Section 77 in Kolkata Municipal Corporation Building Rules, 2009
77. Minimum Parking Space.
(1)No off-street parking space shall be less than -(a)12.5 sq. m. (2.5 m. in width and 5 m. in length), for a motor car, with a minimum head room of 2.2 m. if parked in a covered area,(b)37.5 sq. m. (3.75 m. in width and 10 m. in length), for a truck and bus with a minimum head room of 4.75 m. if parked in a covered area.(2)The minimum width of circulation driveway to be provided for adequate maneuvering of vehicles shall be 4.0 m. for cars and 5.00 m. for trucks exclusive of parking space referred to in sub-rule (1) However, a projection from a height above 5.50 m. from the ground level may be permitted keeping the mandatory open space open to sky as per this rule.(3)The parking layout plan shall be so prepared that the parking space for each vehicle becomes directly accessible from driveway or circulation driveway or aisles. However stack car parking arrangement will be allowed in such a way that every car can be moved by shifting not more than one car. This stack car parking will be allowed only on the ground floor level.(4)(a)For building with different uses, the area of parking space shall be worked out on the basis of respective uses separately and parking space to be provided for the total number of vehicles thus required.(b)In case of a plot containing more than one building, parking requirement for all buildings shall be calculated on the basis of consideration of the area of respective uses a uses.(5)Notwithstanding anything contained in sub-rules (1), (2), (3) or (4), if the site abuts on a street or means of access-which is less than 3.5 m., parking space may not be insisted upon.(6)(a)In case of buildings of Single Occupancies, other than residential and education, for the purpose of calculating requirement of car parking spaces, the area of common spaces shall be excluded.(b)In case of buildings used only for residential or educational occupancy or both, for the purpose of calculating requirement of car parking spaces, the area of common spaces shall be included.(c)In case of buildings having mixed occupancies / more than one occupancies wherein one of the occupancy types is residential or educational, for the purpose of calculating requirement of car parking spaces, the area of common spaces in the proportion of residention of residential or educational usage to the area of the whole building, shall be taken into account.
