Section 21(a) in Kolkata Municipal Corporation Building Rules, 2009
(a)After sanction of plan and commencement of work, the applicant may be allowed at his own risk and cost, and with prior permission of the Municipal Commissioner to retain and make use of part of the existing structures and also the existing drainage and water supply connections for the purposes of providing temporary accommodation to tenants or for being used as a site office, construction material storage space, workers? toilet and other allied purposes. The permission referred to herein may be granted on such terms and conditions, including as to the period within which such structure or facility has to be demolished or dismantled, as considered appropriate by the Municipal Commissioner.
