Section 161 in New Town, Kolkata Development Authority Act, 2007
161. Power of make regulations.
(1)The Development Authority may after previous publication, in accordance with the provisions of sub-section (2), make regulations not inconsistent with the provisions of this Act or the rules made thereunder for discharging its functions under this Act.(2)(a)A notice relating of the draft regulations shall be published in one or more of the local newspapers circulated within New Town, Kolkata or if there be to such newspaper, in such manner as the-Development Authority may direct.(b)Such draft shall not be further proceeded with until the expiration of a period of one month from the date of such publication or such longer period as the Development Authority may decide.(c)For not less than one month during such period, a copy of such draft shall be kept in the office of the Development Authority for public inspection and any person shall be permitted at any reasonable time to peruse such draft, free of charge.(d)Copies of such draft shall be made available to any person requiring ton payment of such fee as the Development Authority may fix.(3)Notwithstanding anything contained in sub-section (1) or elsewhere in this Act, till such time as the Development Authority makes regulations under this Act, the regulations made under the West Bengal Municipal Act, 1993, and in force immediately before the commencement of this Act, shall, so far as they are inconsistent with the provisions of this Act or the rules made thereunder, be deemed to be the regulations made under this Act, and-the provisions of sub-section (2) of this section or section 162 shall not apply to any regulations deemed under this sub-section to be the regulations made under this Act:Provided that the provisions of section 163 shall apply to any regulations deemed under this sub-section to be the regulations made under this Act.Explanation. - "Regulations" shall include bye-law.
