Section 30(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)A written request under sub-rule (1) shall be accompanied by-(a)notice of completion in form as specified in Schedule X for the particular block of building which is stated to be complete along with all enclosures as per rule 27 as applicable.(b)structure stability certificate for the particular block of building which is stated to be complete.(c)an indemnity bond undertaking to indemnify the Corporation against any risk, danger or damage to any person, whether an occupier or not, and an undertaking to ensure, in such manner as the Municipal Commissioner 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)an undertaking that in the event of violation of the terms of the Block wise Completion Certificate, the Corporation shall be entitled to disconnect water mains and municipal drains for the entire block and other buildings in the plot without any notice.(f)any other documents or undertakings that the Municipal Commissioner may deem necessary.
