Section 89 in West Bengal Municipal (Building) Rules, 2007
89. Tests.
Whenever there is insufficient evidence of compliance with the provisions of these rules or there is evidence that any material or method of design does not conform to the requirements of there rules, or in order to substantiate any claim for alternative materials, or design, the Board of Councillors may require tests to be made sufficiently in advance as proof of compliance and such tests shall be made at the expenses of the owner and in such manner as the Board of Councillors may direct.
