Section 1 in New Okhla Industrial Development Area Building Regulations, 2010
1. Short title, commencement and application.
- 1.1 These regulations may be called the New Okhla Industrial Development Area Building Regulations, 2010.1.2They shall come into force with effect from the date of their publication in Gazette.1.3Chapter 1 to IV shall apply to building activities within the urbanisable area and Chapter V, shall apply to the area designated for agricultural use by the Authority.1.4These regulations shall be applicable for New Okhla Industrial Development Area.1.5Chapter VI shall apply to the plots allotment to the farmers against their land acquisition (5% to 7% of the acquired land as per policy of the Authority )1.6The plots on which map has already been sanctioned and construction has already been started or completed, the allottee may be allowed to revise the same building plan or submit the new plan as per prevailing regulations for that part of building where construction has not started or any new addition required in building.1.7F.A.R., Ground coverage, setbacks and density as indicated in these regulations shall not be applicable in respect of those plots which were allotted on auction or tender basis and group housing prior to the coming into operation of these regulations. However the calculation of FAR and Ground Coverage in the new buildings in such plots shall be done as per these regulations. The purchasable F.A.R and Ground coverage as per applicability may be allowed.1.8Notwithstanding any thing contained in these regulations, the special provisions contained in the-(a)lease deed executed before commencement of these regulations, and(b)bids accepted by the Authority before commencement of these regulations shall continue to be effective unless amended with the consent of the lessee/sub-lessee
