Section 12(3) in Kolkata Municipal Corporation Building Rules, 2009
(3)If any plan or information as required under sub-rule (1) or sub-rule (2) is not forthcoming within the specified time or if the plan or information as required under these rules is not furnished to the satisfaction of the Municipal Commissioner, such notice shall be deemed not to be valid under sub-section (3) of section 395 and shall not be processed any further and the applicant shall be informed by notice in this regard.
