Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Jharkhand - Section

Section 58 in Jharkhand Building Byelaws 2016

58. For construction of Multi-storied building.

- 58.1 Construction of multi- storied building shall not be permitted villages/wards/municipalities/planning areas specified by the State Government. The Authority may include or exclude any other areas for prohibition of multi storied building from time to time.
58.2The Authority may restrict construction of multi-storied buildings in any other area on the basis of objective assessment of the available infrastructure and planning needs after obtaining due approval of the Government.
58.3Before commencement of these bye laws, where permission has been granted conditionally, such cases shall be dealt with under corresponding provisions of these Bye laws without any major change, or removal of construction, subject to the condition where violation of Heritage Zone conditions has occurred, this relaxation shall not apply.
58.4No Condonation in parking requirements, fire fighting provisions, health and structural safety requirements in case of development of Multi Storied buildings shall be allowed.
58.5In addition to the provisions of Part 4 Fire and Life Safety of National Building Code of India 2005 (Group 1), the Planning Authority may insist on suitable provisions in building from fire safety and fire fighting point of view depending on the occupancy and height of buildings in the case of Multi Storied building.
58.6The following shall be mandatory for the development of all Commercial and multi dwelling units including apartments:
58.6.1Land left for road widening/cul-de-sac should be paved and in matching level of the existing road.
58.6.2All drainage inside the plot should be covered and underground.
58.6.3All service pipes, PVC water tanks etc. should be concealed from all side.
58.6.4Lighting poles with lights within the boundary wall facing towards the road. One lighting poles with minimum height of 6mtr. at every l5mtr. or fraction thereof of the length of the front boundary wall shall be provided with 150W of LED, facing towards the road for street lighting and should also be connected to the Generator.
58.6.5Plantation-Number and type of plantation with the boundary along the road.
One tree of suitable variety should be planted at every 6m. or fraction thereof of the length of the front boundary.
58.6.6Water harvesting system for recharge well shall be provided as per NBC norms.
58.6.7Solid waste disposal bins of suitable size inside the plot.
58.6.8Lifts, pumps, external lighting shall be connected to pollution free noiseless Generator.
58.6.9Minimum of 3 amp./flat to be provided from pollution free noiseless Generator
58.6.10Lift shall be mandatory for above G+3 or as provided in this bye-laws and should be connected to power backup generator.
58.6.11All electrical power generators shall be noiseless & pollution free.
58.6.12Recycling of waste water shall be made mandatory for any building consuming more than 12000 liters per day or having 24 flats or more, whichever is lower.
58.6.13Service Ducts shall not be counted in the F.A.R. of building.
58.6.14No FAR should be added for parking for any floor except the lockup, garage.
58.6.15Minimum 50% of all paving around the building the driveway etc. should be soft paving in the form of interlocking, concrete block (without mortar or solid sub base) or such other systems to insure surface water percolation into the subsoil.
58.6.16Minimum 50% of bricks use in the building should be made of fly-ash
58.6.18If more than one storey height is covered with fiber glass or like materials which permits light, it should not be counted for covered area and FAR calculations. If covered with unusable/non accessible RCC roof, the covered atrium area will be counted for covered area calculation but not for FAR value. This is done to encourage better standard of planning for bigger shopping malls.
Atriums open to sky or covered with the light weight roof member which permits light shall also not be used for F.A.R calculations unless the roof top is used as a usable floor space.
58.6.19For ventilation of the spaces for water closets and bath rooms, if not opening on to front, rear , side or interior open space these shall open on to the ventilation shaft , the size of which shall not be less than as given in Table below. This shall be limited for natural ventilation only".
58.6.20Ventilation requirements can be met by the mechanical ventilation system like air conditioning etc. Toilets may be permitted without any exterior openings for the buildings like hotels, commercial complexes etc as per N.B.C. but not for apartments and residences.
Sl. Height of Building Area (sqm.) Min. Width (in meter)
1 Upto 12.00 meter 1.2 0.9
2 Upto 16.00 meter 2.8 1.2
3 Upto 22.00 meter 4.0 1.5
4 Upto 28.00 meter 5.4 1.8
5 Upto 34.00 meter 8.0 2.4
6 Above 34.00 meter 9.0 3.0
58.6.21Provision of toilets for visitors, and separate toilets for guards and drivers
58.6.22Provision for harnessing Solar Energy for electricity shall be made in every building of more than 500sqm.