REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5244 OF 2022

(ARISING OUT OF SLP (C) NO. 16053 OF 2016)

VIKAS SINGH APPELLANT (s)

VERSUS

GOVT. OF NCT OF DELHI & ORS. RESPONDENT (s)

J U D G M E N T

INDIRA BANERJEE J.

Leave granted.

2. This appeal is against a judgment and order dated 20

th

January

2016, passed by a Division Bench of the High Court of Delhi, dismissing

the Writ Petition being W.P.(C) No.1476 of 2014 filed by the Appellant,

against the failure and/or refusal of South Delhi Municipal Corporation

(SDMC) to sanction a revised plan, submitted by the Appellant, in respect

of a residential building at C-319, Defence Colony, New Delhi-110024, and

seeking consequential reliefs, including orders/directions setting aside

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Rule 27(2) of the Delhi Fire Service Rules 2010 and orders/directions,

commanding the Respondents to amend the said rule.

3. The High Court, however, directed that the Appellant would be

entitled to apply to the SDMC for regularisation of his construction at the

premises in question.

4. By a registered deed of conveyance dated 15

th

January 2013, the

Appellant purchased premises No.C-319, Defence Colony, New Delhi-

110024, with a view to construct a residential building thereat. The

Appellant is the owner of the said premises.

5. Soon thereafter, the Appellant applied to the SDMC for sanction of a

building plan for construction of a building at the said premises, in

accordance with the Development Code of Master Plan and the Building

Bye-laws 1983. The height of the building was shown as 15 meters

including the stilt, as permissible as per the Building Bye-laws 1983, being

the building regulations prevailing at the material time.

6. The building plan submitted by the Appellant was duly sanctioned

on 15

th

July 2013. However about two months later, the Ministry of Urban

Development (Delhi Division) amended the Master Plan for Delhi by a

notification dated 23

rd

September 2013, which was published in the

Official Gazette on 21

st

October 2013. Thereafter, the Appellant applied for

sanction of a Revised Building Plan. The Revised Building Plan has not

been sanctioned.

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7. The Delhi Development Act 1957, hereinafter referred to as the “DD

Act”, was enacted by Parliament for the development of Delhi, according

to plan and for matters ancillary thereto.

8. ‘Building’ is defined in Section 2(b) of the DD Act to include “any

structure or erection or part of a structure or erection which is intended to

be used for residential, industrial, commercial or other purposes, whether

in actual use or not.”

9. Section 2(d) of the DD Act defines ‘development’ as follows:-

“2(d) “development” with its grammatical variations means the carrying out

of building, engineering, mining or other operations in, on, over or under land

or the making of any material change in any building or land and includes

redevelopment.”

10.Some of the relevant provisions of the DD Act are set out

hereinbelow for convenience: -

“7. Civic survey of, and master plan for Delhi.—(1) The Authority shall, as

soon as may be, carry out a civic survey of, and prepare a master plan for,

Delhi.

(2) The master plan shall—

(a) define the various zones into which Delhi may be divided for the

purposes of development and indicate the manner in which the land

in each zone is proposed to be used (whether by the carrying out

thereon of development or otherwise) and the stages by which any

such development shall be carried out; and

(b) serve as a basic pattern of frame-work within which the zonal

development plans of the various zones may be prepared.

(3) The master plan may provide for any other matter which is necessary for

the proper development of Delhi.

***

11-A. Modifications to plan .—(1) The Authority may make any

modifications to the master plan or the zonal development plan as it thinks fit,

being modifications which, in its opinion, do not effect important alterations in

the character of the plan and which do not relate to the extent of land-users

or the standards of population density.

….

3

(7) Any reference in any other Chapter, except Chapter III, to the master plan

or the zonal development plan shall be construed as a reference to the master

plan or the zonal development plan as modified under the provisions of this

section.

12. Declaration of development areas and development of land in

those and other areas .—

…

(3) After the commencement of this Act no development of land shall be

undertaken or carried out in any area by any person or body (including a

department of Government) unless,—

(i) where that area is a development area, permission for such

development has been obtained in writing from the Authority in accordance

with the provision of this Act;

(ii) where that area is an area other than a development area, approval of,

or sanction for, such development has been obtained in writing from the

local authority concerned or any officer or authority thereof empowered or

authorised in this behalf, in accordance with provisions made by or under

the law governing such authority or until such provisions have been made,

in accordance with the provisions of the regulations relating to the grant of

permission for development made under the Delhi (Control of Building

Operations) Act, 1955 (53 of 1955), and in force immediately before the

commencement of this Act:

Provided that the local authority concerned may subject to the provisions of

Section 53-A amend those regulations in their application to such area.

13. Application for permission.—(1) Every person or body (including a

department of Government) desiring to obtain the permission referred to in

Section 12 shall make an application in writing to the Authority in such form

and containing such particulars in respect of the development to which the

application relates as may be prescribed by regulations.

…

(3) On the receipt of an application for permission under sub-section (1), the

Authority after making such inquiry as it considers necessary in relation to any

matter specified in clause (d) of sub-section (2) of Section 8 or in relation to

any other matter, shall, by order in writing, either grant the permission,

subject to such conditions, if any, as may be specified in the order or refuse to

grant such permission:

Provided that before making an order refusing such permission, the applicant

shall be given a reasonable opportunity to show cause why the permission

should not be refused.

(4) Where permission is refused, the grounds of such refusal shall be recorded

in writing and communicated to the applicant in the manner prescribed by

regulations.”

***

53. Effect of other laws.—(1) Nothing in this Act shall affect the operation of the

Slum Areas (Improvement and Clearance) Act, 1956 (6 of 1956).

(2) Save as otherwise provided in sub-section (4) of section 30 or sub-section (8) of

section 31 or sub-section (1) of this section, the provisions of this Act and the rules

and regulations made thereunder shall have effect notwithstanding anything

inconsistent therewith contained in any other law.

(3) Notwithstanding anything contained in any such other law—

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(a) when permission for development in respect of any land has been obtained

under this Act such development shall not be deemed to be unlawfully undertaken

or carried out by reason only of the fact that permission, approval or sanction

required under such other law for such development has not been obtained;

(b) when permission for such development has not been obtained under this Act,

such development shall not be deemed to be lawfully undertaken or carried out by

reason only of the fact that permission, approval or sanction required under such

other law for such development has been obtained.

53A. Restriction on power of a local authority to make rules, regulations

or bye-laws in respect of certain matters.—(1) Notwithstanding anything

contained in any law for the time being in force, no rule, regulation or bye-law shall

be made or amended by a local authority in respect of matters specified in sub-

section (2) unless the Authority, upon consideration of such rule, regulation or bye-

law, certifies that it does not contravene any of the provisions of the Master Plan or

the Zonal Development Plan.

(2) The matters referred to in sub-section (1) are the following, namely:—

(a) water supply, drainage and sewage disposal;

(b) erection and re-erection of buildings, including grant of building

permissions, licences and imposition of restrictions on use and sub-division of

buildings;

(c) sub-division of land into building sites, roads and lanes, recreational sites

and sites for community facilities; and

(d) development of land, improvement schemes, and housing and rehousing

schemes.

***

58. Laying of rules and regulations before Parliament.- Every rule and every

regulation made under this Act shall be laid, as soon as may be after such rule or

regulation is made, before each House of Parliament, while it is in session, for a

total period of thirty days which may be comprised in one session or in two or more

successive sessions, and if, before the expiry of the session immediately following

the session or the successive sessions aforesaid, both Houses agree in making any

modification in the rule or regulation, or both Houses agree that the rule or

regulation should not be made, the rule or regulation shall, thereafter, have effect

only in such modified form or be of no effect, as the case may be; so, however, that

any such modification or annulment shall be without prejudice to the validity of

anything previously done under that rule or regulation.”

11.The Delhi Development Authority (DDA) was constituted by the

Central Government in 1957, by a notification issued in the Official

Gazette under Section 3(1) of the DD Act.

12.In exercise of powers conferred by sub-section (1) of Section 56 of

the DD Act read with Clauses (e), (g) and (r) of sub-section (2) of the

aforesaid Section, the Central Government made the Delhi Development

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(Master Plan and Zonal Development Plan) Rules, 1959 (hereinafter

referred to as “MP&ZD Rules). Some of the relevant provisions of the

MP&ZD Rules are as follows:-

“3. Civic Survey. - The civic survey to be carried out by the Authority may

include survey and analysis of the physical, economic and sociological

features of Delhi, with reference to natural resources distribution of a

population, industry, communications, housing requirements and such other

matters as in the opinion of the Authority, relate to the development of Delhi.

4. Form and contents of Master Plan. –

…..

(3) The draft master plan may include all or any of the following:

…

(b) "a land use plan" based upon such survey of the present use of land as

may be necessary as well as analysis of estimated future needs and consisting

of comprehensive proposals for the most desirable utilisation of land such as

land agricultural, government, commercial, industrial, residential, cultural,

educational, recreational, transportation and other activities;

…

(d) “a public utilities plan” consisting of proposals for provision of water,

electricity, drainage and disposal of sewage and refuse;

(e) "a housing plan" consisting of estimates of housing requirements and

proposals relating to standards of new housing units;

5. Public Notice regarding preparation of Master Plan. - (1) As soon as

may be after the draft master plan has been prepared, the Authority shall

publish a public notice stating that -

(a) the draft Master Plan has been prepared and may be inspected by

any person at such time and place may be specified in those notice;

(b) suggestions and objections in writing, if any, in respect of the draft

master plan may be filed by any person with the secretary of the

Authority within 90 days from the date of first publication of the notice.

Provided that where the Central Government considers it expedient so to

do for the purpose of maintenance of public order or in case of any

exigency likely to affect the interest of the public it may require such

suggestions and objection to be filed within in period of three days from

the date of the notice.

(2) This notice may be in Form A appended to these rules without modification

with such modification as may be necessary.

6. Mode of Publication of Public Notice. - The Authority shall cause the

said notice to be published in the manner prescribed by section 44 of the Act

and may also cause it to be published in the Official Gazette.

…

11. Preparation of final draft Master Plan and its submission to

Central Government. - The Authority shall, after considering the report of

6

the Board and any other matter it thinks fit, finally prepare the master plan

and submit it to the Central Government for its approval.

12. Amendment of Master Plan. - The Authority may amend the whole or

any part of the master plan, if necessary, at the expiry of every five years in

accordance with the procedure prescribed by the Act and these rules as if the

proposed amendment were new master plan.

Provided that if the Authority is of opinion that having regard to the

circumstances prevailing at any particular time it is necessary so to do, it may

amend the master plan or any part thereof at any time prior to the expiry of

the said period, in accordance with the aforesaid procedure…”

13.By a notification being S.O. 141(E), New Delhi, dated 7

th

February

2007 published in the Gazette of India, Extraordinary, Part II Section 3

sub-section (ii), the Central Government approved the Master Plan for

Delhi with the perspective for the year 2021. The Master Plan has from

time to time been amended/modified. The Master Plan regulates and/or

controls the construction of buildings including residential premises in the

National Capital Territory of Delhi.

14.By an S.O. 2894(E) dated 23

rd

September 2013, sub clause (iii) of

para 4.4.3A of the Master Plan for Delhi was modified and/or amended to

read:-

“(iii). Maximum height of the building shall be 15m in plots without stilt

parking and 17.5m in plots with stilt parking. Such residential building

shall not be considered as high-rise building. For the purpose of fire and

life safety requirements, clearance of Fire Department will be obtained by

the individual plot owner.”

15.Before amendment/modification by S.O.2894/(E) dated 23

rd

September 2013, sub-clause (iii), provided that the maximum height of

the building in all plots was to be 15 meters. Clause 4.4.3A (iii) as

framed, read “Height: The maximum height of the building in all plots

must be 15 metres”. After the amendment as aforesaid, Clause

4.4.3A(iii) provides that maximum height of a building shall be 15 meters,

7

in plots without stilt parking and 17.5 meters in plots with stilt parking.

Such residential building shall not be considered as high-rise building.

For the purpose of fire and life safety requirements, clearance of Fire

Department will be obtained by the individual plot owner.

16.Sub-clause (vii) of Clause 4.4.3A of the Master Plan reads:-

“(vii) Stilts: If the building is constructed with stilt area of non-habitable

height(less than 2.4 m), used for parking, such stilt area shall not be

included in FAR but would be counted towards the height of the building.”

