38. Industries permitted in R1, R2 and commercial zones.
(1)Subject to other provisions of this rule-(i)industries, listed in Part-I of Appendix J may be allowed in zone R1; provided that not more than 5 workers at a time are employed in such industry and it does not employ or use any steam, electricity, oil, water or any other mechanical power :Provided further that the industries, listed at serial numbers 1 to 38 may be permitted the use of electric power load of maximum of 1 K.W(ii)industries listed in Part I and Part II of Appendix J may be allowed in R2 zone provided that an industry in Part II uses only electricity with a maximum load of power indicated against each and as per conditions laid down therein;(iii)industries listed in Part III of Appendix J with a maximum power load of 5 K.W. may be allowed in commercial zone, in addition to industries listed in Part I and Part II.(2)Building use and occupancies to be according to Development plan. - The various building uses and occupancies permitted in the various zones shall be as given in the Development Plan.(3)Uses to be in conformity with the Zone. - Where the use of buildings or premises is not specifically designated on the Development Plan, it shall be in conformity with the zone in which they tall.(4)Uses as Specifically Designated on Development Plan. - Where the use of a site is specifically designated on the Development Plan, it shall be used only for the purpose so designated.(5)Non-conforming Uses. - No plot shall be used for any use occupancy or premises other than the uses identified in Rule 37 except with the prior approval of the Authority.
