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] [Entire Act]

State of West Bengal - Section

Section 165 in West Bengal Municipal (Building) Rules, 2007

165. Access, circulation and parking.

— (1) Every plot shall abut a means of access which may be a public street or private street or passage, the minimum width of which shall be as specified in rule 157(1)(b).
(2)No building which in full or part is put to assembly occupancy for the purposes of theatre, motion picture house, city hall, skating-rink, auditorium exhibition hall or for similar other purposes shall be allowed on a plot located with n 50 metres of the junction of two streets, the width of which is minimum of 8 0 metres or less.
(3)Every building on a plot having more than one building shall abut an internal road connecting the means of access of the plot and such roads shall conform to the requirements of internal roads specified in rule 159.
(4)Number of Car Parking Spaces as per Covered Area of plot and Use Group shall be as follows :—
Residential and Educational uses 1 Car Space per 300 sq. metres
Commercial , Public and other uses 1 Car Space per 200 sq. metres
Note.— In case of a plot having more than one building or use, parking requirements shall be calculated according to the proportionate floor area of each building or use group, as the case may be.
(5)For plots abutting non-vehicular means of access less than 3.0 metres in width, car parking space need not be provided within the plot area but space with vehicular access has to be identified and owned by applicant for the required parking or garage space, as per this rule.
(6)The parking space for each vehicle shall be accessible from the means of access, either directly or through a driveway or internal circulation, aisle, the width of which shall not be less than 3.5 metres for cars and 5.0 metres for trucks and the gradient of which shall not be more than 1 : 6.
(7)The minimum size of a car parking space shall be 2.50 metres x 5.00 metres and that for a truck or bus parking space shall be 3.75 metres x 10.00 metres. These spaces do not include the area of circulation, internal roads, aisles and driveways, and standards for these shall be guided by provisions in the National Building Code.
(8)No garage for cars shall be less than 2.5 metres x 5.0 metres (clear size) with a minimum head room of 2.25 metres and no garage for trucks shall be less than 3.75 metres x 10.00 metres (clear size) with a minimum head room of 3.50 metres.
(9)
(a)An internal road must be so constructed as to have a slope inwards towards the hillside. Such slope must be not less than the gradient of the road;
(b)Where required, the inner and outer edges of an internal road must be protected by protective walls of such number and placed in such positions as the Board of Councillors may direct and constructed in accordance with the specifications in this rule.