Section 32 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
32. Restriction on application of certain provisions :
Notwithstanding the provisions of regulation 27, no permission shall be required for(a)erection or re-erection of boundary wall, not exceeding 1.50 m. in height from the level of the centre of the nearest road /means of access;(b)cornice/sunshade/caves not exceeding 30 centimetres in width;(c)reconstruction of an existing wall, without change of dimension;(d)replacing damaged Asbestos roof or C.I. roof or R.T. roof without change of dimension and character;(e)changing, damaged posts, pillars, doors, windows;(f)conversion of service privy into sanitary privy;(g)carrying out such other work as is necessary in the opinion of the Municipal Commissioner, for reasons to be recorded in writing to maintain the building in a condition of good repair or to secure or to prevent danger to human life :Provided that for the works referred to in items (e) and (d) above, two copies of sketch plan in blue print, drawn to a scale as referred in regulation 19 be sent to the Municipal Commissioner prior to starting repair.
