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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in New Town Kolkata Planning Area (Building) Rules, 2014

(2)If any question arises as to what, for the purposes of the Act shall be deemed to be the site for erection, re-erection, addition to or alteration of any building, the Sanctioning Authority shall determine the same and his decision shall be final.
(B)Conditions as to use of a building site - No piece of land shall be used as a site for erection, re-erection, addition to or alteration of, any building-
(a)unless the New Town Kolkata Development Authority is satisfied on a Soil Investigation Report from a Geo-technical Engineer, giving design parameter on the basis of the condition of the soil at site and accepted by the Structural Engineer submitted by the person, from engineering point of view, fit to be built upon:
Provided also that soil investigation shall be done under the direction of a Geo-Technical-Engineer;
(b)if the building to be erected is intended for human habitation, unless the Sanctioning Authority is satisfied that it is capable of being well-drained and that owner will take necessary steps to drain it;
(c)If the frontage of the site abutting the road is less than 5M, unless the Sanctioning Authority is satisfied that the site can, subject to the fulfillment of other conditions specified in these rules, be used for construction of a building;
(d)If the owner of any land utilizes, sells, leases out or otherwise disposes of such land or any portion thereof as plots for the construction of buildings thereon, He/She shall lay down and make street or streets giving access to the plots into which the land may be divided and connecting such street or streets with any existing public street;
(e)If in the opinion of Sanctioning Authority it would be unsafe to construct a building on it for reasons to be recorded in writing.
(C)Distance from electric lines - No building or verandah, balcony or projection of any building, shall be permitted to be erected, re-erected, added to or altered in any case where the distance between such construction and any overhead electric lines, in accordance with the provisions of the Electricity Act, 2003 and the rules framed there under is less than as specified below:-
    Vertical Clearance Horizontal Clearance
(a) Low and medium voltage lines including servicelines 2.50 m 1.20 m
(b) High Voltage lines upto and including 11,000volts 3.70 m 1.20 m
(c) High Voltage lines above 11,000 volts and upto33,000 volts 3.70 m 2.00 m
(d) For extra high voltage line beyond 33,000 volts 3.70 m plus 0.30 m for every additional 33,000volts or parts thereof 2.00 m plus 0.30 m for every additional 33,000volts or parts thereof
NOC from WBSEDCL regarding alignment of Low, Medium and High voltage lines, if required, will be submitted to New Town Kolkata Development Authority.
(D)Prohibitions concerning means of access -