Section 171 in West Bengal Municipal (Building) Rules, 2007
171. Rain Water Harvesting and Tree Cover.
(1 ) (a) Roof top RWH system shall form a part of the building and shall have to be included in the building plan, either for direct use of the rain water or for ground water recharging, or both, applicable in case of new building or any new housing complex or expansion of any existing building or housing complex.(b)If RWH system is proposed in any existing building or housing complex not covered under above provision, an incentive to the tune 15% reduction in the building plan sanction fee may be allowed.(2)Provision for Tree Cover shall be included in the site plan,(I)for any housing complex covering a total floor area of 6000 sq. metre or more, the applicant shall arrange for raising and maintenance of tree cover at their own cost which shall be at least 15% of the land area within the mandatory open space of the premises.(ii)for any other housing complex having lesser total floor area, the tree cover shall be reduced proportionately in the perspective of clause (i) of this sub-rule.
