Section 38 in Kolkata Municipal Corporation Building Rules, 2009
38. Functions of the Municipal Building Committee.
(1)The Committee shall in accordance with the provisions of (a) sub-section (5) of section 391 scrutinize every application for erection or re-erection of a building for which notice has been received under section 393 or section 394. except for a residential building to be erected or re-erected on a plot of five hundred square metre or less of land and shall forward its recommendations to the Mayor-in-Council.(2)In case of any building which is intended to be erected at the comer of two streets, the Committee shall, in accordance with provision to sub-section (1) of section 405 scrutinize every such plan and shall forward its recommendations to the Mayor-in-Council.(3)The Committee shall consider and recommend on any other matter included in Chapter XXII of the Act as referred to it by the Mayor-in-Council.(4)The Municipal Commissioner shall as soon as possible communicate to the Committee for its information the decision of the Mayor-in-Council on any of the Committee?s recommendations.(5)The aesthetic quality of urban and environmental designs of structures with respect to every application being scrutinized by it, shall be considered by the Committee, as contained in rule 14, before making its recommendation to the Mayor-in-Council.
