Section 17 in Kolkata Municipal Corporation Building Rules, 2009
17. Effect of refusal.
(1)The notice submitted by the applicant under sub-rule (1) of rule 4 shall lapse with the refusal of sanction or provisional sanction under these rules.(2)Fresh notice under section 393 or 394, as the case may be, shall be necessary if the applicant proposes to amend his earlier notice and its enclosures.
