Section 129 in Kolkata Municipal Corporation Building Rules, 2009
129. Consultation with the Director of Fire Services before granting permission to erect a building.
- No permission for the erection, addition to or alteration of, any building other than a residential building of less than fifteen and a half metres in height or a building with basement shall be granted unless the Municipal Commissioner in consultation with the Director of Fire Services of the Government of West Bengal or any officer specially empowered by the Director for this purpose is satisfied about the provisions of means of exits and about the arrangements for protection against fire proposed for the building in terms of West Bengal Fire Services Act, 1950, read with West Bengal Fire Services Fire Prevention and Fire Safety Rule 1996.
