Legal Document View

Unlock Advanced Research with PRISMAI

- 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 107 in Kolkata Municipal Corporation Building Rules, 2009

107. Kitchen.

(1)No kitchen shall have a floor area of less than 4.5 sq. m. and width of less than 1.5 m.Provided that if any kitchen is to be used for eating purposes also, such floor area shall not be less than 9.5 sq. m. and the width shall not be less than 2.4 m.
(2)No kitchen shall have a height less than 2.5 m. measured from the surface of a floor to the lowest point in the ceiling or the underside of any slab except for the portion to accommodate any floor trap for any upper floor.
(3)Every room to be used as a kitchen shall have -
(a)unless separately provided with a pantry, an area meant for the washing of kitchen utensils which shall lead directly or through a sink to a grated and trapped connection to a waste pipe,
(b)an impermeable floor,
(c)a window not less than 1 sq. m. in the area opening directly to an interior or exterior open space, or into any shaft.
(d)a flue duct, if necessary.
(4)In a building constructed under the provisions of Chapter XIII of these rules, the area of a kitchen shall not be less than 3 sq. m. with a minimum width of 1.20 m.