Section 68 in Kolkata Municipal Corporation Building Rules, 2009
68. Exemption related to open space.
(a)Cornice, chajja or weather shade and all such features related to facade, treatment such as fins, flower boxes, pilasters, column capitals, arches, pediments, trellises, ducts for encasing pipe lines, pipe supports and all such features used to enhance the aesthetic quality of a building (not more than 60 cm) shall be allowed to overhang or project over open spaces Provided that such projections shall not be allowed at a height less than 2.5 m. over the ground level. Ducts for encasing pipe lines, pipe supports etc: will however be allowed from the ground level without creating obstruction to the movement of vehicles/fire tenders wherever applicable as per rule;(b)Sewers and its appurtenances, under ground water reservoir, septic tank and ramp may be allowed to be constructed in the open spaces upto 60 cm above ground level provided that these do not obstruct vehicular movement;(c)Notwithstanding anything contained in rule 63,64,65 the front open space is 3.50 m. or more, gate goomty not exceeding a height of 3.0 m. and an area of 9.0 sq. m. for security purposes may be allowed on the said open space. Such goomty shall be so located as not to obstruct vehicular movement from the means of access to the side or rear open spaces and shall be exempted from the provisions of rules 63, 64, 65 One such gate goomty will be allowed for every 2000 sq. m of land area;(d)In case of residential building only, the projections (overhang) of wardrobes, alcoves, cup boards and shelves shall be permitted at floor level upto 50 cm from the first floor level and above and provided the area of each such cupboard shall not exceed 2.0 sq. m. per habitable room and shall not exceed 3% of the respective gross floor area of the building of which such cupboards form a part. However in exterior open space this can be extended to 60 cm from first floor onwards for buildings having side open space more than 2.5 m.;(e)A canopy or canopies and or a porch/porches each not exceeding 15 sq. in. in area or one percent (1 %) of the ground floor area whichever is higher, having a clear width of not less than 2.5 m. may be allowed at a minimum clear height of 2.5 m. from the ground level provided that requisite space for the movement. of fire tenders is left all round the building unobstructed by such canopies/porches;(f)Outdoor type transformer will be allowed to be installed in the mandatory open space provided-(i)There will remain after such proposed installation clear minimum open space of 1.2 m. from the adjoining boundary line.(ii)While providing such space for transformer, a minimum open space of 4.00 m. shall have To be kept to facilitate vehicular movement wherever applicable.
