Section 142(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)The following relaxations of these rules will be available for construction of building in place and stead of existing buildings after demolition thereof :-(a)FAR: Additional FAR to the tune of 50% 100% of the area presently occupied by the tenants(s) will be allowed over and above the FAR being presently utilized in the existing structure/Premies;(b)Height: Normally the height of the re-erected building shall not be allowed to be more than 15.5 m unless the applicant is otherwise so entitled. However, this restriction on height may be relaxed as per the Act provided the proposal for re-erection complies with fire laws and provided further that additional car parking space as may be recommended by Municipal Building Committee is made available,(c)Car Parking Space: At least 50% of the ground floor space of the re-erected building shall normally be earmarked for car parking space where construction of basement for car parking facilities is not feasible as per opinion of the Municipal Building Committee. However where construction of a basement is feasible as per opinion of the Municipal. Building Committee such basement may normally be earmarked for car parking space.
