Section 17(3) in New Town Kolkata Planning Area (Building) Rules, 2014
(3)The notice shall be accompanied by a structural stability certificate duly signed by an Structural Engineer and Architect/ Civil Engineer, as the case may be, and wherever applicable shall be accompanied by -(a)in the case of a building having more than three separate and independent residential units or apartments and all buildings other than residential buildings, a certificate from the Civil Engineer/Architect that internal house drainage and water supply network have been completed to the satisfaction of the Sanctioning Authority;(b)fire safety certificate, if applicable under the West Bengal Fire Services Act, 1950 (West Bengal Act XVIII of 1950) and the rules made thereunder has been obtained;(c)in the case of building referred to in clause (a) a certificate from the electricity supply undertaking regarding provision to its satisfaction, of transformer, sub-station, ancillary power supply as required;(d)a certificate pertaining to the lift installation, if any ;(e)such other certificates /documents/ declarations as are necessary under any law for the time being in force or as the Sanctioning Authority may, from time to time, specify in this behalf.
