Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(5) in West Bengal Municipal (Building) Rules, 2007

(5)For stacking of material on the road, applicant will have to take prior permission from the Municipality for stacking materials. The stacking fee will be applicable for all plots except those with land area more than 2000 sq.m., subject to an undertaking that the applicant will not stack any building material including excavated earth on the Public Road.