Section 394 in Kolkata Municipal Corporation Act, 1980
394. Application for addition to or repairs of buildings.
(1)Every person who intends to execute any of the works specified in [clause (b) to clause (m)] [Substituted by section 35 of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15.5.1984, for words, brackets and letter clause (b).] of sub-section (1) of section 390 shall apply for sanction by giving notice in writing of his intention to the Municipal Commissioner in such form and containing such information as may be prescribed.(2)Every such notice shall be accompanied by such documents and plans as may be prescribed.
