Section 153(3) in West Bengal Municipal (Building) Rules, 2007
(3)[ Notwithstanding anything contained in this rule, in cases of buildings other than residential buildings on a plot of 4K, 6K, and 7K, the requirements for residential buildings, as specified in these rules, shall be followed, and in case of Buildings other than Residential Building on a plot of 5K, requirement for residential building on a plot of 6K, as specified in these rules, shall be followed.] [ Inserted by Notification No. 227/MA/0/C-4/3R-812002 (Pt-I), dated 9.4.2010.]
