Section 105 in West Bengal Municipal (Building) Rules, 2007
105. Means of access.
(1) For plots of more than 10 K where more than one house will be permitted, the organisation which erects building shall provide as means of access to such building a clear pathway not less than 3.6 m. in width for 3 storeys and 5 m (16 ft) in width beyond 3 storey from a street to the entrance door of such building, and such pathway shall, so long as it is used as a means of access to that building be maintained free from any obstruction and shall not at any time cause or permit any portion of any building below a height of 5 m (16 ft) to overhang into such passage.(2)No building shall be erected so as to deprive any other building of the means of access as provided in this rule.(3)Every person who erects a building shall indicate upon any plan required to be furnished by him in accordance with these rules the whole area of such means of access by a distinguishing colour and description.(4)Every person who erects a building shall not at any time erect or cause or permit to be erected or re-erected any building, which in any way encroaches upon or cause or permit to be diminished the area so set apart for this purpose.(5)Every such means of access shall be drained and lighted to the satisfaction of the Authority. Manhole covers or other drainage, water or any other fittings laid in such means of access shall be flushed with the finished surface level so as not to obstruct safe travel over the same.(6)A person who undertakes construction work on building shall not reduce the access.(7)The means of access under these rules shall not be deemed to be suitable and sufficient until they have been approved by the Authority who shall have power to prescribe the width of the clear way which he shall communicate.
