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Kolkata Municipal Corporation Building Rules, 2009

Published vide Notification No. 450/MA10/C-4/3R-8 of 2003 dated Kolkata 09.09.2009

Last Updated 23rd December, 2019 [wb711]

Chapter - I

Preliminary

(1) "the Act" means The Kolkata Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980);

(2) "advertising sign" means any surface of a structure with characters, letters, illustrations or illuminations applied thereto and displayed in any manner whatsoever to public view for purposes of advertising or to give information regarding or to attract the public to any place, person, public performance, article or merchandise whatsoever, and which surface or structure is attached to, forms part of or is connected with any land, building or is fixed to a wall, hoarding, frame, post, kiosk or structure or to the ground or to any post, fence or displayed in space or in screen;

(3) "air-conditioning" means the process of treating air so as to control simultaneously its temperature, humidity, cleanliness and distribution to meet the requirement of conditioned space;

(4) "alteration" has the same meaning as in sub-section (3) of section 390;

(5) "apartment" means part of a property having a direct exit to a street or a passage or to a common area leading to such street or passage which together with its undivided interest in the common areas and facilities forms an independent unit;

(6) "applicant" includes, the owner for the time being, his agents and the successors in interest of the applicant;

(7) "architect" means a person who is registered as an Architect by the Council of Architecture under the Architects Act, 1972;

(8) "balcony" means a horizontal projection with a handrail or balustrade or a parapet, to serve as passage or sitting out place;

(9) "basement or cellar" means the lower storey or stories of a building partly or wholly below ground level;

(10) "building plan" means a plan accompanying a notice for sanction or provisional sanction for erection, re-erection, addition to or alteration of a building;

(11) "building services" in relation to a building means lighting and ventilation, electrical and allied installations, air-conditioning, heating and mechanical ventilation, acoustics, sound insulation and noise control, installation of lifts and escalators, water supply, drainage and sanitation, gas supply, landscaping, signs and outdoor display structures, fire fighting and safety arrangements, solid waste management, electronic and telecommunication installations;

(12) "chajja or cornice" means a horizontal structure, overhanging, usually provided over external walls to provide protection from sun and rain;

(13) "chimney" means the construction by means of which a flue is formed for the purpose of carrying the products of combustion to the open air and includes chimney stack or stay and flue pipe;

(14) "commencement of work" in relation to a building means the actual commencement of erection of a building including foundation work or re-erection or alteration, but mere excavation of earth or demolition of existing building shall not constitute commencement of work;

(15) "Corporation" means The Kolkata Municipal Corporation, established under the Act;

(16) "covered area" means the horizontal area covered by a building at any floor level but does not include the spaces exempted under these rules;

(17) "ground coverage" means the maximum area of the building footprint at the ground level, considering all horizontal projections in all floors, excluding the cornies, chajjas and architectural features projecting upto 0.6 m. from the outer building line;

(18) "carpet area" means the covered area of a building at any floor level, excluding the area of walls and structural members;

(19) "dangerous" in relation to a building means a building which by reason of its age, inadequate maintenance, dilapidation, abandonment or by any other reason, has become structurally unsafe or is not provided with adequate means of egress or which constitutes a fire hazard or which has otherwise become dangerous to human life;

(20) "depth" in relation to a plot means the distance from the front to the rear line of the plot:

(21) "Development Plan" means the Land Use and Development Control Plan (LUDCP) for the Kolkata Municipal Corporation Area as approved by the Government of West Bengal under section 37(2) of the West Bengal Town and Country (Planning and Development) Act, 1979;

(23) "drainage" means the removal of any liquid by a system constructed for the purpose;

(24) "escalator" means a mechanical device to transport persons between two or more levels in an inclined direction by means of guided moving steps;

(25) "floor" means the lower surface in a storey after finishing on which one normally walks in a building, unless otherwise specifically mentioned;

(26) "floor area" means the covered area of a building at any floor level;

(27) "Floor Area Ratio" or the letters "F.A.R" (being the abbreviation of the whole words "Floor Area Ratio") mean the-quotient obtained by dividing the total floor area on all floors of a building by the area of the plot including the area of the water bodies, if any within the plot but not including the areas stipulated in (Rule 70(3)] as follows:

(28) "footing" means a foundation unit constructed in brick work masonry or concrete under the base of a wall or column for the purpose of distributing the load over an area required as per structural design;

(29) "garage" means a building or portion thereof designed and used for parking of motor driven or other vehicles;

(30) "Geo Technical Engineer" means a person with at least a Bachelors Degree in civil or construction engineering from a recognized university, institute or an equivalent engineering qualification recognized by the Government, having not less than five years? experience in planning and control of soil investigation work and formulation of basis for design and construction of different types of foundation and who has been empanelled by the Corporation as a Geo Technical Engineer under these rules;

(31) "Government" means the Government of West Bengal;

(31A) 'Green Building' means a structure created by using processes that are environmentally responsible and resource-efficient throughout a building's life-cycle i.e. from design, construction, operation, maintenance, renovation, and demolition. The same should be certified by the designated authorities or agencies notified by Municipal Affairs Department, Government of West Bengal;

(32) "height of building" means, subject to the provisions of rule 77, the vertical distance measured from average level of the centerline of the street or passage, to which the plot, abuts, to the highest point of the building whether with flat roof or sloped roof;

(33) "ledge or tand" means a shelf-like projection, supported in any manner except by means of vertical supports within a room itself but not having projection wider than 0.75 m., to be used only as storage space;

(34) "Licensed Building Surveyor" means a qualified surveyor who has been licensed under the Act;

(35) "lift" means an appliance designed to transport persons or materials between two or more levels in a vertical or substantially vertical direction by means of guided car platform;

(36) "loft" means an intermediary floor between two floors or a residual space in a pitched roof, above normal floor level which is constructed or adopted for storage purposes;

(37) "masonry" means an assemblage of masonry units properly bonded together with mortar;

(37A) 'Mass Housing Project' means the housing development project which should be certified by Housing Department, Government of West Bengal, as mass housing project;

(38) "means of access" means a public street or private street or passage, open to the sky provided that in the case of partition of an existing building, the passage need not be open to the sky;

(38A) 'Mega Commercial Project' means a project of floor area of twenty thousand square meters or above under use group Assembly building and / or Business building and / or Mercantile building;

(39) "mezzanine floor" means an intermediate floor between the ground floor and the first floor or between any two floors;

(40) "occupancy" or "use group" as stated in section 390 (2) of the Act means the purpose for which a building or a part of building is used or intended to be used;

(40) [1] "principal occupancy" is the purpose for which more than 50% of the total floor area of a building is used or intended to be used;

(a) "Residential building" means, any building in which sleeping accommodation is provided for normal residential purpose as the principal use with cooking facility or dining facility or both; such building shall include one or two or multi-family dwellings, hostels, apartment houses and flats; in case of hostels or dormitories attached to educational institutions there may or may not be any cooking facilities;

(b) "Educational building" means, any building used for school, college, or day-care purposes involving assembly for instruction, education or recreation incidental to educational buildings;

(c) "Institutional building" means, any building or part thereof ordinarily providing sleeping accommodation for occupants and used for the purposes of medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents or aged persons and for penal or correctional detention in which the liberty of the inmates is restricted; such buildings shall include hospitals, clinics, dispensaries, sanatoria, custodial institutions and penal institutions tike jails, prisons, mental hospitals and reformatories;

(d) "Assembly building" means, any building or part thereof where group of people congregate or gather for amusement or recreation or for social, religious, patriotic, civil, travel, sports, and similar other purposes; such buildings shall include theatres, motion picture houses, drive-in-theatres, city halls, town halls, auditoria, exhibition halls, museums, skating rinks, gymnasium, restaurant, seating houses, hotels, boarding houses, lodging or rooming houses, guest-houses, dormitories, places of worship, dance halls, club rooms, gymkhanas, passenger stations and terminals of air, surface and other public transportation services, recreation piers, multiplex and stadia;

(e) "Business building" means any building or part thereof used for transaction of business for keeping of accounts and records or for similar purposes; such buildings shall include offices, banks, professional establishments and court houses and libraries for the principal function of transaction of public business and keeping of books and records, and shall also include office buildings (premises) solely or principally used as an office or for office purposes.

