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[Cites 0, Cited by 0] [Section 159(2)] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(2)(d) in West Bengal Municipal (Building) Rules, 2007

(d)sub-division may be allowed on the condition that the following facilities shall be provided by the owner at his own cost to the satisfaction of the Board of Councillors :—
(i)Complete drainage facilities in accordance with provisions made elsewhere for the hill areas, ensuring drainage of each individual plot and of the means of access and passages leading to existing public drains or natural drainage channels,
(ii)all weather means of access with related protective works, if necessary, along with street lighting, .
(iii)sanitary facilities including sewage and garbage disposal facilities,
(iv)water supply facilities,
(v)electricity and telecommunication facilities,
(vi)all individual plots as well as the means of access and infra-structure provided shall be accompanied by complete protective measures in accordance with provisions made elsewhere for hill areas in these rules,