198. Power of State Government to make building rules and to classify municipal areas for the purpose of application of building rules.
(1)The State Government may make rules to provide for-(a)the regulation or restriction of the use of sites for buildings, and(b)the regulation or restriction of building.(2)Without prejudice to generality of the foregoing power, such rules may provide for all or any of the following matters :(a)information and plans to be submitted together with application under any of the provisions of this Chapter;(b)requirements of sites;(c)means of access;(d)development of land into land sub-division and layout;(e)land use classification and uses;(f)open spaces; area and height limitation;(g)parking spaces;(h)requirements of parts of building plinth, habitable room, kitchen pantry, bathroom and water closet, loft, ledge, mezzanine floor, store-room, garage, roof, basement chimney, lighting and ventilation of room, parapet, wells, septic tanks, and boundary wall;(i)provisions for lifts;(j)exit requirements including doorways, corridors passageways, staircase, ramps and lobbies;(k)fire protection requirements including materials and designs for interior decoration;(l)special requirements of occupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building (including those for assembly, movement, parking, loading, unloading, public conveniences, water supply and vendors' plazas);(m)structural designs;(n)quality of materials and workmanship;(o)alternative materials, methods of design, construction and tests:(p)building services including electric supply, air-conditioning or heating, and telephone and telex;(q)plumbing services;(r)signs and outdoor display structures;(s)compliances with the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976) relating to land and building;(t)compliance with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act 13 of1979) and such other Act or rules made thereunder as the State Government may direct;(tt)[ special provisions for building in the hill areas;] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994.](u)any other matter considered necessary in relation to building activities.(3)The State Government may by notification exempt a municipal area or a group of municipal areas as classified under section 7 from the operation of all or any of the provisions of this Chapter or of the rules made under this section.(4)While such exemption as aforesaid remains in force in any municipal area or group of municipal areas, the State Government may make rules consistent with the provisions of this Chapter for application to such municipal area or group of municipal areas.
