Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 48 in The Greater Noida Industrial Development Area Building Regulations, 1992

48. Garages.

(1)Private Garage. - The size of private garage in residential buildings shall not be less than 2.75 x 5.40 mtrs. When any room is provided on top of a private garage in a residential building, it shall conform to the requirements of habitable room and if intended as a living unit for servants, the same shall have a verandah for cooking and water closet. The garage if located in the side open space shall be constructed within 6 mtrs. from the rear plot line.
(2)Public garage. - The size of public garages shall be calculated upon the basis of the number of vehicles to be parked in accordance with the note (2) of Regulation 37.
(3)The plinth of garage public or private, located at ground level shall not be less them 15 cms. above the surrounding ground level.Every garage shall be set backed behind the line from road on to which the plot abuts, and shall not be located affecting the access to the buildings.