Section 50(4) in West Bengal Municipal (Building) Rules, 2007
(4)Joint Open Space. Subject to the provisions contained in this rule, the joint open space shall be provided in between two buildings, if the height of one of such building exceeds the height of 14.50 M whether belongs to the same owner or not, as follows :(I)7.00 Mif height of both the buildings exceeds 14.50 M,(II)If one of the buildings exceeds 14.50 M in height(a)4.50 Mif height of the other building is above 11.0 M but does not exceed 14.5 M,(b)3.50 Mif height of the other building is above 8.0 M but does not exceed 11.0 M,(c)3.00 Mif height of the other building does not exceed 8.0 M.Note. If any of the buildings has basement, the minimum Joint Open Space against the basement line shall be kept as 7.0 M. The rule of Joint Open Space shall not be applicable in case the adjoining structure is not exceeding 5.0 M in height.The Joint Open Space between two building may vary at places considering the variation of height of any of the buildings or both the buildings.
