Section 154 in West Bengal Municipal (Building) Rules, 2007
154. Buildings on Plots meant for use in part as shops on the ground floor.
(1) Shops of some approved categories only will be permitted in shop allowable plots. No area for shops dealing with building materials such as Cement, Steel, Brick, Sand, Lime, Soorkee and such edible items as meat, fish, vegetable, is permitted. The decision of the Authority as to whether a particular category of shop will be permitted or not will be final.(2)Shops as road-fronts only will be permitted. In corner plots, shops on one side only as shown in the layout plan will be permitted. Depth of shop room shall not exceed 20 ft from the front building line.(3)Minimum front opening of shop rooms shall be 3.04 metre (10'4'). The plinth of the shop room may be towered to 0.25 m notwithstanding anything contained in rule 115.(4)A cantilever verandah projecting up to the property line shall have to be constructed by the owners at the first floor level all along the road frontages of the buildings. The weather board will also have to be taken down from the above verandah to the height of 2.75 M (9'0') from the ground level. This verandah will not be considered in the calculation of FAR.(5)The plot-holder shall ensure that the portion of pavement or public road is not encroached with building materials used for construction. The Authority sanctioning the building plan shall have the right to disconnect the temporary water connection of the plot holder as allowed under cause (a) of sub-rule (4) of rule 151 and take such further action as may be considered necessary for the removal of the said encroachment.
