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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)Building plans, elevations and sectional elevations drawn to scale of 1:100 and in case of sites whose area exceeds 5000 square metre, drawn to a scale of 1 :200, with part drawing in a suitable larger scale for clarity, if need be, shall include and show -
(a)floor plans together with covered area of each floor including in the case of the ground floor and basements, the ground coverage in relation to the area of the plot. means of access and open spaces, floor plan of any accessory building or buildings and basement plan, if any; clearly indicating the size and spacing of all supporting members and sizes of rooms and details of foundation,
(b)terrace plan indicating the drainage and the slope of the roof including position of rainwater pipes.
(c)the position and width of any staircase, Escalator, travelator, ramp or other exit way and of any lift well, lift machine room and lift pit,
(d)a plan showing the position of pipes, underground and overhead reservoirs for water supply and house drains, septic tanks if any or means of communication with any municipal drain or the traps or of apparatus connected therewith in conformity with section 313;
(e)schedules of doors, windows and ventilators,
(f)details of parking layout plan, if any, along with maneuvering space for loading and unloading,
(g)appurtenant open spaces required under these rules,
(h)any projections beyond the regular line of street,
(i)the position of any receptacles for temporary deposit of solid waste in conformity with the provisions of section 340,
(j)a description of the proposed use or occupancy of each part of the building,
(k)elevations of all sides of the building facing the street or streets,
(l)sectional drawings indicating clearly the sizes of footings, thickness and depth of basement from ground level, sizes and spacing of framing members, floor slabs and roof slab with their materials, height of building, rooms and parapet and at least one section through each of the staircase, toilets, ramps and lift well with machine room:
Provided that the structural plan giving details of all structural elements and materials to be used along with structural calculations need not be submitted along with the notice for application of sanction but shall have to be submitted prior to issuance of sanction.
(m)the direction of the north line relative to the plans.