Section 29(5) in New Okhla Industrial Development Area Building Regulations, 2010
(5)Underground Parking. - Parking facilities can be created under the open spaces/parks (except heritage park), playground without disturbing the green areas on the surface and surrounding environment. The approvals from the concerned Authority are mandatory after following due process of public hearing before taking up such works. The guidelines for approval are as follows;(i)Minimum area of open spaces/park/playground = 5000 sq.mtrs.(ii)Minimum width of abutting road = 18mtrs.(iii)Up to 50% of the area to be utilized for underground parking with minimum two basements.(iv)Ramps to be provided with not more than 1:10 slope.(v)Maximum height from the road level shall be 0.5 mtrs with provision for mechanized light and ventilation.(vi)Minimum set back from the boundary of the park will be 1.5 mtrs for the purpose of staircase and ramps.(vii)Fire & structural safety measures shall be as per National Building Code, - 2005.(viii)Minimum depth of the earth shall be 0.5mtrs.for planting shrubs and grass.(ix)Adequate drainage for irrigation facilities and for water proofing shall be mandatory.(x)The Authority may consider to relax the minimum area limit depending upon the requirement in a particular area.(a)When parking space is to be provided for motor vehicles, it shall not be less than 20 square metre in open area and 30 square metre in basement and in stilts and for scooters and cycles the parking spaces provided shall not be less than 3 square metres and 1.40 square metres respectively.(b)For buildings of different types, parking space for vehicles shall be provided as specified in table No.5-
