Section 38(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)The Committee shall in accordance with the provisions of (a) sub-section (5) of section 391 scrutinize every application for erection or re-erection of a building for which notice has been received under section 393 or section 394. except for a residential building to be erected or re-erected on a plot of five hundred square metre or less of land and shall forward its recommendations to the Mayor-in-Council.