(i) the expression "office purpose" shall include the purpose of administration and clerical work (including telephone and telegraph and computer operating), and

(ii) the expression "clerical work" shall include writing, book-keeping, sorting papers, typing, filing, duplicating, punching cards or tapes, machine calculating, drawing of matter for publication, and editorial preparation of matter for publications;

(f) "Mercantile building" means, any building or part thereof used as shops,-stores or markets for display or sale of merchandise, either wholesale or retail, or for office, storage and located in the same building; such building shall include establishments wholly or partly engaged in wholesale trade, manufacturer?s wholesale outlets (including related storage facilities), warehouses and establishments engaged in truck transport (including truck transport booking agency);

(g) "Industrial building" means, any building or structure or part thereof in which products or materials of all kinds and properties are fabricated, assembled or processed as in assembly plants; such buildings shall include laboratories, power plants, smoke houses, refineries, gas plants, mills, dames, factories, workshops, automobile repair garages, and printing presses;

(gg) 'Information Technology Building' means a building used principally for transaction of information technology enabled services. The same should be certified by Department of Information Technology and Electronics, Government of West Bengal;

(h) "Storage building" means, any building or part thereof used primarily for the storage or sheltering of goods, wares or merchandise as in warehouses; such building shall include cold storages, freight depots, transit sheds, store houses, public garages, hangars, truck terminals, grain elevators, barns and stables;

(i) "Hazardous building" means, any building or part thereof used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to burn with extreme rapidity or which may produce poisonous fumes or explosions during storage, handling, manufacture or processing or which involve highly corrosive, toxic or noxious alkalis, acids or other liquids or chemicals producing flames, fumes, explosions or mixtures of dust which result in the division of matter in to fine particles subject to spontaneous ignition.

(40) [2] "mixed occupancy" shall mean those buildings in which more than two compatible occupancies are intended to be .present in different proportions and none of the occupancies are intended to be exceed 50% of total floor area and which shall have mixed use rules in the matter of means of access, occupancy distribution, permissible use of open space, FAR, car parking and height of building for the purposes of these rules;

(41) "open space" means an area forming an integral part of the site, open to the sky;

(42) "parapet" means a low wall or railing built along the edge of a roof or a floor;

(43) "parking space" means an area either enclosed or unenclosed, covered or open sufficient in size to park vehicle(s), located at any level having sufficient maneuvering space for loading and unloading;

(44) "partition wall" means an interior non load bearing wall, one storey or part -storey in height;

(45) "plinth" means the portion of the structure between the surface of the surrounding ground and surface of the floor, immediately above the ground, minimum height of which is 600 mm.;

(46) "row housing" means a row of houses with only front and rear open spaces and interior open space where applicable;

(47) "schedule" means the schedule to these rules;

(48) "section" means a section of the Act;

(49) "single building" means a building having single block or multiple blocks connected at any level including basement level where mandatory open spaces are considered in respect of the tallest block;

(50) "smoke-stop door" means a door for preventing or checking the spread of smoke from one area to another;

(51) "stair cover" means a structure with a covering roof over a staircase and its landing built to enclose only the stair for the purpose of providing protection from weather and not used for human habitation;

(52) "storey" means the portion of a building included between the surface of any floor and the surface of the floor next above it, or if there be no floor above it, then the space between any flooar and the roof next above it;

(53) "Structural Engineer or Reviewer" means a person with at least a Bachelor's Degree in civil or structural or construction engineering from a recognized University or an equivalent engineering qualification recognized by the Government, having at least five years? experience in the field of design and construction of structures of buildings of different types and who has been empanelled by the Corporation as a Structural Engineer under these rules;

(54) "tenement" means an independent dwelling unit with a kitchen or cooking space;

(55) "transport vehicle" means a public service vehicle?, a goods carriage, an educational institution bus or a private service vehicle as defined in the Motor Vehicles Act, 1988 (59 of 1988) or in any modification or re-enactment thereof for the time being in force;

(56) "travellator" is a mechanical device meant to transport persons or materials horizontally by means of a guided belt;

(57) "toilet" means a room which is used both for bathing and as a water closet;

(58) "water closet" or the letters "W.C." (being the abbreviation of the whole words "water closet") means a privy with arrangement for flushing the part or commode with water but does not include a bathroom;

(59) "width of a public street" means the whole extent of space, including the footpath within the boundaries of the street as specified in the survey map or any other records of the Corporation;

(60) Other words and expressions have the meanings respectively assigned to them in the Act.

Chapter II

General

(a) erection, re-erection, addition to, or alteration of -

(i) an internal partition wall which does not violate any of the provisions of the Act or these rules, or

(ii) a parapet wall or a cornice or chajja within the boundaries of the site and not overhanging a street, however, that the total height of the parapet wall shall not be more than 1.50 m. and width of the cornice or chajja shall not be more than 60 cm.;

(b) repairing of a staircase or of lift-shaft;

(c) white washing or painting;

(d) reflooring of the surface of an existing floor;

(e) minor repairs and reflooring of an existing damaged roof without changing the character and dimension of such roof:

(f) erection of a false ceiling in any floor for air-conditioning, lighting or decorative purposes;

(g) plastering and patch work;

(h) providing or closing an internal door or window or a ventilator not opening directly opposite a door or a window of another building;

(i) replacing of tallen bricks, stones or repairing of damaged pillars or beams;

(j) repairing or renewing existing plumbing, sanitary and other utility services;

(k) repairing of boundary wall ;

(l) carrying out such other work as is necessary in the opinion of the Municipal Commissioner, for reasons to be recorded in writing, to maintain the building in a condition of good repair or to secure it to prevent danger to human life.

Chapter III

Procedure For Sanction

Note I : The application shall contain, in addition to the notice as aforesaid, duly stamped and legally enforceable declarations, indemnities etc., as required.

Note II : Except in case of a residential building to be erected or re-erected or altered on a plot of five hundred squre metre or less of land, the notice shall be accompanied by six sets of -

(a) Key (location) Plan,

(b) Site Plan,

(c) Building Plan (Architectural),

(d) General Specifications.

(a) the purpose for which the building is intended to be used, or

(b) the purpose for which the building is proposed to be used after execution of any of the works referred to in clauses (b) to (m) of sub-section (1) of section 390 or after alteration, and shall also be accompanied by a declaration by the applicant in a form as specified in Schedule II to the effect that he shall comply with the requirements of section 416 at all times.

(a) that the work of erection, re-erection or alteration will be supervised by an Architect or Licensed Building Surveyor, a Structural Engineer and a Geo- Technical Engineer, as the case may be, as may be required under these rules;

(b) that the works relating to water supply, drainage and sewerage shall be supervised by an environmental engineer or licensed plumber, as may be required under these rules;

(c) that no building materials shall be deposited in any street except with the prior written permission of the Municipal Commissioner and on deposit of fees for stacking materials as per demand raised by the Corporation and that the same will be stacked only at a place as may be directed by the Corporation;

(d) that the applicant will make plantation as per Corporation?s guidelines in the open spaces of the site.

