronting on two or more roads or streets;

(111)"site depth" means the horizontal distance between the front and rear side boundaries;

(112)"site with double frontage" means a site having frontage on two streets other than corner plot;

(113)"site, interior or tandem" means a site, access to which is by a passage from a street whether such passage forms part of the site or not;

(114)"storey" means the portion of a building included between the surface of any floor and the surface of the next above it, or if there be no floor above it, then the space between any floor and the ceiling next above it;

(115)"spiral staircase" means a staircase forming continuous winding curve round a central point or axis provided in an open space having tread without risers;

(116)"slum housing" means apartments or multi-storeyed housing specifically constructed for providing residential accommodation to Slum Dwellers in notified slum areas of BSUP/IHSDP schemes under JNNRUM of Government of India, RAY etc;

(117)"to abut" means to be positioned juxtaposed to a road, lane, open space, park, building etc;

(118)"to erect" means to construct a building for the first time or to reconstruct an existing building after demolishing it according to some fresh or revised plan;

(119)"to re-erect" means a construction for a second time or subsequent further times a building or part of a building after demolishing it, on the same plan as has been previously sanctioned;

(120)"to make material alterations" means to make any modification in any existing building by way of addition or alteration, or any other change in the structure which alters specification of the building or structure which shall also include,-

(a)conversion of a building or any part thereof for human habitation as one dwelling house into more than one dwelling house and vice versa;

(b)conversion of a building or a part thereof suitable for human habitation into a dwelling house or vice-versa;

(c)conversion of a dwelling house or a part thereof into a shop, warehouse or factory or vice-versa, and;

(d)conversion of building used or intended to be used for one purpose such as a shop, warehouse or factory, etc., into one or another purpose.

Provided that opening of a window and providing inter-communication doors, modification in respect of gardening, white washing, painting, re-filling and other decorative works shall not be treated as making material alterations;

(121)"use" means the purpose for which the building or a part of building is used or intended to be used and the term mixed use shall mean and include a building which is used for more than one use in different position of the building;Classification of building based on the principal use shall be as follows: -

(i)Residential Buildings : These shall include any building, in which sleeping accommodation is provided for normal residential purposes with or without cooking or dining or both facilities, including one or two or multi-family dwellings, lodging dormitories, apartment houses, flats and hostels.

(ii)Institutional Buildings: Institutional buildings ordinarily provide sleeping accommodation for the occupants and specialized non-commercial training centers. It includes hospital, sanatoria, custodial institutions and penal institutions like jails, prisons, mental hospitals and reformatories. These shall include any building used for school, college or day care purposes involving assembly for instruction, education or recreation where it is a part of education and other public and semi-public buildings.

(iii)Assembly Buildings : These shall include any building or part of a building where groups of people congregate or gather for amusement, recreation, special, patriotic, civil travel and similar purposes, for example, marriage hall, theatre, motion picture houses, assembly halls, auditoria, libraries, exhibition halls, museums, skating rinks, gymnasium, restaurants, dance halls, clubs, passenger stations and terminals of air, surface and other public transportations services and stadia. These shall include any building used for religious purposes like prayers, puja, worship, religious or spiritual congregations, discourses, rituals and functions.

(iv)Commercial Buildings: These shall include any building or part of a building which is used as shop, store, market for display and sale of merchandise either wholesale or retail, office storage or service facilities incidental to the sale of merchandise and located in the same building shall be included under this group. These shall include any building or part of a building which is used for transaction of business and / or the of a building which is used for transaction of business and / or the keeping of accounts and records therefore including offices, banks, professional establishment etc. if their principal function is transaction of business or keeping of books and records.

(v)Industrial Buildings: These shall include any building or part of a building or structure, in which products or materials of all kinds and properties are fabricated, assembled or processed like assembly plants, laboratories, power plants, smoke houses, refineries, gas plants, mills, dairies, factories etc.

(vi)Storage Buildings: These shall include any building or part of building is primarily for the storage or sheltering of goods, wires, merchandise, like warehouses, cold storage, freight depots, transit sheds, store houses, garages, hangers, truck terminus, grain elevators, barns and stables.

(vii)Multi-storeyed Building or High Rise Building: A building above 4 stories, and/or a building exceeding 15 meters or more in height above the average level of front road.

(viii)Multi Level Car Parking Building: A building partly below ground level having two or more basements or above ground level, primarily to be used for parking of cars, scooters or any other type of light motorized vehicle.

(ix)Office Building (Premises): includes a building or premises or part thereof whose sole use is for an office or for official purposes or clerical work. Official purposes include the purpose of administration, clerical works include writing, book-keeping, sorting of papers, typing, duplicating papers etc.

(x)Hazardous Buildings: These shall include any building or part of a building which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which may produce poisonous fumes or explosions for storage, handling, manufacturing or processing which involve highly corrosive toxic or noxious alkalis, acids or other liquid or chemicals producing flame, fumes and explosive poisonous, irritant or corrosive gases, and for the storage, handling or processing of any material producing explosive mixtures or dust for which result in the division of matter into fine particles subject to spontaneous ignition.

(xi)Special building: includes assembly, industrial, hazardous buildings, buildings used for wholesale establishments, hotels, hostels, centrally air conditioned buildings and which exceed 15 meters in height and have a total built up area exceeding 600 sq. m.

(xii)Detached Building: Includes a building with walls and roofs independent of any other building and with open spaces on all sides within the same plot.

(xiii)Semi-detached Building: A building detached on three sides with open space as specified in these rules.

(xiv)Mixed Land Use Building: A building partly used for non-residential activities and partly for residential purposes.

(xv)Unsafe Building: Includes a building which is structurally unsafe or insanitary or not provided with adequate means of ingress or egress or constitutes a fire hazard or dangerous to human life or constitutes a hazard to safety, health, public welfare by maintenance, dilapidation, abandonment, all in relation to its existing use;

(122)"unauthorized construction" means the erection or re-erection, addition or alternations which is not approved or sanctioned by the Authority;

(123)"underground/overhead tank" means an underground/overhead water tank, constructed or placed to store water;

(124)"ventilation" means the supply of outside air into a building through window or other openings due to wind outside and convection effects arising from temperature, or vapour pressure differences (or both) between inside and outside of the building.;

(125)"water closet" means a privy with an arrangement for flushing the pan with water. It does not include a bathroom;

(126)"window" means an opening to the outside other than a door, which provides all or part of the required natural light or ventilation or both to an interior space and used as a means of egress/ingress;

(127)"Zonal Plan" means a plan detailing out the proposals of Master Plan and acting as a link between Master Plan and the Layout Plan. It may contain a site plan and land use plan with approximate location and extent of land uses such as public and semi public buildings/works, utilities, roads, housing, recreation, industry, business, markets, schools, hospitals, open spaces etc. It may also specify standards of population density and various components of development of the zone.

(128)Words and expressions used in these rules and not defined, but defined in the Acts shall have the meanings respectively assigned to them in the Acts.

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State of Assam - Section

Section 2 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

2. Definitions.