Section 23(1) in The West Bengal Panchayat Act, 1973
(1)No person shall [erect any new structure or new building or make any addition to any structure or building] [Words substituted for the words 'erect any structure or building' by W.B. Act 37 of 1984.] in any area within the jurisdiction of a Gram Panchayat except with the previous permission in writing of the Gram Panchayat:[Proviso that where the State Government or an authority or agency under the State Government intends to set up or has set up an industrial estate or industrial park within the jurisdiction of a Gram Panchayat, permission for erection of any structure or building for setting up an industry within such industrial estate or industrial park, shall be obtained from such authority or industrial development authority or corporation as the State Government may by notification specify.] [Inserted by Act No. 8 of 2015.][Provided that such erection of new structure or new building or such addition to any structure or building or such permission of the Gram Panchayat shall be subject to such rules as may be made by the State Government in this behalf:] [Proviso inserted by W.B. Act 18 of 1994.][Provided further that a Gram Panchayat shall not accord permission for erection of a new structure or construction of a new building, if the proposal for such erection or construction, as the case may be, -(a)has any provision for erection or construction of any dry latrine, by whatever name called, and(b)does not have any provision for erection or construction of sanitary latrine of any description.]
