Section 313 in Kolkata Municipal Corporation Act, 1980
313. Municipal Commissioner not to sanction building plan unless plan relating to water-supply etc. is in conformity with rules and regulations.
- All building plans submitted to the Municipal Commissioner for sanction shall conform to such rules or regulations as may be framed in this behalf relating to water supply, drainage, privy and urinal accommodation within the premises and sewerage, and no building plan shall be sanctioned by the Municipal Commissioner unless the same so conforms.
