Section 2(121) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(121)"use" means the purpose for which the building or a part of building is used or intended to be used and the term mixed use shall mean and include a building which is used for more than one use in different position of the building;Classification of building based on the principal use shall be as follows: -(i)Residential Buildings : These shall include any building, in which sleeping accommodation is provided for normal residential purposes with or without cooking or dining or both facilities, including one or two or multi-family dwellings, lodging dormitories, apartment houses, flats and hostels.(ii)Institutional Buildings: Institutional buildings ordinarily provide sleeping accommodation for the occupants and specialized non-commercial training centers. It includes hospital, sanatoria, custodial institutions and penal institutions like jails, prisons, mental hospitals and reformatories. These shall include any building used for school, college or day care purposes involving assembly for instruction, education or recreation where it is a part of education and other public and semi-public buildings.(iii)Assembly Buildings : These shall include any building or part of a building where groups of people congregate or gather for amusement, recreation, special, patriotic, civil travel and similar purposes, for example, marriage hall, theatre, motion picture houses, assembly halls, auditoria, libraries, exhibition halls, museums, skating rinks, gymnasium, restaurants, dance halls, clubs, passenger stations and terminals of air, surface and other public transportations services and stadia. These shall include any building used for religious purposes like prayers, puja, worship, religious or spiritual congregations, discourses, rituals and functions.(iv)Commercial Buildings: These shall include any building or part of a building which is used as shop, store, market for display and sale of merchandise either wholesale or retail, office storage or service facilities incidental to the sale of merchandise and located in the same building shall be included under this group. These shall include any building or part of a building which is used for transaction of business and / or the of a building which is used for transaction of business and / or the keeping of accounts and records therefore including offices, banks, professional establishment etc. if their principal function is transaction of business or keeping of books and records.(v)Industrial Buildings: These shall include any building or part of a building or structure, in which products or materials of all kinds and properties are fabricated, assembled or processed like assembly plants, laboratories, power plants, smoke houses, refineries, gas plants, mills, dairies, factories etc.(vi)Storage Buildings: These shall include any building or part of building is primarily for the storage or sheltering of goods, wires, merchandise, like warehouses, cold storage, freight depots, transit sheds, store houses, garages, hangers, truck terminus, grain elevators, barns and stables.(vii)Multi-storeyed Building or High Rise Building: A building above 4 stories, and/or a building exceeding 15 meters or more in height above the average level of front road.(viii)Multi Level Car Parking Building: A building partly below ground level having two or more basements or above ground level, primarily to be used for parking of cars, scooters or any other type of light motorized vehicle.(ix)Office Building (Premises): includes a building or premises or part thereof whose sole use is for an office or for official purposes or clerical work. Official purposes include the purpose of administration, clerical works include writing, book-keeping, sorting of papers, typing, duplicating papers etc.(x)Hazardous Buildings: These shall include any building or part of a building which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which may produce poisonous fumes or explosions for storage, handling, manufacturing or processing which involve highly corrosive toxic or noxious alkalis, acids or other liquid or chemicals producing flame, fumes and explosive poisonous, irritant or corrosive gases, and for the storage, handling or processing of any material producing explosive mixtures or dust for which result in the division of matter into fine particles subject to spontaneous ignition.(xi)Special building: includes assembly, industrial, hazardous buildings, buildings used for wholesale establishments, hotels, hostels, centrally air conditioned buildings and which exceed 15 meters in height and have a total built up area exceeding 600 sq. m.(xii)Detached Building: Includes a building with walls and roofs independent of any other building and with open spaces on all sides within the same plot.(xiii)Semi-detached Building: A building detached on three sides with open space as specified in these rules.(xiv)Mixed Land Use Building: A building partly used for non-residential activities and partly for residential purposes.(xv)Unsafe Building: Includes a building which is structurally unsafe or insanitary or not provided with adequate means of ingress or egress or constitutes a fire hazard or dangerous to human life or constitutes a hazard to safety, health, public welfare by maintenance, dilapidation, abandonment, all in relation to its existing use;
