207A. [ Manner of processing the application submitted for approval of the building plan. [Inserted by West Bengal Act No. 9 of 2018, dated 17.4.2018.]
(1)The Municipality may integrate inter sectional clearance (such as tax clearance. title and mutation clearance etc.), and the municipality shall also act as a single Window authority for according sanction of the building plan.(2)After receipt of online application, the same shall be sent by the Municipality to all the concerned regulatory authorities, such as Fire and Emergency Services Department, Environment Department etc., wherever necessary, for parallel processing of such application and joint inspection.(3)In cases where plans have been submitted online under section 205A, the plan shall not be deemed as sanctioned unless it is certified by the competent authority, as may be determined by the Municipality, that the said plan is duly sanctioned.(4)Sanction or refusal of sanction of building plans submitted online under section 205A shall be communicated online within thirty days from the date of submission of online application in such manner as may be prescribed.Note. - For the purpose of this section, date of submission of online application shall be such date on which complete application along with necessary documents, as required for this purpose, shall be received by the Municipality online to their satisfaction.]
