Section 271 in West Bengal Municipal Corporation Act, 2006
271. Power to regulate future construction of building in any particular street or locality.
(1)The Corporation may give public notice of its intention to declare-(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of a building or a class of building, erected or re-erected after such notice, shall, in respect of the architectural features of such building or class of building, be such as the Corporation may consider suitable to the locality; or(b)that in any locality specified in such notice, there shall be allowed re-erection of only detached or semi-detached buildings or of both, and that the land appurtenant to each such building shall be of an area of not less than that specified in such notice; or(c)that the division or sub-division of building plots in a particular locality shall be of a specified area; or(d)that in any locality specified in the notice, the construction of more than a specified number of buildings on each acre of land shall not be allowed; or(e)that in any street, portion of street or locality specified in such notice, the construction of any one or more of the different classes of buildings, such as residential, commercial, mercantile, industrial, institutional, storage, or hazardous buildings, shall not be allowed without the special permission of the Corporation.(2)The Corporation shall, at a meeting, consider all suggestions or objections, received within a period of three months of the publication of the notice under sub-section (1), and may confirm the declaration, or may modify it in such manner as may not extend its effect.(3)The Corporation shall publish any declaration so confirmed or modified in the (Official Gazette, and the declaration shall take effect from the date of such publication.(4)No person shall, after the date of publication of a declaration under sub-section (3), erect or re-erect any building in contravention of such declaration.(5)The Corporation shall, before giving any public notice of any of its intentions under sub-section (1), ensure that such intention is in conformity with the provisions of any Development Plan in force under the West Bengal Town and Country (Planning and Development) Act, 1979, (West Ben. Act XIII of 1979).
