Section 66(2) in West Bengal Municipal (Building) Rules, 2007
(2)A mezzanine floor may be permitted over a habitable room provided that(a)it conforms to any standard for a habitable room as regards lighting and ventilation;(b)it is so constructed as not to interfere under any circumstances with the ventilation;(c)such mezzanine floor is not subdivided into smaller compartments;(d)such mezzanine floor or any part of it shall not be used as kitchen; and(e)in no case a mezzanine floor shall be subdivided so as to make it liable to be converted into unventilated compartments.
