Section 56 in West Bengal Municipal (Building) Rules, 2007
56. Provisions for buildings constructed under Government approved schemes.
(1) Notwithstanding anything contained elsewhere in these rules, the provisions of this part shall apply in respect of matters provided therein, in the case of buildings constructed by Governments, or any of the statutory bodies under any Government approved scheme, for residential use of-persons belonging to low income group or of industrial workers.(2)The minimum size of a plot shall not be less than 30 square metres and the maximum size of the plot shall not be more than 65 square metres.(3)The following provisions shall be complied with for the construction of building under sub-rule (1) :(a)no building shall be constructed on a plot if the width of the means of access to the site is less than 1.2 metres;(b)no building exceeding 8.0 metres in height shall be allowed on a plot if the width of the means of access to the site is less than 3.5 metres;(c)the maximum permissible ground coverage shall be 75% of the area of the plot;(d)the maximum height of the building shall be 10 metres;(e)the minimum front open space for a building shall be 0.8 metre;(f)the minimum rear open space for a building shall be 1.0 metre;(g)the buildings may be of the row housing type with common wall and the maximum length of the buildings in a row shall be 50 metres. After every 50 metres of length of the building in a row, there shall be an open space of not less than 2.5 metres in width for the entire depth of the buildingProvided that such open space shall not be necessary if there is a street or passage at such location, the minimum width of which is 2.5 metres.(h)no parking space within the plot shall be necessary.
