Section 30(6) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

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State of Odisha - Subsection

Section 30(6) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(6)Group housing - (a) The maximum Floor Area Ratio for Group Housing will be 2.00.

(b)The maximum permissible coverage in respect of group housing shall be 50%.

(c)In group housing with apartment/joint ownership of land the owner/ developer shall provide floor space for house owners society Office/assembly at the rate of 1 Sq. metre per household/fiat provided that the minimum area shall not be less than 12 Sq. metre.

(d)The area for community facility shall be provided as per Table-5 below :

Percentage Of Area Required For Community FacilityTable-5

Ultimate Population	Percentage of total area required for communityfacility
1000	5
3000	8
10000	10

Note - Provided that where the ultimate population is less than 1000, the above percentage of space shall not be insisted upon. The ultimate population will be arrived at by considering upper storey development within permissible F.A.R. and the total number of dwelling units accommodated in the Scheme. The household size occupying a dwelling unit is to be taken as five.

(e)One staircase for every 5 dwelling units or fraction there of in a floor shall be provided.

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State of Odisha - Subsection

Section 30(6) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001