Section 4(3) in U.P. Housing and Development Board Regulations, 1982
(3)Other road either proposed in the regional plan, Master Plan Zonal Development Plan and Development Plan of required due to Local requirements.The planning requirements for the above are given below:(i)Service Roads.(a)The minimum width of a service road shall be 9m. But a road adjoining a park or any open public space with building only on one side may however have a minimum width of 7.5m. The 9m. service road can serve up to a length of 300m. This will be measured from one wider street to another wider street. In case of 7.5m. wide road it can serve upto 400m.If the 9m. road ends as a dead end road it must have a turn around at the end. The width and depth of the turn around should be of 15m. or an equivalent area in another from permitting turn around.No turn around is required if the number of plots served by such road is less than three.(b)A road which is longer than 300m. or serves upto 100 plots houses or is extendable to new areas shall be 12m. wide. Such road can be 400m. in length.(c)Loop street - The minimum width of a loop street shall be 9m. and it shall cater for a length upto 500m.(ii)Collector Road - These are roads which are intended for short trip and arc also used for direct access to abutting properly as well as access to service roads and dead-end roads.A collector road shall serve an area of 200 plots and having an area of not more than 4ha. exclusively deriving access through it or its service roads. It shall be either of 18m. or 24m. width. These roads shall either be delineated on the zonal plans or in the case of not so delineated street shall be determined by the Authority.(iii)Other Roads: - The widths of Master Plan roads shall be followed as per the Master Plan.(iv)Sen-ice Lane - In row type of houses and in such areas where sewerage system docs not exist a 3.5.m. service lane shall be provided. The length of such service lane shall be no more than 300m.4.2.2. Conditions of Planning - The service roads shall be so laid out that their use for thorough traffic is automatically discouraged.Where a sub-division abuts on certain major existing or proposed road, the Authority may require service road along side the major road or may provide roads with no access to adjacent properties or such other treatment as may be necessary for adequate protection of residential property and to effect separation of through and local traffic. '
