Section 7 in West Bengal Town and Country Planning (Development of Township Projects) Rules, 2008
7. Application for Permission for Development of 'Township' Project.
(1) Subject to the provision of this rule, the applicant shall apply for permission for development of township project to the concerned Planning and Development Authority in the Form appended to this rule.(2)The following particulars and documents shall be submitted along with the application :(a)Detailed Project Report/Master Plan of the Township Project;(b)Schedule of Plots within the Project Area;(c)Drawings in Quadruplicate(i)An index map on a scale not smaller than 1 : 10000;(ii)Site plan of the Project Area with peripheral dimension showing the surrounding area and the existing access or accesses to - the Project Area on a scale not smaller than 1 : 4000;(iii)Layout plan of the Project Area on a scale not smaller than 1:1000 showing the use specific location of area to be provided for basic urban infrastructure amenities, basic urban infra-structure facilities and additional open space including the schedule of areas of the proposed uses, clearly delineating the different use-zones as far as possible by means of colour, letters and explanatory notes or in some other convenient manner illustrated in the plan;(iv)Off site infrastructure;(v)Development phasing with project completion schedule;(vi)Public Transport Linkage Plan;(vii)Details of proposed land showing the contours;(viii)Rehabilitation & Resettlement Plan, if required;(ix)A detailed plan of all proposed development work showing the plan, section are elevation on a scale not smaller than 1:100;(x)Environmental Impact Assessment report;(d)No objection certificate from relevant agencies and appropriate authorities or authorised persons like West Bengal Fire Services, West Bengal Pollution Control Board, Structural Engineer, Geo-Technical Engineer etc.;(e)An extract of record of rights or property register card or any other relevant document showing ownership of land proposed to be specified;(f)The Authority may also call from the applicant in writing any further information that may be required for the purpose of considering the application;(g)The Site Plan and Layout plan shall be prepared by a Town Planner and the detailed plan of all proposed development works shall be prepared by a registered Architect or Civil Engineer.(3)The Planning or Development Authority may also allow the applicant to submit a proposal for development of a township project with pertinent drawings and documents for provisional permission even prior to application in prescribed format. After scrutiny of the said drawing and documents, the concerned Authority, if satisfied in principle with the proposal, may issue an interim permission valid for a period not exceeding one (1) year, provided the applicant pays at the rate of Rs 5000.00 (Rupees five thousand) per hectare of the Project Area as processing charge.
