Section 340 in Kolkata Municipal Corporation Act, 1980
340. Municipal Commissioner not to sanction building plan in certain cases except in conformity with regulations for solid wastes.
- (1 ) The Corporation may by regulations determine any class or classes of buildings in the cases of which the Municipal Commissioner shall not sanction any building plan except in conformity with the regulations framed by the Corporation for construction on the premises of receptacles for temporary deposit of solid wastes.(2)The Corporation may by regulations determine the types, materials of construction or designs on the basis of which such receptacles, trailers or other means for removal of solid wastes may be constructed and where these may be located in any premises, and the person applying for sanction of building plan shall be bound to construct the Same accordingly.(3)IA without prejudice to the generality of the foregoing provision, the Corporation shall by regulations specify the requirements for receptacles, trailers or other means for removal or for temporary deposit of solid wastes in premises used as(a)markets, or(b)hotels or restaurants, or(c)hospitals or nursing homes, or(d)factories registered under the Factories Act, 1948 (63 of 1948), or(e)buildings with a height of 18 metres or more.
