Section 4 in West Bengal Municipal (Building) Rules, 2007
4. Applications for approval of building sites and for permission to construct or reconstruct buildings other than huts.
(1) Before submission of the building plan, approval of the building site has to be obtained from the municipal authorities.The applicant may simultaneously submit the site plan and the building plan to the Municipality for approval at his own risk- and cost. But the Municipality shall consider the building plan submitted for approval only after the site plan is approved. In case the site plan is not approved, the submitted building plan shall also be treated as not approved.(2)Every application, under sub-rule (1) submitted in Form A, shall state, inter alia, the proposed use of the land as per use group or occupancy.(3)Every application, under sub-rule (1), shall be accompanied by a site-plan in triplicate and a fee as may be determined by the Municipality subject to the following :(i)for site plan up to 200 sq. metres of area : Rs. 200/- (Rupees two hundred only);(ii)for every additional 100 sq. metres of areas or part thereof beyond the first 200 sq: metres: Rs. 100/- (Rupees one hundred only); Provided maximum fees not exceeding five times the minimum fees as specified, may be determined by the Board of Councillors at a meeting.Note. The site plan shall be drawn to the scale of not less than one centimetre to six metres and shall be signed by the applicant and by the Licensed Building Surveyor, Architect or Structural Engineer as required for under rule 15 with a certificate to the effect that the site has been inspected personally and the structural design including that of foundation has been made on the basis of recommendations or findings of the Geo technical Engineer.(4)Every site-plan, under sub-rule (3), shall show or state on the body of the drawing showing the site-plan, the following(a)the boundaries of the site and of any contiguous land belonging to the owner thereof with number assigned to plot or premises;(b)the position of the site in relation to neighbouring streets with dimensions;(c)the name of the street on which the site abuts;(d ) the position of the building and of all other buildings including existing buildings, if any, which the applicant intends to erect upon his contiguous land referred to in clause (a) in relation to(i)the boundaries of the site and, in case where the site has been sub-divided, the boundaries of the portion owned by the appli-cant and also the portions owned by the other owners, and(ii)all adjacent streets, buildings and premises within a distance of 12 metres of the site and of the contiguous land, if any, referred to in clause (a):(e)the use or occupancy of all the buildings;(f)the direction of North point;(g)the means of access from the street to the building, and to all other buildings. if any, which the applicant intends to erect upon his contiguous land referred to in clause (a);(h)the schematic position and approximate height and the number of storeys of all other buildings within 12 metres of the site, (1) the free passage or way in front of the building;(j)the width of the street (if any) in front and at the rear of the building;(k)the means of drainage of the proposed building leading to existing public drains or drainage channels with their location in relation to the site;(l)the means of drinking water supply to the proposed building indicating the source and the distance from the site including the route through which the pipeline will be laid, if piped water supply is envisaged;(m)the means of power supply to the proposed building on the site, indicating the route through which power supply will be achieved;(n)areas of distress;(o)Such other particulars as are necessary under these rules as may be specified by the Board of Councillors;(p)the location of power line, water line, sewer line, natural drainage channel, jhora, road side drain, protective works.(5)In case of a promoter submitting site plan or building plan for approval, all provisions made in the West Bengal Building (Regulations for Promotion of Construction and transfer by Promoters) Act, 1993 (West Bengal Act No. 20 of 1993) shall apply
