Section 18 in Kolkata Municipal Corporation Building Rules, 2009
18. Delay in sanction or refusal.
(1)If within a period of sixty days, or for any case governed by clause 1(b) to (m) of sub-section (1) of section 390 within a period of thirty days, of the receipt of any notice under these rules with reference to section 393, or section 394, as the case may be, or of any information under section 395, the Municipal Commissioner does not sanction or provisionally sanction or refuse to sanction under section 396 the applicant may in accordance with the provisions of section 398 make a representation to the Mayor.(2)The Mayor shall, after such enquiry as he may think fit, and after giving the applicant an opportunity of being heard, direct the Municipal Commissioner to sanction or provisionally sanction or refuse sanction and communicate the same to the applicant within a period of thirty days from the date of receipt of the representation by the Mayor.(3)The applicant shall under no circumstances violate the provisions of section 392.
