Section 20 in New Town Kolkata Planning Area (Building) Rules, 2014
20. Block wise Completion Certificate for building proposal containing more than one building on a plot.
(1)Upon a written request made to the Sanctioning Authority for issuance of Block wise Completion Certificate consequent upon completion of one or more of number of buildings out of a block of buildings (where the proposal consists of more than one building), the Sanctioning Authority, on being satisfied that the construction of the particular block is complete in all respect and is self supportive and that circumstances exist for allowing occupation of the particular block of building and issue Block wise Occupancy Certificate for that particular block of building in the form as specified in Schedule - XIII(2)A written request under Sub-Rule- (1) shall be accompanied by-(a)notice of completion in form as specified in Schedule - XII for the particular block of building which is stated to be complete along with all enclosures as per the schedule as applicable.(b)structural stability certificate for the particular block of building which is stated to be complete.(c)an indemnity bond undertaking to indemnify the Sanctioning Authority against any risk, danger or damage by the person, whether an occupier or not, and an undertaking to ensure, in such manner as the Sanctioning Authority may specify, public safety.(d)an undertaking that no person shall occupy or shall be allowed to occupy any other block of building or any portion for which completion certificate has not been issued.(e)any other documents or undertakings that the Sanctioning Authority may deem necessary.(3)The applicant shall however, within the validity period of the sanction, apply for and obtain full completion certificate for the rest of the blocks of buildings.
