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State of West Bengal - Section

Section 175 in West Bengal Municipal (Building) Rules, 2007

175. No objection from authority.

— No Objection Certificate, if any, must be obtained by this office authority and shall be accompanied with the application for obtaining building sanction plan.Form A(See rule 4)Application for approval of a site for a Building.........................(Name in full in block letters).........................(Address)ToThe Chairman,.....................Municipality/Notified Area Authority/Industrial Township AuthoritySir,I/We hereby give you notice that the Premises No./Holding No................in ..................Street.............Ward/Circle........................will be used in future as Residential/Commercial/Industrial/Others (specify) and I forward herewith a site plan and building plan (in case of hill area) in triplicate of the land for your approval (along with the fee determined by the Municipality) as prescribed in rule 4 of the West Bengal (Municipal) Building Rules, 2007 under the West Bengal Municipal Act, 1993 (West Bengal Act )0(11 of 1993).The reports/recommendations of the soil test and test for stability of slope as required under rules 14 and 157 are also attached herewith.I request that the site may be approved.Certified that the site has been inspected personally by the undersigned and the structural design including that of foundation has been made on the basis of recommendations/findings of the Geo-technical engineer.Certificate to be incorporated and signature of :Yours faithfully,.............................Signature of Owner/OwnersDated :.......................Architect/Licensed Building SurveyorStructural Engineer(if applicable under rule 15)CountersignedGeo-technical Engineer(if applicable under rule 15)*Strike out if not applicable.Form B[(See rule 11(3)]Application for Permission to Construct or Reconstruct, Addition to, or Alteration of BuildingOffice UseApplication No. RB/CB/IB/PB.......................Date....................From............................................Name in full in block letters).................................................................(Address)Phone No.............Fax No...........E-mail.........Date...............Purpose of construction : Residential/Commercial/Industrial/Others (specify)ToThe Chairman,...................Municipality/Notified Area Authority/Industrial Township AuthoritySir.I/We hereby give you notice that I / we intend to undertake the work as specified above at premises No./Holding No...................in..................Street Ward/Circle...............under rule 11(2) of West Bengal Municipal (Building) Rules 2006, I / We hereby request you to grant us necessary Building Permit under rule 21 of West Bengal Municipal (Building) Rules, 2007.In accordance with provisions of the West Bengal Municipal (Building) Rules, 2007, I forward herewith—
(a)approved site plan of the land;
(b)a plan in triplicate showing elevation and sections of the proposed building together with a specification of the work (in case of a building under the Salt Lake Township under Bidhannagar Municipality or Nabadiganta Industrial Township Authority the provisions of rule 96(a) has to be followed);
(c)statement of particulars (Annexure);
(d)water supply and sewage disposal plans;
(e)copy of the possession certificate;
(f)five copies of sewage and water connection plan as per rule 96(b);
(g)reports of soil test or test for stability of slope as per rule 157;
(h)detailed calculation of structural design as per provision in these rules;
(i)current paid up Municipal Tax receipt;
(j)clearance certificate/application copy from U.L.C. Branch of Urban Development Department of the Govt. of West Bengal (if applicable);
(k)no objection of West Bengal Fire and Emergency Services Dept. (if applicable);
(l)indemnity Bond (As per form No. L);
(m)copy of Deed and Deed plan;
(n)registered Undertaking for common passage (if applicable);
(o)power of Attorney (if applicable);
(p)sanctioned plan in case of any existing structure;
(q)FAR Calculation Sheet (if applicable).
I request that the plan may be approved and that the permission may be accorded to execute the work.Please [Strike out if not applicable] note that I am also enclosing herewith the documents as desired by you as per instruction.Certificate to be incorporated and signature ofYours faithfully,................................Signature of Owner/Owners..............................Architect/Licensed Building Surveyor................................Structural Engineer(if applicable under rule 15)CountersignedDate :Geo-technical Engineer(if applicable under rule 15)I/We [This declaration is not necessary for the Salt Lake Township.] hereby declare that I/we am/are the owner/owners of the property to be built upon and the copy of the registered deed of the land or other documents in support of ownership/ownerships of land are submitted herewith. That the aforesaid plot of land is the only plot of vacant land held by me/us in any of the urban agglomerations covered under the Urban Land (Ceiling and Regulation) Act, 1976 and that extent of that plot is within the ceiling limit on vacant land imposed by the said Act;That [This declaration is not necessary for the Salt Lake Township.] I do not hold any other vacant land or any other land with building with a dwelling unit therein in any of the urban agglomerations referred to the said Act;That [This declaration is not necessary for the Salt Lake Township.] in the event of the aforesaid plot of land being declared as excess by the competent authority under the Urban Land (Ceiling and Regulation) Act, 1976, I shall abide by the decision of the competent authority under that Act.Certificate of Engagement :Certified that I/we have been engaged as licensed Building Surveyor/Structural Engineer/Geo-technical Engineer for the proposed building at premises No.....................by the owner(s)...................for planning, designing, supervision and completion of the work as per rule 15 of the West Bengal Municipal (Building) Rules, 2007. We undertake to work in close association with each other and will be individually and/or collectively responsible for ensuring the safety of the building as a whole;Certified that the site has been personally inspected while planning the building and/or designing the structural members, as well as has taken into account the findings of/or recommendation of stability analysis as well as soil tests performed as and where necessary under these rules..........................Structural Engineer(if applicable under rule 15)...........................Signature of Architect/LBS...........................Geo-technical Engineer.(if applicable under rule 15)Certified that this certificate duly signed by the concerned technical personnel has also been incorporated on the body of the building plan.Name..........................Signature of Owner/Owners...........................Full Postal Address......................Date..................................Date:.......................Annexure of Form B(Statement of Particulars and Specification)
1. Holding No. …..................................... Ward No. ….........................................
2. Premises No.  
3. (i) Name of Owner(s) ….......................................................................
(a) PhoneNo.….........................................................................................................
(b) Address:…..........................................................................................................
