Section 10(2) in New Town Kolkata Planning Area (Building) Rules, 2014
(2)The sanction for erection of building may be revalidated further for a period of five years from expiry of the renewal only, if the building construction has been partly completed and partial occupancy certificate has been issued, on production of the renewed previous sanction for building construction, the partial occupancy certificate and on receipt of 100% of the current building sanction fees of the remaining portion.
