Section 61 in Kolkata Municipal Corporation Building Rules, 2009
61. Open space prescribed for one site not to be taken for another site.
(1)No building shall at any time be erected on any open space prescribed under these rules for a building and forming part of the site thereof, nor shall such open space be taken into account in determining the area of any open space required under these rules for any other building.(2)For the purpose of this rule, the back of a building shall be deemed to be that face of the building which is furthest from any means of access to the site:Provided that, where a building is situated at the side of more than one street or passage, the hack of the building shall be deemed to be that face of the building which is furthest from the widest of all such streets or passages:Provided further that the Commissioner having regard to the conditions prevailing at the site and its surrounding may allow the prayer to treat some other face as the back of the building.(3)Every building shall have exterior open spaces comprising front open space, rear open space and side open space as mentioned in rule 62 to rule 69. The minimum width prescribed for front open space, rear open space and side open spaces shall be provided along the entire front, rear and side faces of the building respectively. For this purpose, the front of the building shall be that face of the building, which faces the means of access of the building. These provisions shall also be applicable to each individual building when a plot of land contains more than one building, provided that the rear open space for this purpose is to be taken as the average width available along the entire rear face of the building with the minimum width available being not less than 50% of the stipulated width.(4)Every open space required to be provided under these rules shall be kept open to sky and no roof, weather shed or cornice more than 0.6 m. in width shall overhang or project over the said open space.
