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State of West Bengal - Section

Section 52 in West Bengal Municipal (Building) Rules, 2007

52. Provision of parking space for a building within a plot in the areas other than municipalities in hill areas.

— (A) Minimum Parking Space :
(1)No off-street parking space shall be less than—
(a)12.5 square meters (2.5 meters in width and 5 meters in length) for a motor car, with a minimum head room of 2.2 meters if parked in covered area,
(b)37.5 square meters (3.75 meters in width and 10 meters in length) for a truck and bus with a minimum head room of 4.75 meters if parked in a covered area.
(2)The minimum width of circulation driveway to be provided for adequate manoeuvring of vehicles shall be 4.0 mtrs. for cars and 5.00 mtrs. for trucks exclusive of parking space referred to in sub-rule (1). However, a projection from a height above 5.50 mtrs. from the ground level may be permitted keeping the mandatory open space open to sky as per this rule.
(3)The parking layout plan shall be so prepared that the parking space for each vehicle becomes directly accessible from driveway or circulation driveway or aisles. However stack car parking arrangement will be allowed in such a way that every car can be moved by shifting not more than one car. This stack car parking will be allowed only on the basement and ground floor levels.
(4)
(a)For building with different uses, the area of parking space shall be worked out on the basis of respective uses separately and parking space to be provided for the total number of vehicle thus required. (b) In case of a plot containing more than one building, parking requirement for all buildings shall be calculated on the basis of consideration the area of respective use or uses.
(5)Notwithstanding anything contained in sub-items (1), (2), (3) or (4) of this rule if the building site abuts on a street or means of access which is less than 3.5 meters, parking space may not be insisted upon.
(6)In calculating the areas of different occupancies in the same building or different units of same occupancy in a building, the areas of common spaces of any floor which is included in the calculation of the Floor Area Ratio as per provision of these rules shall be distributed proportionately amongst the different units or occupancies. However, in case of residential use, the actual floor area of the tenements shall be considered excluding the areas of the common space. The requirements of car parking spaces shall be calculated accordingly.
(B)Parking Space requirements for motor cars : (1) The parking space requirements for motor cars in respect of different categories of buildings are given in the Table below :
Off-street Car Parking SpaceTable
Sl. No. Occupancy Car Parking space Requirements
I. Residential (a) One car parking space to be provided forevery 150 sqm. Of floor area up to a total floor area of 600sqm.(b) One car parking space to be provided for every 140sqm. Of floor area above a total floor area of 600 sqm. Up to5000sqm.(c) One car parking space to be provided for every130 sqm. Of floor area above a total floor area of a5000sqm.NoteI:-Howeverfor building or buildings having individuals tenements size notexceeding 60 sqm. In the entire buildings, one car parking spaceto be provided for every 250 sqm of floor area;II-Forthe purpose of calculations of number of car park nearest wholenumber is to be considered.
II. Educational For all educational buildings, one car parkingspace and one bus parking space are to be provided for every 500sqm of floor area and part thereof(exceeding 50%). However, atleast on car parking space is to be provided for everyeducational buildings
III. Institutional For hospitals and other health careinstitutions-(I) one car parking space for every 150 sqm offloor area is to be provided for a total floor area not exceeding1000sqm. However, at least one car parking space is to beprovided for such institution building.(ii) One car parkingspace for every 100sqm of floor area is to be provided for atotal floor area exceeding 1000sqm (subject to a maximum of250nos. Of car parking space).
IV Assembly (a) For the ares, motion picture houses,auditorium or similar or similar other halls-One car parkingspace for every 75 sqm of floor area shall be required. However,at least one car parking space is to be provided for suchbuildings every having less than 75 sqm of floor area,(b) ForExhibition Halls, Town Hall or city halls and similar other halls-one car Parking space is to provided for such hall even havingless than 200 sq.m. Of floor area. shall be required. However, atleast one car parking space is to provided for such halls evenhaving less than 200 sq.m of floor area,(c) Forrestaurant, eating houses bars, clubs, gumkhana, dance halls onecar parking space for every 75 sq.m of floor area and/or partthereof (exceeding 50%). However, at least one car parking spaceis to be provided for such buildings even having less than 75sq.Metres,(d) For hotels – One car parking space for every250 sqm of floor area and/or part thereof(exceeding 50%). Howeverat least two car parking space is to be provided for such hotelbuildings.:Provided that for Hotels with Banquet Hall forother facilities like conference, Marriage Ceremony and otherpublic Gatherings one car parking space for every 50 sqm of suchfloor area of banquet Hall shall be requiredadditionally:Provided further that while calculating the areaof hotel to assess the requirements of car parking, area ofbanquet hall will not be considered.(e) For boarding houseand guest house – One car parking space for every 500 sqmo9f floor area and/or part thereof (exceeding 50%). However, atleast one car parking space is to provided for such houses.Forother assembly buildings like place of worship, gymnasium, sportsstadium, railway or bus passenger station, airport terminal;orany other places where people congregate or gather-requirement ofparking space shall be determined by the Chairman-in-Council.
V. Business One car parking space for every 100 sqm of floorarea and/or part thereto (exceeding 50%) However, at least onecar parking space is to be provided for such building.
VI Mercantile(retail) (a) For floor area up to 50 sq.m – no carparking space.(b) For floor area above 50 sqm. -one carparking space plus an additional car parking space for every 100sqm of the covered area.
VII Industrial, storage and Mercantile (a) For floor area up to 200 sqm. - no9 carparking space.
(wholesale (b) For floor area above 200sqm. - one carparking space for every 200 sqm. And one truck parking space forevery 1000 sqm. Subject to a minimum of one truck parkingspace.In no case the required car parking space shall exceed50 and the required truck parking space shall exceed 50:
Provided that while calculating the floor area for the purpose of car parking space required, covered areas for car parking are not to be considered.
(2)Notwithstanding the provisions of sub-item (1) this part the Chairman-in-council may in any area or ward or borough for the purpose of this rule, require additional parking spaces to be provided in such area
(C)Parking spaces to be distinct:
the open spaces required under rule 50 and driveway shall not be treated as parking space for the purpose of these rules. However open car parking may be allowed on the mandatory open space provided that a clear driveway of 4.00 mtrs. width is maintained.