Section 76 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
76. Municipal authorities not to sanction building plan unless plan relating to water supply, etc., is in conformity with regulations. -
All building plans submitted to a municipal corporation or municipality for sanction shall conform to the regulations of the Authority relating to water-supply, drainage, privy and urinal accommodation within the premises, and no building plan shall be sanctioned by the authorities of any municipal corporation or municipality unless the same so conforms.
