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[Cites 0, Cited by 0] [Section 151(3)] [Section 151] [Entire Act]

State of West Bengal - Subsection

Section 151(3)(a) in West Bengal Municipal (Building) Rules, 2007

(a)for obtaining sewerage and water supply connection to the building from the supply mains, the owner of the building shall have to obtain a clearance certificate for each floor of the building from the Authority to the effect that no deviation or departure has been made in the building from the sanctioned plan and that sewerage and water distribution system of the building have been done as per sanctioned plan. The clearance certificate in form 'J' will be along with the occupancy certificate in form 'H' issued after final inspection of the building which will be carried out on receipt of requisite intimation from the owner of the building in form 'G' under rule 33.