Section 69(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)While calculating the floor area under this chapter, the following shall not be included, namely:-(a)stair cover not exceeding 3.0 m. in height and stair case with landing upto the extent of the width of the stairway in each floor including ramp if there be any,(b)lift machine room as per latest edition of the National Building Code,(c)lift landing lobby with a maximum area of 6 sq.m. in all floors including roof if any, 3.0 sq.m for every lift in each floor including roof, if any,(d)roof tanks and their support, the height of support not exceeding 1 m,(e)chimneys, ventilating, air-conditioning and service equipments attached to the building:Provided that the aggregate area of these structures mentioned at (a) to (d) above shall not exceed one-third area of the roof upon which these are erected,(f)areas of loft, ledge or tand and areas of cupboards or wardrobes upto a maximum extent of 3% of total floor area,(g)the actual area used for covered car parking space and area of basement used for car parking only in accordance with table 6 of sub-rule (1) of rule 78 subject to a maximum permissible limit for one car parking space of 25 sq. m for ground floor and 35 sqm 40 sqm. other than ground floor inclusive of all circulation spaces and ramps,Provided that, if additional parking is provided in excess of provisions in table (6) of sub - rule (1) of rule 78 in case of big residential complexes, old residential high - rise buildings, Mega Commercial Project, hospitals and educational buildings etc., the additionally provided parking space should not be counted as consumption of Floor Area Ratio.(h)area of service floor as permitted in rule 114.(i)areas for toilet, garden covered with permeable material, pergola, expanded or similar other materials at the roof level upto 5% of the total roof area or 10 sq. m whichever is less.(j)the area of escalator;
