Section 97 in West Bengal Municipal (Building) Rules, 2007
97. Notice for an alteration only.
When the notice is only for an alteration of the building, only such plans and statements as may be necessary shall accompany the notice :Provided that a revised plan is to be submitted showing the changes proposed with the requisite fee as specified in rule 100 :Note. (i) Every person who intends to demolish any building or part thereof shall give notice in writing to the Municipal Authority. The demolition work to be executed taking care of adjoining structures under the supervision of qualified or empanelled structural engineer.(ii)The building can shall have to be obtained afresh.