(a) the boundaries giving dimensions of the site and of any contiguous land belonging to the owner thereof;

(b) the position of the site in relation to neighbouring street or street within a distance of 25 metre of the site and if there is none the name and the distance of the nearest existing street;

(c) the name or names of street or streets and widths thereof on which the site abuts;

(d) the means of access from the street or passage to the building in respect of which sanction is sought for and to other existing building if any, and other buildings which the applicant intends to erect upon his contiguous land, if any;

(e) all existing buildings or structures on, over or under the site or projecting beyond it ;

(f) the position of the building which the applicant intends to erect or alter in relation to -

(i) the boundaries of the site,

(ii) any existing building or structure upon his contiguous land (with number of storeys and height) or any building or structure which the applicant intends to erect upon such land,

(iii) all other existing premises, buildings or structures (with number of storeys and height) within a distance of twelve metres of the site.

(g) the open spaces to be provided for the building under these rules,

(h) the position on the site of-

(i) any tube-well, existing or proposed, with reference to section 248,

(ii) supply pipes, or any underground water reservoir for conveying to the premises the supply of wholesome or unfiltered water from the service mains of the Corporation, and pipes, septic tanks, house drains or other means of communication with any municipal drain, or the traps or apparatus connected therewith, with reference to section 313.

(i) the position of any receptacles for temporary deposit of solid wastes, existing or proposed with reference to section 340.

(j) the direction of the north point relative to the plan of the building.

(a) floor plans together with covered area of each floor including in the case of the ground floor and basements, the ground coverage in relation to the area of the plot. means of access and open spaces, floor plan of any accessory building or buildings and basement plan, if any; clearly indicating the size and spacing of all supporting members and sizes of rooms and details of foundation,

(b) terrace plan indicating the drainage and the slope of the roof including position of rainwater pipes.

(c) the position and width of any staircase, Escalator, travelator, ramp or other exit way and of any lift well, lift machine room and lift pit,

(d) a plan showing the position of pipes, underground and overhead reservoirs for water supply and house drains, septic tanks if any or means of communication with any municipal drain or the traps or of apparatus connected therewith in conformity with section 313;

(e) schedules of doors, windows and ventilators,

(f) details of parking layout plan, if any, along with maneuvering space for loading and unloading,

(g) appurtenant open spaces required under these rules,

(h) any projections beyond the regular line of street,

(i) the position of any receptacles for temporary deposit of solid waste in conformity with the provisions of section 340,

(j) a description of the proposed use or occupancy of each part of the building,

(k) elevations of all sides of the building facing the street or streets,

(l) sectional drawings indicating clearly the sizes of footings, thickness and depth of basement from ground level, sizes and spacing of framing members, floor slabs and roof slab with their materials, height of building, rooms and parapet and at least one section through each of the staircase, toilets, ramps and lift well with machine room:

(m) the direction of the north line relative to the plans.

(a) special requirements as to access, circulation, building services and safety, human health and fire safety based on occupancies group or use group as laid down in National Building Code of India and in the West Bengal Fire Services Act, 1950,

(b) parking layout plan showing parking spaces, driveways together with ingress or egress arrangements,

(c) width of main and alternate staircase along with balcony approach, corridor, ventilated lobby approach,

(d) location and details of lift enclosures,

(e) location and size of fire lift,

(f) smoke-stop lobby or door, where provided.

(g) details of exits including provision of ramps in the case of hospitals and for special risks,

(h) location of smoke exhauster and fan,

(i) location of smoke exhauster in basement,

(j) details of fire alarm network,

(k) location of centralized control connecting the alarm system, built-in fire protection arrangements and public address system,

(l) location and dimensions of static water storage tank and pump room along with fire service inlets for mobile pump and water storage tank,

(m) location and details of fixed fire protection installations such as sprinklers, wet risers, hose reels, drenchers and carbon dioxide installation,

(n) location and details of first aid equipment,

(o) special requirements, if any of occupancies for residential building educational building, institutional building, assembly building, business building, mercantile building, storage building, industrial building and hazardous building under these rules,

(p) location for installation of a sub-station for electric supply, transformer, generator and switch gear room,

(q) location of the air-conditioning plant room, if any,

(r) plan for installation of boilers, if any,

(s) refuse chutes and refuse chamber (if any) and,

(t) location for signs and outdoor display structures (if any).

(b) A preliminary design of the structure, other than for masonry buildings and residential buildings upto a height of 10 metre, giving details of all structural elements and specifications of materials, along with a structural design basis report shall be prepared by such Structural Engineer and submitted along with the notice.

(c) A detailed structural design and structural drawing prepared by such Structural Engineer and reviewed by an empanelled Structural Reviewer, shall be submitted along with the notice, in respect to residential buildings to exceed 40 metre in height and for all buildings, other than for residential use, to contain a built up area of more than 500 square metre,

(d) The structural design of foundations, elements of masonry, plain concrete, reinforced concrete, pre-stressed concrete and structural concrete shall conform to the provisions of the National Building Code of India (NBC) taking into consideration the relevant Indian Standards.

Drawing Sheet sizes

Note: For land developments or sub-divisional layout, suitable colouring notations shall be used

(a) sanction or provisionally sanction with such conditions, if any, not inconsistent with the provisions of the Act and these rules as he may think fit, the erection, re-erection, addition to, or alteration of, the building and shall issue a Building permit to the applicant in the form as specified in Schedule VI, or

(b) refuse sanction or provisional sanction under the provisions of the Act and rule 16 and communicate the same to the applicant in the forms as specified in Schedule VII:

(a) conservation, preservation and beautification of-

(i) monumental buildings, public parks and public garden including locations or installations of statues or fountains therein,

(ii) any area of special, historical or cultural significance as the Mayor-in-Council may consider, or

(b) conservation and preservation of any project which aims to beautify Kolkata or to add to its cultural vitality or to enhance the quality of its urban design, or

(c) conservation and preservation of any project or layouts for sports, cultural, social or for other similar purposes, or

(d) construction of under-passes, over-passes and regulation of street furniture and advertisement hoardings, or

(e) consideration of architectural expression and visual appearances of the buildings.

(a) that the building or the work or the use of the site for the building or the work or any of the particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of the Act or these rules or any other rules or regulations made under the Act, or of any other law in force for the time being,

(b) that the notice for sanction does not contain the particulars or is not prepared in the manner required under these rules,

(c) that any information or document required by the Municipal Commissioner under the Act or these rules has not been duly furnished,

(d) that in cases requiring a layout plan under section 364 or section 365 such layout plan has not been sanctioned in accordance with the provisions of the Act.

(e) that the building or the work would be an encroachment on Government land or land vested with the Corporation,

(f) that the site of the building or the work does not abut on a street or projected street and that there is no access to such building or work from any such street or by any passage from such street,

(g) that the conditions mentioned in sub-section (1) of section 406 has not been fulfilled or that it contravenes the provisions of sub-section (2) thereof,

(h) that the erection of the building or the execution of any work affects or is likely to affect the sky-line or the aesthetic quality of urban or environmental design, or any public amenity therein or the functioning of radio communication systems for telecommunication purposes or purposes of civil aviation,

(i) that in case where a building is intended to be erected for a purpose which is contrary to the provisions of the Act or any other law for the time being in force,

(j) that in the case of re-erection, addition to or alteration of a building the intended purpose of which is such as may lead to such mixed occupancies as are contrary to the provisions of the Act or any other law for the time being in force,

(k) that the arrear taxes payable to the Corporation have not been paid.

