Section 260(5) in West Bengal Municipal Corporation Act, 2006
(5)The Committee may, in accordance with the provisions of this Act or the rules and the regulations made thereunder or of any other law in force for the time being, [scrutinize every application for erection or re-erection of a building for which notice has been received under section 262, except for a residential building to be erected or re-erected on a plot of 500 square metres or less of land with proposed height of building 15.5m or less and for all other categories of building other than residential building having 8.0m and less of height and shall forward its recommendation, to the Mayor-in-Council:] [Substituted 'scrutinize every application for erection or re-erection of a building, except for a residential building to be erected or re-erected on a plot of 500 square meters or less of land, and may forward its recommendations to the Mayor-in-Council' by West Bengal Act No. 17 of 2016, dated 20.1.2017.]Provided that during such scrutiny the Committee may consider matters related to preserving, developing and Maintaining the aesthetic quality of urban and environmental design within the Corporation area and may, in respect of any building or any execution of work, if it affects or is likely to affect the skyline or the aesthetic quality of urban or environmental design, or any public amenity therein, recommend on such matters also:Provided further that in respect of any building or execution of any work, if such building or work affects or is likely to affect-(a)the functioning of microwave systems for telecommunication purpose, Of(b)any function for purposes of civil aviation, the Committee may, in accordance with such rules as may be framed in consultation with such departments or agencies of Government as have control on such matters, refer such cases to such departments for their opinions before finalizing its recommendations.
