Section 13 in Kolkata Municipal Corporation Building Rules, 2009
13. Sanction or provisional sanction or refusal of building or work.
- Within a period of sixty days, or for any case governed by clauses (b) to (m) of sub-section (1) or sub-section (3), of section 390 within a period of thirty days, of the receipt of any valid notice under these rules with reference to section 393 or section 394, as the case may be, the Municipal Commissioner shall in accordance with the provisions of section 396 and with reference to the provisions of section 313 by written order, either-(a)sanction or provisionally sanction with such conditions, if any, not inconsistent with the provisions of the Act and these rules as he may think fit, the erection, re-erection, addition to, or alteration of, the building and shall issue a Building permit to the applicant in the form as specified in Schedule VI, or(b)refuse sanction or provisional sanction under the provisions of the Act and rule 16 and communicate the same to the applicant in the forms as specified in Schedule VII:Provided that in a case where the site of the proposed building or work is likely to be affected by any scheme of acquisition of land for any public purpose or by any proposed regular line of a public street or extension, improvement, widening or alteration of any street the Municipal Commissioner may, under the proviso to sub-section (1) of section 398, withheld sanction to the erection of the building or the execution of the work for such period, not exceeding six months, as he may deem fit:Provided further that in the case of provisional sanction, the applicant shall furnish a statement to the effect that if he is unable to produce the licence or permission as required under sub-section (3) of section 396, the provisional sanction would be at his own risk and cost and shall not be made final and the occupancy certificate under sub-section (2) of section 403 shall not be issued in respect of the use which is affected by the provisions of sub-section (3) of section 396.
