Section 7 in Kolkata Municipal Corporation Building Rules, 2009
7. Building Plan.
(1)Building plans, elevations and sectional elevations drawn to scale of 1:100 and in case of sites whose area exceeds 5000 square metre, drawn to a scale of 1 :200, with part drawing in a suitable larger scale for clarity, if need be, shall include and show -(a)floor plans together with covered area of each floor including in the case of the ground floor and basements, the ground coverage in relation to the area of the plot. means of access and open spaces, floor plan of any accessory building or buildings and basement plan, if any; clearly indicating the size and spacing of all supporting members and sizes of rooms and details of foundation,(b)terrace plan indicating the drainage and the slope of the roof including position of rainwater pipes.(c)the position and width of any staircase, Escalator, travelator, ramp or other exit way and of any lift well, lift machine room and lift pit,(d)a plan showing the position of pipes, underground and overhead reservoirs for water supply and house drains, septic tanks if any or means of communication with any municipal drain or the traps or of apparatus connected therewith in conformity with section 313;(e)schedules of doors, windows and ventilators,(f)details of parking layout plan, if any, along with maneuvering space for loading and unloading,(g)appurtenant open spaces required under these rules,(h)any projections beyond the regular line of street,(i)the position of any receptacles for temporary deposit of solid waste in conformity with the provisions of section 340,(j)a description of the proposed use or occupancy of each part of the building,(k)elevations of all sides of the building facing the street or streets,(l)sectional drawings indicating clearly the sizes of footings, thickness and depth of basement from ground level, sizes and spacing of framing members, floor slabs and roof slab with their materials, height of building, rooms and parapet and at least one section through each of the staircase, toilets, ramps and lift well with machine room:Provided that the structural plan giving details of all structural elements and materials to be used along with structural calculations need not be submitted along with the notice for application of sanction but shall have to be submitted prior to issuance of sanction.(m)the direction of the north line relative to the plans.(2)In case of a residential building exceeding 20.0 metre in height or a non-residential building, the building plan shall, in addition to the provision of sub-rule(1) also show, as required by the Municipal Building Committee the following:(a)special requirements as to access, circulation, building services and safety, human health and fire safety based on occupancies group or use group as laid down in National Building Code of India and in the West Bengal Fire Services Act, 1950,(b)parking layout plan showing parking spaces, driveways together with ingress or egress arrangements,(c)width of main and alternate staircase along with balcony approach, corridor, ventilated lobby approach,(d)location and details of lift enclosures,(e)location and size of fire lift,(f)smoke-stop lobby or door, where provided.(g)details of exits including provision of ramps in the case of hospitals and for special risks,(h)location of smoke exhauster and fan,(i)location of smoke exhauster in basement,(j)details of fire alarm network,(k)location of centralized control connecting the alarm system, built-in fire protection arrangements and public address system,(l)location and dimensions of static water storage tank and pump room along with fire service inlets for mobile pump and water storage tank,(m)location and details of fixed fire protection installations such as sprinklers, wet risers, hose reels, drenchers and carbon dioxide installation,(n)location and details of first aid equipment,(o)special requirements, if any of occupancies for residential building educational building, institutional building, assembly building, business building, mercantile building, storage building, industrial building and hazardous building under these rules,(p)location for installation of a sub-station for electric supply, transformer, generator and switch gear room,(q)location of the air-conditioning plant room, if any,(r)plan for installation of boilers, if any,(s)refuse chutes and refuse chamber (if any) and,(t)location for signs and outdoor display structures (if any).(3)(a)Structural design as required in, these rules shall be carried out by an empanelled Structural Engineer as per schedule XV.(b)A preliminary design of the structure, other than for masonry buildings and residential buildings upto a height of 10 metre, giving details of all structural elements and specifications of materials, along with a structural design basis report shall be prepared by such Structural Engineer and submitted along with the notice.(c)A detailed structural design and structural drawing prepared by such Structural Engineer and reviewed by an empanelled Structural Reviewer, shall be submitted along with the notice, in respect to residential buildings to exceed 40 metre in height and for all buildings, other than for residential use, to contain a built up area of more than 500 square metre,(d)The structural design of foundations, elements of masonry, plain concrete, reinforced concrete, pre-stressed concrete and structural concrete shall conform to the provisions of the National Building Code of India (NBC) taking into consideration the relevant Indian Standards.
