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State of West Bengal - Section

Section 45 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

45.

The roof of the building shall be so constructed either flat or sloped made of approved roofing material, as to permit effectual drainage of rain water therefrom by means of sufficient rainwater pipes or gutters.Note : Precautions shall be taken to ensure that no rain water or drain water flow to adjoining buildings, or on any public street.