Section 60 in Kolkata Municipal Corporation Building Rules, 2009
60. Requirements of a passage.
(1)The Mayor-in-Council may, in consultation with the Municipal Building Committee with regard to different categories of streets as classified under section 346 or different occupancy or use groups as referred to under sub-section (2) of the section 390, specify from time to time the minimum widths and the corresponding maximum lengths of any passage in relation to the specified sizes of plots or heights of buildings or both.(2)Every person who erects, re-erects, adds to or alters any building shall in a distinctive manner show the whole area of any means of access appertaining to a site on the site plan.(3)Every means of access appertaining to a site shall be drained and lit to the satisfaction of the Municipal Commissioner and manhole covers or other drainage, water supply or other fittings laid in such means of access shall be flushed with the finished surface so as not to obstruct safe travel over the same.
