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State of West Bengal - Section

Section 74 in Kolkata Municipal Corporation Building Rules, 2009

74. Permissible Height of Buildings.

(1)The permissible height of the buildings on means of access of different widths shall be as given in Table 5:-Permissible Height of Buildings
Width of Means of Access (in m.) Permissible Height of Building (in m.) Permissible Height of Building ( in m.)
    In case of free gifting of strip of land having awidth of 2.5 m. throughout the frontage of the entire plot.
(i) above 2.4 upto 3.0 7.0 Nil
(ii) above 3.0 upto 5.0 10.0 12.5
(iii) above 5.0 upto 7.0 12.5 15.5
(iv) above 7.0 upto 9.0 20.0 25.5
(v) above 9.0 upto 12.0 40.0 -
(vi) above 12.0 upto 15.0 60.0 -
(vii) above 15.0 No restriction -
Note:
(1)There will be no restriction in heights of buildings on plots abutting means of access above 10 m. in width subject to free gifting of strip of land having a width of 5 m. throughout the front of the entire plot along the means of access. However, this increase in height as mentioned above shall be permissible provided the area of the plot is at least 2,500 sq. m. and frontage of the plot abutting the main road is at least 15.0 m.
(2)In case of such additional height obtained by free gifting the strip of land as mentioned here-in-above, the applicant will get FAR of original road width only however, the applicant will be given benefit of FAR and ground coverage taking into consideration the portion gifted to the Corporation.
(3)average width of the means of access shall be calculated as per area of the means of access in sqm. abutting the premises divided by the length of the frontage of the property.
(4)Mayor-in-Council may allow additional height for a proposed building on a plot of land where there is water body or a heritage building on the recommendation of the Municipal Building Committee provided that the existing Heritage Building or Water Body or both taken together occupy at least 25% of the land area.