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Greater Bengaluru City Corporation -

Section 14 in Bangalore Mahanagara Palike Building Bye-laws 2003

14. Exemptions in open space -

The following exemptions in open space shall be permitted.
14.1Projections -
(I)Every open space provided either interior or exterior shall be kept free from any structure thereon and shall be open to sky and no cornice, roof or weather shade or chajja more than 0.75 metres wide or 1/3 of open space whichever is less shall over-hang or project over the said open space. These projections shall be permitted within one’s own plot boundaries.
(II)No projection shall over hang or project over the minimum setback area either in the cellar floor or at the lower level of the ground floor.
14.2Cantilever Portico - A cantilever portico of 3 metres width (maximum) and 4.5 metres length (maximum) may be permitted in the ground floor within the side set back. No access is permitted to the top of the portico for using it as a sit out. Height of the portico shall be not less than 2 metres from the plinth level. The terrace of the portico shall be open to sky. The portico when allowed shall have a clear open space of one meter from the boundary of the property.
14.3Balcony - The projection of the balcony shall be measured perpendicular to the building upto the outermost edge of the balcony. Cantilever projection of the balcony shall be permitted not exceeding 1/3 of the setback subject to a maximum of 1.1 mtrs. in the first floor and 1.75 metres in and above the second floor. No balcony is allowed at the ground floor level. The length of the balcony shall be limited to 1/3 of the length of each side of the building.
14.4Cross wall - A cross wall connecting the building and the boundary wall may be permitted limiting the height of such wall to 1.5 mtr.
15.0 Height limitation
15.1The height of the building shall be governed by the limitation of the FAR, coverage, setbacks and the width of the street facing the plot as stipulated in the respective tables.
15.2If a building abuts two or more streets of different widths, then the height of the building shall be regulated according to the width of the wider road.
15.3For buildings within the landing and take off zones of air craft in the vicinity of aerodromes, the maximum height of the building shall be as permissible in 15.1 above, or as shown in Table 12 whichever is lower. These shall be regulated by the rules for the construction of buildings in the vicinity of aerodromes by the competent Aerodrome Authority.
15.4Height exception for the structures on roof: The following appurtenant structures shall not be included in the height of the building.
(i)Water tanks and their supports, equipments for ventilation, air-conditioning and similar services, lift rooms, roof structures like; stair-case room, pent house, chimneys, parapet walls and other architectural features.
(ii)The height of parapet wall and architectural features shall not exceed 1.0 metre and the height of other structures shall not exceed 4.50 meters for claiming the height exemption.
(iii)The aggregate area of such structures shall be limited to the extent prescribed in the bye- law 9.10.3 (d). If this limit is exceeded, the structures shall be considered for reckoning the height of the building.
TABLE 12(Bye-law 15.3)HEIGHT LIMITATIONS IN THE VICINITY OF AERODROMES
(a)International civil air-ports and their alternates:
Limits of distance from the aerodromes point measured horizontally to buildings/structures or installations Difference between the elevation of the top of the buildings/structures of installations and the elevation of the aerodromes (aerodromesreference point)
1. Between 8534 M and 22224 M Less than 152 M
2. Between 7315 M and 8534 M Less than 122 M
3. Between 6096 M and 7315 M Less than 91 M
4. Between 4877 M and 6096 M Less than 61 M
5. Between 4267 M and 4877 M Less than 49 M
6. Between 3658 M and 4267 M Less than 37 M
7. Between 3048 M and 3658 M Less than 24 M
8. Between 2438 M and 3048 M Less than 12 M
9. Below 2438 mtrs. Nil except with the prior concurrence of the local Aerodrome Authority
(b)other civil airports and civil aerodromes:
1. Between 7925 M and 22324 M Less than 152 M
2. Between 6706 M and 7925 M Less than 122 M
3. Between 5486 M and 6706 M Less than 91 M
4. Between 4267 M and 5486 M Less than 61 M
5. Between 3658 M and 4267 M Less than 49 M
6. Between 3048 M and 3658 M Less than 37 M
7. Between 2438 M and 3048 M Less than 24 M
8. Between 1829 M and 2438 M Less than 12 M
9. Below 1829 M Nil except with the prior concurrence of the local Aerodrome Authority.
Note: (1) For sl. Nos. (7), (8) and (9), no trees shall be planted within the limits of the distance indicated thereto.Note: (2) Irrespective of the distance from the aerodrome beyond 22,224 mtrs. of the aerodrome/aerodrome reference point, no radio masts or such similar type of installations exceeding 152 mtrs. in height should be erected with out prior permission of the concerned civil aviation authority.Note: (3) No buildings structures or installations exceeding the height indicated in (a) and (b) of Table 12 should be permitted without prior consultation with the local authority.Note: (4) Location of slaughter houses, butcheries and other areas of activities like garbage dumps which would attract high flying birds like eagles, hawks etc., shall not be permitted within a radius of 10 kilometres. from the aerodrome reference point.