Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 102 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

102. Floor area ratio and set back.

- In case of multi-storied buildings, the maximum Floor Area Ratio shall be 2.00, and the maximum ground coverage shall be 50%. Out of the balance area, at least 20% shall be covered by plantation.
(a)The minimum side and rear set-back for the multi-storeyed building shall be ⅓rd (One third) of the height of the building.
(b)The minimum front setback for the multi-storeyed building shall be ⅓rd (one third) of the height of the building + 1 (one) metre.
(c)The area covered under following services and structures shall not be included in the calculation of floor area ratio namely :
(i)a basement or cellar or covered space under a building constructed on stilt (not exceeding 2.56 metres in height), provided that it is used for parking, installation of air conditioning equipments and other machines used for services and utilities of the building (lift room, pump house, fire fighting).
(ii)Electric cabin of sub-station, watchman booth, pump house and garbage shaft, staircase room and lift rooms above the top most storey, architectural feature, chimneys and elevated tanks; and
(iii)Spaces occupied by staircase rooms, lift and lobbies attached to them and circulation or movement corridors and fire refuse areas.