Section 69A(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)Notwithstanding anything contained in rule 69 of these rules, incremental Floor Area Ratio may be allowed over and above the Floor Area Ratio allowable under rule 69 of these rules in the following cases:(a)10% additional Floor Area Ratio shall be allowed in cases of any proposed or constructed green buildings and certification of green buildings will be done by the designated authorities or agencies to be notified by the Department of Municipal Affairs, Government of West Bengal;(b)additional Floor Area Ratio of 15% may be allowed in cases of Mass Housing Projects, Hospitals, Information Technology Buildings, Mega Commercial Projects, if there are adequate municipal infrastructure and facilities available in the locality to cater to the enhanced civic demands;(c)in areas located within 500 meters on either side of the operational metro corridor or under Construction Metro Corridor where Construction work has actually began, a maximum of 15% additional Floor Area Ratio may be allowed over the prescribed limit in respect of the properties abutting means of access of 15 meters to less than 24 meters, and a maximum of 20% addition Floor Area Ratio may be allowed over the prescribed limit for properties abutting means of access 24 meters and above.
