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State of West Bengal - Section

Section 109 in West Bengal Municipal (Building) Rules, 2007

109. Covered area.

— (1) The maximum covered area of residential building shall be governed by the following :
Category of Plot Maximum permissible covered area
(i) [2, 3, 4 and 5 Cottahs] [Substituted by Notification No. 227/MA/0/C-4/3R-8/2002 (Pt-I), dated 9.4.2010, for the words 2, 3 and 4 Cottahs.] 55% of the sit area.
(ii) [ xxx ] [Omitted by ibid, dated 9.4.2010, before omitted it was 5.]6 and 7 cottahs 50.00% of the sit area.
(iii) 8, 9 and 10 cottahs 45.00% of the sit area.
(iv) Building specified in sub-rule (2) of rule 93 60.00% of the sit area.
(v) IT, ITES[and other permissible industrial,institutional and Commercial Sector buildings] [Substituted by Notification No. 479/MA/0/C-4/3R-8/2002 (Pt. I), dated 10.9.2007, w.e.f. 10.9.2007, for the words and other permissible Industrial & Commercial Sector Buildings.] 40.00% of the sit area.
Explanation.— For Block Areas, the provisions of rule 153 shall apply.
(2)In case of existing buildings only in the wider side space (or in the back space in the case of corner plots of 4 K and above), only one motor garage up to 5.00 m (overall) in length, 15 Sq. Metre in area and 2.25 m in height from Ground Level will be allowed in the case of 2 K or 3 K corner plots, a garage may be allowed in any place outside the covered area without covering any part of the narrower side within the limits regulating the height and width). The minimum clear width and the area of this garage will be 2.25 m and 9.60 sq. metre respectively. This garage or such portions of it as would be constructed within the minimum width of the wider space will be over and above the covered area specified above and will not also be taken into consideration while calculating F.A.R. No accesses to the roof of this garage will be allowed. Garage in the wider space cannot cover the minimum width of the back space as specified in rule 107.