Section 4(4) in West Bengal Municipal (Building) Rules, 2007
(4)Every site-plan, under sub-rule (3), shall show or state on the body of the drawing showing the site-plan, the following(a)the boundaries of the site and of any contiguous land belonging to the owner thereof with number assigned to plot or premises;(b)the position of the site in relation to neighbouring streets with dimensions;(c)the name of the street on which the site abuts;(d ) the position of the building and of all other buildings including existing buildings, if any, which the applicant intends to erect upon his contiguous land referred to in clause (a) in relation to(i)the boundaries of the site and, in case where the site has been sub-divided, the boundaries of the portion owned by the appli-cant and also the portions owned by the other owners, and(ii)all adjacent streets, buildings and premises within a distance of 12 metres of the site and of the contiguous land, if any, referred to in clause (a):(e)the use or occupancy of all the buildings;(f)the direction of North point;(g)the means of access from the street to the building, and to all other buildings. if any, which the applicant intends to erect upon his contiguous land referred to in clause (a);(h)the schematic position and approximate height and the number of storeys of all other buildings within 12 metres of the site, (1) the free passage or way in front of the building;(j)the width of the street (if any) in front and at the rear of the building;(k)the means of drainage of the proposed building leading to existing public drains or drainage channels with their location in relation to the site;(l)the means of drinking water supply to the proposed building indicating the source and the distance from the site including the route through which the pipeline will be laid, if piped water supply is envisaged;(m)the means of power supply to the proposed building on the site, indicating the route through which power supply will be achieved;(n)areas of distress;(o)Such other particulars as are necessary under these rules as may be specified by the Board of Councillors;(p)the location of power line, water line, sewer line, natural drainage channel, jhora, road side drain, protective works.
