Section 17(13) in The M.P. Bhumi Vikas Rules, 1984
(13)[ In any area designated in the development plan for agricultural use, forest houses shall be permissible subject to the following conditions and such other conditions as may be imposed by the authority :-(i)Minimum size of the plot shall be 4045 sqm (one acre.)(ii)Maximum F.A.R. shall be 0.10.(iii)The maximum height of structure shall be 6.5 meters with sloping roof.(iv)The Forest House shall have a minimum of 200 live trees per acre to be planted before the application for building constructions is made to the Authority for approval.(v)The Forest House shall only be permitted on that land which is accessible by public passage/road, OR the area layout plan approved by the Director.(vi)The Forest House shall have a minimum 10 metres set back from all sides.]
