Section 21 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
21.
Plans shall contain the following particulars :(a)the boundaries of the site and of any continuous land belonging to the applicant;(b)the position of the site in relation to neighbouring street showing at least one public road/lanescale 1 : 600;(c)the name of the street in which the building is proposed to be erected/re-erected;(d)all existing structures standing on the site;(e)the position of the existing structures and all other buildings/ structures surrounding the site to a distance of 12 metres;(f)in case of partitioned properties, demarcated boundaries of the applicant's portion as well as that of adjacent partition holders:(g)means of access from the street/passage of the building;(h)the position and number of storeys;(i)open space in and around the building;(j)drainage and water supply system;(k)width of the street/passage;(l)the direction of north point related to the plan of the building;(m)such other particulars as may be determined by the Municipal Commissioner from time to time.
