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State of West Bengal - Section

Section 69 in Kolkata Municipal Corporation Building Rules, 2009

69. Floor Area Ratios.

(1)The Floor Area Ratios shall be as specified in Table 3 below: -Maximum Permissible Floor Area Ratio
    Use Groups of Buildings*
SI. No. Width of Means of Access (m) Residential Buildings Educational Buildings Industrial, Storage and Hazardous Buildings Assembly, Institutional Business, MercantileBuildings including Mixed use Buildings.
1. Upto 2.4 Nil Nil Nil Nil
2. Above 2.4 to 3.5 1.25 Nil Nil Nil
3. Above 3.5 to 7.0 1.75 Nil Nil Nil
4. Above 7.0 to 9.0 2.00 2.00 Nil Nil
5. Above 9.0 to 15.0 2.25 2.25 2.00 2.00
6. Above 15.0 to 20.0 2.50 2.50 2.00 2.25
7. Above 20.0 to 24.0 2.75 2.75 2.00 2.50
8. Above 24.0 3.00 3.00 2.00 2.75
Provided that the width of means of access mentioned under Table 3 is to be taken as the average road width abutting the entire length of the plot.
(2)While calculating the floor area under this chapter, the following shall not be included, namely:-
(a)stair cover not exceeding 3.0 m. in height and stair case with landing upto the extent of the width of the stairway in each floor including ramp if there be any,
(b)lift machine room as per latest edition of the National Building Code,
(c)lift landing lobby with a maximum area of 6 sq.m. in all floors including roof if any, 3.0 sq.m for every lift in each floor including roof, if any,
(d)roof tanks and their support, the height of support not exceeding 1 m,
(e)chimneys, ventilating, air-conditioning and service equipments attached to the building:
Provided that the aggregate area of these structures mentioned at (a) to (d) above shall not exceed one-third area of the roof upon which these are erected,
(f)areas of loft, ledge or tand and areas of cupboards or wardrobes upto a maximum extent of 3% of total floor area,
(g)the actual area used for covered car parking space and area of basement used for car parking only in accordance with table 6 of sub-rule (1) of rule 78 subject to a maximum permissible limit for one car parking space of 25 sq. m for ground floor and 35 sqm 40 sqm. other than ground floor inclusive of all circulation spaces and ramps,
Provided that, if additional parking is provided in excess of provisions in table (6) of sub - rule (1) of rule 78 in case of big residential complexes, old residential high - rise buildings, Mega Commercial Project, hospitals and educational buildings etc., the additionally provided parking space should not be counted as consumption of Floor Area Ratio.
(h)area of service floor as permitted in rule 114.
(i)areas for toilet, garden covered with permeable material, pergola, expanded or similar other materials at the roof level upto 5% of the total roof area or 10 sq. m whichever is less.
(j)the area of escalator;
(3)In addition to the above provision, the exemptions in calculation of FAR shall also be permissible as per provision in rule 68.
(4)In case of premises having a heritage building, the Floor Area Ratio of the premises may be increased upto a maximum of 0.5 but in no case the floor area increased be more than the floor area of retained heritage building (part or full) upon obtaining recommendation of the Heritage Conservation Committee from heritage point of view.