Section 442(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner may, by a written notice, require the owner of any building to submit, within fifteen days from the date of service of the notice, a signed statement with returns giving the following particulars with respect to such building or part thereof:-(a)total plot area on which the building stands and the abutting open area;(b)total covered area of the building;(c)details of sub-division of the building into dwelling units flats or apartments;(d)floor area under different occupancies and nature of such occupancies in terms of the use of occupancy groups defined in this Act;(e)any other information that many be specified.
