Section 21 in Kolkata Municipal Corporation Building Rules, 2009
21. Retention of temporary structures along with water supply and drainage connection.
(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.(b)In case any declaration is given by the applicant that he would set aside any portion of the site for widening of the road or for other purposes, as a precondition to sanction, the applicant may do so, for the time being, by physically shifting the boundary wall, prior to issuance of Building Permit, pending execution and registration of appropriate documents and compliance of other formalities.
