Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 167 in West Bengal Municipal (Building) Rules, 2007

167. Protective work in hills.

— (1) The cutting of slopes in the creation of steps and terraces for development work shall be carried out while ensuring the stability of excavations to provide for the safety of the buildings located and constructed thereon in accordance with the provisions in the BIS Codes.
(2)Local ground conditions shall be taken into account in the determination of the appropriate precautionary work and protection walls such as revetments, retaining walls, toe walls and breast walls as well as the specifications of the relevant codes of practice of the Bureau of Indian Standards including BIS 14243-Part I & II Selection and development of site for building in hill areas guidelines.
(3)
(a)The maximum height of cutting for development work as per soil strata shall be as given below :—
Loose soil or boulders with soil matrix 4m;
Compact soil or boulders with matrix overlaying loose, soft,fractured of firm hard rock strata which remains vertical in 4mhigh cutting when dry 6m;
Hard stable rock with or without compact soil or boulder withsoil matrix up to 2 m thick 8m;
(b)Cutting of slopes over a height of 6.0 metres shall not be ordinarily permitted, excepting with the special approval of the Board of Councillors.
(4)
(i)The foundation of every protection wall must be taken down to original and firm soil or rock, have a bedline cut at right-angles with the face of the wall and a slope of 3 : 1 towards the hillside;
(ii)
(a)Where a protection wall does not exceed 6.0 metres in height and is not surcharged, the mean thickness of the revetment or wall above the footings shall not be less than one-third of the vertical height of the revetment or wall, measured from the top of the footings,
(b)Where a protection wall does not exceed 6.0 metres in height and is surcharged, the height assumed for the determination of mean thickness of the revetment or wall above the footings, shall be one and a half times the actual vertical height :
Provided that the width at the top shall in no case be less than 0.5 metre and shall not in any case exceed 1.0 metre.
(c)No structure shall be allowed to be raised from the top of the retaining wall or protective wall;
(iii)
(a)A protection wall may be of dry rubble masonry, or cement masonry as per the directions of the Board of Councillors,
(b)Dry stone masonry protection walls shall include cement ma-sonry bands in 1 : 4 cement sand mortar of 0.4 to 0.6 metre thick at top and bottom, and vertically at 3.0 to 5.0 metres spacing,
(c)No stone used shall be of greater height than its length or breadth. All stones used must be laid on their natural beds, and must be arranged so as to break joint.
(d ) Every protection wall must be built up solid to full section and spawls or chips shall not be used for filling the courses unless their use is unavoidable;
(iv)One thorough bonding stone or line of bonding stones must be inserted at intervals at 1.50 metres in each course and at points intermediate between the corresponding bonding stones of the course below.
Note.— Any of the bonding stones which do not extend right through the wall must overlap each other of one-third of their length.
(v)
(a)Special investigations and analysis shall be carried out to determine the details of protection works in the case of R.C.C. retaining walls or protection walls on steep cut slopes greater than 6.0 metres in height, or in case of fine soils like silt, clay or shales,
(b)In all such cases, detailed designs must be submitted to the Board of Councillors and the sections must be such as the Board of Councillors may approve,
(c)Protection walls of height more than 6.00 metres and successive retaining walls shall only be permitted when there is hard stable rock behind and below the toe of the said wall as permissible under relevant BIS Code of Practice;
(vi)The height of cutting for any step of a stepped building shall not be more than 4 m and successive protection walls shall only be permitted when there is hard stable rock behind and below the toe of every such wall;
(vii)
(a)Weep-holes shall be provided in breast walls and retaining walls equipped with graded filter for proper drainage at intervals of 1.2 metres horizontally and 1.2 metres vertically in a staggered manner and beginning from 0.20 metre above ground level,
(b)Water along the base of a breast wall and retaining wall shall be drained out by means of a suitable lined drain forming an integral part of the drainage system as specified in rule 166;
(viii)When a slope determined to be vulnerable to a debris slide in pursuance of any requisition or direction made or given by the Board of Councillors, the angle of a slope shall be reduced to an angle of not more than 30' to the horizontal plane through trimming or cutting to make the slopes stable along with minor protection both for soil and building work.
Note.— Any barren surfaces above a cut slope shall be planted with selected varieties of light but deep rooted bushes, shrubs and grass to check soil erosion and improve the stability of the slope, in pursuance of any requisition or direction made or given by the Board of Councillors.