Section 44(1) in New Town Kolkata Planning Area (Building) Rules, 2014
(1)Notwithstanding the provisions of this rule made there under or of any other law in force for the time being, the New Town Kolkata Development Authority may, in the case of any building which is intended to be erected at the corner of two streets -(a)refuse sanction for such reasons as may be recorded in writing, or(b)impose restrictions on its use, or(c)place special condition concerning exit to or entry from any street, or(d)require it to be rounded off or splayed or cut off to such height and to such extent as the New Town Kolkata Development Authority may determine, or(e)acquire such portion of the site at the corner as the said authority may consider necessary for public convenience or amenity;provided that no such action shall be taken without any scrutiny of such case by the Building Committee and without prior approval of the Planning Authority in accordance with the provisions of this rule;
