Section 289D in West Bengal Municipal Corporation Act, 2006
289D. Provisions as to buildings and works on either side of new streets or near flyovers or transportation terminals.
(1)The sanction to the erection of any building or the execution of any work on either side of a new street may be refused by the Commissioner unless and until such new street has been levelled, and, in the opinion of the Commissioner, where practicable, metalled or paved, drained, lighted and laid with a water main, to his satisfaction.(2)The sanction to the erection of any such building or the execution of any such work may be refused by the Commissioner if such building or any portion thereof or such work comes within the regular line of any street, the position and direction of which has been laid down by the Commissioner but which has not been actually erected or executed, or if such building or any portion thereof or such work is in contravention of any building plan or any other scheme or plan prepared under this Act or any other law in force for the time being in force.(3)The Commissioner may refuse permission for the erection or re-erection of any building, which when completed, will be within such distance from a flyover or over-bridge or transportation terminal or other construction as may be prescribed under the rules and the regulations made this behalf.]
