Section 35(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)The Municipal Commissioner or an officer of the Corporation duly authorized by him in this behalf may in pursuance of the provisions of sections 314, 413, 544, 545, 546, 547 or 548 or any other provisions of the Act, Inspect erection, re-erection, addition to or "alteration" of any building or execution of any work.
