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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(6) in Kolkata Municipal Corporation Building Rules, 2009

(6)
(a)In case of buildings of Single Occupancies, other than residential and education, for the purpose of calculating requirement of car parking spaces, the area of common spaces shall be excluded.
(b)In case of buildings used only for residential or educational occupancy or both, for the purpose of calculating requirement of car parking spaces, the area of common spaces shall be included.
(c)In case of buildings having mixed occupancies / more than one occupancies wherein one of the occupancy types is residential or educational, for the purpose of calculating requirement of car parking spaces, the area of common spaces in the proportion of residention of residential or educational usage to the area of the whole building, shall be taken into account.