Section 15(3) in Kolkata Municipal Corporation Building Rules, 2009
(3)The Building Permit shall, subject to the provisions of sub-section (3) of section 398 be valid for a minimum period of five years from the date of issue of such permit and may be renewed by the Municipal Commissioner for such further period, such that the original period of validity and period(s) of renewal and renewals, if any, do not exceed ten years from the date of issue of permit, on payment of such fees and charges as may be fixed by the Mayor-in-Council from time to time and on such other terms and conditions as may be considered appropriate.
