Section 262B in West Bengal Municipal Corporation Act, 2006
262B. Application for addition to or repairs of buildings.
(1)Every person who intends to execute any of the works specified in sub-clauses (b) to (m) of sub-section (1) of section 259 shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed.(2)Every such notice shall be accompanied by such documents and plans and fees as may be prescribed.(3)For addition, alteration and repair of any.building, falling under the categories of buildings which shall be notified by the State Government under sub-section (1) of section 262A, the modalities, as specified in that section shall be followed mutatis mutandis.
