Section 2A(a) in West Bengal Municipal (Building) Rules, 2007
(a)"Residential building" means, any building in which sleeping accommodation is provided for normal residential purpose as the principal use with cooking facility or dining facility or both; such building shall include one or two or multifamily dwellings, lodging, hostels, old age homes, dormitories. apartment houses and flats; In case of hostels or dormitories attached to educational institution there may or may not be any cooking facilities.
