Section 65(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)On or after the date on which the scheme is published in the Official Gazette under sub-section (1) of section 61 -(a)no person shall within the area included in the scheme erect or proceed with any building work, remove, pull down, alter, make additions tr4 or make any substantial repair to any building, part of a building, a compound wall or any drainage work or remove any earth, stone or material, or sub-divide any land or change the use of any land or building unless such person has applied for and obtained necessary permission from the Development Authority in the form prescribed:(b)the Development Authority on receipt of an application referred to in clause (a) shall at once furnish the applicant with a written acknowledgement of its receipt and may, after an enquiry, either grant or refuse such permission or grant it subject to such conditions as the Development Authority may think fit to impose. If the Authority communicates no decision to the applicant within three months from the date of such acknowledgement, the applicant shall be deemed to have been granted such permission;(c)if any person contravenes the provisions contained in clause (a) or clause (b), the Development Authority may direct such person by notice in writing to stop any work in progress and after making inquiry in the prescribed manner, remove, pull down, or alter any building or other work or restore the land in respect of which such contravention is made to its original condition; and(d)any expenses incurred by the concerned Authority under clause (c) shall be a sum due to such Authority under this Act from the person in default or the owner of the plot.
