Section 30 in West Bengal Municipal (Building) Rules, 2007
30. Notice for completion of work up to plinth level.
(1) After the completion of the structural work up to the plinth level or up to one metre above ground level, whichever is higher, the applicant shall give a notice to the Board of Councillors, in Form 'F', to enable him to inspect such work.(2)An Officer of the Municipality duly authorised in this behalf shall inspect the work at the site within fifteen days from the date of the receipt of the notice and within seven days of such inspection issue necessary direction, if any.
