Section 81 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
81. Earmarking/reservation of Dwelling Units (DU) for Economically Weaker Section (EWS)/Low Income Group (LIG).
(1)In all housing projects both public and private, 20-25% of the developed land shall be reserved for the EWS and LIG category housing.(2)In every Group Housing Scheme in a plot of minimum 4000 sq.m. at least 10% of the total units each shall be set apart and developed for EWS dwelling units with maximum plinth area of 34 sq.m. and for LIG dwelling units with max. plinth area of 48 sq.m. respectively.(3)The owner/developer is given freedom to build these units in a separate block with separate access with option to develop only EWS dwelling units in lieu of LIG.(4)Servant quarters constructed shall be reckoned towards EWS housing requirements in Group Housing Scheme.(5)Provision of extra FAR (if the houses are constructed by the developer or private agencies and through co-operative societies and the dwelling units are made available at a subsidized and an affordable price to EWS/LIG) for EWS/LIG shall be available to the developer or private agencies in the same group housing scheme. For example, if the developer or private agencies constructs 2000 sq meter built up area for EWS/LIG the developer shall get additional Floor Area of 2000 sq meters in addition to the permissible FAR, provided that, the total FAR shall not exceed 15% of applicable FAR for the relevant land use.
