The BANGALORE CITY PLANNING AREA ZONAL REGULATIONS (AMENDMENT AND VALIDATION) ACT, 1996.

THE BANGALORE CITY PLANNING AREA ZONAL REGULATIONS (AMENDMENT AND 
VALIDATION)  ACT, 1996. 
ARRANGEMENTS OF SECTION 
Sections: 
 1. Short title and extent commencement 
 2. Amendment of Zonal Regulations appended to the Outline Development Plan 
 3. Regularisation of certain constructions 
 4. Validation 
* * * * 
STATEMENTS OF OBJECTS AND REASONS 
 Act 2 of 1996.-  The Bangalore City Planning Area Zonal Regulations 1972, which was in 
vogue till 1984, provided for construction of five floors including ground floor.  The Corporation of 
the City of Bangalore granted permission for construction of buildings beyond five floors in certain 
cases.  In respect of some of the buildings the permission granted by the Corporation contrary to 
the Zonal Regulations then in force was questioned in the High Court and the Division Bench of 
the High Court held that the permission granted in  violation of the Zonal Regulation was illegal.  
The matter was taken to the Supreme Court. The Supreme Court dismissed it on 19-1-1987 with 
a direction that the judgement of the High Court should be given effect. 
 The allottees of the extra floors took up the matte r to the High Court resulting into innumerable 
writ petitions.  Some of the Writ Petitions hav e been dismissed and the High Court has confirmed 
the order of demolition. 
 In respect of one such building contempt petition has been filed against the Commissioner, 
Bangalore City Corporation for having not carried out demolition of the extra floors.  Demolition of 
extra floors without affecting the se curity and safety of the  First five floors is a difficult task and 
therefore, the Corporation is trying its best to get a suitable party who can carry out the demolition 
in the intended manner.  But, so far no one has come forward to do the job.  Further more, the 
cost of demolition is prohibitive which may go even beyond rupees one crore in respect of a 
single building. 
 Thus, the task of demolition is extremely difficu lt but failure to carry out the direction would 
attract contempt of Court.  The interest of large number of allottees of the flat which is now in 
danger has also to be borne in mind. 
 In the circumstances, it is considered necessary to amend retrospectively the Zonal 
Regulations appended to the Outline Development Plan of the Bangalore City Planning Area as it 
existed during the period 1972-1984 and to validate the permission granted by the Bangalore City 
Corporation which has been declared as illegal by the High Court and Supreme Court for the 
above purpose. 
 
 
 
 
 
 
 
 
 