(a) the existing water supply, sewerage and drainage system in any ward or part thereof, or

(b) the traffic carrying capacity of a street in any ward or part thereof, is of the opinion that the erection of any building or execution of any work in such ward or part thereof will put additional burden on the existing civic services, he may sanction the erection of such building or execution of such work subject to such restrictions or conditions, including uses, as he may deem fit to impose:

Chapter IV

Execution of Work

(a) if during erection or execution of work any internal alteration within the sanctioned covered space which does not-violate the provisions of the Act or these rules is intended to be made, the person referred to in sub-rule (1) of rule 4 shall inform the Municipal Commissioner by notice in writing alongwith a certificate from the Architect or the Licensed Building Surveyor and Structural Engineer, as the case may be, together with drawings incorporating the deviations, and structural calculation in case of structural deviations, stating the nature and purpose of such deviations, at least fifteen days prior to carrying out such erection or execution of work and may thereafter proceed with the execution of such work, subject to the condition that such deviations shall be incorporated in the „Completion Plan 1 under sub-rule (2) of rule 27;

(b) if during the erection or execution of the work, any external deviation beyond the sanctioned covered space is intended to be made and which does not violate the provisions of the Act or these rules, the person referred to in sub-rule (1) of rule 4, shall prior to carrying out such erection or execution of works, submit in accordance with the provisions of these rules, a revised plan incorporating the deviation intended to be carried out, for obtaining necessary sanction.

(a) in the case of a building having more than three separate and independent residential units or apartments and all buildings other than residential buildings, a certificate from the Licensed Building Surveyor or Architect that internal house drainage and water supply network have been satisfaction of the Municipal Commissioner;

(b) fire safety certificate, if applicable under the West Bengal Fire Services Act, 1950 (West Ben. Act XVIII of 1950) and the rules made thereunder has been obtained;

(c) in the case of building referred to in clause (a) a certificate from the electricity supply undertaking regarding provision to its satisfaction, of transformer, sub-station, ancillary power supply as required;

(d) a certificate pertaining to the lift installation, if any;

(e) such other certificates/documents/declarations as are necessary under any law for the time being in force or as the Mayor-in-Council may, from time to time, specify in this behalf.

(a) a notice of completion in the form as specified in Schedule X for the portion of the building which is stated to be complete, along with all enclosures as per rule 27 as applicable,

(b) structural stability certificate for the portion of the building which is stated to be complete,

(c) an indemnity bond/undertaking to indemnify the Corporation against any risk, danger or damage to any person, whether an occupier or not, and an undertaking to ensure, in such manner as the Municipal Commissioner may specify, public safety,

(d) an undertaking that no person shall occupy or shall be allowed to occupy any portion of the building for which Completion Certificate has not been issued,

(e) an undertaking that in the event of violation of the terms of the Partial Completion Certificate, the Corporation shall be entitled to disconnect municipal water mains and municipal drains for the entire building without any notice.

(f) any other documents or undertakings that the Municipal Commissioner may deem necessary.

(a) notice of completion in form as specified in Schedule X for the particular block of building which is stated to be complete along with all enclosures as per rule 27 as applicable.

(b) structure stability certificate for the particular block of building which is stated to be complete.

(c) an indemnity bond undertaking to indemnify the Corporation against any risk, danger or damage to any person, whether an occupier or not, and an undertaking to ensure, in such manner as the Municipal Commissioner may specify, public safety.

(d) an undertaking that no person shall occupy or shall be allowed to occupy any other block of building or any portion for which completion certificate has not been issued.

(e) an undertaking that in the event of violation of the terms of the Block wise Completion Certificate, the Corporation shall be entitled to disconnect water mains and municipal drains for the entire block and other buildings in the plot without any notice.

(f) any other documents or undertakings that the Municipal Commissioner may deem necessary.

Chapter V

Municipal Building Committee

(a) One shall be a nominee of the Kolkata Metropolitan Development Authority.

(b) One shall be a nominee of the Commissioner of Police, Kolkata.

(c) One shall be the Director of the West Bengal Fire Services (or his nominees).

(d) One shall be a nominee of the State Government.

(e) One shall be the Chief Engineer, Municipal Engineering Directorate, Department of Municipal Affairs, Government of West Bengal (or his nominee).

(f) One shall be an architect of repute to be selected in consultation with the Council of Architecture constituted under Section 3 of the Architects Act 1972 (20 of 1972).

(g) One shall be a Town Planner of repute to be selected in consultation with the Institute of Town Planners of India; and

(h) One shall be a nominee of the Department of Environment, Government of West Bengal.

Chapter VI

Building Permit Fee And Other Fees

(a) conversion of a Partial Completion Certificate to a Full Completion Certificate in accordance with the provisions of sub rule (4) of rule 28;

(b) an application for permission to use any building or part thereof under section 416 or section 418, or section 419 or section 420 or section 421 for section 422 or section 423, as the case may be;

(c) any other fee under Chapter XXII or Chapter XXIII of the Act and these rules.

Chapter VII

Architects And Licensed Building Surveyors And Other Authorised Technical Personnel

(a) No key plan, Site plan, building plan or specification accompanying a notice given under section 393 or section 394, or any other plan in respect of which it is so stipulated, shall be valid unless an Architect or Licensed Building Surveyor in association with an Structural Engineer and Geo Technical Engineer as the case may be, certifies that such plan has been prepared under his supervision and the applicant also certifies that such work will be carried out under the supervision of an Architect and / or Licensed Building Surveyor in association with an Structural Engineer and Geo Technical Engineer as the case may be in accordance with the provisions of the Act. these rules and the sanctioned or the provisionally sanctioned plan;

(b) no notice given under rule 22 or rule 24. or rule 25, or no other notice in respect of which it is so stipulated, shall be valid unless it is signed by an Architect and/or Licensed Building Surveyor and Structural Engineer, Geo Technical Engineer and Structural Reviewer as required hereunder.

(a) for all residential buildings upto 10.0 m. in height and not involving deep foundation, at least one „person not below the rank of Licensed Building Surveyor for planning, design and construction of the building including the foundation;

(b) for all buildings above 10.0 m. and up to 15.50 m. in height and/or erection involving piling works, deep foundation works or construction of basement or any other underground structure thereto, a Licensed Building Surveyor and/or an Architect and a Structural Engineer for planning, design and construction of the building including the foundation;

(c) for all other buildings, an Architect, a Structural Engineer, Geo Technical Engineer and Structural Reviewer for planning, designing and construction of the building including the foundation.

(a) for all classes of buildings above 25.5 m in height, shall associate in work an empanelled Structural Engineer (Class I) having a post graduate degree in structural engineering from a recognized University or an equivalent engineering qualification recognized by the Government, with at least five years? experience in structural design and execution of different classes of buildings, or having a degree in civil engineering or structural engineering from a recognized, University or an equivalent engineering qualification recognized by the Government with at least ten years? experience in structural design and execution of different classes of buildings; and

(b) for buildings having a height of 25.5 m, shall associate in work an empanelled Structural Engineer (Class II) having a post graduate degree in structural engineering from a recognized University or an equivalent engineering qualification / membership recognized by the Government, with at least three years? experience in structural design and execution of different classes of buildings, or having a degree in civil engineering or structural engineering from a recognized University of an equivalent engineering qualification recognized by the Government, with at least five years? experience in structural design and execution of different classes of buildings.

(a) for all classes of buildings of more than 20.0 m in height shall associate in work an empanelled Geo Technical Engineer (Class - I), having a post graduate degree in Geo Technical Engineering from a recognized University or equivalent engineering qualification or membership recognized by the Government, with at least five years? relevant experience in soil exploration, investigation and recommendation of types of foundation and execution of such work;

(b) for all classes of buildings of upto an upio an height of 20.00 m., shall associate work an empanelled Geo Technical Engineer (Class - II), having a post graduate degree in Geo Technical Engineering from a recognized University or an equivalent engineering qualification recognized by the Government, with at least 3 years? relevant experience in soil exploration, investigation and recommendation of types of foundation and execution of such work.

(a) A Class I Licensed Building Surveyor shall have at least a Bachelors Degree in civil construction Engineering from a recognised University or an equivalent engineering qualification? of a professional institution recognised by the Government and shall not have not less than five years? experience in planning, design and execution of building works including sanitary and plumbing works related to buildings, or a diploma in Civil Engineering or Architecture from a recognised University or an equivalent engineering qualification of a professional institution recognised by the Government and shall have not less than ten years? experience in planning, design and execution of building works including sanitary and plumbing works related to buildings. A Class I Surveyor is to be engaged for all classes of buildings not exceeding 15.5 m in height.

