Section 142(3) in West Bengal Municipal (Building) Rules, 2007
(3)The foundations of every building shall be so designed and constructed as to sustain the dead load of the building and the super-imposed load and transmit the load to and distribute them over the solid in such a manner that any pressure brought to bear on the soil by these loads shall not exceed the safe bearing capacity of the soil. With this end in view, the Engineer or Architects or Architect Engineering Firm will so design the foundation that the same may be safe in consideration of the normally varying bearing capacities of soils in different regions of the Salt Lake Township and the possibility of total settlement or any unequal settlement, a certificate as specified below shall be furnished by the Engineer or Architect or Architect Engineering Firm in the body of each plan of building furnished for sanction (provisions of rule 15 along with all sub-clauses as applicable shall be followed) :"Certified that the foundation and the superstructure of the building have been so designed by me/us will make such foundation and superstructure safe in all respect including the consideration of bearing capacity and settlement of soil etc.";Provided that pile foundation may be allowed for a Multi-storied Building. In this case Lessee shall submit an Indemnity Bond stating that he will be responsible for any damage in adjoining area, during or after pile driven and he will pay the entire cost of damage as will be assessed by the Authority.
