Section 144 in Kolkata Municipal Corporation Building Rules, 2009
144. Rain Water Harvesting and Tree Cover.
(1)Rain, Water Harvesting (RWH)RWH system shall form a part of the building and shall have to be included in the plan, either for direct use of the rain water or for ground water recharging or both, in case of-(i)new building or buildings or any housing complex as per Environmental Impact Assessment Guideline issued by the State Government/Government of India;(ii)expansion of any existing building or buildings or housing complex, as per Environmental Impact Assessment Guidelines Issued by the State Government/Govt. of India.This system shall comply with Central and State statutory requirements laid down in the relevant Acts and bye-Laws.(2)Tree CoverProvision for tree cover should be included in the plan for building sites -(i)for any project covering a total floor area of 6000 sq. m or more, the applicant should arrange for raising and maintenance of tree cover at his own cost which should be at least 15% of the land area within the premises.(ii)for any other project, having lesser total floor area, the tree cover should be reduced proportionately in the perspective of (i) above.The applicant shall arrange to raise and maintain the plantation at his own cost and submit such programme to the Commissioner before the plan is approved.
