Section 54 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
54. Exemptions :
The following construction in a thika tenanted land shall be exempted from the operation of the provisions of the Calcutta Municipal Corporation Act, 1980, notwithstanding anything contained in regulations 36 and 40 :(a)a boundary wall not exceeding height of 1.50 m. from the level of the centre of the nearest road, street or passage;(b)a pump room not exceeding an area of 1.5 m. by 1.5 m. by 2 m. height;(c)electric motor room (1 m. by .5 m. by 2 m. height);(d)parapet wall on roof, not exceeding 1.2 meter in height;(e)a stair-cover not exceeding 2.4 meter in height.
