Section 9 in New Town Kolkata Planning Area (Building) Rules, 2014
9. Process of sanction for erection of building.
- After receipt of the application under Rule-4, complete in all respect, the Sanctioning Authority shall -a. forward the application, through concerned Zilla Parishad, complete in all respect as specified in Rule-4 and after necessary verification of submitted documents, to the NKDA for issuance of NOC.b. the New Town Kolkata Development Authority will issue NOC after receiving the application from concerned Zilla Parishad, subject to compliance of all rules/norms/regulations with regard to building plans. All plans should be placed before the Building Committee for their necessary observations before issuance of NOC.c. Sanctioning Authority shall accord sanction after receiving NOC from the New Town Kolkata Development Authority, for erection of building as specified in Schedule - IV ; ord. reject the application if it is not in accordance with the provisions of the Act and these rules and the reason for rejection should be recorded in writing:Provided that rejection of an application to erect building shall not debar any applicant to make fresh application under Rule- 4.
