Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 81 in Kolkata Municipal Corporation Building Rules, 2009

81. General.

(1)The provisions of this Chapter shall, notwithstanding anything contained in any other provisions of these rules, but, subject to the provisions of the Act, apply in relation to more than one building on a plot:Provided that a two storied service building upto a maximum floor area of 200 sq. m. in the same plot shall not be considered as more than one building for this purpose provided such building complies with the other provisions of these rules.
(2)Every building on a plot containing more than one building which does not abut on means of access shall abut an internal road connecting the means of access of the plot. The floor area ratio shall be calculated on the basis of the width of means of access on which the plot abuts.
(3)The width of such internal roads shall not be less than 4.0 m. Where internal road of 4.0 m. of width is not possible to be. provided due to an existing building constructed prior to the commencement of these rules, a building of not more than 7 m. in height may be allowed, provided that the width of the internal road shall not be less than 1.20 m.
(4)Every internal road as required under this rule shall be kept free from any projection thereon and shall be kept open to the sky. No chajja or cornice or weather shed more than 600 mm. shall overhang or project thereon.
(5)The minimum width and the maximum length of all such internal roads shall be as per table below: -Width and Length of Internal Roads
Minimum width of Internal Roads Maximum Length of Internal Roads
  For internal roadsclosed at one end For internal roadsopen to street at both end
(a) 4.00 m. 50 m. 100 m.
(b) 7.00 m. 100 m. 200 m.
(c) 9.00 m. No restriction No restriction
(6)The maximum permissible height of any building on a plot shall be determined by the width of the means of access on which the plot abuts according to the Table 5 of sub-rule (1) of rule 74.
(7)In case of buildings within a plot not being of same occupancy, any individual building of any particular occupancy shall comply with the rules for that occupancy excepting the provisions of ground coverage and floor area ratio.
(8)Every building shall have minimum external open spaces as prescribed under Chapter IX of these rules, provided that on these open spaces, internal roads may be constructed.
(9)The plot having an existing heritage building or a water body, the internal road width between such buildings may be allowed to be 3.5 m. irrespective of the length of such internal road on the recommendation of the Municipal Building Committee without disturbing such heritage building or water body provided that the existing heritage building or water body or both taken together occupy at least 25% of the land area.