Section 76 in Kolkata Municipal Corporation Building Rules, 2009
76. Height exemption.
- The height of the following appurtenant structures shall not be included in calculating the height of a building:-(a)roof tanks and their support, the height of support not exceeding one m.,(b)ventilating, air-conditioning and similar service equipment,(c)chimneys,(d)parapet walls not exceeding one and a half m. in average height,(e)lift machine room as specified in the latest publication of National Building Code, and stair cover upto, a height of 3 m. from the roof level,(f)toilet at roof level upto a height of 3.0 m. subject to maximum floor area of 3.00 sq. m,(g)garden cover with permeable material not exceeding 3.00 m. in height,(h)equipments for telecommunication such as microwave antennae, towers and dish antennae as well as room for installing the said equipments or their support equipments subject to a maximum area of 25 sq. m. and further subject to permission of the same from Municipal Commissioner,(i)raising of ground level upto 600 mm. provided the entire site is raised to avoid flooding for areas prone to water logging with prior permission of the Municipal Commissioner.Note: the aggregate area of such structures in clauses (a) to (h) above shall not exceed one-third of the area of the roof of the building upon which these are erected.
