Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(3) in West Bengal Municipal (Building) Rules, 2007

(3)The maximum permissible height of buildings on a plot shall be as given in the table belowTable
Width of means of access (inmetres) Maximum permissible height (in metres)
(a) 2.40 to 3.50 8.00(b) above 3.50 to 7.00 11.00(c) above 7.00 to 10.00 14.50(d) above 10.00 to 15.00 18.00(e) above 15.00 to 20.00 24 00(f) above 20.00 to 24.00 36.00(g) above 24.00 81114.51824361.5 x (width of the means ofaccess + required width of front open space)
Note.- (i) There will be no restriction in height of buildings for plots abutting means of access above 10 mtrs in width subject to free gifting of strip of land as per prescribed street alignment. However, this increase in height as mentioned above shall be permissible provided the minimum area of the plot is 2500 sq.m. and minimum frontage of the plot abutting the main road is 30.0 Metres.
(II)In case of such additional height by free gifting the strip of land as mentioned herein above, the applicant will get FAR of original road width only. However, the applicant will be given benefit of FAR and ground coverage of the portion gifted to the Municipality.
Explanation.—This table shall be read with rule 45. For height of building exceeding 14.5 metres, rule 53 shall be referred.