Section 30 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
30. Extension of sanctioned plan :
(a)The validity period of the plan may be extended for a further period of not more than 5 years or as determined under section 399 of the Calcutta Municipal Corporation Act, 1980 on payment of the fees as may be determined by the Mayor-in-Council from time to time and on production of previous sanctioned plan.(b)If the applicant desires to change or appoint a new L.B.S. or L.B.A. under any unavoidable circumstance the same may be granted with prior information to the Calcutta Municipal Corporation.
