Section 18(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)If within a period of sixty days, or for any case governed by clause 1(b) to (m) of sub-section (1) of section 390 within a period of thirty days, of the receipt of any notice under these rules with reference to section 393, or section 394, as the case may be, or of any information under section 395, the Municipal Commissioner does not sanction or provisionally sanction or refuse to sanction under section 396 the applicant may in accordance with the provisions of section 398 make a representation to the Mayor.
