Section 3(4) in Bangalore Mahanagara Palike Building Bye-laws 2003
(4)Previously sanctioned plan - Attested copy of the previously sanctioned plan if the application is for addition/ alteration/modification to the existing building. If the applicant for any reason cannot produce the previously sanctioned plan of the existing building, then in such cases the plan of the existing building along with site plan, etc., will have to be submitted.
