Section 4(6) in Kolkata Municipal Corporation Building Rules, 2009
(6)The notice shall in accordance with the provisions of sub-section (I) or sub-section (2), as the case may be, of section 395 specify in terms of sub-section (2) of section 390:(a)the purpose for which the building is intended to be used, or(b)the purpose for which the building is proposed to be used after execution of any of the works referred to in clauses (b) to (m) of sub-section (1) of section 390 or after alteration, and shall also be accompanied by a declaration by the applicant in a form as specified in Schedule II to the effect that he shall comply with the requirements of section 416 at all times.
