Section 33 in New Town Kolkata Planning Area (Building) Rules, 2014
33. Building and plumbing services.
(1)Building Services :-(a)the planning design and installation of electrical fittings, air-conditioning and heating work, installation of lifts and escalators shall be carried out in accordance with the provisions of the National Building Code of India. For electrical aspects of building services, the provisions of the National Electrical Code shall apply;(b)the number of type of lifts to be provided in different buildings shall be as specified in the National Building Code of India.(2)Plumbing Services :-(a)only the domestic water from Bath, Water Closet and Kitchen shall be led to the community sewerage system wherever applicable;(b)rain and storm water from roof - top and Yard washing shall be connected to the drainage system or waste water recycling system or water harvesting system where provided;(c)the house connection pipes projecting from adjoining sewer manhole are the properties of the Sanctioning Authority wherever applicable and shall not be interfered with or connected to the internal sewerage line of the plot without the written permission of the Sanctioning Authority;(d)the internal sewer system shall be connected to the house connection pipe of the main sewer line only through a master trap of approved design and quality;(3)the planning design, construction and installation of water supply, drainage and sanitation and gas supply system shall be in accordance with the provisions of water supply, drainage and sanitation, gas supply and/or plumbing services, of the National Building Code of India;(4)the Sanctioning Authority or any officer authorised by it may, at all reasonable time, normally between sunrise and sunset, enter into or upon any premises for inspection of sewer lines, manholes and allied connections and cleaning or maintenance of the same, as necessary;(5)construction of dug-well or tube-well while erection of building is taking place is not permitted without written approval of the Sanctioning Authority or the Competent Authority.
