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State of West Bengal - Section

Section 162 in West Bengal Municipal (Building) Rules, 2007

162. Permissible height of building.

— (1) The maximum permissible height of a building as well as its permissible floor area shall be regulated by the width of the surrounding open space in the same holding plus the width of its means of access, depending on the type of building use as per the table below :—
Floor Area Ratio (FAR)
Width of means of access plus width of front openspace Up to 3.0 m 3.0-5.0m 5.0-7.5m Above 7.5m
Residential 1 2 2.5 2.75
Commercial, Public and other uses 1 1.5 2 2.5
Maximum Permissible height 4.5m 6.5m 11.5m 13.5m
Provided that in case a building is more than 11.50 metres in height, prior approval of the State Government is required to be obtained.Note.— For buildings of residential (excluding a height of 6.5 metres), commercial, public and other uses, the means of access of at least 3 metre wide should be available within a distance of 100 metres of foot-path length from the proposed plot.
(2)
(a)The following appurtenant structures shall not be included in the height of the building :—
(i)stair cover not exceeding 2.40 metres in height;
(ii)lift machine rooms as per the latest edition of the National Building Code;
(iii)roof tanks and their supports, the height of support not exceeding 1.00 metres;
(iv)chimneys;
(v)parapet walls not exceeding 1.50 metres in height;
(vi)ventilating, air-conditioning and other service equipment;
(vii)height above mid-point between eaves level and ridge level;
(b)The aggregate area of the structures mentioned in clause (a) shall not exceed one-third of the area of the roof upon which these are erected.
(3)The Board of Councillors may, if necessary, restrict the height of building in any area within the municipal limits, below that provided in sub-rule (1) for reasons to be recorded in writing.