Section 10 in New Town Kolkata Planning Area (Building) Rules, 2014
10. Duration and expiry of a sanction.
(1)A sanction to erect building under these rules shall be valid for five years from the date on which it is sanctioned and may be renewed thereafter for a further period of five years on payment of fee at the rate of 15% of the current building sanction fee and on production of the previous sanction for erection of building.(2)The sanction for erection of building may be revalidated further for a period of five years from expiry of the renewal only, if the building construction has been partly completed and partial occupancy certificate has been issued, on production of the renewed previous sanction for building construction, the partial occupancy certificate and on receipt of 100% of the current building sanction fees of the remaining portion.
