Section 75 in Kolkata Municipal Corporation Building Rules, 2009
75. Height limit for civil aviation purposes.
- For any building to be erected, or re-erected in terms of clause (b) of sub-section (1) of section 390, or added to, in the vicinity of an aerodrome, or which may affect the functioning of any microwave system for telecommunication purposes, the height of such building shall, in accordance with the second proviso to sub-section (5) of section 391 be governed by such rules or directions as may be made or issued in this behalf by the Government of India.
