Section 11(2) in West Bengal Municipal (Building) Rules, 2007
(2)Notwithstanding the provisions of sub-rule (1), no Building Permit shall be required subject to consideration of structural safety of the said building as well as adjoining structure at the responsibility of owner and further subject to prior intimation to the Municipal Authority for,(a)erection, re-erection, addition to, or alteration of(i)an internal partition wall which does not violate any of the provisions of the Act or these rules, or(ii)a parapet wall or a cornice or chajja within the boundaries or the site are not overhanging a street, so, however, that the total height of the parapet wall shall not be more than 1.50 metres and width of the cornice or chajja shall not be more than 50 centimetres;(b)repairing of a staircase or lift-shaft; boundary wall;(c)white washing or painting;(d)reflooring of the surface of an existing floor;(e)re-construction of an existing damaged roof without changing the character and dimension of such roof;Provided that no such work as is referred to in clauses (a) and (c) shall be undertaken without giving the Board of Councillors fifteen days notice in writing stating the nature of work proposed to be undertaken;(f)erection of a false ceiling in any floor for air-conditioning, lighting or decorative purpose;(g)plastering and patch work;(h)providing or closing, an internal door or window, or a ventilator, not opening directly opposite a door or a window of another building;(i)replacing of fallen bricks, stones or repairing of damaged pillars or beams;(j)repairing or renewing existing plumbing services;(k)carrying out such other work as is necessary in the opinion of the Board of Councillors, for reasons to be recorded in writing, to maintain the building in a condition of good repair or to secure it to prevent danger to human life.
