Section 4 in New Town Kolkata Planning Area (Building) Rules, 2014
4. Application for permission to erect building.
- An application for permission to erect building shall consist of the following :(a)An applicant shall apply in the form specified in Schedule - H to the Sanctioning Authority to erect building;(b)Forms and drawings as specified in Schedule - II shall be signed by the Architect, Civil Engineer, Structural Engineer, Town Planner and Urban Designer as the case may be;(c)Copies of other relevant documents, including the copy/copies of deed of conveyance, copy of mutation/conversion certificates;(d)No objection certificate from the West Bengal Fire and Emergency Services, if applicable, along with original drawings containing the recommendation;(e)No objection certificate from the Airports Authority of India, wherever applicable;(f)Urban land ceiling clearance certificate, wherever applicable;(g)Clearance of Microwave system for Telecommunication wherever applicable;(h)NOC from Planning Authority regarding LUDCP and other Competent Authorities regarding source of water(i)supply, discharging of drainage and sewage and management of solid waste;(j)Clearance from Pollution Control Board, if applicable and West Bengal State Electricity Supply Board;(k)Certification from Sanctioning Authority regarding width of means of access;(l)Clearance from IRD (Industrial Re-construction Department, Govt. West Bengal) wherever required.
