Section 46 in New Town Kolkata Planning Area (Building) Rules, 2014
46. Sanction or provisional sanction accorded under misrepresentation.
- If, at any time after the communication of sanction or provisional sanction to the erection of any building or the execution of any work, the Sanctioning Authority is satisfied that such sanction or provisional sanction was accorded in consequence of any material misrepresentation or any fraudulent statement in the notice given, it may, by order in writing, cancel, for reasons to be recorded, such sanction or provisional sanction, and any building or any work commenced, erected or executed shall be deemed to have been commenced, erected or executed without such sanction and shall be dealt with under the provisions of this chapter;provided that before making any such order, the Sanctioning Authority shall give a reasonable opportunity to the person affected as to why such order should not be made.
