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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(3) in West Bengal Municipal (Building) Rules, 2007

(3)The mother plot shall abut an all weather means of access conforming to the conditions specified below :
(a)the means of access shall have a width of not less than 2.0 metres, for plots having an area less than 500 sq. metres and a width not less than 3.0 metres for plots having an area more than 500 sq. metres :
Provided that an emergency vehicular access (minimum 3 m wide) shall be available within a distance of 100 m from the mother plot;
(b)the minimum permissible width for any given length of means of access for sub-divided plots shall be as given in the following table :—
Length of internal road Minimum width of means of access
Up to 25.00 metres 1.5 metres (pedestrian pathways only
Above 25.00 metres up to 50.00 metres 3.0 metres
Above 50.00 metres up to 100.00 metres 4.5metres
Above 100.00 metres 6.0metres
(c)Sub-division of a mother plot measuring more than 500 sq. metres in area shall only be allowed if a proportion of the total area of the mother plot is developed as public amenities or open space, as specified in the table below :—
Size of plot to be sub-divided % of area to be reserved for public amenities oropen space (excluding roads)
Above 2000 sq. metres and below 5000 sq.m 7.5
5000 sq. metres and above 10
Note.- This shall be in addition to the land required for providing the means of access to the individual plots obtained by sub-division of the mother plot as specified in this rule.Moreover, each such space in a single parcel shall have minimum areas of 150 square metres and a minimum width of not less than 3.00 metres; and each such open space shall abut a means of access as specified in sub-rule (3) of this rule.