Section 8(1) in New Town Kolkata Planning Area (Building) Rules, 2014
(1)No piece of land shall be used as a site for the erection, re-erection, addition to or alteration of, any building falling under categories as stipulated in Sub-Rule- (3) of Rule-(1) except in accordance with the provisions of these rules and the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act XIII of 1979) and the rules and regulations if any made there under in relation to use of any land for erection of a new building or execution of any work.
