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State of Haryana - Section

Section 21 in Faridabad Complex Administration Building Rules, 1989

21. Proportion of site which may be covered with residential buildings. Sections 43(2), 57(2)(m).

(1)Proportion upto which a site may be covered with building including ancillary building, shall be according to the following slabs, remaining portion being left open in the form of courtyards or open space around the building :-
(a) for a plot of upto 85 square meters 75% of the area of the plot.
(b) for area between 85-170 square meters 66-2/3% of the area of the plot
(c) for the next 250 square metres 50% of the area of the plot
(d) for the remaining portion of the site. 33-1/3% of the area of the plot
The maximum permissible area on Barsati shall be 50% of the ground coverage, if the barsati is to be used as a dwelling unit the minimum height of the barsati shall be 2.75 metres.Explanation :- A dwelling unit means a self contained unit having a living room, a separate cooking area, a bath or a raised bathing platform and latrine or a water closet.
(2)In respect of residential sectors transferred by Haryana Urban Development Authority to Faridabad Complex Administration the proportion upon which a site may be covered with building including ancillary buildings shall be according to the Haryana Urban Development Authority building rules.