Section 55 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
55.
These regulations shall not apply in the case of works involving necessary repair of a building, provided such repairs do not change the character of the building or the purpose for which it was sanctioned and/or erected and do not contravene the provisions of any of these regulations :Provided that seven days' notice and two copies of plan in blue print to a convenient scale shall be given to the Municipal Commissioner indicating therein the proposed repairing work along with the employment of L.B.A./ L.B.S. for supervision or the repair work.Note : Necessary repair includes reconstruction of masonry wall, partition wall, floor of room, and closing of any door or window in external wall.
