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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(20) in U.P. Housing and Development Board Regulations, 1982

20.1Exemptions into setback open spaces.Every open sapce provided either in the interior or exterior shall be kept free from any erection thereon and shall be open to the sky except as follows:
(a)Sunshade over windows/ventilators or other openings not more than 0.75 m. wide.
(b)Cornice roof or weathershade not more than 0.30 m. wide.
(c)Porch - A portico of up to 2.4 m. width and 4.5 length at a height of 2.1 m. above plinth level may be permitted, within the side open space of not less than 3.0 m. wide, (throughout) with no access to the top of the portico for use as a sitout place or for putting up plants or flower pots etc.
(d)Balcony - Projected balcony in the front side at first floor level of width not more than 0.9 m. maybe permitted 50 per cent of the area of the projections permitted into open spaces under (c) and (d) above shall be accountable for floor area calculations.
20.1.2. Interior open space.
The whole of one side of one or more rooms intended for human habitation and not abutting on either the front, rear or side open spaces shall abut on an interior open space whose minimum width shall be 3 m. for ground floor and 1.5 m. for the first floor construction.
20.1.3. Joint open air space.
Every such interior or exterior open air space, unless the latter is a street, shall be maintained for the benefit of such building exclusively and shall be entirely within the owner's own premises.
20.1.4. Site coverage.
The maximum covered area for residential plots shall be as follows :
Plot size up to 125 sq.m. 66 per cent of the plot area.
Plot size from 126 to 250 sq.m. 66 per cent of the first 125 sq.m. of the plot area.60 per cent of the next 125 sq.m. or a part thereof.
Plot size from 251 sq.m. to 500 sq.m. 66 per cent of the first 125 sq.m. of the plot area.60 per cent of the next 125 sq.m. of the plot area.55 per cent of the next 250 sq.m. or a part thereof.
Plot size above 500 sq.m. 66 per cent of the first 125 sq.m. of the plot area.60 per cent of the next 125 sq.m. of the plot area.55 per cent of the next 250 sq.m. of the plot area.50 per cent of the plot area above 500 sq.m.