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State of Haryana - Section

Section 14 in Haryana Municipal Building Bye-laws 1982

14. Proportion of the site which may be covered with building.

(1)The proportion upto which a site may be covered with building including ancillary buildings shall be in accordance with the following slabs, the remaining portion being left open in the form of any open space around the buildings or court-yard. -
(A)Residential
Area of the plot Maximum permissible coverage
(i) (a) for thefirst 225 sq. metres of the total area of the site. 55% of the areas of the site.
(b) for the next225 sq. metres i.e. portion of the area between 225 and 450 sq.metres 35% of the such portion of the site.
(c) for theremaining portion of the site i.e. for the portion of the areaexceeding 450 sq. metres. 25% of such portion of the site.
(ii)Subject to the restriction shown in the zoning plan of Architectural/frame control sheets no building shall contain more than 2 storeys. However, any building may have a Mamti or Barsati with toilet facilities and the total area to be covered excluding the stair-case shall not exceed 25% of the maximum permissible coverage on the ground floor or 50 sq. metres, whichever is less.
(iii)A basement not exceeding 50% of the total permissible coverage on the ground floor intended to be used as storage and godown may be allowed if it satisfies the public health and structural requirements :
Provided that in the case of plots/sites measuring upto 85 sq. metres the proportion upto which a site may be covered including addition, alteration or re-erection shall be 75% of the area of the site. The covered area in case of plots exceeding 85 sq. metres and upto 225 sq. meters will be permitted subject to marginal adjustment so that the minimum coverage equivalent to 75% of 85 sq. meters is not reduced.
(B)[ Industrial] [Substituted vide Haryana Notification No. S.O.1/H.A.24/1973/Sections 201, 202 and 214/2002, dated 2.1.2002.]
Maximum permissible coverage on the ground Maximum permissible floor Area/Ratio excluding the ancillaryzone Maximum Height of the industrial building excluding chimney
60% of area of the site 125.00% 21 metres."
(C)Commercial
In the case of sites for shop-cum-residential purposes or for shopping booths in planned areas, the coverage on each floor shall be in accordance with the architectural control sheet. In the rest of the areas the covered area restrictions shall be as per requirements for residential buildings.Maximum F.A.R. shall not exceed 200% :Provided that a basement, not exceeding the maximum permissible coverage on the ground floor (excluding the area under public corridors) and intended to be used only for parking, servicing and storage may be allowed if it satisfies the public health and structural requirements.
(D)Public Buildings
(i)Coverage. - The maximum permissible coverage (including covered parking) on a plot of the size mentioned in column I below shall be as shown in the column 2 below :-
Areaof plot Maximumpermissible coverage
(1) (2)
Upto 10,000 sq. metres 33-1/3% of the area of the plot.
Above 10,000 sq. metres 25% of the area of the plot.
   
(ii) F.A.R. (a) Maximum F.A.R. = 100%
  (b) Maximum height = 20 metres.
Provided that a basement, not exceeding the maximum permissible coverage on the ground floor (excluding the area under public corridors) and intended to be used only for parking, servicing and storage may be allowed if it satisfies the public health and structural requirements.
(2)The following projections shall not be counted towards the covered area, namely :-
(i)pergola constructed purely for architectural effects ;
(ii)a canopy, sunshade, chajja, balcony, or an architrave cantilevers from the face of any wall :
Provided that canopy projecting over an entrance to the building at the lintel level shall not be allowed at more than one entry and it shall not exceed five square metres in area ;
(iii)cantilevered projections referred to in clause (ii) in the case of plots where architectural or frame control does not apply, projecting not more than 1.80 metres beyond the building lines in the front and rear of the main residential building and 1.00 metre along the sides thereof, when measured at right angle to the outer face of the respective wall;
(iv)any such projection referred to in clause (ii) shall not be lower than 2.3 metres when measured from the ground.