Section 17 in New Town Kolkata Planning Area (Building) Rules, 2014
17. Notice of completion.
(1)Within one month after the completion of the erection of any new building or execution of any work the applicant shall in the form as specified in Schedule - X, duly countersigned by the Architect or Civil Engineer and Structural Engineer as the case may be, give notice to the Sanctioning Authority of such completion.(2)The notice shall be accompanied by 3 sets of building plans (either ammonia print or computer generated print) marked as "Completion Plans" with all the revisions and modifications including those referred to in Sub-Rule- (2) of Rule- 16 incorporated therein and clearly stating the use-group for which the building or the work has been sanctioned. The plans shall be duly signed by the applicant and the Architect or the Civil Engineer, and the Structural Engineer, as the case may be.(3)The notice shall be accompanied by a structural stability certificate duly signed by an Structural Engineer and Architect/ Civil Engineer, as the case may be, and wherever applicable shall be accompanied by -(a)in the case of a building having more than three separate and independent residential units or apartments and all buildings other than residential buildings, a certificate from the Civil Engineer/Architect that internal house drainage and water supply network have been completed to the satisfaction of the Sanctioning Authority;(b)fire safety certificate, if applicable under the West Bengal Fire Services Act, 1950 (West Bengal Act XVIII of 1950) and the rules made thereunder has been obtained;(c)in the case of building referred to in clause (a) a certificate from the electricity supply undertaking regarding provision to its satisfaction, of transformer, sub-station, ancillary power supply as required;(d)a certificate pertaining to the lift installation, if any ;(e)such other certificates /documents/ declarations as are necessary under any law for the time being in force or as the Sanctioning Authority may, from time to time, specify in this behalf.
