203. Approval of building-sites and sanction of plan for erection of buildings.
- No piece of land shall be used as a site for the erection of a building unless such site has been so approved [on payment of a fee at such rate as may be prescribed, and] [Inserted by s. 15(1) of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2006), w.e.f. 1.10.2006.] within the prescribed period, and no building shall be erected unless a building plan has been sanctioned for such erection [on payment of a fee at such rate as may be prescribed, and] [Inserted by s. 15(2) ibid. w.e.f. 1.10.2006.] in accordance with the provisions of this Chapter and of the rules and the regulations made under this Act:Provided that no piece of land shall be approved for the erection of a building and no building plan shall be sanctioned unless a certificate from the competent authority, as defined in clause (d) of section 2 of the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976), to the effect that there is no objection to the transfer of the land under sub-section (3) of section 5 of that Act, has been submitted along with the application for sanction of building plan under the rules made under this Act:Provided further that if the competent authority as aforesaid does not issue the certificate within three months from the date of application for such certificate, it shall be presumed that the "no objection certificate" has been issued by it and no further reference to it shall be necessary.
