Section 393 in Kolkata Municipal Corporation Act, 1980
393. [ Erection of building. Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Municipal Commissioner in such form together with such fees including Drainage Development fee and containing such information as may be prescribed :
Provided that the Corporation may also levy fees under this section with retrospective effect.] [Substituted by the Kolkata Municipal Corporation (A) Act. 2010 (West Bengal Act No. 4 of 2010) w.e.f. 1.6.2010.]
