Section 80 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
80. Environmental aspects and landscaping.
(1)The Authority may impose special provision for landscaping, in special type of building / plot, that is, nature and number of plantation to be carried out, maintenance of vegetable cover in the plot for the environmental up gradation of the area and to restrict soil erosion.(2)In every plot at least 20% of the land shall be utilized for tree plantation and greenery.(3)The Authority may impose special condition to the developer to develop the road and drain abutting that particular plot, provided that if the developer agree to contribute towards the development charge for developing adjoining roads and drains or decides to relinquish a part of these land for improvement of road, drain or creation of open space for the locality without asking for any compensation to the satisfaction of the Authority, it may consider allowing additional proportionate FAR in that particular plot.(4)In Group Housing project and projects where a number of apartment blocks are proposed in a single plot, the Authority may impose special regulations for drains, recreational open space, garbage disposal etc. in addition to the regulations contained in these rules.
