Section 160(4) in West Bengal Municipal (Building) Rules, 2007
(4)In case of site plans or building plans submitted by the Central Government or the State Government or by organization controlled by the Central Government or the State Government, the plans prepared and submitted under the signature of a Government engineer or Government architect, who are employees of the Central Government or the State Government or the organisation control by the Central Government or the State Government, sub-rule (1) shall not be applicable.
