Section 15 in Kolkata Municipal Corporation Building Rules, 2009
15. Building Permit.
(1)The Building Permit shall subject to the provisions of these rules be issued under the signature of the Municipal Commissioner.(2)The Building Permit shall not be issued till a duly authenticated copy of a receipt showing payment to the Corporation of the Building Permit Fees payable under these rules for the sanction of the building, is produced before the Municipal Commissioner.(3)The Building Permit shall, subject to the provisions of sub-section (3) of section 398 be valid for a minimum period of five years from the date of issue of such permit and may be renewed by the Municipal Commissioner for such further period, such that the original period of validity and period(s) of renewal and renewals, if any, do not exceed ten years from the date of issue of permit, on payment of such fees and charges as may be fixed by the Mayor-in-Council from time to time and on such other terms and conditions as may be considered appropriate.(4)The Building Permit shall in conformity with the provisions of sub-section (5) of section 396 clearly and specifically state the occupancy or use group for which the Building Permit is valid.(5)In the case of a building which is intended to be erected at the comer of two streets, the Building Permit shall specify the conditions imposed under clause (b) or clause (c) or clause (d) or clause (e) of sub-section (1) of section 405.(6)The Building Permit shall as required under section 407, specify the conditions imposed regarding use of inflammable materials.(7)In the case of a building affected by the provisions of section 408, the Building Permit shall be issued in conformity with the declaration under sub-section (3) thereof.(8)One set of the plans (along with a certified Copy thereof) and specification submitted along with the notice duly countersigned by the Municipal Commissioner, shall be returned to the applicant along with the Building Permit.
