Section 32 in The Greater Noida Industrial Development Area Building Regulations, 1992

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

State of Uttar Pradesh - Section

Section 32 in The Greater Noida Industrial Development Area Building Regulations, 1992

32. [ Ground coverage, FAR, height limitations and set backs. [Rules 32, 33 and 34 substituted by Greater Noida (Amendment) Regulations, 2000, Reg. 5.]

- All buildings within the area shall have setback, ground coverage, FAR, height limitations as given below and set backs as per Annexure-I.

(1)Residential Buildings. - (a) Ground coverage. - In case of residential buildings on plotted development, the maximum covered area on each floor shall be as follows :

SI. No.	Plot size sq. m.	Ground Coverage Percentage of the plot area	First floor coverage percentage of the plotarea	Second floor coverage percentage of the plotarea	FAR	Maximum height (in metres)
1.	Upto 120	65%	60%	35%	160	15
2.	Exceeding 120 but not exceeding 300	60	50	30	140	15
3.	Exceeding 300 but not exceeding 500	55	50	25	130	15
4.	Exceeding 500 but not exceeding 1000	45	40	20	125	15
5.	(a) above 1000	35	30	15	95	15
	(b) Ancillary building	7.5	7.5

Note. - A proportional increase in permissible covered area on ground floor shall be allowed to the proportional increase in plot size as mentioned above. For example the permissible covered area on ground floor for the plot size of 270 sq. metres shall be as follows :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Section

Section 32 in The Greater Noida Industrial Development Area Building Regulations, 1992

32. [ Ground coverage, FAR, height limitations and set backs. [Rules 32, 33 and 34 substituted by Greater Noida (Amendment) Regulations, 2000, Reg. 5.]