(1)Height of residential buildings shall not ordinarily be more than [ground floor and five upper floors] [Substituted vide S.R.O. No. 60/17.1.1980.].(2)Height of non-residential buildings shall ordinarily be more than [ground floor and seven upper floors] [Substituted vide S.R.O. No. 60/17.1.1980.] :[Provided that in special cases the State Government may permit construction of residential or non-residential buildings with more number of upper floors than that mentioned in Sub-rule (1) and (2).] [Inserted vide S.R.O. No.60/17.1.1980.].(3)For congested areas where the minimum compound area of plot is one-eighth or one-sixteenth of an acre or less one storey building to a semi-detached type may be permitted.(4)No buildings other than a building constructed of stone or burnt brick and lime shall exceed one storey or 18 feet in height.(5)No residential buildings shall be less than 4 feet in height inclusive of plinth. No shop without mezzanine shall be less than 18 feet in height and no shop with mezzanine shall be less than 200 feet in height.(6)Minimum size a habitable room shall be not less than 120 sq. feet with a minimum width of at least 9 feet.(7)The height of a building shall not exceed one and half times the width of the street immediately in front of it plus the open space in front of that building provided that this height may be exceeded at the extent of 3 feet for every 1 foot by which the corresponding portion of the building is set back from the street.Explanation. - The height of building referred to in this sub-rule shall be reckoned from the level of the crown of the street immediately in front of the building.
