Section 8(2) in West Bengal Municipal (Building) Rules, 2007
(2)(a)Parks and public open spaces shall be classified for the purpose of these rules into three following groups ;(i)the parks and public open spaces with area up to 1500 sq.m. shall be termed as small parks and public open spaces;(ii)the parks and public open spaces with area more than 1500 sq.m. but up to 7000 sq.m. shall be termed as medium parks and public open spaces;(iii)the parks and public open spaces with area more than 7000 sq.m. shall be termed as large parks and public open spaces.(b)The structure above ground level shall be subject to the following provisionsNo structure other than the following shall be permitted in parks and public open spaces(i)statue of public interest;(ii)structure related to play equipments and fixtures;(iii)structure related to public amenities provided that the height of such buildings shall not exceed 4.00 metres and that total area covered by such building shall not exceed 10% of the total area of the parks and public open spaces, 5% in the case of medium parks and public open spaces and 3% in the case of large parks and public open spaces.Note. For the purpose of calculation of total area of parks and public open spaces as aforesaid the area of water body, if any, shall be excluded.(c)The underground structure shall be subject to the following provisions:(i)no underground structure shall be allowed in small and medium parks and public open spaces;(ii)in large parks and public open spaces underground structure for amenities or parking facilities may be allowed, provided such structure shall not affect the environment or create traffic problem.