17.Sub-clause (vii) clarifies that the stilt would be counted towards the

height of the building for the purpose of measuring the total height of the

building, but would not be included in the FAR (Floor Area Ratio), if of

non-habitable height. An owner of a building with stilt parking, for

example, cannot claim exclusion of the height of the stilt for the purpose

of computing the maximum height of 17.5 Meters. The stilt of non-

habitable height would not make any difference to the F.A.R. required to

be maintained.

18.Chapter 17.0 of the Master Plan provides for a Development Code

to promote quality of built environment, by organising the most

appropriate development of land, in accordance with the development

policies and land use proposals contained in the Plan.

19.Clauses 3(11), 3(12) and 3(13) of Chapter 17.0 of the Master Plan in

relation to sanction of plans are set out hereinbelow for convenience:-

“3(11) Layout Plans / Site Plans and Building plans shall be approved by the

Local Bodies and Authority in their areas of jurisdiction.

8

3(12) Authority / Local Body(s) shall be empowered after levying penalty to

compound deviations from limits of coverage/ FAR to the extent of 5% of

the permissible coverage and FAR, subject to maximum of 13.5 sqm. in

building(s) / premises at the time of considering the completion /

occupancy certificate. In Group Housing schemes and Public & semi-public

facilities, 5% FAR beyond permissible FAR can be compounded by the

authority / Local Body at the time of considering the completion/occupancy

certificate.

3(13) Wherever required, the Technical Committee of the DDA shall

formulate policy guidelines for the sanctioning of local area plans, layout

plans, comprehensive schemes, re-development schemes, urban renewal

schemes and multi-storeyed buildings in all land use categories. The

Technical Committee shall be empowered to call for the plans from the

development organisations / Local Bodies and would give directions /

recommendations wherever necessary.”

20.Clause 8(7)(a) of Chapter 17.0 of the Master Plan defines High Rise

Buildings as follows:-

“8(7)(a) Buildings taller than 15m. (without stilt) and 17.5 m. (including

stilt) in all use zones will be considered as a High Rise Buildings.”

21.Chapter XVI of the Delhi Municipal Corporation Act, 1957

(hereinafter referred to as the ”DMC Act” contains regulatory provisions

for erection/ re-erection of buildings. The provisions of the DMC Act

regulating the erection of buildings does not specify any specific height for

buildings.

22.Section 330-A of the DMC Act incorporated with effect from

01.10.1993 provides that the Commissioner is to exercise his powers and

discharge his functions under the chapter, under the general

superintendence, direction and control of the Central Government. Some

of the relevant sections of the said chapter are set out herein below for

convenience.

331. Definition.—In this Chapter, unless the context otherwise requires,

the expression “to erect a building” means—

(a) to erect a new building on any site whether previously built upon or not;

(b) to re-erect.—

9

(i) any building of which more than one-half of the cubical contents above

the level of the plinth have been pulled down, burnt or destroyed, or

(ii) any building of which more than one-half of the superficial area of the

external walls above the level of the plinth has been pulled down, or

(iii) any frame building of which more than half of the number of the posts

or beams in the external walls have been pulled down;

…

332. Prohibition of building without sanction.—No person shall erect

or commence to erect any building, or execute any of the works specified in

section 334 except with the previous sanction of the Commissioner, not

otherwise than in accordance with the provisions of this Chapter and of the

bye-laws made under this Act in relation to the erection of buildings or

execution of works.

333. Erection of building.—(1) Every person who intends to erect a

building shall apply for sanction by giving notice in writing of his intention

to the Commissioner in such form and containing such information as may

be prescribed by bye-laws made in this behalf.

(2) Every such notice shall be accompanied by such documents and plans

as may be so prescribed

334. Applications for additions to, or repairs of, buildings.—(1)

Every person who intends to execute any of the following works, that is to

say,—

(a) to make any addition to a building;

(b) to make any alteration or repairs to a building involving the removal or

re-erection of any external or partly wall thereof or of any wall which

supports the roof thereof to an extent exceeding one-half of such wall

above the plinth level, such half to be measured in superficial feet;

(c) to make any alteration or repairs to a frame building involving the

removal or re-erection of more than one-half of the posts in any such wall

thereof as aforesaid; or involving the removal or re-erection of any such

wall thereof as aforesaid to an extent exceeding one-half of such wall

above plinth level, such half to be measured in superficial feet;

(d) to make any alteration in a building involving—

(i) the sub-division of any room in such building so as to convert the same

into two or more separate rooms, or

(ii) the conversion of any passage or space in such building into a room or

rooms;

(e) to repair, remove, construct, reconstruct or make any addition to or

structural alteration in any portion of a building abutting on a street which

stands within the regular line of such street;

(f) to close permanently any door or window in an external wall;

(g) to remove or reconstruct the principal staircase or to alter its position;

shall apply for sanction by giving notice in writing of his intention to the

Commissioner in such form and containing such information as may be

prescribed by bye-laws made in this behalf.

(2) Every such notice shall be accompanied by such documents and plans

as may be so prescribed.

10

335. Conditions of valid notice.—(1) A person giving the notice required

by section 333 shall specify the purpose for which it is intended to use the

building to which such notice relates; and a person giving the notice

required by section 334 shall specify whether the purpose for which the

building is being used is proposed or likely to be changed by the execution

of the proposed work.

(2) No notice shall be valid until the information required under sub-section

(1) and any further information and plans which may be required by bye-

laws made in this behalf have been furnished to the satisfaction of the

Commissioner along with the notice.

336. Sanction or refusal of building or work.—(1) The Commissioner

shall sanction the erection of a building or the execution of a work unless

such building or work would contravene any of the provisions of sub-section

(2) of this section or the provisions of section 340.

(2) The grounds on which the sanction of a building or work may be refused

shall be the following, namely:—

(a) that the building or work or the use of the site for the building or work

or any of the particulars comprised in the site plan, ground plan, elevation,

section or specification would contravene the provisions of any bye-law

made in this behalf or of any other law or rule, bye-law or order made

under such other law;

(b) that the notice for sanction does not contain the particulars or is not

prepared in the manner required under the bye-laws made in this behalf;

(c) that any information or documents required by the Commissioner under

this Act or any byelaws made thereunder has or have not been duly

furnished;

(d) that in cases falling under section 312, lay-out plans have not been

sanctioned in accordance with section 313;

(e) that the building or work would be an encroachment on Government

land or land vested in the Corporation;

(f) that the site of the building or work does not abut on a street or

projected street and that there is no access to such building or work from

any such street by a passage or pathway appertaining to such site.

(3) The Commissioner shall communicate the sanction to the person who

has given the notice; and where he refuses sanction on any of the grounds

specified in sub-section (2) or under section 340 he shall record a brief

statement of his reasons for such refusal and communicate the refusal

along with the reasons therefor to the person who has given the notice.

(4) The sanction or refusal as aforesaid shall be communicated in such

manner as may be specified in the bye-laws made in this behalf.”

23.Some of the relevant sections of the New Delhi Municipal

Council Act, 1994 are set out hereinbelow for convenience:-

“237. Prohibition of building without sanction.—(1) No person shall erect

or commence to erect any building or execute any of the works specified in

section 239 except with the previous sanction of the Chairperson not

otherwise than in accordance with the provisions of this Chapter and of the

bye-laws made under this Act in relation to the erection of buildings or

execution of works….

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238. Erection of building.—(1) Every person who intends to erect a building

shall apply for sanction by giving notice in writing of his intention to the

Chairperson in such form and containing such information as may be

prescribed by bye-laws made in this behalf.”

***

241.Sanction or refusal of building or work.—(1) The Chairperson shall

sanction the erection of a building or the execution of a work unless such

building or work would contravene any of the provisions of sub-section (2) of

this section or the provisions of section 245.

(2) The grounds on which the sanction of a building or work may be refused

shall be the following, namely:—

(a) that the building or work or the use of the site for the building or

work or any of the particulars comprised in the site plan, ground plan,

elevation, section or specification would contravene the provisions of

any bye-law made in this behalf or of any other law or rule, bye-law or

order made under such other law;

(b) that the notice for sanction does not contain the particulars or is not

prepared in the manner required under the bye-laws made in this behalf;

(c) that any information or documents required by the Chairperson

under this Act or any bye-laws made thereunder has or have not been

duly furnished;

(d) that in cases falling under section 216, lay-out plans have not been

sanctioned in accordance with section 217;

(e) that the building or work would be an encroachment on Central

Government or Government land or land vested in the Council;

(f) that the site of the building or work does not abut on a street or

projected street and that there is no access to such building or work

from any such street by a passage or pathway appertaining to such site;

(g) that the land on which it is proposed to erect or re-erect such

building is vested in the Central Government or Government or in the

Council, and the consent of the Government concerned or, as the case

may be, of the Council has not been obtained, or if the title of the land is

in dispute between such person and the Council or any Government, or

for any other reason, to be communicated in writing to the person,

which is deemed to be just and sufficient as effecting such building.

(3) The Chairperson shall communicate the sanction to the person who has

given the notice; and where he refuses sanction on any of the grounds

specified in sub-section (2) or under section 245 he shall record a brief

statement of his reasons for such refusal and the Chairperson shall

communicate the refusal alongwith the reasons therefore to the person who

has given the notice.

(4) The sanction or refusal as aforesaid shall be communicated in such

manner as may be specified in the bye-laws made in this behalf.

242. When building or work may be proceeded with.—(1) Where within

a period of sixty days or in cases falling under clause (b) of section 236 within

a period of thirty days, after the receipt of any notice under section 238 or

section 239 or of the further information, if any, required under section 240,

12

the Chairperson does not refuse to sanction the building or work or upon

refusal, does not communicate the refusal to the person who has given the

notice, the Chairperson shall be deemed to have accorded sanction to the

building or work and the person by whom the notice has been given shall be

free to commence and proceed with the building or work in accordance with

his intention as expressed in the notice and the documents and plans

accompanying the same:

Provided that if it appears to the Chairperson that the site of the proposed

building or work is likely to be affected by any scheme of acquisition of land

for any public purpose or by any proposed regular line of a public street or

extension, improvement, widening or alteration of any street, the Chairperson

may withhold sanction of the building or work for such period not exceeding

three months as he deems fit and the period of sixty days or as the case may

be, the period of thirty days specified in this sub-section shall be deemed to

commence from the date of the expiry of the period for which the sanction

has been withheld.

(2) Where a building or work is sanctioned or is deemed to have been

sanctioned by the Chairperson under sub-section (1), the person who has

given the notice shall be bound to erect the building or execute the work in

accordance with such sanction but not so as to contravene any of the

provisions of this Act or any other law or of bye-law made thereunder.

(3) If the person or anyone lawfully claiming under him does not commence

the erection of the building or the execution of the work within one year of the

date on which the building or work is sanctioned or is deemed to have been

sanctioned, he shall have to give notice under section 238 or, as the case may

be, under section 239 for fresh sanction of the building or the work and the

provisions of this section shall apply in relation to such notice as they apply in

relation to the original notice.

(4) Before commencing the erection of a building or execution of a work within

the period specified in sub-section (3), the person concerned shall give notice

to the Chairperson of the proposed date of the commencement of the erection

of the building or the execution of the work:

Provided that if the commencement does not take place within seven days of

the date so notified, the notice shall be deemed not to have been given and a

fresh notice shall be necessary in this behalf.

***

251. Completion certificates.—(1) Every person who employs an architect

registered with the Council or an architects or an engineer or a person

approved by the Chairperson to design or erect a building or execute any work

shall, within one month after the completion of the erection of the building or

execution of the work, deliver or send or cause to be delivered or sent to the

Chairperson a notice in writing of such completion accompanied by a

certificate in the form prescribed by bye-laws made in this behalf and shall

give to the Chairperson all necessary facilities for the inspection of such

building or work.

(2) No person shall occupy or permit to be occupied any such building or use

or permit to be used any building or a part thereof effected by any such work

until permission has been granted by the Chairperson in this behalf in

accordance with bye-laws made under this Act:

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Provided that if the Chairperson fails within a period of thirty days after the

receipt of the notice of completion to communicate its refusal to grant such

permission, such permission shall be deemed to have been granted.”

