Section 36 in Kolkata Municipal Corporation Building Rules, 2009
36. Transmission of approved completion plans.
(1)Within 7 days of issue of the Completion Certificate, the issuing officer shall transmit, for purposes of levy of a consolidated rate under the Act, one set of the building plans as approved under rule 28 to such officer of the Corporation as the Municipal Commissioner may specify in this respect.(2)The ammonia print blue print set of such plans shall be kept in such medium as the Municipal Commissioner may direct, including in electronic medium form, for preservation as a permanent record, within such time and in accordance with such orders as the Municipal Commissioner may make from time to time in this respect.(3)The plans transmitted or deposited shall bear the endorsement "Approved Completion Plans" and shall be signed by the Municipal Commissioner.
