Section 65 in New Town, Kolkata Development Authority Act, 2007
65. Power of State Government to make building rules and to classify areas of New town, Kolkata for the purpose of application of building rules.
(1)the State Government may make rules to provide for-(a)the regulation of restriction of the use of sites for buildings, and(b)the regulation or restriction of building.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of following matters :-(a)information and plans to be submitted together with application under any of the provisions of this part;(b)requirements of sites ;(c)means of access;(d)development of land into land sub-division and layout;(e)land use classification and uses ;(f)open spaces, area and height limitation ;(g)parking spaces ;(h)requirements of parts of building plinth, habitable room, kitchen pantry, bathroom and water closet, loft, ledge, mezzanine floor, store-room, garage, roof, basement chimney, lighting and ventilation of room, parapet, wells, septic tanks and boundary wall;(i)provisions for lifts ;(j)exit requirements including doorways, corridors, passageways, staircase, ramps and lobbies;(k)fire protection requirements including materials and designs for interior decoration;(l)special requirements of occupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building (including those for assembly, movement, parking, loading, unloading, public conveniences, water-supply and vendors plazas);(m)structural designs;(n)quality of materials and workmanship ;(o)alternative materials, methods of design, construction and tests ;(p)building services including electric supply, air-conditioning or heating, and telephone and telex ;(q)plumbing services;(r)signs and outdoor display structures ;(s)compliance with the provisions of the West Bengal Town and Counter (Planning and Development) Act, 1979, and such other Act or the rules made thereunder as the State Government may direct;(t)any other matter considered necessary in relation to building activities.(3)The State Government may, by notification, exempt any.pan of New Town, Kolkata from the operation of all or any of the provisions of this Part of the rules made under this section.(4)While such exemption as aforesaid remains in force in any part of New Town, Kolkata, the State Government may make rules consistent with the provisions of tins Pan for application to such Part of the area as aforesaid.