24.In exercise of the powers conferred under sub-section (1) of Section

57 of the DD Act, the DDA has from time to time, with previous approval

of the Central Government, made Rules and/or Regulations and/or

Building Bye-laws.

25.By a Notification No. S.O. 513 dated 26

th

February 1959 published in

the Gazette of Indian Part II Section 3(ii) dated 7

th

March 1959, the DDA

adopted the Building Regulations. The Regulations were amended by a

Resolution No. 229 dated 1

st

May 1965. By S.O. No.104, dated 23

rd

June

1983, DDA published the Buildings Bye-laws 1983, being the Building Bye-

laws in force when the Appellant applies for sanction of the Building Plan.

26.Section 53 of the DD Act gives an overriding effect to the DD Act

over other laws except the Slum Areas (Improvement and Clearances) Act

1956. The provisions of the DD Act and the Rules and Regulations framed

thereunder which would include the Master Plan and Building Bye-laws

would have effect, notwithstanding anything to the contrary in any other

law.

27. In exercise of the powers conferred under sub-section (1) of Section

57 of the DD Act, the DDA made the Unified Building Bye-laws for Delhi,

2016, which became applicable to National Capital of Territory of Delhi.

The Bye-laws of 1983 stood superseded by the Unified Building Bye-laws

for Delhi, 2016.

14

28.Some of the relevant provisions of the Unified Building Bye-laws for

Delhi are set out below:-

“1.1 Jurisdiction

These Unified Building Bye-Laws shall be applicable to the area under

jurisdiction of the Delhi Development Authority and concerned local bodies.

1.2 Applicability

These building byelaws shall be applicable to all building activities and read

in conjunction with specific notifications in respect of urban villages/rural

villages, unauthorized regularized colonies and for special areas with regard to

regularized resettlement colonies (as mentioned in Chapter 6- Regulations

Notified by Delhi Development Authorities). These Bye-laws 6 shall be

reviewed at the end of every five years. The system of implementation of

these building byelaws shall be uniform in the Delhi Development Authority

and all the concerned local bodies.

1.3 Information

1.3.1 In these bye-laws, unless the context otherwise requires the definition

given below, under clause 1.4 shall have the meaning indicated against each

term.

1.3.2 The words and expressions not defined in these bye-laws shall have the

same meaning or sense as in Delhi Development Act, 1957 and Master Plan

for Delhi.

1.3.3 All mandatory Master Plan/ Development Control Regulations regarding

use, coverage, FAR, set-backs, open spaces, height, number of stories,

number of dwelling units, parking standards etc., for various categories of

buildings, including modifications therein, made from time to time, shall be

applicable mutatis-mutandis in the building Regulations under this clause. All

amendments/ modifications made in these Regulations will

automatically be included as part of these Unified Building Bye-Laws.

Note: - Extract relating to Development Control Regulations/provisions are

reproduced from Master Plan for Delhi.(Chapter 5 and Annexure VI of this

document).

1.3.4 All documents such as Acts, Notifications, Rules & Regulations including

BIS Codes, National Building Codes, Delhi Fire Service Rules, Indian Electricity

Rules, etc. referred in these Building Bye-Laws shall be applicable as amended

from time to time. Thus for the current status for any legal, official purpose,

the amended provisions issued by the concerned Ministry/departments(s)

shall be followed.

***

1.4.15 Building:

Any structure for whatsoever purpose and whatsoever material constructed

and every part thereof whether used as human habitation or not and includes

foundation, plinth walls, floors, roofs, chimneys, and building services, fixed

platforms, verandahs, balcony, or projection part of a building anything affixed

thereto or any wall enclosing or intended to enclose any land or space and

15

signs and outdoor display structures, monuments, memorials or any

contrivance of permanent nature/stability built under or over ground .

1.4.16 Building Height:

a. The vertical distance in the case of flat roofs is measured from the highest

surrounding road level/ ground level up to the top of structural slab, excluding

machine room, irrespective of location of entry level.

b. In the case of pitched roofs, up to the point where the external surface of

the outer wall intersect the finished surface of the sloping roof, and in case of

gable facing the road, the mid-point between the eaves level and the ridge.

c. Architectural features serving no other function except that of decoration

and other building components mentioned in clause no 7.19 shall be excluded

for the purpose of taking height.

d. If the building does not abut on a street, the height shall be measured from

the highest level of the ground immediately adjacent to the building.

1.4.17 Building Line:

The line up to which the plinth of a building adjoining a street or an extension

of a street or on a future street may lawfully extend. It includes the lines

prescribed in the MPD or specifically indicated in any Scheme or Layout Plan,

or in these Bye-Laws.

1.4.18 Built up Area:

The area covered by a building on all floors within the premise, used for

activities or use, including cantilevered portion, basement, stilt/podium, utility,

services, mezzanine floors (if any), other similar areas.

***

1.4.60 High Rise:

Any buildings of 15m and above height shall be considered as high rise

building

***

1.4.72 Master Plan:

The Master Plan for Delhi approved by the Central Government under the

Delhi Development Act. 1957 and the amendments made from time to time.

***

1.4.75 Occupancy Or Use Group:

The principal occupancy for which a building or a part of a building is used or

intended to be used, for the purposes of classification of a building according

to the occupancy, an occupancy shall be deemed to include subsidiary

occupancies which are contingent upon it. The occupancy classification shall

have the meaning given below unless otherwise spelt out in MPD.

a. Residential Buildings: These shall include any building in which sleeping

accommodation is provided for normal residential purposes with or without

cooking or dining or both facilities. It includes one or two or multi-family

dwellings, lodging or rooming houses, dormitories/hostels, apartment houses

and flats and hotels.

16

***

1.4.111 Stilt:

Stilt or stilt floor means non habitable portion of a building above ground level

consisting of structural columns supporting the super structure with at least

two sides open for the purpose of parking cars, scooters, cycles and

landscaping. See 7.15.1.

***

1.4.118 To Erect:

To erect a building means: To erect a new building on any site whether

previously built upon or not; To re-erect any building of which portions above

the plinth level have been pulled down, burnt or destroyed; and conversion

from one occupancy to another.

***

1.6 Pre-Code Building Permit

Where any building permit which has been issued by the concerned local body

before the commencement of these Building Bye-Laws and where construction

is in progress and has not been completed within the specified period from the

date of such permit, the said permission shall be deemed to be sanctioned

under these Bye-Laws and shall only be eligible for revalidation thereunder.

Accordingly, where the validity of sanction has expired and construction has

not commenced, construction shall be governed by the provisions of these

Building Bye-Laws.

1.7 Development and Construction

1.7.0 Except hereinafter or otherwise provided, these Bye-Laws shall apply to

all development, redevelopment, erection and/or re-erection of a building etc.

as well as to the design, construction of, or reconstruction and additions and

alterations to a building.

1.7.1 Development permission: No person shall carry out any development or

redevelopment including sub-division on any plot or land (not forming part of

any approved layout plan or scheme) or cause to be done without obtaining

approval from the Sanctioning Authority for the Layout Plan.

1.7.2 Building Permit: No person shall erect, re-erect or make addition/

alterations in any building or cause the same to be done without, first

obtaining a separate building permit for each such building from the

Sanctioning Authority

1.8 Grievance Redressal Committee for Building Bye-laws

In DDA and all the concerned local bodies who implement these building bye-

laws, there shall be a Grievance Redressal Committee for building bye laws

which shall be headed by a senior officer of the concerned local body who

shall receive complaints/ difficulties/ appeals and provide appropriate

redressal in a time bound manner. The above committee shall comprise of:

a. An officer of the concerned local body not below the level of Director / Sr.

Architect/Superintendent Engineer or equivalent.

17

b. A senior officer of DDA not below the level of Director/Sr. Architect or

equivalent.

c. Three representatives from the profession, one each from architecture,

engineering and town planning, to be nominated by Lieutenant Governor of

Delhi.

d. Any other official/ professional may be co-opted if required.

This committee shall be constituted by the chief executive/ head of the

Sanctioning Authority and shall have a term of 3 years after which, it shall be

reconstituted with a change of members. If the authority/ local body so

desires, some or all the members may continue.

This committee shall meet regularly, at least once a month and consider the

grievances/ appeals/ queries regarding sanction, completion, interpretation

etc. of these bye laws and codes, etc. The decision of this committee shall be

final and binding in all matters related to interpretation of these building bye-

laws. All decisions taken by this committee shall be recorded in minutes of the

meeting and place on the website of the concerned authority/local body. All

grievances/ appeals shall be in the form of an application. Fees if any shall be

decided by the authority/concerned local body.

***

2.3 Grant of Sanction of Building Plan or Refusal

2.3.1 Application for sanction of building plan shall be submitted to the

sanctioning authority. The sanctioning authority may either grant or refuse the

sanction or may sanction them with modifications or directions as it may

deem necessary and thereupon shall communicate its decision to the owner/

applicant within the time limit stipulated in Chapter 3 for various categories of

buildings specified therein or within 30 days of receipt of application,

whichever is less, digitally signed as per proforma given in Form B-1.

2.3.2 Sanction of building plan includes new case of sanction, revised

sanction, sanction of addition/ alteration and shall be governed by prevailing

norms at the time of application.

2.3.3 Approval/ NOC from external agencies

(a) In cases, where the building plan requires approval/ NOC from agencies

outside the sanctioning authority such as Delhi Fire Services, Delhi Urban

Art Commission, Airports Authority of India, Delhi Pollution Control

Committee, Heritage Conservation Committee, Department of Forest,

Department of Labour, National Monuments Authority, Chief

Inspector of Factories, Director General of Explosives, etc., the

sanctioning authority shall issue the building permit only after getting such

approval/ NOC from the concerned agency.

(b) The approval/NOC/refusal shall be issued by the outside agency within 15

days or within the time stipulated in Chapter 3, whichever is less; failing which

the approval/NOC of the outside agency on the building plan shall be deemed

to be issued. The sanctioning authority shall process the application for

building permit accordingly.

(c) All such external agencies shall prepare Colour Coded Zonal Maps (CCZM)

with information on the specific area where their approval/ NOC is required.

These agencies shall place these maps on their website and also on the

websites of the sanctioning authority directly or through a link.

18

Example: DMRC grants NOC only to such buildings which fall within 11 m

from the boundary of their operational area. DMRC shall make a colour-coded

zonal map of their regulated area available on their website directly and

through a link on the websites of all sanctioning authority.

(d) These external bodies shall prepare a Standard Operating Procedure (SOP)

explaining all the details regarding the areas for which their approval/ NOC is

required, the requirements to be met for such approval/ NOC, the procedure to

be followed by the person(s) applying for the sanction of the building plan and

how such person(s) can find whether a building lies within the agency’s area

of regulations or not. These agencies shall place the SOP on their website and

also on the website of sanctioning authority directly or through a link. The SOP

shall be simple and clear with illustration(s).

Note: For applicability of Environmental Conditions, See 3.2.

***

2.3.4 Deemed Sanction:

(a) If the sanctioning authority fails to intimate the owner/ applicant, of its

refusal or sanction or any intimation, within the time limit stipulated in bye-

law 2.3.1, the building plan shall be deemed to have been sanctioned.

However, the deemed sanctioned building plan shall be released only after the

owner/ applicant informs the sanctioning authority about the deposit of

requisite fees and charges, as applicable.

(b) Deemed Sanction shall not be construed to authorize any person to do

anything in contravention or against the terms of lease or titles of the land or

against MPD, any regulations, bye-laws, ordinance, etc.

2.3.5 In case the owner/ applicant fails to remove all the shortcomings

communicated by the sanctioning authority, within 15 days from the date of

receipt of such communication, the application shall be rejected and the

building permit fees shall be forfeited. The same shall be conveyed to the

owner/ applicant accordingly.

2.3.6 In case of any intimation of shortcomings made by the sanctioning

authority/ statutory body to the owner for compliance; the time period for

sanction of building plan for various categories of buildings, as specified in

byelaw 2.3.1, shall be counted from the date of the receipt of the last

communication/ submission made by the owner/ applicant.

2.3.7 In case the sanctioning authority rejects the application, the applicant

can resubmit the application for sanction of building plan along with the

building permit fees again.

