Section 13 in The U.P. (Regulation Of Building Operations) Directions, 1960
13. Street regulations. -
The streets to be made shall comply the following requirements:(i)Street continuation. - The centre lines of all streets and roads in the layout plan shall be in continuance or shall join the centre lines of the existing streets or roads in adjacent or contiguous territory. If straight continuations are not physically possible, such centre lines may be continued by curves.(ii)Street width. - (a) Local streets, except as hereinafter provided, shall have a minimum width of 30 feet but a street adjoining a park, or any open public space with building only on one side, may however, have a minimum width of 25 feet.(b)Streets, which are likely to be extended to serve other areas or those which are more than 400 feet in length, shall have a minimum width of 40 feet and those which are more than 660 feet in length, shall have a minimum width of 60 feet and those which extend to more than 2,000 feet in length, shall have a minimum width of 80 feet.(iii)Road on steep hill side. - Restrictions regarding the width of local streets in steep hill side may be relaxed by the Prescribed Authority to suit the contour, with the prior approval of the Controlling Authority.(iv)Inter-section of streets. - Streets shall intersect one another at right angles or near to a right angle as may be practicable but no intersection shall be at angle less than 30 degrees.(v)Sanitary lanes. - Where no sewer line exists sanitary lanes with a minimum width of 12 feet may be provided for the disposal of refuse in the rear of all the plots on which new houses are to be constructed.(vi)Rounding off at inter-section - Rounding off with 10 feet radius shall be provided at each inter-section.(vii)Dead end street. - Where a dead end street is permitted, an adequate turning area of a minimum radius of 30 feet shall be provided and the length of such street shall not exceed 200 feet.(viii)Set back of buildings. - In existing built-up areas, of a building or part thereof is to be erected on a site, abutting a street less than 12 feet in width, the owner of the site shall be required to leave unbuilt such portion of the site as falls within 6 feet from the centre of the street. He shall also be required to provide a further set back of at least 4 feet width in front of the building or part thereof, which is proposed to be erected.(ix)Length of blocks.-Blocks shall not exceed 60 feet in length, unless on the basis of previous adjacent layout or topographical conditions, a variation from the requirement has been allowed by the Prescribed Authority.
