Section 4C in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
4C. Control of development and building operations.
(1)No person shall erect any building on any land within a Government Township except in accordance with the directions issued under section 4A.(2)Any person desiring to construct any building otherwise than in accordance with the directions issued under section 4A shall make an application in writing to the Administrator in such form and containing such particulars as may be prescribed and shall also deposit such fees not exceeding one hundred rupees for a ground area of one hundred square metres or a fraction thereof as may be fixed by the Administrator :Provided that in case an application is rejected, five per cent, of the fees shall be retained and the balance shall be refunded to the applicant under the orders of the Administrator.Explanation. - For the purpose of calculating the fees, ground area shall mean the area of the portion which is proposed to be built upon, including the internal courtyard.(3)On receipt of such application the Administrator shall, after making such enquiry as he considers necessary, by order in writing, either grant the permission or refuse to grant the same, recording, in the case of refusal, the reasons therefor.(4)Any person aggrieved by an order of the Administrator under sub-section (3) refusing permission may, within thirty days from the date of communication of such order to him, prefer an appeal to the State Government.(5)No further appeal shall lie against the order passed by the State Government under sub-section (4).
