Section 83 in West Bengal Municipal (Building) Rules, 2007
83. Consultation with the Director of Fire Services before granting permission to erect a building.
No permission for the erection, addition to, or alteration of, any building other than a residential building or an educational building of less than fourteen metres and a half in height shall be granted unless the Board of Councillors in consultation with the Director of Fire Services of the Government of West Bengal or any Officer specially empowered by the Director for the purpose, is satisfied about the provision of means of exits and about the arrangements for protection against fire proposed for the building.
