Section 394(1) in The Calcutta Municipal Corporation Act, 1980
(1)Every person who intends to execute any of the works specified in [clause (b) to clause (m)] [Words, brackets and letters substituted by W.B. Act 13 of 1984] of sub-section (1) of section 390 shall apply for sanction by giving notice in writing of his intention to the Municipal Commissioner in such form and containing such information as may be prescribed.
