Section 16(2) in New Town Kolkata Planning Area (Building) Rules, 2014
(2)Notwithstanding anything contained in Sub-Rule- (1),-(a)if during execution of work with regard to erection of building, any internal alteration within the sanctioned covered space which does not violate the provisions of the these rules made under the Act, is intended to be made, the applicant shall inform the Sanctioning Authority by notice in writing along with a certificate from the Architect and the Civil Engineer or Structural Engineer, together with drawings incorporating the deviations and structural drawings and calculations in case of structural deviations, stating the nature and purpose of such deviations at least fifteen days prior to carrying out such work, and may proceed with the execution of such work subject to the condition that such deviations shall be incorporated in the "Completion Plan" which shall be submitted alongwith form of Notice of Completion as per Schedule-X under Sub-Rule-(2) of Rule- 17;(b)if during execution of work with regard to erection of building any external deviation beyond the sanctioned covered space is intended to be made and which does not violate the provisions of these rules made under the Act, the applicant shall prior to carrying out such works, submit to the Sanctioning Authority, in accordance with the provisions of these rules, a notice in writing along with a certificate from the Architect and the Civil Engineer or the Structural Engineer together with the drawings incorporating the deviations and structural drawings and calculations. The application will be forwarded to the New Town Kolkata Development Authority and after payment of requisite fees at the rate of-(i)Rs. 500/- (Rupees Five hundred) per Square meters for residential, institutional and educational use, of such external deviation beyond the sanctioned covered space, charged by the New Town Kolkata Development Authority, the applicant may carry out the work incorporating such external deviations(ii)Rs. 1000/- (Rupees One thousand) per square meters for other use, of such external deviation beyond the sanctioned covered space, charged by the New Town Kolkata Development Authority, the applicant may carry out the work incorporating such external deviations.(c)if total sanctioned building is intended to be shifted as a whole within the periphery of the boundary keeping mandatory open space within the rule, this can be permitted with prior notice to the authority with revised plan. After serving such notice the owners may be allowed to proceed with the work unless there is any objection from the end of the authority within 15 days.
