Section 35(2) in New Town Kolkata Planning Area (Building) Rules, 2014
(2)the NOC fees shall be reduced by 2% for each of the four arrangements mentioned below. These shall be reimbursed after three years by the Sanctioning Authority, from the date of occupancy, of successful running of the arrangements. The audit report for each of the four items will be submitted by the owner duly prepared and signed by concerned experts as mentioned;-(a)rain water harvesting, consisting storing, treating and use of rain water accumulated in roof, pathway, garden, which amounts not less than 10% of the total water consumption of the users annually of the said plot to be vetted by concerned expert;(b)alternative sources of energy like solar energy and other which reduces not less than 30% of the average energy consumption (vetted by energy expert) by the users of the plot;(c)solar passive Architecture, which reduces the load on conventional energy consumption (vetted by energy expert) as well as increases the building efficiency in lighting, ventilation;(d)use of fly ash bricks, aggregates (at least 50 % of total quantity of brick used for the project) etc. to be vetted by the Sanctioing Authority.
