Section 442(1) in Kolkata Municipal Corporation Act, 1980
(1)The Municipal Commissioner may, by a written notice, require the owner of any building to submit, within fifteen days from the date of service of the notice, a signed statement with returns giving the following particulars with respect to such building or part thereof :(a)total plot area on which the building stands and the abutting open area ;(b)total covered area of the building ;(c)details of sub-division of the building into dwelling units, flats or apartments ;(d)floor area under different occupancies and native of such occupancies in terms of the use or occupancy groups defined in this Act ;(e)any other information that may be specified.
