Section 3 in Kolkata Municipal Corporation Building Rules, 2009
3. Prohibition of erection of Building without Building Permit.
(1)No person shall erect a new building, or re-erect, or make addition to, or alteration of lany building, or cause the same to be done as specified in section 392, without obtaining a sanction in the form of a Building Permit from the Municipal Commissioner under the Act, and without obtaining such permission for development from the concerned authority as may be required under the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. XIII of 1979).(2)Notwithstanding the provisions of sub-rule (1) no building permit shall be required for-(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:Provided that the character of a damaged roof may be allowed to be changed and its reconstruction permitted by permission in writing of the Commissioner on such terms as he may consider fit, upon application being made to him with three copies of plan; on payment of requisite fees and on submission of structural stability certificate from a Structural Engineer, Architect or a Licensed Building Surveyor, as the case may be.Provided further that no such work as is referred to in clauses (a) and (e) shall be undertaken without giving the Municipal Commissioner fifteen days? notice in writing stating the nature of work proposed to be undertaken;(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.
