205A. [ Submission of online application form for sanction of building plan. [Inserted by West Bengal Act No. 9 of 2018, dated 17.4.2018.]
(1)Notwithstanding anything contained in this Act, the Board of Councillors may make it mandatory for submission of application for sanction of building plan through online either for all or any of the categories of buildings, or for construction of building in any specific area or the entire area within its Jurisdiction, and the process of submission of online application shall commence on and from the date as may be notified by the State Government in consultation with the Municipality.(2)Upon issuance of notification by the State Government under sub-section (1), the provisions of section 205 shall not be applicable to the categories of buildings or areas of the Municipality which have been notified by the State Government for implementation of this section.(3)For making provision of submission of online application under sub-section (1), the Municipality shall make wide publication in such manner, as may be prescribed.(4)All the applications in this section shall be submitted in soft form along with soft copies of such documents and plans as may be prescribed or as may be required by the rules made under section 198, and the modalities for submission of online application forms together with fee under this section shall be such as may be prescribed.]
