Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(2)(a) in West Bengal Municipal (Building) Rules, 2007

(a)The following appurtenant structure 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 metre;
(iv)chimneys;
(v)parapet walls not exceeding 1.50 metres in height;
(vi)ventilating, air conditioning and other service equipments;
(vii)height above mid-point between eaves level and ridge-level;
(viii)toilet at roof level up to a height of 3.0 mtrs. subject to maximum floor area of 3.00 sq.m.;
(ix)garden cover with permeable material not exceeding 3.00 mtrs. in height;
(x)equipments for communication such as Microwave Antenna, Towers. Dish Antenna as well as room for installing the said equipments or their support equipments subject to a maximum area of 20 sq. m. and further subject to permission of the same from Municipal Authority.