Section 20(2) in New Town Kolkata Planning Area (Building) Rules, 2014
(2)A written request under Sub-Rule- (1) shall be accompanied by-(a)notice of completion in form as specified in Schedule - XII for the particular block of building which is stated to be complete along with all enclosures as per the schedule as applicable.(b)structural stability certificate for the particular block of building which is stated to be complete.(c)an indemnity bond undertaking to indemnify the Sanctioning Authority against any risk, danger or damage by the person, whether an occupier or not, and an undertaking to ensure, in such manner as the Sanctioning Authority may specify, public safety.(d)an undertaking that no person shall occupy or shall be allowed to occupy any other block of building or any portion for which completion certificate has not been issued.(e)any other documents or undertakings that the Sanctioning Authority may deem necessary.