2.4 Validity of Building Permit

2.4.1 The building permit shall remain valid for five years from the date of its

issue subject to the condition that construction work at site shall start within

one year from the date of sanction of building plan.

2.4.2 No building activity can be carried out after the expiry of validity of

building permit.

…

2.4.4 Procedure for Revalidation of Building Permit

19

(a) The building permit can be revalidated for a period in multiples of year not

exceeding 5 years at a time, from the date of expiry of the validity of the

original permit on payment of building permit fees for revalidation (as per

Annexure III). Application for such revalidation shall be submitted along with

the following documents; In case of change of ownership or expiry of time for

construction in case of leasehold properties, ownership documents for

updated ownership as prescribed in bye-law.

(b) The application for revalidation shall be processed and revalidation or

objection, if any, shall be communicated within period stipulated in Chapter 3

or 30 days from the date of the application, whichever is less.

2.7.4 Approval/ NOC from external agencies

(a) In cases, where the issue of OCC requires approval/ NOC from agencies

outside the sanctioning authority such as Delhi Fire Services, Delhi Urban Art

Commission, Delhi Jal Board, Heritage Conservation Committee, etc., the

sanctioning authority shall issue the OCC only after getting such approval/

NOC from the concerned agency.

(b) The approval/ NOC/ refusal shall be issued by the outside agency within 15

days of receipt of the application or within the time stipulated in Chapter 3,

whichever is less; failing which the approval/ NOC of the outside agency on

the building plan shall be deemed to be issued. The sanctioning authority shall

process the application for OCC accordingly

…

2.8 Regularisation

Any building or part thereof constructed unauthorisedly with or without

obtaining the sanction of building plan and/or OCC, can be regularised, if the

same is within the ambit of BBL and MPD provisions by paying requisite fees

and charges as per Annexure III & Annexure IV, as per Form D-3.

…

2.11 Construction to be in conformity with building bye-laws.

Owners’ liability: Neither granting of permission nor approval of the

buildings and specifications, nor the inspection by the sanctioning authority

during erection of the building, shall in any way relieve the owner of such

building from full responsibility for carrying out the work in accordance with

the building bye-laws and in case of any violation, the owner shall be liable for

action under the extant law.

3.1 RISK BASED CLASSIFICATION FOR APPROVAL OF BUILDING PLANS

3.1.0 FAST TRACK APPROVAL PROCEDURE

(i) For the buildings classified as Very Low Risk and Low Risk, the fast track

procedure for approval of building plans has been specified, wherever

applicable, under the bye-laws 3.1.1 onwards.

(ii) For buildings classified as Moderate Risk, the time limit for grant/ refusal of

sanction of building plan, OCC or revalidation of building permit shall be 20

days.

20

(iii) For buildings classified as High Risk, the time limit for grant/ refusal of

sanction of building plan, OCC or revalidation of building permit shall be 30

days.

3.1.1 RESIDENTIAL BUILDINGS

3.1.1.1 For approval of the residential plotted and group housing buildings,

risk based classification shall be as per Table 3.1.

Table 3.1: Risk Matrix for Residential buildings

(Residential Plotted* and Group Housing)

Parameter Risk Category

Very Low Low Moderate High

Size of the

Plot

Up to 105 m

2

Above 105 m

2

and up to 500

m

2

Above 500 m

2

Different

sizes**

Height of

building

(including stilt,

if any)

Below 15 m Below 15 m Below 15 m 15m and

above

Use of the

premise

Residential

Plotted

Residential

Plotted

(vacant

plot)

Residential

Plotted

Group

Housing

*Residential plotted includes all residential plots forming a part of approved

layout/ special areas/ unauthorized regularized colony/ village abadis/ lal dora

& extended lal dora resettlement colonies and slum & JJ cluster/ Rehabilitation

colonies; excluding those within LBZ.

**Different sizes for Group Housing prescribed in MPD-2021.

3.1.1.2 Fast Track Procedure: The fast track procedure for approval of the

residential plotted and group housing buildings, based on their risk based

classification as per bye-law 3.1.1.1, shall be as follows:

(i) For the buildings categorized as Very Low Risk, the process prescribed in

Chapter 4 shall be followed.

(ii) For the buildings categorized as Low Risk, an architect/ engineer

(qualification and competence as per Annexure-I) shall be empowered to issue

the building permit, but only after submitting the plan along with requisite

documents and fees to the authority/local body. If the owner/ architect/

engineer desires to get the building plan sanctioned by the local body,

building plans prepared by a qualified architect/ engineer will have to be

submitted to the authority/ local body along with the fees and other requisite

documents and the local body shall grant the building permit within 10 days.

…

7.1 Space Requirement for Different Parts of Residential Building of

Different Size of Dwelling Units

7.1.1 Main Building: The plinth or any part of a building or outhouse shall be

so located with respect to highest surrounding road level from site / ground

level irrespective of location of the entry level so that adequate drainage of

the site is assured.

21

7.1.2 Interior Courtyards, Covered Parking Spaces and Garages: These

shall be satisfactorily drained either by gravity or by mechanical means.

7.1.3 Minimum Size, Width and height of different components of residential

premises, low/high rise as given below in Table 7.1.

…

7.15 Provision of parking in Stilts, Podium and Landscaping

7.15.1 In case a building is to be constructed on individual plot with stilt floor,

a minimum 2.4m height at soffit level of beam and maximum 2.7m height at

soffit level of slab for providing parking space is permitted. In podium(s),

minimum 2.4m height at soffit level of beam and maximum 2.7m height at

soffit level of slab for providing parking space can be constructed in

continuation of the stilt floor having access for the parking without conflicting

with the access requirement as per clause 2.0.4.j.iv and 8.2 from the plot

line. The terrace of podium may be used for plantation, swimming pool,

landscaping, other related structures and parking/entrance and exits as

required.

7.15.2 In case of provision of stack-parking in stilt floor, the heights

prescribed in 7.15.1 for stilt floor may be relaxed. However, in case of

stack parking the height shall be as per design and structural safety

requirement.

…

Notes: 1. Shear wall/ bracing/ any other structural provision as per IS 1893

(Part 1), IS 13920, IS 4326 may be provided to reduce impact of soft storey in

the stilt area.

8.0 High Rise

Any buildings of 15m and above height shall be considered as high rise

building. For the buildings categorized as High Rise, clearance from Delhi Fire

Service shall be mandatory. These provisions shall be in addition to the

general building requirements (low/ high) given in Chapter 7 of this document

and structural safety given in Chapter 9.

9.3 Fire Safety

The building plans for buildings covered under Rule 27 of Delhi Fire Service

Rules shall be marked fire and life safety measures as per the National

Building Code of India concerning minimum standards for fire prevention and

fire protection as covered under Rule 33 of the Delhi Fire Service Rules as

amended from time to time; unless otherwise specified in these bye –laws.

9.3.1.Fire Escape Staircase

(a). Fire Escape will be an additional external stair case and shall not to be

taken in to account for calculating the evacuation of the occupants of a

specific floor. It shall not be inclined at an angle greater than 45º from the

horizontal. (b). All fire escapes shall be continuous from ground to terrace. (c).

Entrance to fire escape shall be separate and remote from the internal

staircase. 86 (d). The route and enclosure to fire escape shall be free of

22

obstructions at all times, except a doorway leading to the fire escape which

shall have the required fire resistance. (refer NBC Part 4). €. Fire escape shall

be constructed of non-combustible materials of required fire resistance (refer

NBC Part 4). Unprotected steel frame staircase will not be accepted as fire

escape .(f). Handrails shall be as per Chapter 11. (g). Scissors staircase can

also be used as fire escape subject to the condition that the two entrances to

the scissors staircase are not less than 9.0 m apart. (h). In case the provision

is for a single staircase, the same shall be separated at the ground floor level

to have an access to the basement (if provided).(i). The staircase enclosure if

on external wall of the building shall be ventilated to atmosphere at each

landing or in case it is in the core of the building it shall be maintained at a

positive pressure as mentioned in NBC part IV, Fire and Life Safety, with both

automatic and manual operation facilities and fire alarm systems.(j). Fire

escape staircases shall have straight flight not less than 1.5 m wide with 30

cm treads and risers not more than 15 cm. The number of risers shall be

limited to 12 per flight. (k). Spiral stairs can be used subject to, the use of

spiral staircase shall be limited to low occupant load and to a building of

height 9.0 m. further a spiral fire escape shall not be less than 1.5 m in

diameter and shall be designed to adequate head room.”

29.The Delhi Fire Service Act 2007 (hereinafter referred to as “Delhi Fire

Service Act”) was enacted by the Legislative Assembly of the National

Capital Territory of Delhi, to provide for maintenance of a fire service and

to make more effective provisions for fire prevention and fire safety

measures in certain buildings and premises in the National Capital

Territory of Delhi and matters connected therewith.

30.Section 2(b) of the Delhi Fire Service Act defines ‘building’ to mean

“any structure whether of masonry bricks, woods, mud, metal or other

materials and includes a house, out-house, basement, underground

parking, stable, latrine, urinal, shed, hut or wall (other than a boundary

wall)”

31.Sub-section (c) of Section 2 of the Delhi Fire Service Act defines

‘building bye-laws’ to mean “the bye-laws made under Section 186 of the

Cantonments Act, 1924 (2 of 1924) or the bye-laws made under Section

349-A of the Delhi Municipal Corporation Act, 1957 (66 of 1957) or the

23

bye-laws made under sub-section (2) of Section 260 of the New Delhi

Municipal Council Act, 1994 (44 of 1994) or the regulations made under

sub-section (1) of Section 57 of the Delhi Development Act, 1957 (61 of

1957), or the bye-laws made by the Central Government by publication in

the official Gazette, relating to buildings in Delhi”.

32.Section 2(i) of the Fire Services Act defines “fire prevention and fire

safety measures” to mean “such measures as are necessary in

accordance with the building bye-laws/National Building Code of India for

the containment, control and extinguishing of fire and for ensuring the

safety of life and property in case of fire and as may be prescribed in the

rules made in this behalf”.

33.Sub-section (s) of Section 2 defines “multi-storeyed building” to

mean “a building with such minimum height as may be prescribed under

the rules in this behalf, and notified to the Director by the local authority”.

It does not appear that any height has been prescribed by any local

authority and notified to the Director of the Delhi Fire Service in terms of

Section 2(s) of the Delhi Fire Service Act.

34.Chapter VI of the Delhi Fire Services Act makes special provisions for

Fire Protection and Fire Safety Measures in certain buildings and premises

in Delhi.

35.Sections 32 to 35 contained in chapter VI are set out hereinbelow for

convenience:

“32. Special provision for multistoreyed building.—Notwithstanding

anything to the contrary contained in this Act, the multistoreyed buildings

shall be governed by the provisions for the fire prevention and fire safety

measures hereinafter stipulated.

24

33. Inspection of buildings, premises, etc.—(1) The nominated authority

may, after giving three hours notice to the occupier, or if there be no occupier,

to the owner of any building having such height as may be specified by rules

framed under this Act or premises, enter and inspect the said building or

premises at any time between sunrise and sunset where such inspection

appears necessary for ascertaining the adequacy or contravention of fire

protection and fire safety measures:

Provided that the nominated authority may enter into and inspect any building

or premises at any time if it appears to it to be expedient and necessary to do

so in order to ensure safety of life and property.

(2) The nominated authority shall be provided with all possible assistance by

the owner or occupier, as the case may be, of the building or premises for

carrying out the inspection under sub-section (1).

(3) When any building or premises used as a human dwelling is entered

under sub-section (1) due regard shall be paid to the social and religious

sentiments of the occupiers; and, before any apartment in the actual

occupancy of any women who, according to the custom does not appear in

public, is entered under sub-section (1), notice shall be given to her that she

is at liberty to withdraw, and every reasonable facility shall be afforded to

her for withdrawing.

34. Measures for fire prevention and fire safety.—(1) The nominated

authority shall, after the completion of the inspection of the building or

premises under Section 33 record its views or the deviations from or the

contravention of the building bye-laws with regard to the fire prevention and

fire safety measures and the inadequacy of such measures provided therein

with reference to the height of the building or the nature of activities carried

on in such building or premises and issue a notice to the owner or occupier of

such building or premises directing him to undertake such measures as may

be specified in the notice.