 2
KARNATAKA ACT NO.  2 OF 1996 
(First published in the Karnataka Gazette  Extraordinary on the Fourteenth day of March,  
1996) 
THE BANGALORE CITY PLANNING AREA ZONAL REGULATIONS (AMENDMENT 
AND VALIDATION)  ACT, 1996. 
(Received the assent of the Governor  on the Fourteenth  day of March, 1996) 
 An Act to amend and validate the Bangalore City Planning Area Zonal 
Regulations, 1972. 
 W HEREAS it is expedient to amend and validate the Bangalore City Planning Area 
Zonal Regulations, 1972 for the purposes hereinafter appearing; 
 B E  it enacted by the Karnataka State Legislature in the Forty-seventh Year of the 
Republic of India, as follows:- 
 1. Short title and commencement.- (1)  This Act may be called the Bangalore City 
Planning Area Zonal Regulations (Amendment and Validation) Act, 1996. 
 (2) It shall come into force at once. 
 2. Amendment of Zonal Regulations appended to the Outline Development 
Plan.- Notwithstanding anything contained in any judgement, decree or order of any 
court, tribunal or any other authority, Zonal regulations appended to the Outline 
Development Plan of the Bangalore City Planning Area made under the Karnataka Town 
and Country Planning Act, 1961 (Karnataka Act 11 of 1963) as they existed during the 
period from 22nd May 1972 to 12th October, 1984 (hereinafter referred to as the said 
Zonal Regulations) shall be deemed to have been modified as specified in the Schedule 
with effect from the 22nd day of May, 1972. 
 3. Regularisation of certain constructions.-  (1)  Notwithstanding anything 
contained in the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 
1963) or in the said Zonal Regulations as modified by this Act if any person after 
obtaining permission from the Corporation of the City of Bangalore during the period 
from 22nd May, 1972  to 12th October, 1984  has constructed any building deviating 
from the said Zonal Regulations as modified by this Act  or the permission granted by the 
Corporation of the City of Bangalore  such person may within thirty days from the date of 
commencement of this Act, apply to the State Government for regularisation of such 
construction in accordance with the provisions of this section. 
 (2) There shall be a committee for the purpose of regularisation of constructions  
referred to in sub-section (1), consisting of the following members, namely:- 
  (i) The Secretary to Government, 
   Urban Development Department .. Chairman 
  (ii) The Commissioner, Corporation 
   of the city of Bangalore .. Member 
  (iii) The Commissioner, Bangalore 
   Development Authority .. Member 
  (iv) The Director of Town Planning .. Member-Secretary 
 (3) The Committee shall scrutinise the applications received under sub-section (1) 
and after holding such enquiry as it deems fit if it is satisfied that the deviation referred to 
in sub-section (1) does not constitute material deviation from the said Zonal Regulations 
 3
as modified by this Act or the permission granted by the Corporation of the City of 
Bangalore it may make recommendations to the Government for regularisation subject to 
payment of such amount as may be determined by it having regard to,- 
 (i) the situation of the building; 
 (ii) the nature and extent of deviation; 
 (iii) any other relevant factors: 
 Provided that the amount so determined shall not be less than an amount equivalent 
to one and half times the then market value of such construction. 
 (4) The State Government may, on receipt of the recommendation of the committee 
and after payment of the amount by the applicant towards regularisation of such 
constructions, order for regularisation of the construction. 
 4. Validation. -  Notwithstanding anything contained in any judgement, decree or 
order of any court, tribunal or other authority, any permission to construct building 
granted by the Corporation of the City of Bangalore during the period from 22nd May, 
1972 to 12th October, 1984 and building constructed in persuance to such permission 
and regularised under section 3 shall be deemed to have been validly granted or 
constructed and shall have effect for all purposes as if the permission had been granted 
and buildings had been constructed in conformity with the said Zonal Regulations as 
modified by this Act, and accordingly,- 
 (a) all such permissions granted, buildings constructed or proceedings or things  
done or action taken shall for all purposes deemed to be and to have always been done 
or taken in accordance with law; 
 (b) no suit or other proceeding shall be instituted, maintained or continued in any 
court or before any tribunal or other authority for cancellation of such permission or 
demolition of buildings which were constructed after obtaining the permission from the 
Corporation of the City of Bangalore and were regularised under section 3, or for 
questioning the validity of any action or things taken or done in persuance to the said 
Zonal Regulations as modified by this Act, and no Court shall enforce or recognise any 
decree, judgement or order declaring any such permission granted or buildings 
constructed, action taken or things done in persuance to the said Zonal Regulations, as 
modified by this Act as invalid or unlawful. 
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SCHEDULE 
(See section 2) 
Modified Zonal Regulations applicable to A, B and C Zones appended to the Outline 
Development Plan of Bangalore City Planning Area.   
Site area Maximum
No.  of 
floors 
Maximum 
coverage 
permissible  
Maximum 
F.A.R.  
permissible
Maximum 
height of 
buildings 
Minimum 
Road Width 
 
Upto 500 sq. meters B+G+7  80% 2-00 25 meters 7.5 meters 
Above 500 sq.meters. B+G+13 70%  3-00 50 meters 9.0 meters 
   
 
 The above translation of the ÏêªgâÔâ³pâ° }âgâpâ Ì곩m}Ö ~âZ{ꩵâ Àâ·ÌⰠƾÌâ°Àâ°gâÔâ° (»{â°M~âÚ Àâ°yâ°K 
ÀâÃÖ¾X©dâpâx) %º¾Ìâ°Àâ°, 1966 (19 96pâ dâ}ÖËrdâ %º¾Ìâ°Àâ° ÉâªfêX 2)  was published in the official 
Gazette (Extraordinary) dated 06.04.1996 in Part IV-2B as No.557  under clause (3) of 
Article 348 of the Constitution of India. 
 
 

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