Section 56 in Kolkata Municipal Corporation Building Rules, 2009
56. Prohibition for use of site for building.
(1)No piece of land shall be used as a site for the erection, re-erection, addition to or alteration of, any building except in accordance with the provisions of the Act and 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 thereunder in relation to use of any land for erection of a new building or execution of any work.(2)If any question arises as to what, for the purposes of the Act shall be deemed to be the site for erection, re-erection, addition to or alteration of any building, the Municipal Commissioner shall determine the same and his decision shall be final.
