Section 12(10) in West Bengal Municipal (Building) Rules, 2007
(10)In case of addition, alteration or reconstruction of old buildings, which were constructed prior to enforcement of any building rules in the concerned area without the approval of any authority, in addition to the docUments, as stipulated in this rule, structural stability certificate as per provisions of sub-rule (1) of rule 170 shall be submitted with the building plan, and in all such cases the sanction shall be made as per the provisions of these rules.
