Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 107 in West Bengal Municipal (Building) Rules, 2007

107. Obligatory front space, minimum side spaces and back spaces for various categories of residential buildings.

(1)Obligatory front space, minimum side spaces and back spaces for various categories of residential buildings shall be as follows :-
Category of plot Front (fixed) (in metre) Narrower side (Min.) (in metre) Wide side (min.)(in metre) Back (min.) (in Metre)
2k 1 0.9 2.5 2
3k 1 0.9 2.5 2
4k 1 0.9 2.5 4
5k 1 0.9 2.5 6
6k 1.5 1 3 7
7k 2 1 3 7
8k 2 1.2 3 7
9k 2 1.2 3.5 7
10k 2 1.2 3.5 7
(2)In every building specified in sub-rule (2) of rule 93 there shall be a fixed front open space measuring 1.0 metre, minimum side open space of 1.22 metres and minimum back open space of 1.22 metres.Explanation- For Block Areas the provisions of rule 153 shall apply.
(3)For the Corner plots, the width of wider side space will be reduced to counterbalance, the difficulty of planning of the building due to rounding off the frontage but the clear gap with its adjacent building shall never be less than 2.5 metres (8'-2"). The side spaces of the corner plots will also be suitably adjusted where provision for paved passage, open ground, play-ground, will allow for such adjustment. The maximum covered area and F.A.R. will however remain the same as in other plots.
(4)A Plan showing the area that may be built up or covered can be seen by each plot holder in the office of the Authority sanctioning the building.