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State of Odisha - Section

Section 43 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

43. Cinema and theatre building.

(1)The relevant provisions of the Orissa Cinemas (Regulation) Rules, 1954 shall apply for planning, designing and construction of Cinema and Theatre buildings and plan and design shall be made as per Table below :Open Space Requirement for Cinema / Theatre BuildingsTable-8
Minimum Area of plot in square metres Minimum Open Space requirement [metres] FAR Maximum Coverage Minimum road width in meter
Front Rear Sides
2000 9 6 5 1.0 35% 12.0
3000 12 6 5 1.5 35% 12.0
(2)No permission for construction of a building to be used as a cinema hall, theatre or auditoria for cultural show shall be granted unless the construction of such buildings conform to the provisions of the Orissa Cinema Regulations Act, 1954 and the Orissa Cinematograph Rules, 1939 or any other law in force in the State.
(3)No permission to construct a cinema hall on a site shall be given unless such site has been approved by the Authority for construction of a cinema hall thereon.
(4)The open spaces (set-backs) to be left around a cinema building number of floors, coverage, FAR in respect of cinema hall, theatres or auditoria for cultural show shall be as per the Table 8 given, in Clause 43 (1).
(5)Buildings referred to in Sub-clause (3) shall be permitted only on plots which abuts a street with a minimum right of way of 24 metres and where the width of the right of way is less than 24 metres if permissible under a zonal plan or a development scheme or a town planning scheme.
(6)Excepting provision for restaurant and incidental facilities no other use shall be permitted in a cinema building.
(7)All cinema, theatre or auditoria buildings shall conform to IS; 4898-1968 and acaustica design of such buildings shall adhere to the requirements of IS; 2526-1963.
(8)Exits and fire safety requirements shall be in accordance with Part IV (Fire Protection) of National Building Code of India, 1970.