Section 56 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
56.
Not less than seven days before any person commences to erect a new building or to re-erect or to make addition to or alteration of a building, he shall send to the Municipal Commissioner a written notice in the following form specifying the date on which it is proposed to commence the work. A copy of the notice shall also be send to the thika Controller by the thika tenant who erected.Notice for commencement :I hereby give notice that the erection/re-erection/addition to/material alteration in/of building No .....................at Premises No ...........on plot No ......................in colony/street/road/lane/sarani .................. in Ward No ..................... in Borough No ..............will be commenced on .............. as per your permission/sanction. vide No ............. dated .................. under the supervision of L.B.A./L.B.S. No .................class ............... and in accordance with plans sanctioned vide No ..................dated ...............Signature of Owner/thika TenantSignature of L.B.A./LB.Name ...................... Name of the owner ...............Licence No.... ....... Address ..............Class ..........................Date .........................
