Section 8 in West Bengal Town and Country Planning (Development of Township Projects) Rules, 2008
8. Time-limit for completion of Township Project.
The Applicant shall complete the development work in at least one-third of the project area to make it operational within a span of five (5) years from the date of receipt of formal permission from the concerned Authority.By order of the Governor,Sd/- P.K. Pradhan,Principal Secretary to the Government of West Bengal.Application Form(See Rule 7)[Application for permission for carrying out any "Township Project" under section 46 of the West Bengal Town and Country (Planning and Development) Act, 1979]From :Name: ..............................................Address...................................................................ToThe........................Planning Authority/Development Authority.Sir,I intend to develop a "Township" project covering............hectare of land under the jurisdiction of..............Municipal Corporation/ Municipality/ Gram Panchayat covering Mouza or Mouzas with JL No.(s)...............accessible from or abutting the existing road named under................Police Station, in accordance with the provisions of section 46 of the West Bengal Town and Country (Planning and Development) Act, 1979 and rule 7 of the West Bengal Town & Country Planning (Development of Township) Rules, 2008.Following Documents and Drawings in quadruplicate are submitted Herewith for consideration of the proposal :(i)(ii)(iii)(iv)I request that the proposed development may be approved and that permission may be accorded to carry out the Township Project.Signature of the Town PlannerSignature of the Applicant.
