(19)[ "Covered Area" means the area of the land covered by the the building at the ground floor level and shall be counted as the ground coverage. This shall exclude the area covered by projections at slab level and area of the plinth not covered by roof at top. Cantilevered projections up to an extend of one third of the Marginal open space shall be permissible on the upper slab level with a clear height for vehicular/pedestrian movement. These projections cannot be made at height below 2.5 meter from the ground level. This projection shall not construe to be covered area. Area covered on the second and third floor levels as cantilever projection with at least 5.5 meter clear space below for movement, but not within the setback/marginal open space, shall not be counted in covered area. All areas in the building shall be counted in covered areas except for service ducts, garrage on ground floor and lift wells;] [Substituted by Notification No. F. 23(107)-95-XXXII(1), dated 7th April, 2000.]
