Section 3(3) in West Bengal Municipal (Building) Rules, 2007
(3)No piece of land shall be used as a building site in Municipality unless the Board of Councillors is satisfied that, (a)land record is in conformity with the proposed construction;(b)the level of the land is not lower than the level of the crown of the nearest public street;(c)the land is capable of being well-drained by means of drainage facilities leading to existing public drains or drainage channels;(d)the soil of the building site is likely to sustain the construction of a building thereon;(e)where the site is within 5.00 metres of any side of a tank, the owner will take such measures as shall prevent any risk of drainage from such building passing into the tank;Explanation. "soil' shall include rocks, boulders, laterite.
