Section 27 in West Bengal Municipal (Building) Rules, 2007
27. Retention of plan and submission of fresh applications.
When sanction to erect a new building (other than a hut) is refused(a)the Board of Councillors shall retain two copies of the plan and shall, without charge, furnish the applicant with its reason for such refusal in writing; and(b)the applicant may, at any time, thereafter, send to the Board of Councillors a fresh application and fresh or modified documents under these rules with the object of meeting the objections for which such sanction was refused.C. Commencement of Work
