Section 29(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)A written request under sub-rule (1) shall be accompanied by-(a)a notice of completion in the form as specified in Schedule X for the portion of the building which is stated to be complete, along with all enclosures as per rule 27 as applicable,(b)structural stability certificate for the portion of the building which is stated to be complete,(c)an indemnity bond/undertaking to indemnify the Corporation against any risk, danger or damage to any person, whether an occupier or not, and an undertaking to ensure, in such manner as the Municipal Commissioner may specify, public safety,(d)an undertaking that no person shall occupy or shall be allowed to occupy any portion of the building for which Completion Certificate has not been issued,(e)an undertaking that in the event of violation of the terms of the Partial Completion Certificate, the Corporation shall be entitled to disconnect municipal water mains and municipal drains for the entire building without any notice.(f)any other documents or undertakings that the Municipal Commissioner may deem necessary.
