Section 262A in West Bengal Municipal Corporation Act, 2006
262A. [ Submission of online application form for sanction of building plan. [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
(1)Notwithstanding anything contained in this Act, the Corporation may make it mandatory for submission of application for sanction of building plan through online either for all or any of the categories of buildings, or for construction of building in any specific area or the entire area within its jurisdiction, and the process of submission of online application shall commence on and from the date as may be notified by the State Government in consultation with the Corporation.(2)The provisions of section 262 shall not be applicable to the categories of buildings or areas of the Corporation which have been notified by the State Government under sub-section (1) for implementation of this section.(3)For making provision of submission of online application under sub-section (1), the Corporation shall make wide publication in such manner, as may be prescribed.(4)All that applications in this section shall be submitted to the Commissioner in soft form along with soft copies of such documents and plans as may be prescribed, and the modalities for submission of online application forms together with fee under this section shall be such as may be prescribed.
