Section 2(13) in The Howrah Municipal Corporation Act, 1980
(13)"erection of a building" or "to erect a building" means -(a)to erect a new building on any site, whether previously built upon or not,(b)to re-erect -(i)any building of which more than one-half of the cubical contents above the level of plinth and within the external surface of its walls and roofs have been pulled down, burnt or destroyed, or(ii)any building of which more than one-half of the superficial area of the external walls above the level of plinth has been pulled down, or(iii)any frame-building of which more than half of the number of posts or beams in the external walls have been pulled down; or(c)to make any addition to a building including roofing or covering an open space between walls or building, or closing permanently any door or window in any external wall, or removing or reconstructing the principal stair-case, or(d)to make such conversion, including conversion from one occupancy or use group to another, as may be determined by the Corporation by regulation;