(b) A Class II Licensed Building Surveyor shall have at least a diploma in civil engineering or architecture from a recognised University or an equivalent engineering qualification of a professional institution recognised by the Government and shall have not less than five years? experience in planning, design and execution of building - works including sanitary and plumbing works related to buildings. A Class II Surveyor is to be employed for all classes of buildings not exceeding 10.0 m in height.

(i) in the case of a Licensed Building Surveyor, suspend or revoke the licence in accordance with the provisions of the sub-section (3) of section 543; and

(ii) in the case of an Architect, make a reference to the "Council of Architecture for taking necessary action under the Architects Act, 1972.

Chapter VIII

Requirements as to Sites and Means of Access

(a) unless the Municipal Commissioner is satisfied on a Soil Investigation Report from a Geo-Mechnical Engineer, giving design parameter on the basis of the condition of the soil at site and accepted by the Structural Engineer, submitted by the person referred to in sub-rule (1) of rule 4 that the site is, from engineering point of view, fit to be built upon:

(b) if the building to be erected is intended for human habitation, unless the Municipal Commissioner is satisfied that it is capable of being well-drained and that the owner will take necessary steps to drain it;

(c) if the frontage of the site abutting the road is less that five m. unless the Municipal Commissioner is satisfied that the site can. subject to the fulfillment of other conditions specified in these rules, be used for construction of a building.

(d) if under sections 364, and 365 laying down and making of street or streets giving access to the site is necessary, unless the street or streets giving such accesses has or have been laid down.

(e) if in accordance with the provisions of clause (f) of sub-section (2) of section 396 and clause (f) of sub-rule (1) of rule 16, the site of the building or execution of work does nit abut on a street or projected street and there is no access to such building or work from any such street by any passage appertaining to such site;

(f) if in the opinion of the Municipal Commissioner it would be unsafe to construct a building on it for reasons to be recorded in writing.

Note: "m" indicates metre(s)

(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;

(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.

(a) as to the width of such street, or

(b) as to the width or length of such passage, to such extent as it may deem fit, so, however, that the width of such street or passage shall in no case be less than 1.2 m.

Chapter IX

Open Spaces

(a) a minimum of 1.5 m for building height upto 7.0 m;

(b) a minimum of 2.0 m for building height above 7.0 m and upto 12.5 m;

(c) a minimum of 3.0 m for building for building height above 12.5 m and upto 15.5 m;

(d) a minimum of 4.0 m for building height above 15.5 m and upto 20.0 m.;

(1) 7.00 m - if height of both the buildings exceeds 15.50 m;

(2) If one of the building exceeds 15.50 m. in height-

(a) 5.00 m - if height of the other building is more than 12.5 m but less than 15.5 m.

(b) 4.00 m - if height of the other building is more than 10.0 m but less than 12.5 m

(c) 3.50 m - if height of the other building is more than 7.0m but less than 10.0 m

(d) 3.00 m - if height of the other building does not exceed 7.0 m.

(3) The above rule of joint open space shall not be applicable in case the adjoining structure is not exceeding 5.0 m. in height.

(4) In case of multiple blocks of buildings connected with each other, the open spaces between the two blocks will have to be 40% 15% of the height of the lower block or 7.0 m. whichever is more.

(b) Sewers and its appurtenances, under ground water reservoir, septic tank and ramp may be allowed to be constructed in the open spaces upto 60 cm above ground level provided that these do not obstruct vehicular movement;

(c) Notwithstanding anything contained in rule 63,64,65 the front open space is 3.50 m. or more, gate goomty not exceeding a height of 3.0 m. and an area of 9.0 sq. m. for security purposes may be allowed on the said open space. Such goomty shall be so located as not to obstruct vehicular movement from the means of access to the side or rear open spaces and shall be exempted from the provisions of rules 63, 64, 65 One such gate goomty will be allowed for every 2000 sq. m of land area;

(d) In case of residential building only, the projections (overhang) of wardrobes, alcoves, cup boards and shelves shall be permitted at floor level upto 50 cm from the first floor level and above and provided the area of each such cupboard shall not exceed 2.0 sq. m. per habitable room and shall not exceed 3% of the respective gross floor area of the building of which such cupboards form a part. However in exterior open space this can be extended to 60 cm from first floor onwards for buildings having side open space more than 2.5 m.;

(e) A canopy or canopies and or a porch/porches each not exceeding 15 sq. in. in area or one percent (1 %) of the ground floor area whichever is higher, having a clear width of not less than 2.5 m. may be allowed at a minimum clear height of 2.5 m. from the ground level provided that requisite space for the movement. of fire tenders is left all round the building unobstructed by such canopies/porches;

(f) Outdoor type transformer will be allowed to be installed in the mandatory open space provided-

(i) There will remain after such proposed installation clear minimum open space of 1.2 m. from the adjoining boundary line.

(ii) While providing such space for transformer, a minimum open space of 4.00 m. shall have To be kept to facilitate vehicular movement wherever applicable.

Chapter X

Area and Height Limitations

Maximum Permissible Floor Area Ratio

(a) stair cover not exceeding 3.0 m. in height and stair case with landing upto the extent of the width of the stairway in each floor including ramp if there be any,

(b) lift machine room as per latest edition of the National Building Code,

(c) lift landing lobby with a maximum area of 6 sq.m. in all floors including roof if any, 3.0 sq.m for every lift in each floor including roof, if any,

(d) roof tanks and their support, the height of support not exceeding 1 m,

(e) chimneys, ventilating, air-conditioning and service equipments attached to the building:

(f) areas of loft, ledge or tand and areas of cupboards or wardrobes upto a maximum extent of 3% of total floor area,

(g) the actual area used for covered car parking space and area of basement used for car parking only in accordance with table 6 of sub-rule (1) of rule 78 subject to a maximum permissible limit for one car parking space of 25 sq. m for ground floor and 35 sqm 40 sqm. other than ground floor inclusive of all circulation spaces and ramps,

(h) area of service floor as permitted in rule 114.

(i) areas for toilet, garden covered with permeable material, pergola, expanded or similar other materials at the roof level upto 5% of the total roof area or 10 sq. m whichever is less.

(j) the area of escalator;

(a) 10% additional Floor Area Ratio shall be allowed in cases of any proposed or constructed green buildings and certification of green buildings will be done by the designated authorities or agencies to be notified by the Department of Municipal Affairs, Government of West Bengal;

(b) additional Floor Area Ratio of 15% may be allowed in cases of Mass Housing Projects, Hospitals, Information Technology Buildings, Mega Commercial Projects, if there are adequate municipal infrastructure and facilities available in the locality to cater to the enhanced civic demands;

(c) in areas located within 500 meters on either side of the operational metro corridor or under Construction Metro Corridor where Construction work has actually began, a maximum of 15% additional Floor Area Ratio may be allowed over the prescribed limit in respect of the properties abutting means of access of 15 meters to less than 24 meters, and a maximum of 20% addition Floor Area Ratio may be allowed over the prescribed limit for properties abutting means of access 24 meters and above.

