Section 22 in West Bengal Municipal (Building) Rules, 2007
22. (i ) Building Permit (sanction for building construction plan).
The Building Permit shall, in conformity with the provisions of the Act, clearly and specifically state the occupancy or use group for which the Building Permit is valid.In the case of a building which is intended to be erected at the corner of two streets, the Building permit shall specify the conditions imposed under clause (d) of section 213.The Building Permit shall, as required, specify the conditions imposed regarding use of inflammable materials,One set of the plan (along with another set of certified copy of plan) and specification submitted along with the notice duly countersigned by the Municipal Authority, shall be returned to the applicant along with the Building Permit.
