Section 11(3) in West Bengal Municipal (Building) Rules, 2007
(3)Every person intending to erect a new building or to make addition and/or alteration to any building, shall apply for sanction giving notice in writing in Form B attached to this rule along with the following(a)the Application shall contain, in addition to the notice as aforesaid, all declarations, indemnities, which the applicant has to comply with under the building rules, the duties payable under the Indian Stamp Act, in its application to West Bengal, on the various declarations, indemnities;(b)copies of documents showing that the applicant has exclusive right to undertake such works;(c)duly authenticated copies of receipts showing payment of tax to the Municipality for the quarter previous to the date of the application in respect of the land, building or portion thereof upon which the building is proposed to be erected, re-erected, added to or altered and a declaration from the Municipality stating that there is no arrear dues payable to the Municipality;(d)a declaration, stating the name, address and other particulars of technical personnel as the case may be, along with their consent who are engaged as per rule 15;(e)requisite number of copies of the drawings as stipulated in rule 12;(f)(i)certified copy of the approved site plan;(ii)certified copy of the reports of tests for stability of slopes and for soil as per requirements in rule 3 and such test report shall also indicate the maximum load that can be transferred to the soil of the particular site safely;(g)in the case of steel towers, the authenticated copy of the relevant license issued by the Government of India or the State Government.
