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State of Uttar Pradesh - Section

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

20. Setback Limits :

Plot area Minimum Frontage Front setback Rear setback Side setback Type of housing Remarks
Up to 50 sq.m. 3.6 No restriction   Row For Public Housing Project only
50-125 sq.m. 4.5 3.0 3.0 Nil Row
125-250 sq.m. 8.0 3.0 3.0 Nil Row
250-500 sq.m. 12.0 4.5 3.0 2.5 Semi detached
500 above 15.0 6.0 3.0 3.0 Semi detached
(a)In case of corner plots side open space along the side street shall not be less than the minimum front setback required on adjoining plot fronting on such side street provided the adjoining plot abuts this plot.(b)In all other corner plots a clear side setback of specified width shall be kept along the side street.(c)In case of odd corner plots the plot owner shall have to leave a compulsory setback on the other side of the road to enable the next plot holder to achieve necessary light and Ventilation " through a 3 m. wide open space.(d)No compulsory setback is required for plots/house facing on streets 6m. or less in width but plots/house facing roads beyond 6 m. width must have a compulsory minimum setback of atleast 3 Meters.(e)In case of any dispute regarding the setbacks the decision of the . Authority shall be final and the applicant shall have to abide it.
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.
20.2Other Buildings-
20.2.1. In the case of commercial areas for shopping centre the open spaces shall be 3 m, minimum in front and rear; side open spaces may not be necessary, if it is developed as shopping areas under row building schemes. However, the appropriate spaces for lighting and ventilation shall be provided through interior open spaces as specified in Regulation 20.1.2. The front open spaces may be developed as an Arcade.
The provision of the rear open space shall not be applicable to the back to back shopping centre schemes, developed by public agency and approved as an integrated shopping centre by a private agency.
20.2.2. Building for business, assembly and mercantile, educational, institutional uses shall have a minimum front open space of 9 m. and side and rear open space of 6 m. unless otherwise scheme specified in relevant rules governing special occupancies.
20.2.3. Educational Building.
In educational buildings, the total built up area on any floor shall not be more than 30 per cent of the plot area, the remaining area provided for play grounds recreational spaces, etc.The set back requirement for individual occupancies depending upon the zones and width of road fronting the same shall be as decided by the Authority keeping in mind the provisions of Master Plan.
20.2.4. The open spaces given at Regulations 20.2.1 to 20.2.3 are applicable to buildings upto a height of 10m. The following provisions shall apply for increased open spaces above the minimum spelt out in 20.2.1. to 20.2.3.
For heights of buildings above 10m. and upto 25m. in addition to the minimum open spaces required for height of 10m. there shall be an increase in the minimum open space at the rate of 1m. per every 3 m. or fraction thereof, for height above 10 m.