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State of West Bengal - Section

Section 153 in West Bengal Municipal (Building) Rules, 2007

153. [Rules relating to open space regulation of Building where Block allotment is made and the Building or Buildings other than Residential Building or Buildings] [Substituted by Notification No. 227/MA/0/C-4/3R-8/2002 (Pt-I), dated 9.4.2010, for the words "Rules relating to open space regulation of Building where Block allotment is made."].

—
(1)Residential :
(a) Front Space 2.00 metres fixed
(b) Side Space 1.20 metres minimum on narrower side and 3.70metres minimum on wider side
(c) Back Space 7.00 metres minimum.
Note.— Covered area shall not exceed 40% of the gross area.
(2)[Any plot of 8K or above] [Substituted by ibid, dated 9.4.2010, for the words Any plot of 4K or above.] for all other categories of buildings e.g. Office/ Hospital, Institutional, Commercial, Business, Assembly, Mercantile, Industrial, Storage [IT/ITES] [Inserted by Notification No. 479/MA/0/C-413R-8/2002 (Pt. I), dated 10.9.2007, w.e.f. 10.9.2007.] etc. shall comply with the following rules for obtaining building permit :—
(i)Maximum Ground Coverage — 40%;
(ii)[ minimum mandatory open space shall be as follows :] [[Substituted by ibid, dated 10.9.2007, w.e.f. 10.9.2007, earlier section read as follows :
(ii ) FAR for road access of 9 metres, 10 metres and above 17 metres shall be 1.5, 2.5 and 4.0 respectively]]
Size of plot Front open space (in metre) Side open space (1) (in metre) Side open space (2) (in metre) Rear open space (in metre)
[8k, 9k and 10k] [Substituted by Notification No. 227/MA/0/C-4/3R-8/2002 (Pt-I), dated 9.4.2010, for the words 10K.] 2 4 4 7
20k 3 4 4 8
30k 4 4 4 9
Above 30k 5 4 4 10
For plots of intermediate sizes, the amount of front and rear open spaces may be suitably interpolated;[Provided that the car parking shall be provided as per provisions of these rules, and a 'No objection' certificate shall be produced from each of the authorities as indicated below for construction of any non-residential building or buildings] [Substituted by Notification No. 227/MA/O/C-4/3R-8/2002 (Pt-I), dated 9.4.2010, for the words Provided that a No objection certificate shall be produced from the authorities as indicated below for construction of any building.] on any plot of 4K or above :
(a)Directorate of Fire and Emergency Services, Government of West Bengal,
(b)the Director of Factories of Industries, Government of West Bengal,
(c)the West Bengal Pollution Control Board.
(d)the West Bengal State Electricity Board or the Calcutta Electric Supply Corporation. whichever is applicable, and
(e)Directorate of Public Health Engineering, Government of West Bengal.
(iii)[ xxx ] [[Omitted by Notification No. 479/MA/0/C-4/3R-8/2002 (Pt. I), dated 10.9.2007, w.e.f 10.9.2007, earlier section read as follows :
(iii)Statutory open Spaces—
(Open spaces around the building) For building below 18 m heightProvisions of the rule 50 may be followed;For building above 18 m height—All around set back of 6 m to be increased by 1 m for every 3 m height increase.Provided that a No objection certificate shall be produced from the authorities as indicated below for construction of office or hospital on any plot of 4 K or above :
(a)the West Bengal Fire Services Directorate,
(b)the Director of Factories or Industries, Government of West Bengal,
(c)the West Bengal Pollution Control Board,
(d)the West Bengal State Electricity Board, and
(e)the Public Health Engineering Directorate, Government of West Bengal.]]
(3)[ Notwithstanding anything contained in this rule, in cases of buildings other than residential buildings on a plot of 4K, 6K, and 7K, the requirements for residential buildings, as specified in these rules, shall be followed, and in case of Buildings other than Residential Building on a plot of 5K, requirement for residential building on a plot of 6K, as specified in these rules, shall be followed.] [ Inserted by Notification No. 227/MA/0/C-4/3R-812002 (Pt-I), dated 9.4.2010.]