Section 3 in New Town Kolkata Planning Area (Building) Rules, 2014
3. Prohibition to erect building.
(1)No person shall erect any building until He/She takes over the possession of the land after execution of proper legal documents and without sanctioning of the Building Plans.(2)The Sanctioning Authority shall give notice, in writing, if erection of any building is taken place in contravention of the provision of the Act and these rules and to stop such erection of building, and to remove unauthorized building or development:Provided that the cost to be incurred on such removal shall be recovered in accordance with the provisions of the Bengal Public Demand Recovery Act, 1913 (Bengal Act III of 1913)(3)Notwithstanding the provisions of Sub-Rule- (1) no sanctioning of the Building Plans shall be required for-(a)erection, re-erection, addition to, or alteration of -(i)an internal partition wall which does not violate any of the provisions these rules, or(ii)a parapet wall or a cornice or chajja within the boundaries of the site and not overhanging a street, however, that the total height of the parapet wall shall not be more than 1500 mm and width of the cornice or chajja shall not be more than 600 mm;(b)repairing of a staircase or of lift-shaft;(c)white washing or painting;(d)re-flooring of the surface of an existing floor;(e)minor repairs and re-flooring of an existing damaged roof without changing the character and dimension of such roof;Provided that the character of a damaged roof may be allowed to be changed and its reconstruction permitted by permission in writing of the sanctioning authority on such terms as He/She may consider fit, upon application being made to him/her with three copies of plan; on payment of requisite fees and on submission of structural stability certificate from a Structural Engineer, Architect or a Civil Engineer, as the case may be;Provided further that no such work as is referred to in clauses (a) and (e) shall be undertaken without giving the sanctioning authority fifteen days' notice in writing stating the nature of work proposed to be undertaken.(f)erection of a false ceiling in any floor for air-conditioning, lighting or decorative purposes,(g)plastering and patch work,(h)providing or closing an internal door or window or a ventilator not opening directly opposite a door or a window of another building,(i)replacing of fallen bricks, stones or repairing of damaged pillars or beams,(j)repairing or renewing existing plumbing, sanitary and other utility services,(k)repairing of boundary wall,(l)carrying out such other work as is necessary in the opinion of the sanctioning authority, for reasons to be recorded in writing, to maintain the building in a condition of good repair or to secure it to prevent danger to human life.
