Notwithstanding anything contained in Rule 534-B, the following minimum spaces (set backs) shall be left open along the entire rear boundary of a site-(1)in a residential area-(a)in a site abutting a public street which is not a service lane, 15 feet from the rear boundary of the site;(b)in a site abutting a service lane 7½ feet from centre line of the service lane for unstoreyed structure abutting the land and further 10 feet on the first floor for structure abutting the lane;(c)where the area of a site is contiguous with the rear of another site, that is, where the rear of the boundary of the site does not about on a service lane if the area of the site exceeds 300 sq. yards but does not exceed 500 sq. yards and 15 feet in other cases;Provided that if the site does not exceed 300 sq. yards the minimum space to be left at the rear boundary of the site, shall be 6 feet.(2)In a bazar area-(a)in a site abutting a public street which is not a service lane, 10 feet from the rear boundary of the site;(b)in a site abutting a service lane, 10 feet from the centre of the line of the service lane for unstoreyed signature abutting the lane and further 10 feet the first floor for storeyed structure about the lane;Where the rear of the site is contiguous with the rear of another site that is, where the rear of a site does not about on a service lane, 10 feet from the rear boundary of the site.(3)In an industrial area, 10 feet from the rear boundary of the site:Provided that the Executive Officer shall be competent to work-out what should be a reasonable spacing on the sides and rear with reference to the width of the lanes and scavenging or service lanes. In such cases he shall draw up proceedings and give his decisions after spot verification.
