Section 287(a) in West Bengal Municipal Corporation Act, 2006
(a)the erection of any building-(i)has been commenced without obtaining sanction or permission under this Act or the rules or the regulations made thereunder or has been completed otherwise than in accordance with the particulars on which such sanction or permission is based or after such sanction or permission has been lawfully withdrawn. or(ii)is being carried on. or has been completed, in contravention of any provision of this Act or the rules or the regulations or the bye-laws made thereunder, or
