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State of West Bengal - Section
Section 78 in Kolkata Municipal Corporation Building Rules, 2009
78. Parking Space requirements for motor cars.
| SI. No. | Occupancy | Car Parking Space Requirement |
| I. | Residential | (1) Building with single tenement - |
| (a) For a building having one tenement of lessthan 100 sq. m. in floor area - no car parking space; | ||
| (b) For a building having a tenement of 100 sq.m. or more but less than 200 sq. m. of floor area - one carparking space; | ||
| (c) For a building having one tenement of 200sq. m. or more of floor area - one car parking space for every200 sq. m. | ||
| (2) Buildings with multiple tenements- | ||
| (A) Tenement with less than 50 sq. m. of floorarea - | ||
| (a) Up to 5 such tenements - no car parkingspace, | ||
| (b) For 6 such tenements - one car parkingspace, | ||
| (c) For every additional 6 of such tenements -one additional car parking space. | ||
| (B) Tenement with more than 50 sq. m. but lessthan 75 sq. m. of floor area- | ||
| (a) Up to 3 such tenements - no parking space, | ||
| (b) For 4 such tenements - one car parkingspace, | ||
| (c) For every additional 4 of such tenements -one additional parking space. | ||
| (C) Tenement with more than 75 sq. m. but lessthan 100 sq. m. for every two such tenement additional one carparking space. | ||
| (D) Tenement with more than 100 sq. m. floorarea - one car parking space for 100 sq. m. and one car parkingspace for every additional 100 sq. m | ||
| (E) Tenements of different sizes in a building -Car parking space shall be calculated on the basis of eachsize-group, where no car parking space is necessary under (A),(B), (C) and (D) so, however, that at least one car parking spaceshall be necessary for more than 300 sq. m. of the total coveredarea in the building irrespective of number of sizes oftenements. | ||
| II. | Educational | (a) For floor area up to 100 sq. m. used foradministrative purpose - no car parking space, |
| (b) For floor area of more than 100 sq. m. butless than 400 sq. m. used for administrative purpose - one carparking space, | ||
| (c) For floor area of 400 sq. m. and above usedfor administrative purpose - one car parking space for every 400sq. m. | ||
| (d) For every new educational building havingtotal covered area of more than 1000 sq. m., one bus parkingspace for every 1000 sq. m. shall be required. This shall be inaddition to the car parking space required for the building. | ||
| III. | Institutional | (a) For hospitals and other health careinstitutions run by Government, statutory bodies or localauthorities - |
| (i) one car parking space up to 20 beds and onecar parking space for every additional 20 beds, | ||
| (ii) One car parking space for every 100 sq. m.of floor area where beds are not provided. | ||
| (b) For hospitals and other health careinstitutions not run by the Government, statutory bodies or localauthorities - one car parking space for every 75 sq. m. of floorarea, subject to a maximum of 500 parking spaces. | ||
| IV. | Assembly | (a) For theatres, motion picture houses, cityhalls, dance halls, skating ring, exhibition halls, town halls,auditorium or similar other halls, or such other places - |
| (i) having fixed seating arrangement - one carparking space for every 10 seats, | ||
| (ii) having no fixed seating arrangements - farevery 35 sq. m. of carpet area, one car parking space, | ||
| (b) For restaurant, eating houses, bars, clubs,gymkhana - no car parking space shall be necessary up to a totalcovered area of 20.0 sq. m. For carpet area of more than 20 sq.m. one car parking space for every 35 sq. m. or part thereofshall be necessary. | ||
| (c) For hotels and boarding houses - (i)one carparking space for every two (2) guest rooms shall be necessaryfor star hotels, (ii) One car parking space for every four (4)guest rooms or part thereof shall be necessary for other hotelsand boarding houses. (iii) Additional car parking space forareas, to be used as restaurant, dinning, hall, shopping halls,seminar halls, banquet halls and other purposes - one car parkingspace for every 35 sq. m. of carpet area or part thereof shall benecessary, | ||
| (d) For other assembly buildings like place ofworship, gymnasium sports stadium, railway or by passengerstation, airport terminal or any other places where peoplecongregate or gather for the purpose as specified in clause (d)of sub section (2) of section 390 - of the Act - requirement ofparking space shall be determined by the Mayor-in-Council. | ||
| V. | Business | (a) For floor area up to 1500 sq. m. - one carparking space for every 50 sq. m. of carpet area. |
| (b) For floor area in additional to the numberof ear parking spaces as required in terms of clause (a) above,additional one car parking space for every 75 sq m. of carpetarea beyond 1500 sq. m. of floor area, | ||
| (c) For floor area above 5000 sq. m - inaddition to the number of car parking spaces required in clause(a) and (b) above, additional one car parking space for every 100sq.m of carpet area beyond 5000 sq.m. | ||
| VI. | Mercantile (Retail) | (a) For carpet area lip to 25 sq. m.- no carparking space. |
| (b) For carpet area above 25 sq. m. - one carparking space for every 35 sq. m. | ||
| VII. | Industrial or Storage or Hazardous or Mercantile(Wholesale) | (a) For floor area above 200 sq. m. - one carparking space, |
| (b) For floor area above 200 sq. m. - one carparking space for every 200 sq.m. and one truck parking space forevery 1000 sq. m. subject to a minimum of one truck parkingspace, | ||
| (c) In no case the required car parking spaceshall exceed 50 and the required truck parking space shall exceed50. |