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 4 in West Bengal Town and Country Planning (Development of Township Projects) Rules, 2008

4. Allocation of Land Area.

—The area to be provided for basic urban infrastructure amenities, basic urban infrastructure facilities and additional open space within the township project shall not be less than the following limit:—
Type of Township Area for Basic Urban Infrastructure Amenities Area for Basic Urban Infrastructure Facilities Additional Open Space
Residential 35% of Project Area 10% of Project Area nil
Institutional 35% of Project Area 10% of Project Area nil
Industrial 35% of Project Area 10% of Project Area 10% Project Area
Other Special Category 35% of Project Area 10% of Project Area nil
Integrated 35% of Project Area 10% of Project Area 5% of Project Area
Note:
(i)In Special Category of township like Information Technology or Information Technology Enabled Services or Health or Sports or alike township, principal use shall be covering at least two-third of the Net Project Area but not exceeding three-fourth of the Net Project Area and at least one-fourth of the Net Project Area shall be used for residential purpose.
(ii)In Integrated Township at least one-third of the Net Project Area shall be used for residential purpose and at least half of the Net Project Area shall be used for other special purposes like Institutional, Industrial, Commercial Complexes and alike.
(iii)There shall be provision for economic weaker section and low income group category housing in the township as per the stipulation made by the State Government in this regard.
(iv)Principal uses shall also include necessary allied activities exclusively associated with the basic purpose like hostel accommodation, staff quarters; specific outdoor and indoor play areas like football ground, gymnasiums etc. and recreational facilities like auditoriums and open air theatres for exclusive use of the institute or industry.
(v)Adequate provision for residential accommodation for service-population should be considered.