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State of West Bengal - Section

Section 12 in New Town Kolkata Planning Area (Building) Rules, 2014

12. Documents at site.

- From the date of commencement upto the date of issue of completion certificate under Rule-18(1) of these rules the applicant shall keep at the site copies of one set of plans and specifications and any provisions thereof as returned to him/her by the Sanctioning Authority along with the building permit and shall also exhibit at a conspicuous place the number of the premises, the name of the Architect or Civil Engineer, Structural Engineer and Geo Technical Engineer, as the case may be, the name of the owner and number and date of the Building Permit.