Section 45(2) in West Bengal Municipal (Building) Rules, 2007
(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.
