Section 58 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
58.
The Municipal Commissioner or any officer or other employees, duly authorised, may inspect at any time during and after the erection of any building and within one month after receipt of notice and certificate sent under regulations 55 and 56 without giving previous notice of his intention to do so and take appropriate actions as per the Calcutta Municipal Corporation Act, 1980 and the rules and regulations made thereunder.Sd/- Provat Kumar Ghosh,Municipal Secretary.*Abbreviations in the above notification as used are indicated by full words. This is annexed herewith.AnnexureAbbreviations used in the Notification are indicated by full wordsL.B.S.Licensed Building SurveyorL.B.A.Licensed Building ArchitectC.M.C.Calcutta Municipal CorporationC.I.T.Calcutta Improvement TrustC.M.D.A.Calcutta Metropolitan Development AuthorityC.I. RoofCorrugated Iron RoofR.T. RoofRanigunj Tile RoofW.C.Water ClosetR.C.C.Reinforced Cement ConcreteB.S.Building Sanction.
