Section 106 in Kolkata Municipal Corporation Building Rules, 2009
106. Habitable Room.
(1)No habitable room shall have a floor area of less than 6 sq. m.(2)No habitable room shall have a width of less than 2.4 m.(3)No habitable room shall have a height less than 2.90 m. measured from the surface of the floor to the lowest point of the ceiling or the underside of any slab.(4)All rooms in any building irrespective of their use-group used for human habitation shall comply with sub- rules (1), (2), and (3).(5)The area of a habitable room proposed under the provisions of Chapter XII of these rules shall not be less than 6 sq. m and height not less than 2.75 m. measured from the surface of the floor to the lowest point of the ceiling or the underside of any slab.Provided that in the case of any centrally air-conditioned building, the height of any habitable room shall not be less than 2.4 m. measured from the surface of the floor to the underside of any slab or false ceiling as the case may be.Provided further that in case of any pitched roof, the average height shall not be less than 2.75 m. and the minimum height at eaves level shall not be less than 2.1 m.