Ground Coverage for Building

(a) if the transfer takes place before the commencement of the erection of the building or the execution of the work of such addition or alteration, such erection or such addition or alteration shall not be undertaken until a fresh plan on the basis of the area of the open space after the transfer is submitted and sanctioned under these rules;

(b) if such transfer takes place during such erection or addition or alteration, the work of such erection or such addition or alteration shall not be proceeded with until a revised plan showing the extent of the open space on the basis of which the Floor Area Ratio may be allowed, is submitted and sanctioned under these rules;

(c) if such transfer takes place at any time after completion of such erection or such addition or alteration-

(i) the completion certificate if not already granted, shall not be granted, and

(ii) such portion of the building or the addition or alteration as is not allowable under these rules because of such transfer, shall be demolished, and

(iii) the extent of the building or such addition or alteration and the portion there which shall be demolished, shall be determined by the Municipal Commissioner:

Permissible Height of Buildings

Note:

(1) There will be no restriction in heights of buildings on plots abutting means of access above 10 m. in width subject to free gifting of strip of land having a width of 5 m. throughout the front of the entire plot along the means of access. However, this increase in height as mentioned above shall be permissible provided the area of the plot is at least 2,500 sq. m. and frontage of the plot abutting the main road is at least 15.0 m.

(2) In case of such additional height obtained by free gifting the strip of land as mentioned here-in-above, the applicant will get FAR of original road width only however, the applicant will be given benefit of FAR and ground coverage taking into consideration the portion gifted to the Corporation.

(3) average width of the means of access shall be calculated as per area of the means of access in sqm. abutting the premises divided by the length of the frontage of the property.

(4) Mayor-in-Council may allow additional height for a proposed building on a plot of land where there is water body or a heritage building on the recommendation of the Municipal Building Committee provided that the existing Heritage Building or Water Body or both taken together occupy at least 25% of the land area.

(a) roof tanks and their support, the height of support not exceeding one m.,

(b) ventilating, air-conditioning and similar service equipment,

(c) chimneys,

(d) parapet walls not exceeding one and a half m. in average height,

(e) lift machine room as specified in the latest publication of National Building Code, and stair cover upto, a height of 3 m. from the roof level,

(f) toilet at roof level upto a height of 3.0 m. subject to maximum floor area of 3.00 sq. m,

(g) garden cover with permeable material not exceeding 3.00 m. in height,

(h) equipments for telecommunication such as microwave antennae, towers and dish antennae as well as room for installing the said equipments or their support equipments subject to a maximum area of 25 sq. m. and further subject to permission of the same from Municipal Commissioner,

(i) raising of ground level upto 600 mm. provided the entire site is raised to avoid flooding for areas prone to water logging with prior permission of the Municipal Commissioner.

Note: the aggregate area of such structures in clauses (a) to (h) above shall not exceed one-third of the area of the roof of the building upon which these are erected.

Chapter XI

Parking, Loading and Unloading Space

(a) 12.5 sq. m. (2.5 m. in width and 5 m. in length), for a motor car, with a minimum head room of 2.2 m. if parked in a covered area,

(b) 37.5 sq. m. (3.75 m. in width and 10 m. in length), for a truck and bus with a minimum head room of 4.75 m. if parked in a covered area.

(b) In case of a plot containing more than one building, parking requirement for all buildings shall be calculated on the basis of consideration of the area of respective uses a uses.

(b) In case of buildings used only for residential or educational occupancy or both, for the purpose of calculating requirement of car parking spaces, the area of common spaces shall be included.

(c) In case of buildings having mixed occupancies / more than one occupancies wherein one of the occupancy types is residential or educational, for the purpose of calculating requirement of car parking spaces, the area of common spaces in the proportion of residention of residential or educational usage to the area of the whole building, shall be taken into account.

Off-street Car Packing Space

Note: Calculations for required car parking space should be made on the basis of carpet area of the building unless otherwise, mentioned, other than the car parking area itself.

(2) Notwithstanding the provisions of sub-rule (1), the Mayor-in-Council may in any area or ward or borough for the purpose of this provision consultation with the Municipal Building Committee, require additional parking spaces to be provided in such area as mentioned in Table 6 (1) of sub-rule of this rule.

(3) multilevel mechanical parking shall only be allowed on the open spaces without encroaching the statutory open spaces. The number of cars so parked shall not be more than fifteen percent of the car parking requirement as stipulated in sub rule (1) subject to approval of the mayor in Council in consultation with Municipal Building Committee.

(3) Mechanical parking shall be allowed in all floors and in open space without encroaching the statutory open spaces up to two tire level with 5.0 m. ramp and driveways provided advantage of FAR will be given for one tire of parking only and no back to back parking will be allowed.

(i) 4.0 m. for building height upto 15.5 m.;

(ii) 5.0 m. for building height above 15.5 m. and upto 25.5 m.; and

(iii) 6.0 m. for building height above 25.5 m.

Chapter XII

Provisions For More Than One Building In A Plot

Width and Length of Internal Roads

Chapter XIII

Existing Building

(a) the buildings which are allowed to stand under section 400(1) of the Act, and

(b) the buildings allowed to stand in refugee rehabilitation plots under section 4l3A of the Act.

Chapter XIV

Provisions For Buildings In Government Approved Schemes

Chapter XV

Provisions For Buildings Constructed By Small Scale Industries In Industrial Estates Approved By Government

Chapter XVI

Requirements Of Parts Of Buildings

(a) unless separately provided with a pantry, an area meant for the washing of kitchen utensils which shall lead directly or through a sink to a grated and trapped connection to a waste pipe,

(b) an impermeable floor,

(c) a window not less than 1 sq. m. in the area opening directly to an interior or exterior open space, or into any shaft.

(d) a flue duct, if necessary.

(a) a means of the washing of kitchen utensils, if not provided in the kitchen, which shall lead directly or through a sink to grated and trapped connection to any waste pipe,

(b) an impermeable floor.

(a) an independent bathroom shall have a floor area of 1.45 sq. m.,

(b) a combined bathroom and water closet shall have a floor area of 2.4 sq.m., with a minimum width of 1.1m.

(a) be so situated that at least one of its walls shall face an interior open space or exterior open space or shaft and shall have an opening in the form at a window or ventilator or louvre not less than 0.40 sq. m. in area,

(b) not be directly over any room other than a latrine or water closet or washing place or a bathroom or a terrace unless it has a water tight floor,

(c) have the platform of seat made of water tight non-absorbent materials,

(d) be enclosed by walls or partitions and the surface of every such wall or partition shall be finished with a smooth impervious material to a height of not less than 1 m. above the floor of such a room.

(e) be provided with a door completely closing the entrance to it, and

(f) be provided with an impervious floor sloping towards any drain with a suitable gradient.

(i) the area of an independent water closet or independent bathroom shall not be less than 1.00 sq. m. with a minimum width of 0.9m.

(ii) the area of a combined bathroom with water closet shall not be less than 1.50 sq. m. with a minimum width of 1.00 m.

(i) at least one lift shall be provided in every building more than 12.5 m. in height,

(ii) in the case of buildings more than 20 m. in height, and 1000 sq. m. of floor area for each floor at least two lifts shall be provided.,

(iii) in the case of a proposal to add one additional floor to an existing building having a lift, it will not be necessary to raise the existing lift to the additional floor.

(a) it conforms to any standard for a habitable room as regards lighting and ventilation,

(b) it is so constructed not to interfere under any circumstances with the ventilation of the space over and under it,

(c) such mezzanine floor is not subdivided into smaller compartments,

(d) such mezzanine floor or any part of it shall not be used as a kitchen, and

(e) in no case a mezzanine floor shall be subdivided so as to make it liable to be converted into inventilated compartments.

(a) as a parking space,

(b) as an air-conditioning plant room or room for other machines used for any building service or for other purposes.

(c) as a storage space for household or other goods of nonflammable nature,

(d) as a strong room or as a bank cellar,

(e) as a dark room,

(f) as a stack room in any library,

(g) for the purposes of a business building or mercantile building (retail) or an assembly building, if it is air- conditioned and the top of the basement is at least 1.0 m. above ground level, provided the fire safety norms as per National Building Code are complied with.

