Section 205A(1) in West Bengal Municipal Act, 1993
(1)Notwithstanding anything contained in this Act, the Board of Councillors may make it mandatory for submission of application for sanction of building plan through online either for all or any of the categories of buildings, or for construction of building in any specific area or the entire area within its Jurisdiction, and the process of submission of online application shall commence on and from the date as may be notified by the State Government in consultation with the Municipality.
