Section 65(2) in New Town, Kolkata Development Authority Act, 2007
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of following matters :-(a)information and plans to be submitted together with application under any of the provisions of this part;(b)requirements of sites ;(c)means of access;(d)development of land into land sub-division and layout;(e)land use classification and uses ;(f)open spaces, area and height limitation ;(g)parking spaces ;(h)requirements of parts of building plinth, habitable room, kitchen pantry, bathroom and water closet, loft, ledge, mezzanine floor, store-room, garage, roof, basement chimney, lighting and ventilation of room, parapet, wells, septic tanks and boundary wall;(i)provisions for lifts ;(j)exit requirements including doorways, corridors, passageways, staircase, ramps and lobbies;(k)fire protection requirements including materials and designs for interior decoration;(l)special requirements of occupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building (including those for assembly, movement, parking, loading, unloading, public conveniences, water-supply and vendors plazas);(m)structural designs;(n)quality of materials and workmanship ;(o)alternative materials, methods of design, construction and tests ;(p)building services including electric supply, air-conditioning or heating, and telephone and telex ;(q)plumbing services;(r)signs and outdoor display structures ;(s)compliance with the provisions of the West Bengal Town and Counter (Planning and Development) Act, 1979, and such other Act or the rules made thereunder as the State Government may direct;(t)any other matter considered necessary in relation to building activities.
