Bare Acts Live

The Aligarh Development Authority (Form of Application For Permission For Development) Bye-Laws, 1983

[Vide Notification No. 152I/XXXVII-2-158-DA.-80, dated March 31; 1984, published in U.P. Gazette, 'Extra) dated 3rd April, 1984, pp.4-7].

031

(a) "Open Space" means an area, forming an integral part of the plot left open to the sky and includes any land left open and unbuilt or laid out and developed as a garden or park or which is being used for any other purpose;

(b) "Person" means any individual, society, colonizer, a company or Government department other than the Defence department of the Government of India.

(i) the boundaries of the site inter-dimensions and also of any contiguous land belonging to the owner, specifying Khasra number or other local denominations where available;

(ii) the position of the proposed building on the site and of other buildings, if any, which the applicant intends to erect upon his contiguous land and where the land is sub-divided, the boundaries of the other portions of the land so sub-divided, and all adjacent streets, buildings and premises within a distance of 40 metres of the site or the contiguous land;

(iii) the means of access from the existing street to the proposed buildings;

(iv) the set-back of the building all around;

(v) the location of the area within the Master Plan;

(vi) the position of all existing structures, Kachha or Pucca including religious buildings, aerial lines, telegraph and electric poles, trees, etc. within a distance of 15 metres from the boundary of the , site;

(vii) the present and proposed use of the land or site;

(viii) major physical characteristics of the land proposed to be developed, the approximate locations and width of any arterial road, water course etc.

(ix) scale and north point; and

(x) plinth level and levels of adjacent roads in lay-out plans.

(a) location of drains, sewers, public utility services, electric lines and sewage;

(b) area set apart from roads, open spaces, play-grounds, schools or other public buildings; and

(c) in distinctive notations, all uses to which land is to be put.

(a) building elevation and sections, with distinct indication of proposed and existing works;

(b) arrangements for proper drainage including - .

(i) floor plans of all floors, together with the covered area, accessory buildings and basement plans and terrace plans (such drawings shall clearly indicate the sizes and spacing of supporting members, sizes of rooms, etc.);

(ii) location of essential service, e.g. water- closet, sink, bath and the like;

(iii) sectional drawings showing clearly the sizes of footings, thickness of basement walls and all roofs, slab, wall-construction sizes and spacing of frame members, ceiling heights and parapet heights with their materials. The section shall indicate the drainage and the slope of the roof and at least one section shall be taken through the stair-case;

(iv) all street elevations;

(v) dimensions of the projected portions beyond the permissible building line;

(c) Name and address of the owner/owners of the land or site;

(d) Name of the Architect/Town Planning Engineer/Surveyor/ Draughtsman responsible for the execution of the project with his registration number in the Authority;

(e) North line and scale used;

(a) a statement containing general specifications of all improvements proposed to be made within the area, e.g. grading and paving of roads and streets, provision of gutters, side-drains, water-supply and arrangement of sewage disposal and lighting and development of parks and playfields;

(b) the purpose for which land or structure is to be used and written analysis of allocation of land for different purposes;

(c) detailed specifications, material to be used and estimated cost of the development of the area;

(d) quality and quantity of effluent in respect of industrial concern;

(e) title of ownership of the land if the permission is required for development;

(f) any other statement required by the Development Authority.

Form 'A'

(See Bye-Law 3)

Application for Permission for Development

The Vice-Chairman,

Aligarh Development Authority.

Aligarh

(a) Plans (in triplicate/quadruplicate).........................

(b) Statements.............................................

(c) Certificate of Architect/Town Planning Engineer/Surveyor/ Draughtsman.

(d) Other documents required by the Bye-laws.