Section 66 in Kolkata Municipal Corporation Building Rules, 2009
66. Joint Open Space.
- Subject to the provisions of rules 63, 64. 65 and 66, joint open space shall be provided in between two buildings, if the height of one of such buildings exceeds 15.50 m. whether or not both buildings belong to the same owner, as follows:(1)7.00 m - if height of both the buildings exceeds 15.50 m;(2)If one of the building exceeds 15.50 m. in height-(a)5.00 m - if height of the other building is more than 12.5 m but less than 15.5 m.(b)4.00 m - if height of the other building is more than 10.0 m but less than 12.5 m(c)3.50 m - if height of the other building is more than 7.0m but less than 10.0 m(d)3.00 m - if height of the other building does not exceed 7.0 m.(3)The above rule of joint open space shall not be applicable in case the adjoining structure is not exceeding 5.0 m. in height.(4)In case of multiple blocks of buildings connected with each other, the open spaces between the two blocks will have to be 40% 15% of the height of the lower block or 7.0 m. whichever is more.
