Section 63(8) in The Calcutta Improvement Act, 1911
(8)If any person desires to erect, re-erect or add to any wall (exceeding ten feet in height) or building which falls within [the area comprised in a projected public park or within] [Words inserted by W. B. Act 32 of 1955.] the street alignment or building line of a projected public street shown in any plan sanctioned by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] under this section, he shall submit an application in writing to the Chairman for permission so to do:Provided as follows : -(i)no such application shall be necessary for permission to erect or re-erect, between a building line and the street alignment, -(a)a porch or balcony, or(b)along not more than one-third of the frontage, an out-house not exceeding fifteen feet in height;(ii)nothing in this sub-section shall relieve any person from the liability to obtain such sanction as it may be necessary to obtain under any law for the time being in force from any local authority.
