(1)Before utilizing, selling, leasing out or otherwise disposing of any land [, which was not been converted into agricultural land under section 4C of the West Bengal Land Reforms Act, 1955 (West Ben. Act 10 of 1956),] [Inserted by the West Bengal Act 32 of 1997, w.e.f. 18.3.1998.] or building as plots for construction of buildings thereon, the owner thereof shall send to the Chairman a written application with a layout plan of the land showing the street or streets giving access to the plots into which the land may be divided and connections of such street or streets with any existing public or private streets and the following particulars :-(a)the size or sizes and the number of plots into which the land is proposed to be divided for the erection of buildings thereon and the purpose or purposes for which such buildings are to be used,(b)the land use pattern depicting reservation or allotment of any site for any street, parking lot, open space, park, recreation ground, school, market or any other public purpose;(c)the intended level, direction and width of street or streets, including foot-paths;(d)the arrangement for water-supply, energy supply, drainage, sanitation and conservancy as respects the plot;(e)the arrangements to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting street or streets.
