Section 8(4) in West Bengal Municipal (Building) Rules, 2007
(4)(a)the maximum permissible height of a building in such zone shall be 5.00 metres. In the case of a building in the river zone (within 15 metres from river bank) or other water fronts of large water bodies (more than 1000 acres).(b)In the case of a building on stilts, the maximum permissible height of the building shall be 6.50 metres including the silts, the minimum height of which shall be 3.00 metres. In such building, the stilted portion shall not be allowed to be walled up or covered along the sides;(c)no building shall be more than 20.00 metres long alongside the river or other water fronts. There shall be a clear linear gap between the two buildings alongside the river or other water front as per following :(i)30 metres in case the river width is more than 75 metres;(ii)20 metres in case the river width is between 50 and 75 metres;(iii)15 metres in case the river width is less than 50 metres;(d)the maximum permissible covered area of such building shall be 200.00 sq. metres;(e)the structures for recreational purpose conforming to this sub-rule may be permitted within the adjoining land.
