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State of West Bengal - Section

Section 168 in West Bengal Municipal (Building) Rules, 2007

168. Special conditions.

— (1)(a) Additions to existing buildings shall be permitted only in the case of structurally sound structures with a record of the complete details pertaining to the soil or stability materials and system of construction;(b)The total floor area, height and ground coverage after addition to an existing building shall not exceed the provisions of maximum permissible floor area, height and open space as per the criteria specified in the rules 162, 163, 164 and other relevant rules, while additions to an existing building shall further conform to the provisions for front, rear and side setback as specified in these rules.
(2)In the case of multiple buildings in a plot, open space shall be set aside for the purpose of public and community activity in addition to the provisions for open space and for providing the means of access as specified in these rules.
(3)Every building erected or re-erected must have such structural and architectural features as to prevent the building being in the opinion of the Board of Councillors, unsightly or unsuitable to its surrounding. If the roof or walls of any building are, in the opinion of the Board of Councillors, in an unsightly condition they may by written order direct the owner to repair, paint or colour-wash such part of the building as they may direct within the period specified in the order.
(4)The foundations of all buildings or parts must rest on solid ground or rock and have width and depth suitably designed according to the distribution of the soil and hard rock strata in different parts of the foundation and have dimensions worked out "as per the permissible safe bearing capacity and other consideration in accordance with relevant Codes of Practice of BIS. The depth below the ground level shall not be less than 2.0 metres in the case of R.C.C. Column footings and 1 : 2 metres in the case of all other foundations.
(5)Every building or part thereof shall have continuous foundation walls, extending below ground level as specified. All openings in such walls or in floors, walls, windows and drains and all junctions between building parts shall be tightly closed or effectively secured with pest-proof screening materials as approved by the Board of Councillors.
(6)The party-walls of a masonry or framed building or the end wall of a ferro-concrete building must be built of stone or brick bedded in lime or cement mortar for their full height and if the Board of Councillors so direct, must be carried up to a thickness of not less than 0.25 metre above the roof, flat or gutter to such a height as will give a distance of at least 0.5 metre measured at right angles to the slope of the roof above the highest part of the roof, flat or gutter.
(7)
(a)Individual columns of all RCC framed buildings shall in the case of stepped foundations, be interconnected in two directions, at right angles, by RCC beams at the footing level, designed in accordance with BIS Codes of Practice;
(b)Individual column of all RCC framed buildings as well as all external and internal walls of a load bearing structure, shall be interconnected in two directions at right angles by RCC beams at plinth level adequately designed in accordance with BIS Codes of Practice;
(c)There shall be adequately designed RCC lintel bands in all external and internal brick and stone masonry walls at vertical intervals not more than 0.9 metre. These shall be continuous and connected to each other at the same level in the case of all load bearing walls and tied to the columns in case of RCC framed structures.
(8)No building shall be altered so as to reduce the number, width or location of exits to less than what is required under the criteria specified in these rules.
(9)If any car parking space is required to be provided under the criteria specified in these rules and no such car parking space can be provided in such existing building, the floor area allowable under the provisions of these rules shall be reduced by the area required for such car parking spaces which cannot be provided for in the said building.
(10)No building shall be erected or re-erected in any locality, if the Board of Councillors at a meeting records in writing that the proposed construction, either by reason of the nature of its construction and location or by reason of the uses to which it is intended to be put, is likely to affect prejudicially any existing building in the locality by reducing its market value or by diminishing any advantage it enjoys on account of its situation or otherwise.
(11)The Municipality may decide the widths of buffer zone upslope and down slope of National Highways and State Highways where no new construction or addition or alteration to any existing structures or change of use will be allowed.
(12)The minimum widths for corridors within the buildings shall be as follows :
Residential tenement (internal) 0.9 metres;
Mercantile, Business and Assembly buildings 2.0 metres;
Access to shop in mercantile buildings:  
Shops on one side only 2.0 metres;
Shops on both sides 3.0 metres;
Note.— The width of all other corridors and those connecting vertical exits to individual units shall .not be less than the width of the corresponding staircases as specified in these rules.
(13)Rain Water Harvesting (Roof Top Rain Water Harvesting (RWH) Roof top RWH system shall form a part of all buildings and shall have to be included in the plan in a distinctive manner.
(14)Solar Panel—Provision for use of solar energy in the form of solar heater and / or solar photo cells may be included in the Building Plan. Note,—If solar energy system is proposed. in any building, an incentive to the tune of 10% reduction in the building plan sanction fee may be allowed.
(15)Maintenance of building – Provisions of rule 170 of these rules to be followed.