Section 259(1) in West Bengal Municipal Corporation Act, 2006
(1)In this chapter, unless the context otherwise requires, the expression "to erect a building" means-(a)to erect a new building on any site, whether previously built upon or not;(b)to re-erect-(i)any building of which more than one-half of the cubical contents above the level of plinth have been pulled down, burnt or destroyed, or(ii)any building of which more than one-half of the superficial area of the external wall above the level of plinth has been pulled down, or(iii)any frame-building of which more than half of the number of posts or beams in the external walls have been pulled down;(c)to convert into a dwelling-house any building or any pan of a building not originally constructed for human habitation or if originally constructed for human habitation, subsequently appropriated for any other purpose;(d)to convert into more than one dwelling-house a building originally constructed as one dwelling-house only;(e)to convert into a place of religious worship or a sacred building any place or building not originally constructed for such purpose;(f)to roof or cover an open space between walls or buildings to the extent of the structure formed by the roofing or covering of such space;(g)to convert two or more tenements in a building into a greater or lesser number of such tenements;(h)to convert into a stall, shop, office, warehouse or godown, workshop, factory or garage any building not originally constructed for use as such, or to convert any building constructed for such purpose by subdivision or addition, in greater or lesser number of such stalls, shops, offices, warehouses or godowns, workshops, factories or garages:(i)to convert a building, which, when originally constructed, was legally exempt from the operation of any building regulation contained in this Act or the rules or the regulations made under this Act or contained in any other law for the time being in force, into a building which, had it been originally erected in its converted form, would, have been subject to such building regulations;(j)to convert into, or to use as dwelling-house, any building which has been discontinued as, or appropriated for any purpose other than, a dwelling-house;(k)to make any addition to a building;(l)to close or open permanently any door or window in any external wall;(m)to remove or reconstruct the principal staircase or to alter its position.
