Section 159(2) in West Bengal Municipal (Building) Rules, 2007
(2)(a)A plot to be sub-divided shall be termed as mother plot;(b)every individual plot obtained by sub-division of the mother plot shall abut a means of access having width of not less than 2.00 metres;(c)this rule shall not apply to a scheme for Economically Weaker Section and Low Income Group Housing approved by the Government;(d)sub-division may be allowed on the condition that the following facilities shall be provided by the owner at his own cost to the satisfaction of the Board of Councillors :(i)Complete drainage facilities in accordance with provisions made elsewhere for the hill areas, ensuring drainage of each individual plot and of the means of access and passages leading to existing public drains or natural drainage channels,(ii)all weather means of access with related protective works, if necessary, along with street lighting, .(iii)sanitary facilities including sewage and garbage disposal facilities,(iv)water supply facilities,(v)electricity and telecommunication facilities,(vi)all individual plots as well as the means of access and infra-structure provided shall be accompanied by complete protective measures in accordance with provisions made elsewhere for hill areas in these rules,(f ) no permission for sub-division of a plot of land shall be granted unless each sub-divided plot is at least 80 sq. metres in area;(g)no sub-division of the plot shall be granted unless a detailed layout plan or the area proposed to be sub-divided is submitted before the Municipality duly integrating the site layout plan with the general use of the land in the adjoining areas. The existing street pattern as also other physical infrastructural facilities like drainage, sewerage, water supply, electric supply with location of high tension or low tension electric line with poles are also required to be shown.