(a) in every part be at least 2.1 m. in height from the floor to the underside of the beam or false ceiling,

(b) have adequate arrangement so that surface drainage does not enter the basement, and have adequate arrangement for pumping out water, if necessary, by providing "Sump pit" or similar system.

(c) have water-tight walls and floors which shall be so designed that the effect of the surrounding soil and moisture, if any, is taken into account in design and adequate damp-proofing treatment is given,

(d) in case the parking area in the basement is less than 1000 sq. m., only one ramp will be required. In case the parking area in the basement is more than 1000 sq. m. at least two ramps should be provided. Width of each ramp shall not be less than 4.0 m. and the slope shall not be steeper than one vertical to six horizontal and the distance between the ramps shall be such as may be approved by the Municipal Commissioner,

(e) if the basement is not used for car parking purposes, ramps will not have to be provided. In such cases, at least two staircases of minimum width as per use group shall have to be provided and such staircase shall be enclosed type.

(f) in the case of a basement being used for a purpose as referred to in clause (i) of sub rule (2), the same must have sufficient numbers of access ways and exit ways so that the maximum travel distance is not more than 15 m. from any point,

(f) in the case of a basement being used for a purpose as referred to in clause (f) of sub-rule (2), the same must have sufficient numbers of access ways and exit ways so that the maximum travel distance is not more than 22.5 m. from any point,

(g) have adequate ventilation as required for any occupancy or use group under these rules:

(h) comply with the requirements of the West Bengal Fire Services Act, 1950, Fire Prevention and Safely Rules, 1996, and provisions laid down in National Building Code, as amended from time to time.

Table 7

Ventilation Shafts for Kitchen or Toilet

TABLE -7A

Combined Ventilation Shaft for Kitchen and Toilet

Chapter XVII

Fire Protection And Exit Requirements

(a) "exit' means passage, channel or means of egress from any place of occupancy in a building to a place of safety through an escape route which includes a room exit, protected corridor, lobby, enclosed staircase or ramp leading to a final exit,

(b) "final exit" means an exit from a building to an open place at ground level,

(c) "travel distance" means the distance to be travelled from any point in a building to either vertical or horizontal escape route, or external escape route, or final exit.

(a) exit may be both horizontal and vertical and shall be free from any obstruction,

(b) no building shall be altered so as to reduce the number, width or protection of exits to less than what is required under these rules,

(c) exits shall be clearly visible and routes to reach exit shall be clearly marked,

(d) all exits shall be properly illuminated,

(e) fire fighting equipments shall, where provided along exits, be suitably located and clearly marked so as not to obstruct the exit way and there shall be clear indication about its location from either side of the exit,

(f) alarm devices shall be installed to ensure prompt evacuation through exits,

(g) all exits shall provide continuous means of egress to the exterior of a building or to an exterior open space of the premises leading to a street or means of access,

(h) exits shall be so arranged that they may be reached without passing through another occupied unit.

(a) 22.5 m., in the case of a residential building or an educational building or an institutional building,

(b) 30 m., in the case of an assembly building or a business building or a mercantile building or an industrial building or a storage building.

(2) For floors with sprinklers which are not part of the requirements for that floor and occupancy, the travel distance in sub-rule (1) may be increased by 50 per cent, of the distance preserved in clause (a) and (b) of sub- rule (1) of this rule.

Table - 8A

Table -8B

Table - 8C

Minimum width provision for passage and corridors

Chapter XVIII

Other Requirements

Chapter XIX

Structural Design

(i) IS: 1893- 2002 : "Criteria for Earthquake Resistant Design of Structures (Fifth Revision),"

(ii) IS: 13920-1993: "Ductile Detailing of Reinforced Concrete Structures subjected to Seismic Forces Code of Practice,"

(iii) IS: 4326 - 1993 : "Earthquake Resistant Design and Construction of Buildings - Code of Practice (Second Revision),"

(iv) IS: 13828-1993 : "Improving Earthquake Resistance of Low Strength Masonry Buildings - Guidelines"

(v) IS: 13827- 1993 : "Improving Earthquake Resistance of Earthen Buildings - Guidelines

(vi) IS: 13935-1993 : "Repair and Seismic Strengthening of Buildings-Guidelines."

Chapter XX

Building And Plumbing Services

Chapter XXI

Miscellaneous

(a) FAR: Additional FAR to the tune of 50% 100% of the area presently occupied by the tenants(s) will be allowed over and above the FAR being presently utilized in the existing structure/Premies;

(b) Height: Normally the height of the re-erected building shall not be allowed to be more than 15.5 m unless the applicant is otherwise so entitled. However, this restriction on height may be relaxed as per the Act provided the proposal for re-erection complies with fire laws and provided further that additional car parking space as may be recommended by Municipal Building Committee is made available,

(c) Car Parking Space: At least 50% of the ground floor space of the re-erected building shall normally be earmarked for car parking space where construction of basement for car parking facilities is not feasible as per opinion of the Municipal Building Committee. However where construction of a basement is feasible as per opinion of the Municipal. Building Committee such basement may normally be earmarked for car parking space.

(a) The building is more than 50 years and is partly or fully occupied by tenants, or

(b) the building which is upto 50 years old and declared unfit for human habitation by the appropriate authority, and when tenants demand, and are assured of equivalent amount of renewed space, post construction.

(i) new building or buildings or any housing complex as per Environmental Impact Assessment Guideline issued by the State Government/Government of India;

(ii) expansion of any existing building or buildings or housing complex, as per Environmental Impact Assessment Guidelines Issued by the State Government/Govt. of India.

(i) for any project covering a total floor area of 6000 sq. m or more, the applicant should arrange for raising and maintenance of tree cover at his own cost which should be at least 15% of the land area within the premises.

(ii) for any other project, having lesser total floor area, the tree cover should be reduced proportionately in the perspective of (i) above.

Forms and Schedules

The Kolkata Municipal Corporation

For Buildings

Schedule I

[See rule 4(2)]

(a) Phone No.: ....................................................................................................................

(b) Address: .......................................................................................................................

(ii) Name of Applicant : ................................................................................................................

(iii) Right in which Applicant in applying: Owner/ ...................................... (any other right, please state and

(b) Name of Geo. Tech. Eng.: ..........................................................................................................

(a) As per title document (m2 ) ...........................................................................................

(b) As per physical measurement (m2 ) .................................................................................

(iii) Boundaries of site on North ................................................................................................

South .................................................................................................

East ..................................................................................................

West ................................................................................................

(b) No. of stories: ........................................................................................................................

(a) Kolkata Municipal Corporation/Physical road width as per observation of Chief Valuer and Surveyor Department / relevant Dept: ...........................................................................................................................

(b) Private road / common passage (as per Deed/Documents):

(c) Alignment (if any) of Kolkata Municipal Corporation / Kolkata Improvement Trust: ....................................

B. Other occupancy / occupancies (if any) ................................................................

(iii) Roof Tank: ....................... (m2 ) (iv) Total Roof Area: ................. (m2 )

(v) Total Loft Area: .................... (m2 ) (vi) Other Structures: ........... (m2)

(a) Height of the building (m)

(b) Front Open Space (N/S/E/W)

(c) Rear Open Space (N/S/W/W)

(d) Side Open Space (N/S/W/W)

(e) Side Open Space (N/S/W/W)

(f) Joint Open Space

(N/S/W/W)

(N/S/W/W)

(N/S/W/W)

(N/S/W/W)

(g) Interior Open Space:

(i) Inner court yard:

(ii) Outer court yard:

(h) Ground coverage: (i) Area sq. m.

(ii) Percentage

(i) Floor area ratio (FAR)

(j) Total covered area in all floors sq. m.

(k) Service area in ground floor sq. m.

(l) Basement area sq. m.

(m) Mezzanine floor sq. m.

