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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2)(a) in New Town Kolkata Planning Area (Building) Rules, 2014

(a)if during execution of work with regard to erection of building, any internal alteration within the sanctioned covered space which does not violate the provisions of the these rules made under the Act, is intended to be made, the applicant shall inform the Sanctioning Authority by notice in writing along with a certificate from the Architect and the Civil Engineer or Structural Engineer, together with drawings incorporating the deviations and structural drawings and calculations in case of structural deviations, stating the nature and purpose of such deviations at least fifteen days prior to carrying out such work, and may proceed with the execution of such work subject to the condition that such deviations shall be incorporated in the "Completion Plan" which shall be submitted alongwith form of Notice of Completion as per Schedule-X under Sub-Rule-(2) of Rule- 17;