Section 24(2) in New Okhla Industrial Development Area Building Regulations, 2010
(2)Other provisions:(i)The directions of side, rear set back and gate shall be as per the Setback/Layout Plan and directions prepared by the Authority from time to time.(ii)In case of plots being amalgamated with the approval of the Authority, the set back lines in front and adjoining property are to be followed as per Setback Plan.(iii)Subdivision of individual residential plot or building constructed on it shall not be allowed.(iv)Only two dwelling units and a servant quarter shall be allowed upto a plot size of 100sqmtrs. For plots above 100 sqmtrs and upto 500sqmtrs maximum three dwelling units shall be allowed. For plots above 500 sqmtrs. maximum four dwelling units shall be allowed. In density calculation 4.5 person per dwelling unit shall be considered in all kind of residential plots. Each servant quarter shall be counted as half dwelling unit.(v)Stilt parking shall be allowed upto maximum height of 2.4 mtrs upto bottom of beam free from FAR for plot size of 112 sq mtrs and above. However, in case stilt is not provided, parking may be allowed in the setbacks.(vi)No construction of any kind shall be permitted beyond the building envelope (on set backs) except-(a)A chajja (projection) of maximum width of 0.75 metres at lintel or roof level. No construction of any type shall be permitted over such projections.(b)Underground water tanks with top flush with the adjoining ground level.(c)In plots of 200 square metre and above, if required, a temporary guard room of porta cabin 1.5 metre x 1.5 metre shall be permitted after approval by the Authority.(d)Canopy projections of 4.5 metre X. 2.4 metre in front or side set backs (maximum 2 numbers) in plots where front set back is 4.5 metre or more and only one such canopy in side set back where front set back is less than 4.5 metre. No construction of any type shall be permitted over the canopy projection. The canopy may be supported by circular column of maximum 30 centimetres diametre or rectangular columns of 30 centimetres x 30 centimetre size.(e)Open Plinth steps:(i)Open plinth steps and plinth ramp in front and rear setback.(ii)Open plinth steps and plinth ramps beyond a depth of 6mtrs in side setback.(f)In case of corner plots upto 200 square metre category, load bearing columns max size 300 milimetre X 300 milimetre in side setback maximum 2 numbers may be permitted.(g)Other features as mentioned in Table 3.(h)Open ramps for movement of vehicles in side setback only.(i)Balcony upto 1.5 m width (upto 1.0 m width where setback is less than 3.0 m)(j)No enclousure of any type shall be allowed on the balcony, neither shall be compoundable.(k)The inner courtyard can be covered by a temprorary coverage, at a height of 1.5mtrs. above roof level. If covered at roof level, it shall not be permissible.(l)The internal changes within the building envelope are permissible without any revision submission.(vii)FAR shall also include(i)Mezzanine(ii)Pergola shall be counted towards Floor Area Ratio calculation if closed from three or more than three sides.(viii)Floor Area Ratio shall not include -(i)A cantilever projection (in setbacks) of a width of 0.75 metre at any level. No construction of any type or any material shall be permitted over projections other than mentioned herewith.(ii)Canopy projections of 4.5 metre X 2.4 metre in front or side set back (maximum 2 numbers), in plots where front set back is 4.5 metre or more and only one such canopy in side setback where front setback is less than 4.5 metres.(iii)Basement, (only single basement) equivalent to ground coverage shall be permitted, if used for parking, services and storage.(iv)Stilt area of non-habitable height proposed to be used for parking, landscaping etc.(v)Loft upto 1.5 metre height(vi)Other features as mentioned in Table 3.(vii)Open ramps for movement of vehicles in side setback only.(viii)Balconies (upto 1.50mtrs. width, If Balcony of more than 1.50mtrs. width is proposed, then 1/4th of its area shall be counted in FAR), Cupboard (0.60m wide), Staircase, Lift, Mumty for staircase, and Bay wndows.(ix)Basement:(i)Basement area shall not exceed beyond building envelope.(ii)The height of any basement shall be maximum 1.5 metre from bottom of the slab above the top level of the external drain.The maximum height of the basement from floor to ceiling shall be 4.5 metres.(iii)Basement shall be allowed upto a distance of 2.0 mtrs. from the adjacent plot on the basis of structure stability certificate.(x)Minimum requirement for sanction/completion: 40 sqm or 50 percent of maximum permissible ground coverage(whichever is more) with provisions of a functional toilet/bath and kitchen Provision of following items in building shall be mandatory for issue of occupancy certificate.(a)Flooring;(b)Electrical wiring whereas electrical fittings shall not be mandatory.(c)Plumbing and fittings in at least one toilet and kitchen(d)Trees as per Table no. 6 or direction issued from time to time which ever is higher;(e)Number plate;(f)Boundary wall shall be mandatory.(g)Internal and external finishing (Plastering and whitewashing shall not be mandatory);(h)House shall be lockable i.e. all external doors and windows shall have to be provided with grill provided in the windows then fixing of glasses in the windows panes shall not be mandatory;(i)No violation of Building Regulations, Zonal Plan Regulations and Master Plan should be there in the building at the time of issue of occupancy certificate.
