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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of West Bengal - Subsection

Section 70(6) in West Bengal Municipal (Building) Rules, 2007

(6)Every basement shall—
(a)in every part be at least 2.4 metres in height from the floor to the underside of the roof slab or beam soffit or ceiling or any false roofing;
(b)have adequate arrangement so that surface drainage does not enter the basement, and have adequate arrangement for pumping out water, if necessary;
(c)have water-tight walls and floors which shall be so designed that the effect of the surrounding soil and moisture, if any, is taken into account in design and adequate damp-proofing treatment is given;
(d)in case the parking area in the basement is less than 1000 sqm, only one ramp will be required. In case the parking area in the basement is more than 1000 sqm at least two ramps shall be provided. Width of each ramp shall not be less than 3.5 mtrs. and the slope shall not be steeper than one vertical to six horizontal and the distance between the ramps shall be such as may be determined by the Municipal Authority :
Provided that the basement is not used for car parking purposes, ramps will not have to be provided. In such cases at least two staircases of minimum width as per use group shall have to be provided and such staircase shall be enclosed type.
(e)in the case of such basement being used for a purpose as referred to in clause (g) of sub-rule (2) of this rule have sufficient numbers of access ways and exit way so that the travel distance is not more than 15 metres;
(f)have adequate ventilation as required for any occupancy or use group under these rules :
Provided that any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans at the rate of one exhaust fan for every 50 sq. metres of the basement area, or by air-conditioning;
(g)comply with the requirements of the West Bengal Fire Services Act, 1950, Fire Prevention and Safety Rules, 1996, and provisions laid in National Building Code (NBC).