Section 6 in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Guest Houses) Regulations, 2003
6. The manner to allow permission.
(a)The permission shall not be general to the residential lands and buildings but shall be case specific. The following shall be the terms and conditions to allow permission for operation of the Guest Houses in residential areas:(1)The minimum size of the residential plot shall be 209 sq.mts. facing road of minimum width 18 mtrs. (9 mtrs. in Special Area and 13.5 mtrs. in Rehabilitation Colonies).(2)A maximum of 3/4th of the floor area shall be allowed for permission regardless of the size of the plot.(3)The maximum size of the plot will be 1000 sq. mtrs.(4)A maximum of 15 guest rooms will be permitted.(5)Such permission shall be allowed only in the buildings which stand regularised/approved/sanctioned by the DDA/Local Body as per Building Bye Laws for the time in force.(6)All parking requirement of plot size will meet the Equivalent Car Space prescribed for this purpose.(7)It will be ensured that no nuisance or hardship is created for local residents.(8)No commercial activity in the form of Canteen or Restaurant will be permitted. However, catering will be allowed only for the residents of Guest Houses.(9)They shall also confirm the other statutory requirements.
