Section 38 in New Town Kolkata Planning Area (Building) Rules, 2014
38. Miscellaneous.
(1)the construction of advertising signs and outdoor display structures shall be in accordance with the provisions of Signs and Outdoor Display Structure of the provisions of the National Building Code of India, and orders issued by the New Town Kolkata Development Authority from time to time;(2)every building shall display, in a prominent place on the front side, the premises number and the road or street name or number as assigned to it by the Sanctioning Authority and/or the New Town Kolkata Development Authority and/or the Planning Authority, so as to be conveniently visible from the road or street as per the specifications laid down by the Sanctioning Authority and/or the New Town Kolkata Development Authority and/or the Planning Authority;(3)all construction materials shall be stored within the plot. As soon as the construction of any building is completed, all rubbish, refuse or debris of any description shall be removed to the satisfaction of the New Town Kolkata Development Authority by the owner from the site or sites on which erection of building have taken place or from any adjoining land which may have been used for deposition of materials or debris;(4)all buildings in plot sizes of 1.00 acre or more, shall have close circuit television facilities along with security alarm for safety and security reasons. Such installations whether provided will be checked before issuance of occupancy/partial occupancy certificates.
