Section 155 in West Bengal Municipal (Building) Rules, 2007
155. Structural design.
(i)Provisions of rule 86 in respect of proper structural design with seismic resistance for all structures beyond 10 m in height to be followed :Provided that in the case of any building exceeding 14.50 metres in height, the Board of Councillors, for reasons to be recorded in writing and with the previous approval of the Superintending Engineer of the Municipal Engineering Directorate, Government of West Bengal, having jurisdiction over the concerned municipal area may sanction those schemes as special cases if not otherwise covered by any law for the time being in force. The Superintending Engineer will make his recommendation on the basis of Structural Stability Certificate given by the empanelled LBA/Structural & Geo-technical Engineer and he will also consult the Land Use and Development Control Plan, if any, of the concerned municipal area before giving such approval. In such cases, the following shall be applicable in addition to other rules under the Act. The certificate of structural stability is to be furnished in the following manner by the empanelled LBA, Structural Engineer and Geo-technical Engineer.Certificate of Structural stabilityWe hereby certify that the foundation and superstructure of the building proposed for construction on plot.............Street............Ward No..............have been so designed by me/us will make such foundation and super structure safe in all respect including the consideration of bearing capacity and settlement of soil etc.Signature of LBA(Name, Address andImpanelment No.)...............................Signature of Structural Engineer(Name, Address andImpanelment No.)................................Signature of Structural Engineer(Name, Address andImpanelment No.)All such technical personnel are required to be empanelled with the concerned Municipalities. In case, the system of Impanelment has not been introduced in any particular Municipality, the requisite certificate from the empanelled Structural Engineer and Geo-technical Engineers under Kolkata Municipal Corporation or any other Municipality may be asked for :(ii)for the protection provisions of rules 76 to 80 to be ensured;(iii)parking Space (off street); should be as per provisions laid down in rule 52 for all categories of building on plot area 4K and above.(iv)All tall buildings should be designed as green buildings with Carbon credit and provisions of Photovoltaic films for utilizing Solar. Energy, RINI-1, Sewage recycling, with dependency reduced to 50°A.on the external Power sources, using non-conventional energy potentialities. Provisions as per rules 169 to 174 are to be ensured in all cases wherever applicable.
