Section 57 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
57.
Within one month after the completion of the erection/re-erection/ additions and alterations of an existing building the owner of the building shall send a written notice in the following form informing such completion, duly signed by owner and the L.B.A./L.B.S. A copy of the certificate shall also be sent to the thika Controller by the owner/thika tenant who erected : Building Completion Certificate :I hereby certify that the erection/re-erection/addition or alteration in/of pudding No. ................ in Borough No ..........has been supervised by me and has been completed on............according to the plans sanctioned, vide B.S. No. ....................dated .................The work has been completed to the best of my satisfaction. The workmanship and the materials (type and grade) have been used strictly in accordance with general and specifications. No provisions of the Calcutta Municipal Corporation Act, 1980 and the rules and regulations made thereunder have been transgressed in the course of the work. The building is fit for use for which it has been created/re-erected or altered, constructed and enlarged.Signature of L.B.A./L.B.S. Signature of Owner/thika TenantName........................Licence No........................Class........................Address........................Date........................Name........................Address........................Date........................
