Section 66 in West Bengal Municipal (Building) Rules, 2007
66. Mezzanine floor.
(1) A mezzanine floor may be permitted only between the ground floor and the first floor of any building.(2)A mezzanine floor may be permitted over a habitable room provided that(a)it conforms to any standard for a habitable room as regards lighting and ventilation;(b)it is so constructed as not to interfere under any circumstances with the ventilation;(c)such mezzanine floor is not subdivided into smaller compartments;(d)such mezzanine floor or any part of it shall not be used as kitchen; and(e)in no case a mezzanine floor shall be subdivided so as to make it liable to be converted into unventilated compartments.(3)An area up to 25 per cent of the covered area on the ground floor shall be allowed.(4)The height of any mezzanine floor shall not be less than 2.1 metres or more than 2.7 metres.
