Section 40 in New Town Kolkata Planning Area (Building) Rules, 2014
40. Master plan of plots.
(a)in case of plots above 1.00 hectare in area Master Plan for the entire plot shall be submitted for approval to the Sanctioning Authority. Building plans for the entire plot or a part of it will be submitted for sanction on approval of the Master plan;(b)master plan shall contain -(i)layout of the plot showing -(a)building outline,(b)basement boundary,(c)internal roads and their connectivity with means of access,(d)marginal open spaces,(e)green open spaces,(ii)arrangement for water supply, sewerage and drainage for the plot;(iii)written statement indicating height of each building, total floor area, FAR and ground coverage.
