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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3) in Kolkata Municipal Corporation Building Rules, 2009

(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.