(2) The nominated authority shall also give a report of any inspection made by

it under Section 33 to the Director.

35. Provision regarding certain building and premises .—(1)

Notwithstanding anything contained in any other law for time being in force

the Director or the nominated authority may enter and inspect any building,

the construction of which was completed on or before the commencement of

this Act or any building which was under construction on such date in such

inspection appears necessary for ascertaining the adequacy of fire prevention

and fire safety measures in such buildings.

(2) The entry and inspection under sub-section (1) shall be done by the

Director or the nominated authority in the manner laid down in Section 33.

(3) The Director or the nominated authority, as the case may be, shall, after

inspection of the building or premises under sub-section (1), and after taking

into consideration.—

(i) the provisions of the building bye-laws in accordance with which the plan of

this said building or premises was sanctioned;

(ii) the conditions imposed, if any, by the local authority at the time of the

sanction of the plan of the said building or premises; and

(iii) the minimum standards for fire prevention and fire safety measures

specified for such building or premises as may be specified by rules framed

under this Act, issue a notice to the owner or occupier of such building or

premises stating therein the inadequacy in regard to the fire prevention and

fire safety measures in it and direct the owner or occupier to undertake

25

measures for rectifying the said inadequacy within the period as he may

consider just and reasonable.

(4) The nominated authority shall also give a report of any inspection made by

it under sub-section (1) to the Director.

36.In exercise of power conferred by Section 66 of the Delhi Fire Service

Act, the Lieutenant Governor of National Capital Territory of Delhi has

made the Delhi Fire Service Rules 2010, hereinafter referred to as the Fire

Service Rules.

37.Some of the relevant provisions of the Fire Service Rules are as

follows:

“27. Classes of occupancies likely to cause a risk of fire.

The following classes of occupancies for the purposes of sub-section (1) of

section 25 of the Act shall be construed to likely cause a risk of fire,

namely:-

….

(2) Residential buildings (other than hotels and guest houses) having

height more than 15 meters or having ground plus four upper stories

including mezzanine floor.

(3) Hotels and guest houses having height more than 12 meters having

ground plus three upper stories including mezzanine floor.

28. Height of building.

The minimum height of the buildings for the purposes of sub-section (1) of

section 33 and sub-section (1) of section 35 of the Act shall be as specified

in rule 27.

….

33. Minimum standards for fire prevention and fire safety for

buildings. (1) The minimum standards for fire prevention and fire safety

for buildings as may be applicable with reference to the height of the

building and class of occupancy for the purposes of section 32 and section

35 of the Act shall be as are provided in the building bye-laws or National

Building Code of India 2005 relating to the following matters:-

(1) Access to building

(2) Number, Width, Type and Arrangement of exits.

(3) Protection of Exits by means of fire check door (s) and or pressurization.

(4) Compartmentation.

(5) Smoke Management System.

26

(6) Fire Extinguishers.

(7) First-Aid Hose Reels.

(8) Automatic fire detection and alarming system.

(9) MOEFA.

(10) Public Address System.

(11) Automatic Sprinkler System.

(12) Internal Hydrants and Yard Hydrants.

(13) Pumping Arrangements.

(14) Captive Water Storage for fire fighting.

(15) Exit Signage.

(16) Provision of Lifts.

(17) Standby power supply

(18) Refuge Area.

(19) Fire Control Room

(20) Special Fire Protection Systems for Protection of special Risks,:

Provided that classes of occupancies or buildings or premises for which fire

prevention and fire safety measures are not provided in the building bye-

laws or National Building Code of India 2005, the Director may require

owner or occupier of such occupancies or buildings or premises to provide

fire prevention and fire safety measures in accordance with international

standards as may be provided by the Fire Prevention Wing,:

Provided further that where the Government is of the opinion that it is

necessary or expedient so to do, it may, by order, for reasons to be

recorded in writing, relax or modify or annul any requirement concerning

fire prevention and fire safety measures under these rules with respect to

any class of occupancy in any building or premises in special areas or in

respect of any building or premises in any area that was constructed or

which was under construction prior to the date of enforcement of these

rules.

(2) Where the Director is of the opinion that it is necessary or expedient so

to do, it may, for reasons to be recorded in writing, require the owner or

occupier of the buildings or premises to provide additional fire prevention

and fire safety measures.

34. Issue of fire prevention and fire safety measures.

(1) On receipt of a reference from the local authority or any other statutory

authority under clause (s) of section 2 of the Act the Fire Prevention Wing

shall issue fire prevention and fire safety measures under these rules to be

incorporated in the design of the building for the safety of the occupants.

(2) The Fire Prevention Wing may require the owner or occupier to make

presentation through Architect (s) on a specified date.

(3) The Fire Prevention Wing shall direct the Architect to modify the building

plans received under sub-rule (1) above to ensure the compliance of these

rules and the architect shall abide by such instructions failing which

building plans are liable for rejection.

27

(4) The fire prevention and fire safety measures shall be issued within three

weeks from the date of presentation under sub-rule (2) or modification of

building plans as may be required under sub-rule (3) if any.

35. Fire Safety Certificate to be issued.

(1) the Director or any other officer authorized by him in this behalf by a

general or special order shall issue a Fire Safety Certificate in Form ‘H’ in

First Schedule to the owner or occupier of the building or premises with

such conditions as may be specified in the Fire Safety Certificate for

compliance of fire prevention and fire safety measures as specified under

these rules.

(2) The application for grant of Fire Safety Certificate shall be made to the

Director in Form ‘I’ in First Schedule and shall be accompanied with a

certificate from the architect and owner or occupier that all the fire

prevention and fire safety measures as required under rule 33 have been

incorporated in the building or premises.

(3) On receipt of application under sub-rule (2), the building or premises

shall be inspected by a team of fire officers to ascertain the availability and

operability of the fire prevention and fire safety measures who shall

recommend to the Director for grant or refusal of fire safety certificate.

(4) On receipt of the recommendations under sub-rule (3) the Director shall

grant the fire safety certificate or reject the same for reasons to be

recorded in writing and communicated to owner or occupier as the case

may be.

(5) In case of rejection of application for grant of fire safety certificate

under subrule (4), a fresh application shall be made by the owner or

occupier under sub-rule (2) duly complying with the requirements as

communicated under sub-rule (4).

(6) The buildings or premises that have already been issued No Objection

Certificate for the occupancy of the building or premises shall deemed to

have been issued Fire Safety Certificate under rule 35 subject to

verification of compliance of fire prevention and fire safety measures on

which the No Objection Certificate was issued on the last occasion.

36. Duration of Fire Safety Certificate.

The Fire Safety Certificate issued under rule 35 unless sooner cancelled

shall be valid for a period 5 years for residential buildings (other than

hotels) and 3 years for non-residential buildings including hotels from the

date of issue.

37. Renewal of Fire Safety Certificate.

(1) Application for renewal of Fire Safety Certificate granted under rule 35

as valid under rule 36 shall be made to the Director in Form ‘I’ in First

Schedule along with a copy of the Fire Safety Certificate six months before

the expiry of the Fire Safety Certificate.

(2) On receipt of application under sub-rule (1) the Nominated Authority

shall inspect the building or premises to verify the compliance of rules and

forward the report of the compliance or otherwise to the Director.

(3) On receipt of report under sub-rule (2) the Director or any other officer

authorized by him in this behalf by a special or general order renew the Fire

Safety Certificate for a period specified under rule 36 or reject the

application duly recording the reasons therefor.

39. Time for Completion of measures.

28

(1) Nominated Authority shall indicate the time not exceeding 90 days

within which fire prevention and fire safety measures should be provided as

per the requirements of sub-section (1) of section 34 of the Act.

(2) The Director may review the time allowed by the Nominated Authority

under sub-rule (1) above and grant extension of time once or several times

if he is satisfied with the progress of the work subject to maximum of 180

days.

(3) The Fire Safety Certificate issued under rule 35 shall remain suspended

from the date of notice of the Nominated Authority issued under sub-rule

(1) till the compliance is made to the satisfaction of the Director or the

Nominated Authority and this shall be duly recorded on the Fire Safety

Certificate.

(4) The occupancy of the building or premises during the time allowed for

completion of work under sub-rule (1) and sub-rule (2) above shall be at

the risk and liability of the owner or occupier.

40. Cancellation of Fire Safety Certificate.

(1) If the owner or occupier fails to comply with the direction given under

rule 39 within the specified time, the Director or any other officer

authorized by him in this behalf may, without prejudice to any other action

under the Act or rules, after giving owner or occupier an opportunity to

show cause, why such an order should not be passed by an order in writing

stating the reasons therefor, cancel the Fire Safety Certificate issued under

rule 35.

(2) The owner or occupier of the building or premises whose fire safety

certificate has been cancelled by the Director or any other officer

authorized by him in this behalf under subrule (1), may within 90 days of

the receipt of a copy of the order by him prefer an appeal in the manner

laid down under rule 42 to the Appellate Authority who may after giving the

owner or occupier an opportunity of being heard, confirm, reverse or

modify such order.

42. Appeal.

(1) An appeal to the Appellate Authority under sub-section (7) of section 27

or under sub-section

(2) of section 36 of the Act shall be preferred in Form ‘R’ in First Schedule

and shall be accompanied by a copy of order or notice appealed against

and by a fee of Rs. 5,000/- (Rupees five thousand only) through a bank

draft drawn in favour of DDO (Headquarters), Delhi Fire Service payable at

Delhi. (2) The appellate authority shall consider all the circumstances of the

case and make such orders as it may deem just and equitable and his order

shall be final.

(3) The authority which made the order appealed against shall give effect

to the order passed by the appellate authority.

38.As noted above, the Appellant had applied to the SDMC for sanction

of a building plan, for the construction of a building on the said premises.

29

The height of the building was shown as 15 metres, as per the building

Regulations prevailing then.

39.However, about two months after the building plan submitted by the

Appellant was sanctioned on 15

th

July 2013, the Ministry of Urban

Development (Delhi Division) amended the Master Plan for Delhi by a

Notification dated 23rd September 2013, which was published in the

Official Gazette on 21st October 2013.

40.As per the amendment, buildings upto 17.5 metres in height, with

stilt parking, were not to be considered as high rise buildings. The

amendment also required that clearance of the Fire Department would

have to be obtained by the owner of the plot.

41.According to the Appellant, by the time the Appellant came to know

of the amendment of the Master Plan, the Appellant had commenced

construction in accordance with the building plan as sanctioned, which

depicted the height of the building as 15 metres with the stilt parking.

The stilt as well as the roof of the ground and first floors had been casted.

Only the second and the third floor roof casting remained to be done.

42.In terms of the amended Master Plan, the Appellant got a revised

Building Plan prepared, which provided for increase of the height of the

building to 16.6 meters with stilt parking, which was well below 17.5

meters provided in the amended Master Plan. Admittedly, the building

partly constructed by the Appellant is ground plus three floors. The

Height of the building is 16.6 meters with the parking stilt. If the parking

stilt is excluded the height of the building is well within 15 meters.

30

43.It is stated that as owner the Appellant was required to obtain fire

clearance from the Delhi Fire Service Authorities for sanction of the

Revised Building Plan. After preparation of the revised building plan in

accordance with the amended Master Plan, the Appellant had a talk with

the Chief Fire Officer, Delhi over telephone. According to the Appellant, he

had informed the Chief Fire Officer that construction had been

commenced as per the original sanction plan. According to the

Appellant, the Appellant had been assured that there would be no

difficulty in obtaining fire clearance by reason of increase in the height of

the building by 4 feet.

44.On 20

th

January 2014, the Appellant submitted the Revised Building

Plan to the SDMC for increase of the height to 16.6 meters by increasing

the height of the second and third floors by 2 feet each. The Appellant

was, however, informed that the revised building plan could not be

sanctioned until clearance and/or ‘No Objection’ was obtained by the

Appellant from the Fire Service Authorities.

45.The Unified Building Bye-laws apply to all erection and

reconstruction of buildings by virtue of Clause 1.7.0 thereof. Since the

Revised Building Plan is yet to be sanctioned it will be governed by the

Unified Building Bye-laws. Clause 1.7.2 of the Unified Building Bye-laws

prohibits the erection, addition or alteration of a building, without

obtaining a separate building permit from the Sanctioning Authority. As

per Clause 8.0 of the Unified Building Bye-laws, any building of 15m and

above is to be considered as a high rise building. When read

31

harmoniously with Clause 7.15.1 stilt parking upto a maximum height of

2.7 meters has to be excluded in measuring the height of 15 meters, for

the purpose of Clause 8.0.

