Section 59(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)No new building shall be erected or added to on a site unless -(a)the site abuts on a street which is not less than nine m. in width at any part, or(b)there is access to the site from any such street by a passage which is not less than nine m. in width at any part;(c)in the case of a residential building with other occupancy or occupancies if any except educational occupancy, of less than 10% of the total floor area of the building, the width of such street or passage shall not be less than 2.4 m. at any part;(d)in the case of a residential building with educational occupancy of 10% or more of the total floor area of the building, the width of such street or passage shall not be less than 7.00 m. at any part;(e)in the case of an educational building with residential occupancy, the width of such street or passage shall not be less than 7.00 m. at any part;(f)in the case of an educational building with other occupancy or occupancies not being residential if any, of less than 10% of the total floor area of the building, the width of such street or passage shall not be less than 9.0 m. at any part;However, in case the width of means of access is more, than 7 m. but less than 9.0 m. an educational building of not more than 600 sq. m. of total floor- area may be permitted.(g)In case of institutional building of total floor area not more than 1000 sq. m. with other occupancies of less than 10% of total floor area the width of such street or passage shall not be less than 7 m. at any part.
