Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 26 in New Town Kolkata Planning Area (Building) Rules, 2014

26. Height of building.

(1)The following appurtenant structures shall not be included in the height of the building:-
(a)stair cover not exceeding 2.60 metres in height from the surface of the roof;
(b)lift machine rooms as per the latest edition of the National Building Code of India;
(c)roof tanks and their supports, the height of supports not exceeding 0.75 meter and the top of the tank not exceeding 3.00 meters from the surface of the roof or highest point of the building;
(d)parapet walls or railings not exceeding 1.50 meters in height (with a minimum height of parapet wall or railing of 1.00 meter);
(e)ventilating, air-conditioning and other service equipment;
(f)dome, minaret, kiosk, pergola and other non-usable feature not exceeding 3.50 meters in height;
Note: a. There shall be provision for lift in buildings having height more than 15 m.b. No appurtenant structure shall be constructed on another appurtenant structure which shall be exempted only for over head water tank.
(2)The maximum permissible height of the building excluding the appurtenant structure specified in Sub-Rule- (1) for different width of Means of Access shall be as follows :-
Width of means of access (in m) Permissible height of building (in m) Permissible height of building (in m)
    In case of free gifting of strip of land havinga width of 2.50 m throughout the frontage of the entire plot.
i) Above 2.40 upto 3.00 7 Nil
ii) Above 3.00 upto 5.00 10 12.5
iii) Above 5.00 upto 7.00 12.5 15.5
iv) Above 7.00 upto 9.00 20 25.5
v) Above 9.00 upto 12.00 40 -
vi) Above 12.00 upto 15.00 60 -
vii) Above 15.00 No restriction -
Note: Clearance for microwave system for Tele-communication purpose in accordance with such rules or direction issued by or on behalf of Government of India. No Objection Certificate from the Civil Aviation Authority, if required shall have to be submitted for construction of building.
(3)The minimum clear height of a floor shall be 2.7m. from the soffit of beam provided that for service floor, this shall be minimum 1.8 m. and maximum 2.6 m. and for Mezzanine Floor, this shall be minimum 2.2 m.
(4)There will be no restriction in heights of buildings on plots abutting means of access above 10.00 m. in width subject to free gifting of strip of lands having a width of 5.00 m. throughout the front of the entire plot along the means of access. However, this increase in height as mentioned above shall be permissible provided the area of the plot is at least 2,500 Sq.M. and frontage of the plot abutting the main road is at least 15.00 m.
(5)The strip of land should be gifted through a registered deed of conveyance to the Sanctioning Authority and the Sanctioning Authority will be the custodian of the said gifted strip of land.
(6)In case of such additional height obtained by free gifting the strip of land as mentioned hereinabove, the applicant will get FAR of original road width only however, the applicant will be given benefit of FAR and ground coverage taking into consideration the portion gifted to the Sanctioning Authority.