Section 8(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(2)Subject to the provisions of sub-section (1), a building shall be constructed and completed in accordance-with the plan referred to in clause (f), and the specifications referred to in clause (g), of sub-section (2) of section 3. If any defect in the construction of the building or in the material used or if any unauthorised change in the construction of the building is brought to the notice of the promoter by the person or persons taking possession of the building within a period of one year from the date of taking such possession, it shall either be rectified, wherever possible, by the promoter without charge to the person or persons who agreed to purchase any flat or flats or such person or persons shall be paid a reasonable compensation for such defect or change.
