Section 347 in Kolkata Municipal Corporation Act, 1980
347. Compulsory provision of footpaths.
(1)Notwithstanding their present availability, the Corporation shall ensure within a, reasonable time and subject to the availability of resources that all public streets under category I, category II and category. III-have raised footpaths adjoining the same.(2)Notwithstanding the existing situation, the Mayor-in-Council shall specify different minimum widths for footpaths which are adjacent t6 the public streets under category I, category II and category III so as nt3t less than 1.5 metros on each side_in any case :Provided that more than one minimum width may be specified for the footpath abutting each category of public street so as to provide for different requirements owing to different abutting and uses :Provided further that while prescribing or revising any regular line of a public street, it shall be stipulated that the minimum width specifications for footpaths shall be complied with.(3)The minimum widths referred to in sub-section (2) may be revised by the Mayor-in-Council.