46.By virtue of Clause 1.3.3 of the Unified Building Laws, extracted

hereinbefore, the provisions of the Master Plan of Delhi, inter alia,

regarding height or use of buildings are applicable to the Building

Regulations mutatis mutandis. All amendments to the Master Plan would

automatically be included as part of the Unified Building Regulations.

47.The provisions of the Unified Building Regulations are statutorily

required to be construed harmoniously with the Master Plan of Delhi.

Section 53A of the DD Act expressly provides that no Rule, Regulation or

Bye-law is to be made by any local authority, unless the authority, upon

consideration of the Rule, Regulation or Bye-law certifies that it does not

contravene the Master Plan. The phrase ‘buildings of 15m and above, are

to be considered as high rise buildings’, is to be construed to mean that

buildings of 15m and above excluding the height of stilt parking, or

without stilt parking are to be considered as high rise buildings. We are

informed that Stilt parking is mandatory now.

48.The Appellant had also entered into correspondence with the

Government suggesting amendment of Rule 27 of the Fire Services Rules

to bring the same in conformity with the Master Plan, as amended by the

Notification dated 23

rd

September 2013.

49.The Appellant states that the Appellant had to take loan of Rs.20

Crores from the bank for construction of the building and had to pay

32

instalments of Rs.20 lakhs per month for repayment of the loan, inclusive

of interest. However, the Appellant had to stop the ongoing construction

and follow up with the department of fire service, seeking

approval/clearance. The revised building plan was not being sanctioned

for want of fire clearance.

50.On or about 28

th

February 2014, the Appellant filed the

abovementioned Writ Petition being W.P. (C) No.1476/2014 in the High

Court of Delhi, inter alia, challenging Rule 27 of the Fire Services Rules and

seeking amendment of the Rules to bring the same in conformity with the

Master Plan.

51.In the Writ Petition, the Appellant prayed for the following reliefs:-

“a.Issue appropriate writ, order or direction setting aside Rule 27(2) of

the Delhi Fire Service Rules as the same does not incorporate the

amendment as provided in the Delhi Master Plan vide notification

dated 23.09.2013 and is isolative of Article 14 of the Constitution of

India.

b. Issue appropriate writ order or direction commanding the

Respondents to amend the Rule 27 of the Delhi Fire Service Rules so

as to align the same in accordance with the amended master plan,

that is, by providing for measurement of the height of the building

from the ground level in the case of building without stilt and the

case of building with stilt from the stilt level.

c. Direct the South Delhi Municipal Corporation to approve the revised

plan of the Petitioner as submitted by the Petitioner on 20

th

January,

2014.

d. Make the said order absolute after hearing the parties.

e. Pass such other order/orders, which may deem fit and proper in the

facts and circumstances of the case and in the interest of justice.”

52.Soon after the Appellant filed the Writ Petition, the Master Plan was

amended further as under:-

“building taller than 15 meters (without stilt) and 17.5 meters (including

stilt) in all south zone will be considered as high rise building”

33

53.Mr. Nidhesh Gupta, learned Senior Counsel appearing on behalf of

the Appellant submitted that the purpose of the amendment was to clarify

that individual owners of residential buildings up to 17.5 meters including

stilt would not fall within the regulatory regime of the Delhi Fire Service.

54.A counter affidavit has been filed on behalf of the Delhi Fire Service,

contents whereof are briefly summarised hereinafter:-

(i) National Capital Territory of Delhi is governed by the Master Plan of

Delhi under the DD Act.

(ii) The Master Plan may be modified or amended by the Central

Government in accordance with Section 11A of the DD Act to meet

the requirements of urban development.

(iii) DDA is the nodal statutory agency to prepare and finalize the

Master Plan.

(iv) Direction and implementation of the Master Plan of the building bye-

laws rests with local bodies such as DDA, Municipal Corporation of

Delhi, New Delhi Municipal Council.

(v) Amendment of the Fire Service Rules is within the exclusive domain

of Legislature of the National Capital of Delhi.

55.In the counter affidavit, it is stated that fire safety clearance of

buildings is issued by the Fire Service Department under Rule 35 of the

Fire Service Rules in respect of buildings identified under Rule 27. Fire

clearance is required in respect of :-

(1) Pandal having seating capacity more than 50 persons or

covered area more that 50 square meters.

(2) Residential buildings (other than hotels and guest

houses) having height more than 15 meters or having

ground plus four upper stories including mezzanine

floor.

(3) Hotels and guest houses having height more than 12 meters

having ground plus three upper stories including mezzanine

floor.

34

(4) Educational buildings having height more than 9 meters or

having ground plus two upper stories including mezzanine

floor.

(5) Institutional buildings having height more than 9 meters or

having ground plus two upper stories including mezzanine

floor.

(6) All Assembly buildings.

(7) Business buildings having height more than 15 meters or

having ground plus four upper stories including mezzanine

floor.

(8) Mercantile buildings having height more than 9 meters or

having ground plus two upper stories including mezzanine

floor.

(9) Industrial buildings having covered area on all floors more than

250 square meters.

(10) Storage buildings having covered area on all floors more than

250 square meters. 13

(11) All Hazardous buildings having covered area on all floors more

than 100 square meters.

(12) Underground Structures.

56.Rule 27 of the Fire Service Rules lists the classes of occupancies

which are to be construed as likely to cause risk of fire. They include

residential buildings (other than hotels and guest houses) having height of

more than 15 meters or having ground plus four storeys including

mezzanine floor.

57.Mr. Gupta submitted that it is nobody’s case that the building of the

Appellant has Ground plus four upper storeys. It is submitted that the

building has ground plus three storeys. The entire controversy in this case

revolves around the height of the building, which is well within 17.5

meters but above 15 meters, with stilt parking.

58.Mr. Vishnu B. Saharya, learned counsel appearing on behalf of

Respondent No. 3, submitted that the buildings which are within 15

35

meters in height do not require any fire service clearance. The question is

whether buildings within 15 meters excluding the maximum permissible

height of stilt parking can be denied sanction, on the ground of want of

fire clearance from the Fire Service Authority.

59.Ms. Aishwarya Bhati, learned Additional Solicitor General, appearing

for the Delhi Government and the Fire Service Authorities submitted a

compilation of documents to indicate the grounds on which the Fire

Service Authorities had objected to the building plan. The Fire Service

Authorities contended that the matter had been examined in the light of

Gazette Notification dated 23

rd

September 2013, issued by the

Government of India which stated that the maximum height of the

building shall be 15 meters in plots without stilt parking and 17.5 meter in

plots with stilt parking and that such residential buildings shall not be

construed as high rise buildings for the purpose of fire and life safety

requirements and clearance of Fire Department would be obtained by the

original owner.

60.According to the fire service authorities, on compliance of the

minimum standards for fire prevention and fire safety in respect of the

various kinds of occupancy specified above, fire clearance is granted. The

minimum standards for fire prevention and fire safety of buildings are as

provided in the Building Bye-Laws and/or the National Building Code of

India relating to :-

(1) Access to building

(2) Number, Width, Type and Arrangement of exits.

36

(3) Protection of Exits by means of fire check door (s) and or

pressurization.

(4) Compartmentation.

(5) Smoke Management System.

(6) Fire Extinguishers.

(7) First-Aid Hose Reels.

(8) Automatic fire detection and alarming system.

(9) MOEFA.

(10) Public Address System.

(11) Automatic Sprinkler System.

(12) Internal Hydrants and Yard Hydrants.

(13) Pumping Arrangements.

(14) Captive Water Storage for fire fighting.

(15) Exit Signage.

(16) Provision of Lifts.

(17) Standby power supply

(18) Refuge Area.

(19) Fire Control Room

(20) Special Fire Protection Systems for Protection of special Risks,:

61.In this case, it is a matter of record that the application of the

Appellant for revised building plan has been rejected on the sole ground

that the Appellant had not removed the lacunae pointed out by the Fire

Service Authorities.

62.The provisions of Part 4 of the National Building Code of India

relating to fire and life safety requirements applies to all high rise

buildings and special buildings specified in clause 1.2(b) of Part 4 of the

National Building Code of India. The requirements have no application to

residential buildings which are not high rise buildings.

37

63.The Fire Service Authorities also observed that the provisions of fire

safety clearance and provisions for arrangements such as open spaces,

alternate staircase, internal road, 6 meters wide surrounding the building

etc. were vital from the point of view of life safety considerations. These

arrangements are applicable to multi-storeyed and/or High Rise Buildings.

64.The Fire Service Authorities contend that buildings beyond 15

meters in height irrespective of the type occupancy, pose different

challenges in rescue and firefighting operations. The fire protection

requirement in respect of residential buildings is set forth in a Table being

annexure R-1 to the counter affidavit which is reproduced hereinbelow”:-

“Annexure-RI

COMPARISON OF FIRE PROTECTION REQUIREMENTS:

RESIDENTIAL BUILDINGS-APARTMENT HOUSES

S.

No.

Fire & Life Safety

Requirement under Rule 33

of Delhi Fire Service Rules,

2010

Residential

Buildings Up to 15

m in height as per

National Building

Code of India 2016

Residential Buildings above 15 m and up to 35

m in height as per National Building Code of

India 2016

1 Access to building

1.Gate Width

2.Internal road within

plot

N.A.

N.A

6.0M

6 m all around the building, 9 m turning radius

at corners,

Load bearing capacity of 45 tons for internal

roads.

2 Number, Width,

Type of arrangement of exits

One staircase Minimum two staircase irrespective of floor

area

3 Protection of exits by Fire

Check doors and or

pressurization

Not required Entry to staircase shall be through Fire Check

door

4 Compartmentation Not required All vertical shafts to be sealed at every floor

level and shaft door to have 2 hours fire

resistance rating

5 Some management system Not required 12 air changes per hour for windowless

buildings for all upper floors

6 Fire Extinguishers Required Required

7 First-aid Hose Reel Required Required for every floor

8 Automatic Fire Detection &

Alarming System

Not Required Not Required

9 MOEFA Not Required Not Required

10 Pubic Address System Not Required Required

11 Automatic Sprinkler System Not Required Not Required

12 Internal & External Hydrants Not Required Required

13 Pumping Arrangements Terrance Pump of

450 Ipm required

(additional 450 if

basement area

Terrace Pump of 900 Ipm required

38

exceeds 200 Sq.m.)

14 Captive Water Storage 5000 liters

(additional 5000

IPM if basement

area exceeds 200

sq.m)

25000 liters

15 Exit Signage Not Required Required

16 Provision of Lift Not Required Required

17 Standby Power Supply Not Required Required

18 Refuge Area Not required Required (in case of flats without balcony)

19 Fire Control Room Not Required Required (above 30 m)

20 Special Risk Protection N.A. Required

65.It is stated that the Fire Service Authorities are in a dilemma as the

notification of 23

rd

September 2013 clarifies that residential buildings with

stilt parking having height of 17.5 meters or less, shall not be considered

as high rise buildings, but the notification does not clarify whether it shall

be out of the ambit of fire safety requirements of open spaces, alternate

staircase, etc. that are mandatory for buildings having height of 15 meters

or more.

66.Having made the aforesaid observations, the Chief Fire Officer kept

approval on hold on the following grounds :

“1.All around 6 meters motorable road for fire tender movement was not

provided around the building as per Clause 11.3(d) of the Building Bye-

Laws 1983/4.6(b) of NBC Part 3

2.Alternate staircase was not provided as per Clause 16.3.4 of the

Building By-Laws 1983. 6.1.3.4(b) of the National Building Code of

India, Part-4;

3.Width of the staircase was not mentioned on the Building Plan; and

4.Fire fighting arrangements as per the National Building Code of Indi,

Part-4, Fire and Life Safety were not proposed on the building plans.”

67.Under Section 32 of the Delhi Fire Service Act 2007, multi-storeyed

buildings are governed by the fire prevention and fire safety measures,

stipulated in Sections 33, 34 and 35 of the said Act. The building of the

Appellant, under construction is not a multi-storeyed building.

