Section 4(10) in Kolkata Municipal Corporation Building Rules, 2009
(10)The notice shall be accompanied by a composite declaration of the applicant in the form as specified in Schedule III covering the following :-(a)that the work of erection, re-erection or alteration will be supervised by an Architect or Licensed Building Surveyor, a Structural Engineer and a Geo- Technical Engineer, as the case may be, as may be required under these rules;(b)that the works relating to water supply, drainage and sewerage shall be supervised by an environmental engineer or licensed plumber, as may be required under these rules;(c)that no building materials shall be deposited in any street except with the prior written permission of the Municipal Commissioner and on deposit of fees for stacking materials as per demand raised by the Corporation and that the same will be stacked only at a place as may be directed by the Corporation;(d)that the applicant will make plantation as per Corporation?s guidelines in the open spaces of the site.
