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State of West Bengal - Section

Section 9 in West Bengal Municipal (Building) Rules, 2007

9. Sub-division of plots in areas other than municipalities in hill areas.

— (1) No sub-division of any plot within the municipal area shall be undertaken without the prior approval of the Board of Councillors.
(2)
(a)A plot to be sub-divided shall be termed as "mother plot";
(b)sub-division may not be allowed if the "mother plot" abuts a means of access having a width of less than 3.50 metres for plains;
(c)every individual plot obtained by sub-division of the "mother plot" shall abut a means of access having width of not less than 3.50 metres;
(d)the junctions of means of access within the "mother plot" shall be provided with splayed corners measuring not less than 2.50 metres on each side;
Note.—Clauses (a) to (d) shall not apply to a scheme for Economically Weaker Section and Low Income Group Housing approved by the Government, and Salt Lake Township;
(e)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)drainage facilities with pucca drain 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 and related protective works, if necessary, along with street lighting;
(iii)streets and passages along with street lighting;
(iv)sanitary facilities including garbage disposal facilities;
(v)water supply facilities;
(f)no permission for sub-division of a plot of land shall be granted unless each sub-divided plot is at least 80 sq. metres in area with minimum width of 6.0 m;
(g)no sub-division of a plot shall be granted unless a detailed layout plan of the area proposed to be sub-divided is submitted before the Municipality duly integrating the site layout plan with the general use of the land in the adjoining areas. The existing street pattern as also the other physical infrastructural facilities like drainage, sewerage, water supply, electricity supply with location of high tension or low tension electric line with poles are also required to be shown.
(3)The maximum permissible length for the means of access shall be as given in the following table :Maximum length of the means of access
Width of means of access For means of access closed at one end For means of access open to street at both ends
(i) 3.50 metres and above but not more then 7.00 metres 25.00 metres 75.00 metres
(ii) Above 7.00 metres but not more than 10.00 metres 50.00metres 150.00 metres
(iii) Above 10.00 metres No restriction No restriction
(4)For "mother plot" measuring more than 5,000.00 sq. metres in area, sub-division may be allowed, provided eight per cent of the total area of the "mother plot" is developed as public open space. The width of each such open space shall not be less than 10.00 metres and each such open space shall abut a street having a width of not less than 7.00 metres. The minimum area of each such open space in one parcel shall be 400 square metres. This open space shall be in addition to the land required for providing the means of access to the individual plots obtained by sub-division of "mother plot".
(5)For "mother plots" measuring more than 25,000.00 sq. metres in area, sub-division may be allowed, provided seven per cent of the total area of the mother plot is reserved for use for facilities like school, health centre, market, police outpost, milk booth, post office, power sub-station, transport terminal, tree cover, rain water harvesting, sewage recycling, water treatment plant, sewage treatment plant and the like. Such land shall abut a street having a width of not less than 10.00 metres in addition to the land necessary for means of access and for open spaces mentioned in sub-rule (3).