Section 21(b) in Kolkata Municipal Corporation Building Rules, 2009
(b)In case any declaration is given by the applicant that he would set aside any portion of the site for widening of the road or for other purposes, as a precondition to sanction, the applicant may do so, for the time being, by physically shifting the boundary wall, prior to issuance of Building Permit, pending execution and registration of appropriate documents and compliance of other formalities.
