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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(2) in The Greater Noida Industrial Development Area Building Regulations, 1992

(2)Film Centre. - (a) More than one studio of different sizes shall be permitted within the permissible FAR on plot.
(b)Minimum height of the studios shall be kept 3.0 metres and maximum 18.0 metres.
(c)Quarters for chowkidars and skeleton staff working round the clock may be allowed. The maximum covered area for the purposes should not be more than 15 per cent of the permissible covered area within FAR.
(d)Canteen and other infrastructure required may be permitted to the extent of 5 per cent of the permissible covered area within FAR.
(e)The percentage for sanction of plan and issue of occupancy certificate shall be minimum of 25 per cent of the permissible FAR.
(f)Other regulations as applicable to industrial units shall also be applicable to the film centre.