Section 45 in West Bengal Municipal (Building) Rules, 2007
45. Rules for means of access in areas other than the Municipalities in hill areas.
(1) (a) Every plot shall abut a means of access which may be a public street or private street or passage.(b)The relationship between the width of the means of access and the maximum permissible height of building shall be as indicated in rule 49.(2)The minimum width of means of access in respect of a new building shall be as follows :(a)no new building shall be allowed on a plot unless the plot abuts a street which is not less than 10.00 metres in width at any part, or there is access to the plot from any such street by a passage which is not less than 10.00 metres in width at any part :Provided that :(i)in case of a residential building with other occupancies, if any, of less then 10% of the total floor area of the building, the width of such street or passage shall not be less than 2.40 metres at any part,(ii)in case of a residential building with educational occupancy of 10% or more of the total floor area of the building, the width of such street or passage shall not be less than 7.00 metres at any part,(iii)in case of an educational building with residential occupancy the width of such street or passage shall not be less than 7.00 metres at any part,(iv)in case of an educational building with other occupancy or occupancies not being residential of less than 10% of the total covered area of the building the width of such street or passage shall not be less than 7.00 metres at any part;(b)Notwithstanding anything contained in clause (a), residential buildings up to a maximum height of 7.00 metres may be allowed on a plot abutting a means of access not less than 1.20 metres, provided such means of access is in long existence and is recorded in the settlement records and/or Municipal records accordingly.(3)Any building which in full or part is put to assembly occupancy for the purpose of theatre, motion picture house, city hall, skating rink, auditorium, exhibition hall or for similar other purposes shall not be allowed on a plot located within 50 metres of junction of two streets, the width of each of which is 15.00 metres or more.(4)Notwithstanding the provisions of these rules, in the case of any building which is intended to be erected at the corners of two streets, the Municipal Authority may in accordance with the provisions of the Act, place special conditions concerning exit or entry from any street.(5)Requirements of a private passage :Every means of access appertaining to a site shall be drained and lighted to the satisfaction of the Municipal Authority and. manhole covers or other drainage, water supply or other fittings laid in such means of access shall be flushed with the finished surface so as not to obstruct safe travel over the same.
