Section 140 in Kolkata Municipal Corporation Building Rules, 2009
140. Repeal and Savings.
(1)Subject to the provisions of sub-rule (2) with effect from the date of coming into the force of these rules, the rules as to the use of building sites and the execution of building work continuing to remain in force by virtue of the provisions of the clause (f) of sub section (2) of section 635 shall cease to continue to remain in force.(2)Any application for sanction of any plan to erect a building submitted on or before the date on which the new rule would come into force in accordance with the provision of these rules and lying pending for sanction on that date shall not be rejected on the ground of the coming into force of these rules during the pendency of such application and every such application shall be considered in accordance with the provisions of the former rules.(3)Notwithstanding such cesser, every building plan sanctioned under the former rules and remaining valid on the date immediately before the date of coming into force of these rules, shall continue to remain valid till the expiry of the period of validity thereof.
