Section 404 in Kolkata Municipal Corporation Act, 1980
404. Municipal Building Code.
(1)The State Government may make rules(a)for the regulation or restriction of the use of sites for building, and(b)for the regulation or restriction of building,(2)Without prejudice to the generality of the power conferred by sub-section (1), the rules made thereunder may provide for all or any of the following matters :(a)information and plans to be submitted together with application under any of the provisions of this Chapter,(b)requirements of sites,(c)means of access,(a)development of land into land subdivision and layout,(e)land use classification and uses,(f)open spaces, area and height limitations,(g)parking spaces,(h)requirements of parts of buildings including plinth, habitable room, kitchen, pantry, bathroom and water closet, loft, ledge, mezzanine floor, store room, garage, roof, basement, chimney, lighting and ventilation of room, parapet, wells, septic tanks and boundary wall,(i)provision of lifts,(j)exit requirements including doorway, corridor, passageways, staircases, ramps, and lobbies,(k)fire protection requirements including materials and designs for interior decoration,(l)special requirements of occupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building (including those for assembly, movement, parking, loading, unloading, public conveniences, water-supply and vendors plazas),(m)structural design,(n)quality of materials and workmanship,(o)alternative materials, methods of design, and construction and tests,(p)building services including electric supply, air-conditioning or heating and telephones and telex,(q)plumbing services,(r)signs and outdoor display structures, and(s)any features to be included in building plans under Chapter XVII or Chapter XVIII or Chapter XIX or Chapter XX of this Act.