(ii) Name of the applicant: ….........................................................................
Status : Owner, authorized by power of attorney, others …..................................................
4. Name of Architect/Licensed Building Surveyor:  
Class.......................... No............................. Phone No.......... Fax.................. E-mail..............
Address:....................................................................................................................................
5. (a) Name of Structural Engineer (ifapplicable)..........................................................................
Class..........................No.................PoneNo....................Fax........................E-mail...................
Address:....................................................................................................................................
(b) Name of Geo-technical Engineer (ifapplicable)...............................................................
Class:…................................................No......................................
Address..........................................................................................................................................
Phone No......................................FaxNo..............................................E-mail..............................
6. 1. (i) Area of land:
(a) As per Deed (m2)
(b) As per Physical Measurement(m2).......................................................................................
(ii) boundaries of site onNorth............................................................................................
South…...........................................................................................
East…...........................................................................................
West…...........................................................................................
6.2. Nature of land whether solid .filed up part water body, ifwater body specify the area both on solid land and waterbody.........................................................................................
7. (a) Proposed Height of thebuilding...................................................................................................
(b) No. ofstories:...............................................................................................
8. Width of means of access:
(a) Municipalroad:..................................................................................................
(b) Private road/Common passage ( as perdeed/Documents):...........................................
(c) Alignment (ifany)................................................................................(Prescribed/proposed).
Width of alignment:..................................................................................................(m)
9. Junction distance (for assembly useonly)...........................................................................(m)
10. (a) Principaloccupancy:..................................................................................................
(b) Otheroccupancy/occupancies..................................................................................................
11. Whether the existing premises Is rented : Yes/No.
12. Whether the proposal involves new construction/Horizontaladdition/vertical addition by demolishing the existingstructure:..............................................................................................
13. Height of the adjoining building/buildings:
North......................(m) South …....................(m)East.........................(m) West........................
14. Total area of (i) Staircover..............................................................................(m2)
(ii) Lift machineRoom.............................................................(m2)
(iii) RoofTank............................................................(m2)
(iv) Total RoofArea............................................................(m2)
(v) Total LoftArea............................................................
(vi) OtherStructure............................................................(m2)
15. Ground FloorArea:...................................................................................................................
16. Main Characteristic detail of building
Sl. No. Items   Proposed Value Permissible value Remarks
(a) Height of the building (m)
(b) Front open Space (N/S/ES)
(c) Rear open Space (N/S/ES)
(d) Front open Space (N/S/ES)
(e) Front open Space (N/S/ES)
(f) Interior Open Space:
(I) Inter Courtyard
(ii) Outer Courtyard
(g) Ground Coverage:(i) Area M2
(ii) Percentage
(h) Floor Area ratio (FAR)
(I) Total covered area in all floors (m2)
(j) service area in ground floor (m2)
(K) Basement area (m2)
(l) Mezzanine floor (m2)
(m) Stair Case: (I) Number
(ii) Minimum width of each flight(m)
(iii) Area of stair case includinglanding in each floor
(n) Escalator: (i) Number
(ii) Size
(o) Lift: (i) Number
(ii) Size
(iii) Height of the Lift MachineRoom
(iv) Size of the Lift Machine
(v) Area of Lift machine Room withLift Landing Lobby in each floor
(p) Addition and Alternation work
      Area (m2) Parking Required Parking Provided
(i) Existing floor area
(ii) Proposed floor area
(iii) Total floor area
(q) Width of ramp Slope of ramp Area of ramp
(r) Width of driveway
(s) Ventilation shaft:
(i) Area
(ii) Minimum Width (m2)
(iii) Service door provided in shaft Yes/No
(t) Parking space as per rule 52 Required No. of car parking required No. of Bus/Truck Parking Parking Provided
Open Covered
Open Covered
(u) Occupancy or Use group
(i) Residential
Total
(ii) Other uses:
Type Area % Covered Proposed Remarks
(a) Residential
(b) Educational
(c) Institutional
(I) Assembly
(ii) Mercantile(RST)
(iii) Storage
(iv) Industrial
(v) Business
(vi) Any other use
17. Proof of ownership (whether it is Deed ofconveyance/Gift/Lease/Record of rights(Parcha)/Partition/Exchange/will and Probate or other documentsand mutation certificate issued by municipality/others.
18. In case where applicant isGovernment/Semi-Government or Statutory body to worm the land wasgiven by L.A Collector-Allotment and possession letter along withsite plan, land area and boundary.
19. The materials to be used as specification of theconstruction:
(a) Foundation
(b) Floors.,
(c) Walls,
(d) Roofs,
(e) Fire Places/Chimneys.
20. (a) Appropriate number of inhabitant proposed to beaccommodated.
(b) The number, size and specification of latrine,kitchen bath to be provided.
Form C(See rule 21)Form of Building PermitFrom : The Chairman.......................................................Municipality/Notified Area Authority/Industrial Township AuthorityDated................................Office Ref. No. and date, if anyTo................................................................................(Name and address of the applicant)Subject :Issue of sanction/provisional sanction of erection/re-erection/ addition to/or alteration of the building and issue of Building Permit under rule 21,Building Particulars :Premises No. and Street...............................................................Ward No...............................Sir,With reference to your application dated the......................for the sanction/provisional sanction for...........erection/re-erection/addition to/alteration of, the building on Plot No...............Street...........Ward No..........this Building Permit do hereby granted subject to the following conditions, namely :