Section 61 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
61. Basement.
(1)Basement shall not be permitted in low lying area and areas without adequate drainage facilities to ensure drainage from the basement.(2)Construction of a basement may be allowed by the Authority in accordance with the provisions contained in the development plan applicable to the concerned area.(3)Basement shall not be used for residence, institution and industries, However, it may be used for parking and other uses as specified below :(i)Storage of house-hold or other non-flammable materials;(ii)Dark room.(iii)Strong room, bank cellers, etc.;(iv)Installation of air-conditioning equipments and other machines used for service and utilities of building;(v)Parking places and garages;(vi)Stack room for library;(4)In case, the basement is used for purposes other than parking, the total area of such floor shall be included for calculating floor area ratio subject to condition that such construction does not result in interference in the public utility system.(5)The basement shall not be permitted to be constructed within the prescribed set back and maximum coverage applicable to the building.(6)The basement shall fulfil the following requirements :(i)every basement shall be in every part at least 2.4 metres in height from the floor to the underside of the roof slab or ceiling.(ii)Adequate ventilation shall be provided for the basement. The standard of ventilation shall be the same as required by the particular occupancy according to regulations. Any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans (one exhaust fan for 50 sq.metres of basement area), air conditioning system etc.;(iii)The minimum height of the ceiling of any basement shall be 0.9 metre and maximum 1.2 metres above the average surrounding ground level;(iv)Adequate arrangement shall be made to that surface drainage does not enter the basement;(v)The walls and floors of the basement shall be water-tight and be so designed that the effect of the surrounding soil and moisture, if any are taken in to account in design and adequate damp proofing treatment is given;(vi)The access to the basement shall be separated from the main and alternate staircase providing access and exit from higher floors, where the stair-case serving as a fire separation from the basement floor and higher floors.(vii)In the case of basement of office and commercial occupancies, sufficient number exit ways and access ways shall be provided with a travel distance not more than 15 metres;(viii)The basement shall not be partitioned. In case the partitions in the basements are allowed by the Authority, no compartment shall be less than 45 square metres in area and each compartment shall have ventilation standards as laid down in sub-clause (ii) separately and independently. The partitions shall, however, conform to the norms laid down by the State Fire Prevention Authorities, Orissa.(ix)Kitchen, bath-room and toilet shall not be permitted in the basement;(x)The ramp providing access to basement to be used for parking shall have a gradient not steeper than 1:10 and this shall not disturb the minimum set-back area of the building.
