Section 103 in West Bengal Municipal (Building) Rules, 2007
103. Constructions not according to plan under sub-rule (2) of rule 30 or sub-rule (1) of rule 34.
Where, on inspection, it is found that any building or structure or any part thereof is being or has been erected in deviation of the sanctioned plan or in contravention of any of the provisions of the Act or the directions issued therein, the Chairman or his authorized representative may issue a notice, in writing, to the plot-holder to appear before him or his authorized representative within such period as would be mentioned In the Notice, but not less than 10 (ten) days from the date of issue of the 'letter, requiring the plot-holder or his authorized representative to explain the reasons for committing such deviation or contravention as would be mentioned in the notice.
