Section 4(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)Every such notice for erection or re-erection or addition or alteration shall be in the form as specified in Schedule I. one copy of which shall be submitted along with all the enclosures required under these rules.Note I : The application shall contain, in addition to the notice as aforesaid, duly stamped and legally enforceable declarations, indemnities etc., as required.Note II : Except in case of a residential building to be erected or re-erected or altered on a plot of five hundred squre metre or less of land, the notice shall be accompanied by six sets of -(a)Key (location) Plan,(b)Site Plan,(c)Building Plan (Architectural),(d)General Specifications.In case of a residential building to be erected or re-erected or altered on a plot of five hundred squre metre or less of land, one set of the aforesaid is to be submitted.
