Section 141 in West Bengal Municipal (Building) Rules, 2007
141. Decoration.
(1) Monuments, decorative and monumental fountains, bridges and viaducts and in general, the decorative and ornamental features of public gardens and squares shall be built only after the approval of the Authority has been obtained, and the Authority may, in addition to drawings, demand the submission of photographs or perspectives of the composition so that the artistic value of the project will be more efficiently and effectively illustrated.(2)The colour combination or painting or such other treatment at the facade of each building shall be got approved by the authorized architect of heritage committee which reserves the right to reject any such colour combination or painting or treatment if, in its opinions not aesthetic in its appearance.(3)Where several facades constitute architectural composition, painting or such other treatment shall only be allowed where no aesthetic disfigurement can result to the composition as a whole.
