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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(5) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(5)The width of a street/road means the clear average width of the existing carriage way and footpath and drains only on which the building or plot abuts. The minimum width of this existing road prescribed by Authority shall be taken for calculating the maximum permissible height of building. The average width shall be computed by taking the width of the road at the last junction point leading to the plot, in front of the plot and at the point where road width is minimum, in cases where the width of the street/road is not regular or uniform all along the length of the road; however in the newly developed area Authority shall have the power to refix the minimum road width from time to time considering the developments in these areas.