Section 29 in Kolkata Municipal Corporation Building Rules, 2009
29. Partial Completion Certificate.
(1)Upon a written request made to the Municipal Commissioner for issuance at Partial Completion Certificate consequent upon completion of a part of a building which is under construction, the Municipal Commissioner, on being satisfied that the construction of the specified portion is complete in all respects; that the remaining construction cannot be completed as per sanction plan within a reasonable period of time and that circumstances exist for allowing partial occupation of the building, may issue Partial Completion Certificate valid for a specified period, in the form as specified in Schedule XIII.(2)A written request under sub-rule (1) shall be accompanied by-(a)a notice of completion in the form as specified in Schedule X for the portion of the building which is stated to be complete, along with all enclosures as per rule 27 as applicable,(b)structural stability certificate for the portion of the building which is stated to be complete,(c)an indemnity bond/undertaking to indemnify the Corporation against any risk, danger or damage to any person, whether an occupier or not, and an undertaking to ensure, in such manner as the Municipal Commissioner may specify, public safety,(d)an undertaking that no person shall occupy or shall be allowed to occupy any portion of the building for which Completion Certificate has not been issued,(e)an undertaking that in the event of violation of the terms of the Partial Completion Certificate, the Corporation shall be entitled to disconnect municipal water mains and municipal drains for the entire building without any notice.(f)any other documents or undertakings that the Municipal Commissioner may deem necessary.(3)When the erection of the building or the execution of the work is completed within the period or extended period provided for in section 399, the applicant shall apply for conversion of the Partial Completion Certificate or issue of Completion Certificate and such certificate may be issued in accordance with the provisions of these rules.