39

68.Sub-section (s) of Section 2 of the Delhi Fire Service Act defines

multi-storeyed buildings to mean a building of such minimum height as

may be prescribed under the Rules in this behalf and notified to the

Director by the local authority. Local authority has been defined in sub-

section Q to include the DDA, the Municipal Corporation of Delhi

established under the Delhi Municipal Corporation Act, 1957 or any other

authority as might be notified by the Central Government or the

Government, as the case may be. SDMC is a local authority contemplated

in sub-Section (q) of Section 2 of the Delhi Fire Service Act.

69.As noted above, there does not appear to be any prescription of

minimum height or intimation to the Director of the Delhi Fire Service, as

required under Section 2(s) of the Delhi Fire Service Act. The Building

Bye-laws 1983 and the Unified Building Bye-laws read with the Master

Plan would have to be deemed as Prescription and Notification under

Section 2(s). In any case, in view of Section 53 and 53A of the DD Act, the

Master Plan and the Building Rules, Regulations and Building Bye-laws

under the DD Act would prevail in case of inconsistency with any other

Rules or Regulations.

70.Section 32 of the Delhi Fire Service Act provides that

notwithstanding anything to the contrary contained in the said Act, multi-

storeyed buildings are to be governed by the provisions of the fire

provision and fire safety measures thereafter stipulated.

71.Chapter V of the Fire Service Rules requires the Fire Prevention Wing

under the charge of a Chief Fire Officer to examine building plans referred

40

to the Fire Service Wing by any local authority or any statutory authority

from the fire prevention and fire safety point of view and issue directives

relating to fire prevention and fire safety measures for compliance by the

builder, owner or occupier. The fire prevention wing is also empowered to

study the fire accidents in the National Capital Territory of Delhi and assist

in the framing of policies relating to fire prevention and fire safety and

matters similar and/or incidental thereto.

72.Rule 27 of the Fire Service Rules, enumerates the classes of

occupancies which are likely to cause risk of fire. Residential buildings

(other than hotels and guest houses), having height above 15 meters or

having ground plus four upper storeys, including Mezzanine floors are

deemed to cause risk of fire.

73. Under Rule 28 of the Fire Service Rules, the minimum height of the

buildings, for the purposes of sub-section (1) of Section 33 and sub-

section (1) of Section 35 of the Fire Service Act, would be, as specified in

Rule 27, that is, height more than 15 meters or ground plus four upper

storeys in case of residential buildings. Height more than 15 metres would

necessarily have to be construed as height more than 15 metres without

stilt parking or excluding the height of stilt parking within the limits as

prescribed.

74.Section 33 relating to inspection of buildings and/or premises for

ascertaining the adequacy or contravention of fire protection and fire

safety measures, applies only to buildings, as specified, of minimum

height as specified in Rule 33 of the Fire Services Rules. The minimum

41

standards for fire prevention and fire safety for buildings, as stipulated in

Rule 33, for the purposes of Sections 33 and 35 of the Fire Service Act, are

applicable as per the height of the building and class of occupancy as

provided in Building Bye-laws or National Building Code of India, 2005.

75.As per the proviso to Rule 33 in case of classes of occupancies or

buildings or premises for which fire prevention and fire safety measures

are not provided in the Building bye-laws or National Building Code of

India 2005, the Director may require the owner or occupier of such

occupancies or buildings or premises to provide fire prevention and safety

measures in accordance with international standards as may be provided

by the Fire Prevention wing.

76.As per the Second proviso, where the Government is of the opinion

that it is necessary or expedient so to do, it may, by order, for reasons to

be recorded in writing, relax or modify or annul any requirement

concerning the fire prevention and fire safety measures under these Rules,

with respect to any class of occupancy, in any building or premises in

special areas or in respect of any building or premises in any area that

was constructed or which was under construction prior to the date of

enforcement of these Rules.

77.Similarly, where the Director is of the opinion that it is necessary, or

expedient so to do, it may for reasons to be recorded in writing, require

the owner or occupier of the buildings or premise to provide additional fire

prevention and fire safety measures.

42

78.Rule 34 of the Delhi Fire Service Rules provides that, on receipt of a

reference from the local authority or any other statutory authority, the Fire

Prevention Wing may require the owner or occupier to modify the building

plans to ensure the compliance of the Delhi Fire Service Rules, fire

prevention and fire safety measures are to be issued within three weeks

from the date of presentation under sub-rule (2) or modification of

building plans as may be required under sub-rule (3) if any.

79.Rule 35 casts an obligation on the Director, or any other officer(s)

authorized by the Rules, to issue a Fire Safety Certificate in the requisite

form, if the application is accompanied with a certificate from the

Architect and owner or occupier stating that all the fire prevention and fire

safety measures as required under Rule 33 have been incorporated in the

building or premises. Rule 35 only applies to high rise buildings.

80.On receipt of application, the building might be inspected by a team

of fire officers to ascertain the availability or operability of the fire

prevention and fire safety measures.

81.As observed above, multi-storeyed buildings are governed by the

provisions for fire prevention and fire safety measures stipulated in

Chapter VI of the Delhi Fire Service Rules.

82.Building bye-laws have been defined in Section 2(c) to mean bye-

laws made under the Delhi Cantonment Act, 1924, the Delhi Municipal

Corporation Act 1957, the New Delhi Municipal Council Act, 1994 or the

regulations made under sub-section (1) of Section 57 of the Delhi

Development Act, 1957 or the bye-laws made by the Central Government

43

by publication in the Official Gazette, relating to buildings in Delhi. The

prevalent bye-laws and in particular 1.3.3 of the Unified Building Bye-Laws

issued by the DDA makes it amply clear that the words and expressions

used in the bye-laws would have the same meaning or sense as in the DD

Act. Bye-law 1.3.3 makes it absolutely clear that all Master

Plan/Development Control Regulations regarding use, coverage, F.A.R.,

set-backs, open spaces, height, number of storeys, number of dwelling

units, parking standards etc. for various categories of buildings including

modifications therein made from time to time shall be applicable mutatis-

mutandis to the Building Regulations. In view of the Master Plan read

with building bye-laws, high rise building/multi-storeyed building would

mean a building taller than 15 meter without stilt or 17.5 metre with stilt.

83.“Multi-storeyed building” is defined in Section 2(s) of the Fire

Service Act to mean a building with such minimum height, as may be

prescribed under the rules in this behalf, and notified to the Director by

the local authority. “local authority” has been defined in Section 2(q) of

the Fire Service Act to mean the Delhi Cantonment Board established

under the Cantonment Act, 1924 (2 of 1924), the Delhi Development

Authority, the Municipal Corporation of Delhi, the New Delhi Municipal

Council Act or any other Authority under any other law which might be

notified in this behalf by the Central Government or the Government, as

the case may be.

84.In the absence of any specific prescription of height in terms of

Section 2(s) of the Delhi Fire Service Act or notification to the Director, the

44

Master Plan read with the applicable Building Bye-laws, is to be deemed

the prescribed height notified in terms of Section 2(s). The prescribed

height is deemed to be height not exceeding 15 meters without parking

stilt and/or excluding the height of the stilt parking, upto the maximum

limit permitted.

85.Rule 27(2) of the Delhi Fire Service Rules which reads Residential

Buildings (other than hotels and guest houses) having height more than

15 meters or having ground plus four upper storeys including mezzanine

floor, has to be construed as residential building having height more than

15 meters excluding stilt. It is implicit in the Fire Safety Rules that only

buildings with stilt parking, exceeding 17.5 meters in height, would be

considered as high rise building and/or multi-storeyed building.

86.The prayers in the Writ Petition filed in the High Court for

amendment of Rule 27 of the Fire Service Rules are misconceived. There

are no cogent grounds of challenge to Rule 27 of the Fire Service Rules.

Height prescriptions, as stated above, differ from place to place, based

upon in depth study and consideration of all relevant factors. There could

be no question of this Court directing the Lieutenant Governor of the

National Capital Territory of Delhi to amend Rule 27. What is required is a

meaningful purposive construction of Rule 27, in the light of the DD Act

and the applicable Building Bye-laws read with the Master Plan, as

amended.

87.The Appellants have referred to the Calcutta Municipal Corporation

Building Rules 2009 and Building Regulations applicable to several other

45

cities to demonstrate that Rule 27 of the Fire Service Rules is

discriminatory. The Rules and Regulations referred to have been made by

the States under their own Statutes. There cannot be any uniform

prescribed height for buildings all over the country. It is for the relevant

rule making authority to take a decision with regard to height of a building

for the requisite level of safety including fire safety, taking into account all

relevant factors; such as topography, propensity to seismic turbulence of

the region, population density, traffic, etc.

88.The arguments advanced on behalf of the Appellant, in the High

Court have duly been recorded in paragraph 6 of the impugned judgment

and order. The said paragraph is extracted hereinbelow for convenience:-

“6. The senior counsel for the petitioner:

(a) has drawn our attention to Delhi Building Bye-Laws 1983;

(i) Bye-law 2.1 whereof defines “Act” as the Delhi Development Act,

1957;

(ii) Bye-law 2.51 whereof defines “Master Plan” as the Master Plan

for Delhi approved by the Central Government under the Delhi

Development Act, 1957 and the amendments made from time to

time;

(iii) Bye-law 2.02 whereof provides that the words and expressions

not defined in the Bye-laws shall have the same meaning or sense

as in the Delhi Municipal Corporation Act, 1957, Delhi Development

Act and the Master Plan for Delhi;

(iv) Bye-law 2.03 whereof provides that all mandatory Master

Plan/Zonal Plan regulations regarding coverage, floor area ratio, use,

set-backs, open spaces, height, number of storeys, number of

dwelling units, parking standards etc. for various categories of

buildings including modifications thereof made from time to time

shall be applicable mutatis mutandis in the building regulations and

that all amendments/modifications made in the building regulations

will automatically be included as part of the Bye-laws;

(v) Bye-law 2.36 whereof defines “Floor Area Ratio (FAR)” as the

quotient obtained by dividing the total covered area (plinth area) on

all floors multiplied by 100 by the area of the plot;

(vi) Bye-law 2.58 whereof defines “Parking Space” as an area

enclosed or unenclosed, covered or open, sufficient in size to park

46

vehicles, together with a driveway connecting the parking space

with a street or alley and permitting ingress and egress of the

vehicles;

(vii) Bye-law 3.1 whereof provides that in addition to the provision of

the Delhi Development Act, the Building Bye-laws shall apply to the

building regulation activity, in the Union Territory of Delhi under the

jurisdiction of the Delhi Development Authority (DDA);

(viii) Appendix J whereof containing ‘Relevant Extracts from MPD-

2021 regarding Development Control Regulations’ provides the

maximum height of constructions of residential plotted

development, of 15 metres and further provides that if the building

is constructed with stilt area of non-habitable height (less than 2.4

metres), used for parking, such stilt area shall not be included in FAR

but would be counted towards the height of the building;

(b) has drawn our attention to the Notification dated 4

th

March, 2014

of the Ministry of Urban Development (Delhi Division) issued in

exercise of powers conferred by Section 11-A(2) of the Delhi

Development Act making modifications in the MPD-2021 and

whereby the definition of High Rise Buildings in Clause 8(7) of

Chapter 17 titled ‘Development Code’ of the Master Plan has been

changed to “Buildings taller than 15 metres (without stilt) and 17.5

metres (including stilt) in all use zones will be considered as High

Rise Buildings” and further providing that in case of stack-parking in

stilt floor, minimum height of 2.4 metres for stilt floor may be

relaxed;

(c) has drawn our attention to Bye-law 6.2.4.1 of the Building Bye-

laws aforesaid relating to ‘Building Plans for Multistoreyed/Special

Buildings which are more than 15 metres in height and has argued

that the same is by way of an exception to Bye-law 6.2.4 dealing

with ‘Building Plan’ for plots measuring up to 250 sq.m. and above

250 sq.m. and has demonstrated that the building plan for such

multistoreyed/special buildings has to show inter alia the location

and size of fire lift, smoke exhauster system, access to fire

appliances/vehicles with details of vehicular turning circle and clear

motorable access way around the building etc.;

(d) has argued:

(I) that the petitioner on 15

th

July, 2013 got the plan for construction

on property No. C-319, Defence Colony, New Delhi sanctioned from

the Municipal Corporation of Delhi (MCD);

