Section 9(2) in West Bengal Municipal (Building) Rules, 2007
(2)(a)A plot to be sub-divided shall be termed as "mother plot";(b)sub-division may not be allowed if the "mother plot" abuts a means of access having a width of less than 3.50 metres for plains;(c)every individual plot obtained by sub-division of the "mother plot" shall abut a means of access having width of not less than 3.50 metres;(d)the junctions of means of access within the "mother plot" shall be provided with splayed corners measuring not less than 2.50 metres on each side;Note.Clauses (a) to (d) shall not apply to a scheme for Economically Weaker Section and Low Income Group Housing approved by the Government, and Salt Lake Township;(e)sub-division may be allowed on the condition that the following facilities shall be provided by the owner at his own cost to the satisfaction of the Board of Councillors :(i)drainage facilities with pucca drain ensuring drainage of each individual plot and of the means of access and passages leading to existing public drains or natural drainage channels;(ii)all weather means of access and related protective works, if necessary, along with street lighting;(iii)streets and passages along with street lighting;(iv)sanitary facilities including garbage disposal facilities;(v)water supply facilities;(f)no permission for sub-division of a plot of land shall be granted unless each sub-divided plot is at least 80 sq. metres in area with minimum width of 6.0 m;(g)no sub-division of a plot shall be granted unless a detailed layout plan of the area proposed to be sub-divided is submitted before the Municipality duly integrating the site layout plan with the general use of the land in the adjoining areas. The existing street pattern as also the other physical infrastructural facilities like drainage, sewerage, water supply, electricity supply with location of high tension or low tension electric line with poles are also required to be shown.
