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State of West Bengal - Section

Section 54 in West Bengal Municipal (Building) Rules, 2007

54. Regulation for more than one building in one plot, existing buildings and the buildings under Government approved schemes.

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(1)
(a)Every building on a plot containing more than one building which does not abut on means of access shall abut an internal road connecting the means of access of the plot. The floor area ratio shall be calculated on the basis of the width of means of access on which the plot abuts.
(b)The minimum width of such internal roads shall be 3.50 metres. Where internal road of 3.50 metres in width is not possible to be provided due to an existing building constructed prior to the enforcement of these rules, a building of not more than 7.0 metres in height may be allowed, provided that the width of the internal road shall not be less than 1.20 metres.
(c)The maximum permissible height of any building on a plot shall be determined by the width of the means of access on which the plot abuts according to the table given in sub-rule (3) of rule 49.
(d)The minimum width and the maximum length of all such internal roads shall be as prescribed in the table below :—
TableWidth and Length of Internal Roads
Width of means of access Maximum length of the means of access
3.50 metres and above but n9ot more than 7.00 metre 25 75
Above 7.00 metres but not more than 10.00 meters 50 150
Above 10.00 metres No restriction No restriction:
Provided that every internal road as required under this rule shall be kept free from any projection thereon and shall be kept open to the sky.Note.— No chajja or cornice or weather shed more than 500 mm. shall overhang or project thereon.
(e)in case the buildings within a plot are not of the same occupancy, an individual building of any particular occupancy shall comply with the rules governing such occupancy except the provisions regarding ground coverage which shall be in accordance with sub-rule (2) of this rule.
(2)Ground coverage for plots measuring 5000 sq. metres or more in area, the maximum permissible ground coverage shall be 45% for residential buildings or educational buildings, and 35% for buildings of other use groups or for buildings with mixed occupancies :Provided that the provisions of rule 46 shall be applicable to plots measuring less than 5,000 sq. metres.
(3)Open space for building shall be as laid down below :
(a)every building shall have minimum external open space prescribed in rule 50, provided that on these open spaces internal roads may be constructed;
(b)for plots measuring more than 5000 sq.m. in area, provision of 8% of the total area of the plot is to be kept as public open space. The width of each such open space shall not be less than 10.00 metres and each such open space shall abut a street having a width of not less than 7.00 metres. The minimum area of each of such open space in one parcel shall be 400 sq. m. This open space shall be in addition to the land required for providing the means of access to the individual plots as prescribed in rule 45. No objection certificate from the Director of West Bengal Fire Services and West Bengal Pollution Control Board in respect of the proposed construction is to be submitted along with the application for building permit;
(c)for plots measuring more than 25000 sq.m. in area provision of 7% of the total area of the plot shall be reserved for use for facilities like School, Health Centres, Market, Police Outpost with booth, Post Office, Power Sub-station. Transport Terminal, Water Treatment Plant, Sewerage Treatment Plant as well as the provisions for Green cover and free gift of land for Economically Weaker Section housing and the like, such land shall abut a street having a width of not less than 10 metres in addition to the land necessary for means of access and for open spaces sanctioned in clause (b) of this sub-rule. No objection certificate from the Director of West Bengal Fire Services and West Bengal Pollution Control Board in respect of the proposed construction is to be submitted along with the application for building permit.
(4)The parking provisions shall be the same as stipulated in rule 52.