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State of West Bengal - Section

Section 96 in West Bengal Municipal (Building) Rules, 2007

96. Additional requirements for submission of building plan.

— For submission of building plan under rule 11, in addition to the conditions laid down in these rules the following conditions are required to be fulfilled for the purpose of this chapter :
(a)all plans shall be duly signed and certified by the owner in writing with inscription "Certified that I have gone through the West Bengal Municipal (Building) Rules, 2007, and also undertake to abide by those rules during and after the construction of the building". Such plans shall also be signed and certified by the technical personnel engaged under rules 14 to 18 indicating their names, addresses, qualifications and enrolment numbers allotted by the Authority with inscription "Certified that the plan has been designed and drawn up strictly according to the provisions of the West Bengal Municipality (Building) Rules, 2007".
(b)five copies of sewerage and water connection plans shall accompany the notice drawn to a scale of 1 m to 1 cm (or 8' to 1.0") and coloured as laid down in sub-rule (3) of rule 12 shall have to be submitted to the Authority. The Size of the drawing sheet will be 30 x 22 cm.