Section 37 in New Town Kolkata Planning Area (Building) Rules, 2014
37. Requirements of parts of buildings.
- A) Plinth:(1)The plinth or any part of a building or any accessory building shall be so located with respect to the crest of the road level that adequate drainage of the site is assured and in no case it shall be at a height less than 600 mm;(2)Garage and parking space shall be raised at least 150 mm above the level of the highest crest of the road of the nearest street and shall be satisfactorily drained;(3)Every inner courtyard shall be raised at least 300 mm. above the level of the highest crest of the road of the nearest street and shall be satisfactorily drained;B) Habitable Room:(1)no habitable room shall have a floor area of less than 6.00 Sq.M.;(2)no habitable room shall have a width of less than 2.40 m;(3)no habitable room shall have a height less than 2.90 m measured from the surface of the floor to the lowest point of the ceiling or the underside of any slab;(4)all rooms in any building irrespective of their use-group used for human habitation shall comply with Sub-Rules- (1), (2) and (3);(5)in the case of any air-conditioned building, the height of any habitable room shall not be less than 2.40 m. measured from the surface of the floor to the underside of any slab or false ceiling as the case may beProvided that in case of any pitched roof, the average height shall not be less than 2.75 m and the minimum height at eaves level shall not be less than 2.10 m.C) Kitchen:(1)no kitchen shall have a floor area of less than 4.50 Sq.M. and width of less than 1.50 m;Provided that if any kitchen is to be used for eating purposes also, such floor area shall not be less than 9.50 Sq.M. and the width shall not be less than 2.40 m;(2)no kitchen shall have a height less than 2.50 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 any waste pipe;(b)an impermeable floor;(c)a window not less than 1.00 Sq.M. in the area opening directly to an interior or exterior open space or into any shaft;(d)a flue duct, if necessary.D) Pantry:(1)no pantry shall have a floor area of less than 3.00 Sq.M. and width of less than 1.40 m;(2)every pantry shall have -(a)a means of the washing of kitchen utensils, if not provided in the kitchen, which shall lead directly or through a sink to grated and trapped connection to any waste pipe;(b)an impermeable floor.E) Bathroom and water closet :(1)no bathroom shall have a floor area of less than 1.80 Sq.M., a width less than 1.20 m and height less than 2.10 m measured from the surface of a floor to the lowest point of the ceiling or the underside of any slab -Provided that it is a combined bathroom and a water closet, such floor area shall not be less than 2.60 Sq.M.;(2)No water closet shall have a floor area of less than 1.20 Sq.M. and a width less than 1.00 m;(3)Every bathroom or water closet shall -(a)be so situated that at least one of its walls shall face an interior open space or exterior open space or shaft and shall have an opening in the form at a window or ventilator or louvre not less than 0.40 Sq.M. in area;(b)not be directly over any room other than a latrine or water closet or washing place or a bathroom or a terrace unless it has a water tight floor;(c)have the platform of seat made of water tight non-absorbent materials;(d)be enclosed by walls or partitions and the surface of every such wall or partition shall be finished with a smooth impervious material to a height of not less than 1.00 meter above the floor of such a room;(e)be provided with a door completely closing the entrance to it, and(f)be provided with an impervious floor sloping towards any drain with a suitable gradient;(4)no room containing any water closet shall be used for any purpose except as a lavatory and no such room shall open directly into any kitchen or cooking space or pantry by a door, window or other opening.F) Lifts:(1)lifts shall conform to the following provisions and the provisions of the latest edition of the National Building Code of India -(i)at least one lift shall be provided in every building more than 12.50 m in height;(ii)in the case of buildings more than 20.00 m in height, and 1000 Sq.M. of floor area for each floor at least two lifts shall be provided;(iii)in the case of a proposal to add one additional floor to an existing building having a lift, it will not be necessary to raise the existing lift to the additional floor;(2)subject to the above, the number, type and capacity of lift shall satisfy the requirements of the National Building Code of India.G) Loft :(1)a loft may be permitted in buildings of all use-groups;(2)the area of any such loft shall be restricted to 25% of the area of the floor of any room (other than an