Section 19 in New Town Kolkata Planning Area (Building) Rules, 2014
19. Partial Occupancy certificate.
(1)Whenever a request is made by the applicant to the Sanctioning Authority to occupy a part of a building or a building within a complex, which is under construction, Sanctioning Authority may allow partial occupancy and issue partial occupancy certificate as specified in Schedule - XIII.(2)A written request for the partial occupancy under these rules shall be accompanied by -(a)a notice for partial completion in the form as specified in Schedule - XII for the portion of the building or a building within a complex, which is proposed to be occupied;(b)the structural stability certificate for the occupation of the portion of building or a building within a complex, which is proposed to be occupied.(3)If the partial occupancy is refused under Sub-Rule- (2), the Sanctioning Authority shall communicate the reasons thereof in writing to the applicant.
