Section 158 in West Bengal Municipal (Building) Rules, 2007
158. Application for approval of sites and for permission to construct or reconstruct buildings other than huts.
(1) Before submission of the building plan, approval of the building site has to be obtained.Note. The applicant may simultaneously submit the site plan and building plan to the Municipality for approval at his own risk and cost, But the Municipality shall consider the building plan submitted for approval only after the site plan is approved. In case the site is not approved, the submitted building plan shall also be treated as not approved.(2)Application, under sub-rule (1) submitted in Form A, shall state inter aliathe proposed use of the land as per use group provided in the Act.(3)Every application, specified in sub-rule (1) shall be accompanied by a site plan in triplicate and the reports and/or recommendations of tests for soil and stability of slopes, as and where applicable under rule 157 together with a fee as specified in rule 4 The site plan shall be drawn to the scale of not less than one centimetre to six metres and shall be signed by the applicant and by the Licensed Buildings Surveyor or Architect as required under rule 161 with a certificate to the effect that the site has been inspected personally by the Licensed Building Surveyor or the Architect, as the case may be.(4)Every site-plan specified in sub-rule (3) shall show or state on the body o' the sheet showing the site plan the following 1(a)the boundaries of the building site and of any contiguous land belonging to the owner thereof with number assigned to the plot or the premises;(b)the position of the building site in relation to neighbouring streets with dimensions;(c)the name of the street on which the building site abuts;(d)the position of the proposed building and of all other buildings including existing buildings (if any) which the applicant intends to erect upon his contiguous and referred to in clause (a) in relation to(i)the boundaries of the building site and, in case where the site has been sub-divided, the boundaries of the portion owned by the applicant and also the portions owned by the other owners, and(ii)all adjacent streets, buildings and premises within a distance of 12.00 metres of the building site and of the continuous land (if any) referred to in clause (a);(e)the use or occupancy of all the buildings;(f)the direction of North Point;(g)the means of access from the street to the proposed building and to all other buildings (if any) which the applicant intends to erect upon his contiguous land referred to in clause (a);(h)the schematic position and approximate height and the number of storeys of all other buildings within 12.0 metres from each side of the building site;(i)the free passage or way in front of the building;(j)the width of the street (if any) in front and at the rear of the building;(k)the means of drainage of the proposed building leading to existing public drains or drainage channels with their location in relation to the building site;(l)the means of drinking water supply to the proposed building indicating the source and the distance from the site including the route through which the pipeline will be laid, if piped water supply is envisaged;(m)the means of power supply to the proposed building on the site, indicating the route through which power supply will be achieved;(n)areas of distress;(o)such other particulars as may be specified by the Board of Council-lots;(p)the location of power line, water line, sewer line, natural drainage channel or jhora, road side drain, protective works;(q)location of land slides, if any, on or near the building site in hill areas detected during reconnaissance. The Board of Councillors shall cause to ensure that the building site is away from the slide zone or areas of distress;(r)on a sloping building site in hill areas, proposals for diversion of the natural flow of water coming from uphill side of the building away from the foundation.
