Section 261A in West Bengal Municipal Corporation Act, 2006
261A. [ Prohibition of building without sanction. [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
- No person shall erect or commence to erect any building or sanction, execute any of the works specified in section 259 except with the previous sanction of the Commissioner and in accordance with the provisions of this Chapter and of the rules and the regulations made under this Act in relation to such erection of building or execution of work on payment of such fees as may be prescribed:Provided that in the case of allowing incremental Floor Area Ratio over and above the prescribed limit of Floor Area Ratio in the prescribed manner, the rate or fee or charge payable for the additional FAR shall be decided in terms of `Circle Rates' of the State Government, and the formula for this purpose shall be finalized by the State Government; and all such additional rates or fees or charges to be collected on account of granting additional Floor Area Ratio will be payable to the State Exchequer directly, and as may be decided by the State Government, a portion of the collected rates or fees or charges shall be allotted or transferred thereafter to the respective Corporation for undertaking developmental schemes.] [Substituted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
