Section 3(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)No person shall erect a new building, or re-erect, or make addition to, or alteration of lany building, or cause the same to be done as specified in section 392, without obtaining a sanction in the form of a Building Permit from the Municipal Commissioner under the Act, and without obtaining such permission for development from the concerned authority as may be required under the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. XIII of 1979).
