Section 4(1) in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967
(1)Residential Zone :(a)No building shall be constructed at a distance of less than 5.0 Mts. from the boundary of any existing or proposed public road.(b)The maximum permissible built-up area shall be 40 percent of a building unit-individual plot and maximum height of any structure shall be ground floor and two upper floors provided that Floor space Index does not exceed one. There shall be clear minimum distance of 4.5 Mts. between two detached structures.(c)In residential building unit minimum common open plot of 10% of the building unit shall be provided with a minimum size of 12 mts. Such common open plot shall be exclusive of roads, margins and approaches and shall not be counted for computing Floor Space Index and building area.(d)The development of land shall be permitted as per the plan showing the area declared to be controlled area for the purposes of the Act indicating therein the nature of the restrictions applicable to the controlled area under section 4 of the Act:Provided that the restrictions shall not apply to such land in the esidential Zone as is acquired by the State Government.
