Section 168(10) in West Bengal Municipal (Building) Rules, 2007
(10)No building shall be erected or re-erected in any locality, if the Board of Councillors at a meeting records in writing that the proposed construction, either by reason of the nature of its construction and location or by reason of the uses to which it is intended to be put, is likely to affect prejudicially any existing building in the locality by reducing its market value or by diminishing any advantage it enjoys on account of its situation or otherwise.
