- (1) Projection into open spaces. - Every open space provided either interior or exterior shall be kept free any erection thereon and shall be open to the sky except as below :-(a)Cornice, roof or weather shade not more than 0.75 metre wide;(b)Sunshade over windows/ventilators or other openings not more than 0.75 metre wide;(c)Canopy at level not lower than lintel level of the first floor, but not to be used as a sit out with clearance of 1.5 metres between the plot boundary and the canopy;(d)[ Projected balcony at higher floors of width not more than 1.20 metre: [Substituted by Notification No. F. 23(107)-95-XXXII(1), dated 7th April, 2000.]Provided that the balcony area may be merged with the adjoining room to the extent of 10 per cent of the floor area; and](e)Projecting rooms balconies [See clause (d)] at alternate floors such that rooms of the lower two floors get light and air and the projection being not more than the height of the storey immediately below.However these projections into open spaces shall not reduce the minimum required open front, rear or side spaces.(2)Accessory Building. - The following accessory buildings may be permitted in the open spaces :-(a)in existing buildings, sanitary block 2.4 metres in height subject to a maximum of 4 square metres in the rear open space at a distance of 1.5 metres from the rear boundary may be permitted.(b)Parking lock up garages not exceeding 2.6 metres from plinth level in height and an area not exceeding 20 square metres shall be permitted in the side or rear open spaces at a distance of 7.5 metres from any road line or the front boundary of the plot:Provided that the space allowed for garage may be permitted to be used tor any other purpose and construction up to one more floor on it may be allowed. However, the area so allowed shall be included in the covered area but shall be treated as an exception to open space; and(c)Suction tank and pump room each up to 2.5 square metre in area.(3)Projections into street. - In existing built up or congested areas no projection of any sort whatever except sun-shade extending more than 23 centimetres below a height of 4.3 meters shall projects over the road or over any drain or over any portion outside the boundaries of the side provided that the projection arising out of the vertical part of the rain water spouts projecting at the road level or the water pipe may be permitted in accordance with the drainage plan:Provided that in congested shopping streets not having heavy vehicular traffic, the Authority may as a special case allow projection of balconies not more than 0.75 meter in width over footpaths at a height not lower than 3.65 meters from the centre line of the street.(4)Porticoes in existing developed area. - Porticoes in Bazar areas of existing developed areas may be permitted to project on road land subject to the following limitations :-(a)porticoes may be allowed on such roads leaving a minimum clear space of 19 meters between kerbs;(b)it shall not be less than 3 meters wide;(c)nothing shall be allowed to be constructed on the portion which shall be used as an open terrace;(d)nothing shall be allowed to project beyond the line or arcades; and(e)the space under the portico shall be paved and channelled according to the directions of the authority.(5)Sunshades over windows and ventilators. - Projections of sunshades over windows or ventilators in existing built-up or congested areas when permitted by the Authority shall fulfil the following conditions :-(a)No sun-shade shall be permitted over the road or over any drain or over any portion outside the boundaries of the site below a height of 2.8 meters from the road level;(b)Sunshades provided above a height of 2.8 meters from the ground level shall be permitted to project up to a maximum width of 60 centimetres of the road over which they project exceeds 9 meters in width; and(c)No Sunshade shall be permitted on roads less than 9 meters width or on roads having no footpath.
