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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(1) in West Bengal Municipal (Building) Rules, 2007

(1)
(a)Every building on a plot containing more than one building which does not abut on means of access shall abut an internal road connecting the means of access of the plot. The floor area ratio shall be calculated on the basis of the width of means of access on which the plot abuts.
(b)The minimum width of such internal roads shall be 3.50 metres. Where internal road of 3.50 metres in width is not possible to be provided due to an existing building constructed prior to the enforcement of these rules, a building of not more than 7.0 metres in height may be allowed, provided that the width of the internal road shall not be less than 1.20 metres.
(c)The maximum permissible height of any building on a plot shall be determined by the width of the means of access on which the plot abuts according to the table given in sub-rule (3) of rule 49.
(d)The minimum width and the maximum length of all such internal roads shall be as prescribed in the table below :—
TableWidth and Length of Internal Roads
Width of means of access Maximum length of the means of access
3.50 metres and above but n9ot more than 7.00 metre 25 75
Above 7.00 metres but not more than 10.00 meters 50 150
Above 10.00 metres No restriction No restriction:
Provided that every internal road as required under this rule shall be kept free from any projection thereon and shall be kept open to the sky.Note.— No chajja or cornice or weather shed more than 500 mm. shall overhang or project thereon.
(e)in case the buildings within a plot are not of the same occupancy, an individual building of any particular occupancy shall comply with the rules governing such occupancy except the provisions regarding ground coverage which shall be in accordance with sub-rule (2) of this rule.