Section 46 in Kolkata Municipal Corporation Building Rules, 2009
46. Property owned by Government.
- In case of building plans in respect of property owned by Central or State Government or any other controlled by the Central or State Government, prepared and submitted under the signature of Engineer and or Architect who are its employees, compliance of rule 49 may not be insisted upon:Provided that the minimum qualification of such Engineer and or Architect is as prescribed in these rules.
