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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Assam - Subsection

Section 66(4) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(4)The minimum setback of the building or the structure from the prescribed street line shall be as follows :-
(i)Front Setback. - Every building fronting a street shall have a front space from the prescribed street line forming an integral part of the site as below. In case of building abutting two or more streets both the streets shall be considered for determining front setback building.
Width of street fronting the plot(in metre) Minimum front open space (in metre)
Below height of 11.5 m Height of 11.5 m and above
Upto 6.6 3.0 3.0
Upto 15 3.0 4.5
Above 15 3.0 6.0
In case of building abutting two or more streets both or all the streets shall be considered for determining front setback building.
(ii)Side Setback:
(a)for high density zones side setback shall be 1.5 m;
(b)for medium density zones setbacks shall be 1.5 m; and
(c)for low density zone side setback shall be 1.8 m.
(iii)Rear setback for all density zoneshall be 3.0 m
However, for Multi-storeyed residential buildings, all setback norms of multi-storeyed apartment shall be applicable as given in following table:-Table 11: Set-back specifications for Multi-storeyed Apartments
Type Minimum plot size Minimum front setback Minimum rear setback Minimum side setback
Apartment up to 11.5 m. 3 K 4.5 m. 4.5 m. 2.4 m.
(a)a plot abutting a street with a width of above 15 m, the minimum front setback shall be calculated according to the width of the abutting street;
(b)the side and rear set backs for buildings above 11.5 m. shall be as per the maximum height of the building and additional requirement as specified in these rules.