Section 80 in New Town, Kolkata Development Authority Act, 2007
80. Provisions of this Chapter not to apply in certain cases of additions and alterations.
- The provisions of this Chapter and the rules and the regulations made thereunder relating to erection of buildings shall not apply to necessary repairs not involving any of the works Which constitute a material addition or alteration.Explanation. - An addition to, or alteration of, a building shall be deemed to be material if such addition or alteration-(a)increases or decreases the height of,the area covered by, or affects the cubical contents of, the building or any part thereof; or(b)affects or is likely to affect prejudicially the stability and safety of the building in respect of sewerage, drainage, ventilation and environmental safety; or ,(c)converts the building on any part thereof from one occupancy or use to another occupancy or use; or(d)is an addition or alteration as defined in the rules and the regulations made under this Chapter.