inhabited room) provided that 100% of the area may be covered over any corridor;(3)minimum clear height between any loft and ceiling shall be 700 mm and the clear height below the loft shall not be less than 2.10 m subject to a maximum depth of 1.50 m.H) Ledge or Tand :(1)a ledge or tand in habitable room shall not cover more than 15% of the floor on which it is constructed and shall not interfere with the ventilation of the room under any circumstances;(2)the ledge shall be provided at a minimum height of 2.10 m from floor level;(3)the maximum width of any ledge or tand shall be 600 mm.I) Mezzanine floor:(1)a mezzanine floor may be permitted to be used for any purpose provided the use conforms to the relevant rules;(2)a mezzanine floor may be permitted over a habitable room provided that -(a)it conforms to any standard for a habitable room as regards lighting and ventilation;(b)it is so constructed not to interfere under any circumstances with the ventilation of the space over and under it;(c)such mezzanine floor is not subdivided into smaller compartments;(d)such mezzanine floor or any part of it shall not be used as a kitchen, and(e)in no case a mezzanine floor shall be subdivided so as to make it liable to be converted into unventilated compartments;(3)an area up to 15% of the floor area subject to maximum of 100 Sq.M. on the particular floor shall be permitted for construction of mezzanine floor;(4)the height of any mezzanine floor shall not be less than 2.20 m from floor level to the ceiling or underside of a slab.J) Service Floor : one service floor having maximum clear height of minimum 1.8m. and maximum 2.7m. may be allowed between any two floors for plumbing, electrical and other utility services in case of buildings, other than for residential use, unless it is more than 60mt. high.K) Store Room : no store room in any residential building shall have a floor area less than 1.50 Sq.M. and a height less than 2.10 m.L) Parking Space :(1)no parking space shall be less than 2.50 m by 5.00 m;(2)the minimum head room in a garage shall be 2.10 m and floor level of the garage at ground floor must not be lower than ground level;(3)the size of any garage where more than one motor car is parked shall be calculated on basis of the number of vehicles in accordance with the provisions of Rule- 30.M) Roof :(1)the roof of a building-shall be so constructed or framed as to permit effectual drainage of the rain-water therefrom by means of sufficient rain water pipes of adequate size, wherever required, so arranged, joined and fixed as to ensure that the rain water is carried away from the building without causing dampness in any part of the walls or foundations of the building or those of an adjacent building;(2)the Sanctioning Authority may require rain-water pipes to be connected to a drain or sewer through a covered channel formed beneath any street to connect the rain-water pipe to a road gutter or in any other approved manner and/or rain water harvesting system;(3)rain-water pipes shall be affixed to the outside of the walls or through pipe shaft of the building or in recesses or chases cut or formed in such walls or in such other manner as may be approved by the Sanctioning Authority;(4)every terrace on the/topmost storey of any building shall have a common access and shall not be subdivided.N) Chimney :(1)any chimney shall confirm to the requirements of the least version of IS:1645-1960 code of practice for the fire safety of buildings (general), chimneys, flues, flue pipes and hearths;(2)any chimney shall be built at least 900 mm above any roofprovided that the top of any chimney shall not be below the top of any adjacent wall and in the case of a sloping roof, the top of the chimney shall not be 600 mm above the ridge of the roof in which the chimney penetrates.O) Parapet: a parapet and guardrails shall be provided on the edge of any roof terrace or balcony and it shall not be more than 1.50 m in height on average.P) Lighting and ventilation of rooms :(1)every habitable room, kitchen, staircase and bathroom or water closet shall have, for the admission of light and air, one or more apertures, such as windows, glazed doors, fans and lights, opening directly to the external wall or into an open verandah;(2)in any case where light and ventilation requirement are not met through day lighting and natural ventilation the same shall be ensured through artificial lighting and mechanical ventilation, as per the latest provision of building services of the latest edition of the National Building Code of India -provided in no case, the minimum aggregate area of the openings of habitable rooms and kitchen, excluding doors, shall not be less than one-tenth of the floor area.
