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State of West Bengal - Section

Section 132 in Kolkata Municipal Corporation Building Rules, 2009

132. Requirements as to electricity.

(1)Any building with floor area 5,000 sq. m or more should have an electrical power distribution drawing with anticipated load demand. The electricity drawing must be approved by an Electrical Engineer or an Energy Manager or a certified Energy Auditor or a person duly qualified by the appropriate authority and holding a supervisory license. The electrical drawing must be submitted along with the building plan.
(2)In respect of any building having total floor area of 20,000 sq. m. or more and used for commercial purpose and where the connected load is expected to be 500 KW or more, a certified Energy Auditor should approve the electrical power distribution plan of the building. For erection and commissioning job of the electrical plants and equipments of such buildings, a certified Energy Auditor should supervise the job and will have to finally give "Completion Certificate of Electrical Works" on satisfactory completion of the work.
(3)Any building with high load demand may ask for HT supply and in such case the local power utility will take the final decision of HT supply depending upon the nature of the building.
(4)Every building with a load demand of 50 KW or more or a building with total floor area of more than 5,000 sq. m should provide an open space for commissioning a transformer. The land must be kept free for the utility and no construction work will be allowed to be carried on the space. The space should be well accessed by 3 m wide roads for normal truck or lorry movement for loading and unloading of transformer and accessories for erection and maintenance.
(5)For overhead supplies to the power supply point, the line to earth gap must comply with the requirements of the National Building Code of India.