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State of West Bengal - Section

Section 112 in West Bengal Municipal (Building) Rules, 2007

112. Maximum number of floor.

— (1) Maximum number of floors to be built up shall be as follows
Area of plot Maximum no of Floors allowed
2k G plus 1
3k G plus 1
4k G plus 1
5k G plus 1
6k G plus 1
7k G plus 1
8k G plus 1
9k G plus 1
10k G plus 1
Any plot specified in sub-rule (2) of rule 93 G plus 1
G means Ground floor
(2)So far as the restrictions to the number of storeys to be permitted in the buildings are concerned, the parking floor in the main building at ground level up to 2.25 m in height from garage floor level to the beam soffit will not be considered as floor, and will not be taken into consideration for the purpose of calculation of F.A.R.
(3)One mumti or a stair cover above the permissible number of storeys will be allowed in each of the buildings and this will not be covered by the rule of floor area ratio. The overall height of stair cover shall not exceed 2.85 m.
(4)The overall height of all tall buildings including the Mast should not exceed the approval accorded by the Airport Authority of India.Note.— Parking space at ground level shall be provided in all buildings including co-operative buildings, on any plot of 4 cottah or above, the maximum clear floor height of such parking space shall be 2.25 m. The height shall be measured from the ground level to the beam soffit level of ground floor slab (the ground floor) being the floor just above the parking space. Such parking space shall not be taken into account to calculate the permissible floor area ratio.