Section 37 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
37. Plinth.
- No person shall construct any building with its lowest flat or floor,-(i)less than 0.5m and more than 0.75m above the ground level of the plot;(ii)the ground level should not be raised more than 0.5m from the finished surface of the nearest street level to be fixed permanently by concerned Authority, like the Municipal Board, Town Committee, Development Authority, etc., as the case may be, in the plain areas. As for the hilly area of the city, the local condition shall be considered. However, the proposal is to be framed with minimum of hill cutting, without effecting adjoining plots;(iii)bath rooms, water closets, cowsheds, garages, courtyards and godowns may be constructed at 0.2 m plinth height from the ground level (either existing or formed by filling or cutting);(iv)0.3 m higher than the highest recorded flood level, which is to be certified by the local authority.
