Section 35 in Kolkata Municipal Corporation Building Rules, 2009
35. Inspection.
(1)The Municipal Commissioner or an officer of the Corporation duly authorized by him in this behalf may in pursuance of the provisions of sections 314, 413, 544, 545, 546, 547 or 548 or any other provisions of the Act, Inspect erection, re-erection, addition to or "alteration" of any building or execution of any work.(2)The Municipal Commissioner may in accordance with the provisions of section 315 or section 402 or any other provisions of this Act require action to be taken by the applicant or the owner of any building.
