Section 2A(j) in West Bengal Municipal (Building) Rules, 2007
(j)"Buildings with Mixed Occupancies" shall mean those buildings in which more than one compatible occupancy are present in different proportions thereof: and shall follow Mixed Use Rules in the matter of means of access, occupancy distribution, permissible use of open space, FAR, car parking, and height of building for the purpose of this "Building Rules". The building or buildings will be treated as Mixed Occupancy Group only if the aggregate of other use group is exceeding 25% or in other words predominant use is less than 75%;
