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State of Madhya Pradesh - Section

Section 61 in The M.P. Bhumi Vikas Rules, 1984

61. Floor Area Ratio.

- The Floor Area Ratio (FAR) for different use group shall be as given below in Table 7.Table 7F.A.R. for different use group[Rule 61]
S. No. Use Group   Remarks
1. Residential   F.A.R. and Density may be adopted as provided in theDevelopment Plans of respective places.
2. Business Commercial 1.001.201.503.00 Neighbourhood shopping centre.Sub-district shoppingcentre/District shopping centre.Central Business districtareaOffice areas.
3. Education 1.00  
4. Institutional 1.50  
5. Assembly 1.50  
6. Industrial 0.600.550.500.450.400.30 Upto to 250 square metres250 to 300 square metres300square metres to 0.2 hectare.0.8 to 1.2 hectare1.2 to 2.8hectareabove 2.8 hectares.
[Note 1.] [Re-numbered by Notification No. F. 23(107) 95-XXXII-(1), dated 31-8-1998.] - In case where the owner of the plot surrenders and vests in the Authority a portion of the plot for the prescribed road width of a public road without claiming any compensation he shall be allowed floor area ratio calculated by adding twice the area as surrendered by him to the remaining area of his plot.
(2)[ In case of redevelopment of Jhuggi-Jhopadi area, an additional FAR upto a limit of 0.50 may be allowed in addition to the permissible F.A.R. that area, provided that the permissibility of building height is maintained. [Added by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.]
(3)For plots from 200 Sq.m. to 500 Sq.m. only one servant quarter and for plots above 500 Sq.m. 2 servant quarters shall be permitted in addition to the F.A.R. stipulated. The size of one servant quarter shall not be more than 20 Sq.m. which shall include one dwelling room having floor area not less than 11 Sq.m. and the remaining 9 Sq.m. may be used for cooking verandah and one toilet.
(4)For Flatted Development (i.e., residential units in flats) and Group Housing of four or more floors, on plots of 425 Sq. m. or more in area, if the covered parking with a height of 2.4 meter is provided within the permissible ground coverage, such area of parking shall not be counted for the purpose of Floor Area Ratio and permissible height calculations.
(5)In case of redevelopment of areas in the old part of any city/town (after redevelopment plan having been prepared) the old and dilapidated structures may be reconstructed and if needed, an additional F.A.R. upto an extent of 0.25 shall be sanctioned in addition to normal prescribed F.A.R. of the area subject to the height restrictions of buildings in that area :Provided that no such benefit shall be given if a redevelopment plan for the area has not been prepared.]