Section 12 in Kolkata Municipal Corporation Building Rules, 2009
12. Requisition to determine validity of notice.
(1)The Municipal Commissioner may at any time, but not later than fifteen days of the receipt of notice under rule 4, issue a requisition to the applicant specifying at a time, all the defects in the notice for sanction of plan and the applicant shall make his submission in reply to such requisition within fifteen days thereafter.(2)The Municipal Commissioner may, within fifteen days after the receipt of such reply, require further information or revised plan as he may deem fit and such information or revised plan shall be submitted within such period as may be specified by the Municipal Commissioner.(3)If any plan or information as required under sub-rule (1) or sub-rule (2) is not forthcoming within the specified time or if the plan or information as required under these rules is not furnished to the satisfaction of the Municipal Commissioner, such notice shall be deemed not to be valid under sub-section (3) of section 395 and shall not be processed any further and the applicant shall be informed by notice in this regard.(4)Fresh notice under section 393 or section 394 .as the case may be, shall thereafter be necessary.(5)All notices shall either be delivered by hand or sent under certificate of posting or by pre-paid Registered Post with A/D.
