Section 113 in Kolkata Municipal Corporation Building Rules, 2009
113. Mezzanine floor.
(1)A mezzanine floor may be permitted to be used for any purpose provided the use conforms to the relevant rules.(2)A mezzanine floor may be permitted over a habitable room provided that -(a)it conforms to any standard for a habitable room as regards lighting and ventilation,(b)it is so constructed not to interfere under any circumstances with the ventilation of the space over and under it,(c)such mezzanine floor is not subdivided into smaller compartments,(d)such mezzanine floor or any part of it shall not be used as a kitchen, and(e)in no case a mezzanine floor shall be subdivided so as to make it liable to be converted into inventilated compartments.(3)An area up to 25 per cent of the covered area on the particular floor shall be permitted for construction of mezzanine floor.(4)The height of any mezzanine floor shall not be less than 2.1 m. from floor level to the ceiling or underside of a slab.