(n) Internal Road (i) Width

(ii) Length

(o) Stair case (i) Number

(ii) Minimum width or each flight (m)

(iii) Area of staircase including landing in each floor

(p) Escalator (i) Number

(ii) Size

(q) Lift (i) Number

(ii) Size

(iii) Ht. of the Lift Machine Room

(iv) Size of the Lift Machine Room

(v) Area of Lift Machine Room with lift Landing Lobby in each floor.

(r) Addition & Alteration work (Strike out if not applicable)

(i) Existing floor area

(ii) Proposed floor area

(iii) Total floor area

(s) Width of ramp/ slope of ramp/ area of ramp

(t) Width of driveway : ............................................................................................................

(u) Ventilation shaft.

(i) Area (sq. m.): .....................................................................................

(ii) Minimum Width (sq. m.): ........................................................................

(iii) Service door provided in shaft: Yes/No.

(w) Occupancy or Use Group

(i) Residential

(a) Single Tenement: Area

Area ...............(sq. m.)

(b) Multiple Tenement:

(ii) Other uses: ?

(a) Educational

(b) Institutional

(a) Assembly

(b) Mercantile (retail)

(c) Storage

(d) Industrial

(e) Business

(f) Any other use

a) Deed Plan : Yes/No

b) Registered boundary declaration : Yes/No

c) Assessment Report (Assessment Book Copy) : Yes/No

Signature of Owner

Schedule II

[See rule 4(6)(b)]

Form of Declaration

Dated ..................................

Office Ref. No and date,

If any .....................

Yours faithfully.

Signature of the

Applicant (s)

Schedule III

[See rule 4(10)]

Composite Declaration

1. That the work of erection, re-erection or addition or alteration will be supervised by an Architect or Licensed Building Surveyor, a Structural Engineer, a Geo Technical Engineer as required under the rules of The Kolkata Municipal Corporation.

2. That the works relating to water supply, drainage and sewerage shall be supervised by a licensed plumber,

3. That there are no arrear dues payables to The Kolkata. Municipal Corporation in respect of the said premises.

4. That necessary observation under section 63 of the Kolkata Improvement Act. 1911 has been obtained,

5. That the soil of the said premises is fit to be built upon from engineering point of view and a copy of the soil test report submitted by Geo Technical Engineer referred to in sub-rule (1) of rule 53 is annexed hereto.

6. That I/we shall plant trees or saplings as per Corporation's guidelines in the front and other open spaces of the premises.

Yours faithfully,

Signature of the Applicant(s)

Schedule IV

[See rule 4(11)]

General Undertaking

(1) That no building material shall be deposited in any street except with the prior written permission of the Municipal Commissioner and on deposit of fees for stacking materials as per demand raised by the Corporation and the same will be stacked only at a place as may be directed by the Corporation,

(2) That by virtue of the proposed sanction, we shall not have any automatic right of use as proposed in the plan nor the proposed sanction will have any other overriding affect on other laws or statutes in force and in case any other permission, licence or sanction is required under any relevant law or statute, the same will be obtained by me/us prior to use of the proposed building/portion of the building. Further the Municipal Authority may revoke the sanction plan and cancel any Completion Certificate, in case we fail to obtain the relevant permission, licence or sanction as may be applicable,

(3) That I / We shall take filtered water supply connection from The Kolkata Municipal Corporation before construction of the building and after obtaining sanction from the Water Supply Department. 1/ We further undertake that I/we shall not install any power driven, deep tube well and / or hand driven shallow tube well. If 1/ we do not get filtered water supply connection from The Kolkata Municipal Corporation, I/ we shall make separate application to Water Supply Department for construction / regular connection either through tube well or through Corporation surface water supply,

(4) That I/we shall abide by all observations and recommendations made or from time to time as may be made by Departments of The Kolkata Municipal Corporation for the proposed construction,

(5) That I/we shall abide by all provisions and relevant Rules and Regulations and The Kolkata Municipal Corporation Act, 1980 during course of the works to be undertaken by us as mentioned in our application.

(Executants)

Schedule V

[See rule 4(12)]

Indemnity

(Executants)

Schedule VI

[See rule 13]

Form of Building Permit

Dated .......................................

Office Ref. No and

date, if any : ...............................

(1) The Building Permit No .......................... dated the .......................... is valid up to the ..........................day of ..........................(month) .................................. (year) .......................

(2) The Building Permit No ..............................dated the ..............................is valid for ...................occupancy/ use-group.

(3) The following restrictions/special conditions under section 405(b)/(c) of the Kolkata Municipal Corporation Act, 1980 must be noted and observed, subject to all of which this permit is being issued:

(a)

(b)

(c)

(d)

(a)

(b)

(c)

(d)

(a)

(b)

(c)

(d)

Yours faithfully,

Municipal Commissioner

(Signature and designation of the officer to whom powers have been delegated)

Schedule VII

[See rule 13]

Form of Communication of Refusal of Sanction

Dated .......................................

Office Ref. No and

date, if any : ..............................

Subject: Communication of refusal of sanction under rule 13 of the Kolkata Municipal Corporation Building Rules 2009

Yours faithfully,

Municipal Commissioner

(Signature and designation of officer to whom powers have been delegated)

Schedule VIII

[See rule 16(1)]

Grounds For Refusal of Sanction/provisional Sanction

Dated .................................

Office Ref. No and

date, if any : ..........................

(1)

(2)

(3)

(4)

(5)

..................................................

Municipal Commissioner

(Signature and designation of the officer to

whom powers have been delegated)

Schedule IX

[See rule 22]

Form of Notice of Commencement

Dated ......................

Office Ref No, and

date, if any : ..................

Subject: Notice of commencement under rule 22 of the Kolkata

Yours faithfully,

Signature of the Applicant (s)

Schedule X

[See rule 24(1)]

Form of Notice of Completion of Work Up To Plinth Level

Dated ............................

date, if any : ..................

Yours faithfully,

.......................................................

Signature of the Applicant (s)

Schedule XI

[See Rule 25(1)]

Form Of Notice of Inspection of Drains and Appliances Connected With Drainage

Dated ............................

Office Ref No, and

date, if any : ..................

Yours faithfully,

..........................................

.........................................

Signature of the Applicant (s)

...........................

Signature of the, Licensed Plumber

.................................

(Name and Address of the Licensed

Plumber) (License No. ......)

Schedule XII

[See Rule 27 (1)]

Form of Notice of Completion

Yours faithfully,

........................................

Signature of the Applicant (s)

Notes:

(1) Three sets of the building plans marked as 'Completion Plans' signed by the applicant and the Architect/ Licensed

(2) Structural Stability Certificate signed by Structural Engineer countersigned by the Architect/Licensed Building

(3) Fire Safety Certificate issued under the West Bengal Fire Services Act, 1950 and the rules made thereunder.

(4) Certificate under clause (a) of sub-rule (3) of rule 27.

(5) Certificate from Municipal Commissioner under clause (b) of sub-rule (3) of rule 27.

(6) Certificate from electric supply undertaking under clause (c) of sub-rule (3) of rule 27.

(7) A certificate pertaining to lift installation, if any.

(8) Other certificates (mention the nature of other certificates).

Note: Enclose items which are necessary.

................................

(Signature of the Architect /

Licensed Building Surveyor)

.......................................

(Name, address and License No. of the

Architect/ Licensed Building Surveyor)

Schedule XIII

[See rules 28(2), 29]

Form of Completion Certificate

Dated ...........................

Office Ref No, and

date, if any ........................

Yours-faithfully,

Municipal Commissioner /

(Signature and designation of the officer

to whom powers have been delegated)

Schedule XIV

Structural Inspection Report

I. Description by title and location of the property including premises no. etc.:

II. Name of the present owner:

III Description of the structure:

Schedule XV

[See rule 7(3)]

Reinforced concrete framed buildings