Section 5 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
5. Manner and disposal of application to obtain no objection certificate for making any pucca construction, etc., under sub-section (5) of section 5.
(1) Every application for obtaining no objection certificate from the Controller for making. any pucca construction or changing the nature, character and dimension of an existing structure on the land, shall be in Form D in quadruplicate along with an application fee of Rs. 200/- in respect of such land measuring no more than 4 kathas in area and an additional fee of Rs. 100/- for one katha or fraction thereof in excess of 4 kathas. The application fees shall be deposited in T.R. Challan.(2)(a)The application shall accompany two sets of site plan, in a scale not less than 1 : 200, showing the existing structure and boundaries and two sets of plan showing the floor plan, section, elevation etc., in accordance with the Kolkata Municipal Corporation Building Rules, and must be signed by the L.B.S. or the L.B.A.Existing structure in the site plan shall be shown and delineated in yellow colour, proposed structure in red colour, boundaries in the black dotted line, roads in green colour and service lines in red dotted lines.(b)All the particulars as required under the Kolkata Municipal Corporation Building Rules shall be furnished in such plans :Provided that a copy of the finally sanctioned plan by the Kolkata Municipal Corporation, which is duly authenticated by the L.B.S. or the L.B.A. and after it has been sanctioned, shall be submitted forthwith to the Controller :Provided further that a copy of the completion certificate certifying the completion of the pucca construction after it has been constructed shall be submitted forthwith to the Controller.(c)The procedure for obtaining no objection certificate before making pucca construction shall, mutatis mutandis be followed in case of changing the nature, character and dimension of any existing structure on land comprised in thika tenancy.(3)The same procedure shall apply and be followed in case of thika land situated within the jurisdiction of other Corporation, Municipality or any other local authority.