(II) that at the time of sanction of plan, the height of the building

permissible under the Bye-laws was 15 metres which included the

stilt which had been made mandatory;

(III) that upon amendment of the Master Plan vide Notification dated

23

rd

September, 2013 published on 21

st

October, 2013, maximum

height of the building was prescribed as 15 metres in plot without

stilt parking and 17.5 metres in plot with stilt parking and further

providing that such buildings were not to be considered as high rise

buildings “for the purpose of fire and life safety requirements,

47

clearance of Fire Department will be obtained by the individual plot

owner”;

(IV) that by the time, the petitioner came to know about the

aforesaid amendment, he had already casted stilt as well as the

ground and the first floors and the only second and third floor roof

casting remained;

(V) that in order to take advantage of the amended Master Plan, the

petitioner got a revised plan made by providing two feet extra on

the second and third floors, thus taking the height of the entire

building to 16.16 metres, that is, well below the 17.5 metres

provided in the amended Master Plan;

(VI) that since the amended Master Plan provided for taking

clearance of the Fire Department, the petitioner applied on

3

rd

January, 2014 and on 20

th

January, 2014 submitted revised

building plans to the SDMC indicating therein that the petitioner

shall be increasing the height of the second and third floors by two

feet each to take the total height to 16.16 metres;

(VII) that on 22

nd

January, 2014, the MCD referred the file to the Fire

Department, GNCTD;

(e) has invited attention to the Delhi Fire Service Act (DFSA), 2007

and has contended:

(i) that there is no provision therein for compliance of the provisions

contained therein by residential buildings;

(ii) that though Section 25 thereof empowers the GNCTD to by

notification in the official gazette declare any class of occupancy and

pandal which are likely to cause a risk of fire but the GNCTD has not

issued any notification;

(iii) that Section 32 thereof requires only the ‘multistoreyed

buildings’ to be governed by the provisions for the fire prevention

and fire safety measures stipulated therein;

(iv) that the said measures are contained in the Delhi Fire Service

Rules supra;

(f) has invited attention to Rule 27 of the Rules supra listing the

classes of occupancies to be construed as likely to cause a risk of

fire and serial No. 2 whereof contains residential buildings (other

than hotels and guest houses) having height more than 15 metres or

having ground plus four upper storeys including mezzanine floor;

(g) has contended,

(I) that once the Master Plan has changed the maximum height of

residential building from 15 metres to 17.5 metres and which

change as per the provisions aforesaid of the Building Bye-laws

stands incorporated in the Building Bye-laws also, the rules cannot

be permitted to continue classifying residential buildings of more

than 15 metres but less than 17.5 metres height as posing risk of

fire;

48

(II) that rules aforesaid cannot be contrary to and have to be

subservient to the Central Government legislation;

(III) that even otherwise Section 25 of the DFSA entitles the

Government to declare only a class of occupancy, as likely to cause

a risk of fire and not by height;

(IV) that the rule aforesaid is arbitrary per se and the height of 15

metres contained therein, after the amendment of the Master Plan

and the consequent amendment of the Building Bye-laws will have

to be read as 17.5 metres;

(V) that the GNCTD, post the amendment of the Master Plan and the

Building Bye-laws, ought to have amended the Rules, but has failed

to do so;

(VI) that even the Development Code was amended on 4

th

March,

2014 in consonance with the amendments to the Master Plan;

(VII) that the height of the occupancy, even after the amendment

aforesaid, remains 15 metres only and only to deal with the paucity

of parking in streets in front of residential houses and to provide for

parking, stilt floor in each residential building has been made

compulsory;

(VIII) that the rules aforesaid framed by the GNCTD cannot have

priority over the Master Plan or Building Bye-laws;

(IX) that to hold that a residential building of more than 15 metres

but less than 17.5 metres height becomes a multi-storeyed building

or a high rise building, would be absurd inasmuch as the plot size of

such building does not admit of a provision being made for two

staircases, or providing for movement of a fire brigade all around the

building and to hold so would also be contrary to the layout plan of

the building prescribing front and rear set-backs only;

(X) that the Supreme Court in para 66 of Delhi Bar Association

(Regd.) v. Union of India (2008) 13 SCC 628 has held that law

framed by the GNCTD if repugnant to central law, would be void.”

89.The Respondent Nos. 1 to 3 had filed their counter affidavit stating

that under Rule 33 of the Fire Service Rules sets minimum standards for

fire prevention and fire safety of buildings. The standards for fire

prevention and fire safety depend on the height of the buildings and class

of occupancy, as provided in the applicable Building Bye-laws or National

Building Code of India. In Court it was admitted that there was no fire

49

protection requirement for one or two family private dwellings and for

residential building up to 15 metres in height.

90.From the impugned judgment and order, it appears that, in course of

arguments, the High Court inquired how increase in the height of the

residential building over 16.5 metres changed the position viz-a-viz safety

and fire prevention. The Chief Fire Officer explained that the floors above

15 metres could not be reached by manual ladder, having regard to the

incline at which the ladder is required to be placed alongside the building.

It was also argued that in case of fire in buildings above 15 metres in

height, induction of air from outside would make fire spread very fast.

91.There can be no doubt that any construction has to conform to

regulations made in the larger interest of the inhabitants of the city, to

protect environment, prevent fire, prevent accidents, provide for essential

amenities etc. There can also be no doubt that regulatory provisions for

construction activities are in public interest.

92.At the same time a building which is not a high rise building as per

the applicable rules or regulation cannot be compelled to comply with fire

prevention and fire safety regulations applicable to high rise buildings.

93.It is not in dispute that the Appellant had got a plan sanctioned from

the Municipal Corporation of Delhi on 15

th

July 2013. At that time the

height of the building permissible under Bye-laws was 15 metres which

included the stilt, which had been made mandatory. It is also not in

dispute that upon amendment of the Master Plan by Notification dated

23

rd

September 2013 published on 21

st

October 2013 maximum height of

50

the building was prescribed as 15 metres without stilt parking and 17.5

metres with stilt parking. After the amendment, the Master Plan provides

that buildings up to 15 metres without stilt parking and 17.5 metres with

stilt parking are not be to considered as high rise and for the purpose of

fire and life safety requirements, clearance of Fire Department was to be

obtained by the individual plot owner. The Appellant was entitled in law to

take advantage of the amended Master Plan for Delhi and he accordingly

applied to SDMC for sanction of revised plan on 20

th

January 2014. The

revised plan was referred to the Delhi Fire Service Authorities by SDMC on

22

nd

January 2014.

94.Under clause 8.0 of the Unified Building Bye-Laws for Delhi 2016,

clearance from Delhi Fire Service is mandatory only for High Rise Building.

The Building of the Appellant, under construction is not a High Rise

Building, for the reasons discussed. Clearance from the Delhi Fire Service

is therefore, not mandatory for sanction of the Revised Building Plan

submitted by the Appellant.

95.There can be no doubt that the Appellant must comply with safety

requirements including fire requirements necessary for buildings which

are not high rise. However, rules applicable to High Rise Buildings cannot

be applied to buildings which are not High Rise Buildings.

96.The challenge to Rule 27(2) of the Fire Service Rules was

misconceived and the High Court rightly rejected the challenge to the said

Rule. It is also well settled that orders in the nature of Mandamus

directing a rule making authority to amend Rules is not granted by the

51

High Court in proceedings under Article 226 of the Constitution of India.

The High Court rightly refused to pass any such order.

97.The High Court, however erred in dismissing the Writ Petition

without granting any relief to the Appellant. The High Court might have

moulded the relief sought in terms of Prayer C.

98.Admittedly the building in question does not exceed 17.5 meter with

parking stilt. As stated above, height exceeding 15 meter to qualify as

high rise building must be construed as height exceeding 15 meter

without stilt parking and/or excluding the permissible height of stilt

parking as per the building regulations read with the Master Plan of Delhi.

The building in question is not a high rise building.

99.Irrespective of whether fire clearance is mandatory in respect of the

buildings, which are not high rise, it is open to the SDMC to get clearance

from the fire service authorities to ensure that fire safety measures are

not contravened. However, as admitted on behalf of the fire service

authorities, fire clearance is granted subject to compliance of minimum

standards for fire prevention and fire safety in respect of the kind of

occupancy as provided in the building bye-laws and/or the National

Building Code of India. Provisions of Building Regulations and/or Bye-laws

and/or National Building Code, not applicable to high rise buildings are not

attracted in the case of the building in question.

100.The Fire Service Authorities can only ensure that the buildings

comply with fire safety requirements, if any, applicable to residential

buildings, which do not fall within the ambit of high rise buildings.

52

101.The argument that the Fire Service Authorities do not have ladders

of adequate length to tackle outbreak of fire in buildings exceeding 15

meter is fallacious and cannot be ground to deny the owner of property,

the right to carry out construction at his property, in accordance with the

applicable building laws, read with the Master Plan for Delhi, and thereby

deprive the owner of his right to effectively utilise his property.

102.There is no prohibition on construction of buildings exceeding 15

meters in height. The dispute is with regard to classification of the

buildings- Whether such buildings are to be classified as high rise and

subjected to specific Rules and Regulations applicable to high rise

buildings. The difference in height is only about 4/5 feet. The height is

well within 17.5 meter with stilt parking as provided in the Master Plan. If

the Delhi Fire Service Department does not have ladders to tackle fire in

buildings exceeding 15 meters even by a few feet, existing buildings

exceeding 15 Meters in height and their inhabitants are doomed. It is

preposterous to even think that multi-storeyed buildings would be left to

their own fire fighting facilities and their own existing staircase in case of

outbreak of fire. The argument seems preposterous. If the Fire Service

authorities do not have adequate fire fighting equipment, they would

necessarily have to acquire the same in the interest of the people.

103.We need not go into the question of whether any clearance of the

Fire Service Authorities is at all necessary. However, in view of the

amendment to the Master Plan for Delhi 2021, as amended in September,

2013 by S.O. No. 678(E) dated 4th March 2014, a building with stilts which

53

is 17.5 meter or less in height cannot be considered as a high rise

building. If a building is not a high rise building, it will not be a multi-

storied building.

104.SDMC cannot keep sanction of the Revised Building Plan submitted

by the Appellant, way back in January, 2014, in abeyance indefinitely.

Nor can sanction be rejected on the ground of non-compliance of fire

service requirements applicable to multi-storied/high rise buildings. A

decision with regard to sanction has to be taken within the time stipulated

in Clause 2.3.1 of the Unified Building Bye-laws. Under Clause 2.3.3(b) of

the Unified Building Bye-laws, approval/refusal of agencies, such as Delhi

Fire Service must be intimated within 15 days, or the time stipulated in

Chapter III of the Unified Building Bye-Laws, whichever is earlier. In other

words, a decision has to be taken by the Fire Service Authorities within a

maximum period of 15 days. It hardly need be mentioned that in case of

refusal, reasons are mandatory, for compliance with principles of natural

justice. It may however, be open to the SDMC to obtain the opinion of the

Fire Service Authorities. It is made clear that objections will not be raised

on the sole ground of non-compliance of rules not applicable to a

residential building which is not a high rise building. A decision shall

immediately be taken on the application for sanction of Revised Plan

submitted on 14th January 2014 in the light of the observations made

above, keeping in view the timelines stipulated in Clause 2.3.1 of the

Unified Building Bye-laws.

54

105. The SDMC may in its discretion seek clearance from the Fire Service

Authority, but such clearance shall not be withheld on the ground of non-

compliance of requisites applicable to high rise buildings, or on the

frivolous ground of unavailability of ladders of adequate size to carry out

inspection. If no views are expressed within the time as stipulated in the

Unified Building Bye-laws and in particular Clause 2.3.3 thereof, computed

from the date of communication of this judgment and order, clearance will

be deemed to have been granted.

106.The appeal is, accordingly, allowed to the extent indicated above.

The impugned order rejecting the Revised Building Plan is set aside and

quashed.

107.The SDMC shall consider the application afresh in the light of the

observations/findings given hereinabove.

…………………………………………,J.

[ INDIRA BANERJEE ]

………………………………………….,J.

[ V. RAMASUBRAMANIAN ]

NEW DELHI;

AUGUST 11, 2022

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