Section 27(3) in Kolkata Municipal Corporation Building Rules, 2009
(3)The notice shall be accompanied by a structural stability certificate duly signed by a Structural Engineer and Architect or Licensed Building Surveyor, as the case may be, and wherever applicable shall be accompanied by.(a)in the case of a building having more than three separate and independent residential units or apartments and all buildings other than residential buildings, a certificate from the Licensed Building Surveyor or Architect that internal house drainage and water supply network have been satisfaction of the Municipal Commissioner;(b)fire safety certificate, if applicable under the West Bengal Fire Services Act, 1950 (West Ben. Act XVIII of 1950) and the rules made thereunder has been obtained;(c)in the case of building referred to in clause (a) a certificate from the electricity supply undertaking regarding provision to its satisfaction, of transformer, sub-station, ancillary power supply as required;(d)a certificate pertaining to the lift installation, if any;(e)such other certificates/documents/declarations as are necessary under any law for the time being in force or as the Mayor-in-Council may, from time to time, specify in this behalf.
