207. Sanction of building plan and permission to execute work.
- Within sixty days after the receipt of any application with building plan or of any information or document which the [Board of Councilors] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for 'Chairman'.] may reasonably require the applicant to furnish before deciding whether sanction shall be accorded in this regard, the [Board of Councilors] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for 'Chairman'.] shall, by written order, -(a)either accord sanction to the building plan conditionally or unconditionally and give permission to execute the work, or(b)refuse, on one or more of the grounds mentioned in section 210, to accord such sanction, or(c)accord sanction but impose conditions for compliance before permission to execute the work.(2)A building plan sanctioned under this section shall remain valid for three years from the date of such sanction, and may be renewed [for such period, and on payment of such fee, as may be prescribed.] [Substituted by section 28 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002 for 'for another two years on payment of such fees as may be levied by the Board of Councilors by regulations.']
