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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in New Town Kolkata Planning Area (Building) Rules, 2014

(2)The maximum permissible height of the building excluding the appurtenant structure specified in Sub-Rule- (1) for different width of Means of Access shall be as follows :-
Width of means of access (in m) Permissible height of building (in m) Permissible height of building (in m)
    In case of free gifting of strip of land havinga width of 2.50 m throughout the frontage of the entire plot.
i) Above 2.40 upto 3.00 7 Nil
ii) Above 3.00 upto 5.00 10 12.5
iii) Above 5.00 upto 7.00 12.5 15.5
iv) Above 7.00 upto 9.00 20 25.5
v) Above 9.00 upto 12.00 40 -
vi) Above 12.00 upto 15.00 60 -
vii) Above 15.00 No restriction -
Note: Clearance for microwave system for Tele-communication purpose in accordance with such rules or direction issued by or on behalf of Government of India. No Objection Certificate from the Civil Aviation Authority, if required shall have to be submitted for construction of building.