Section 7(2) in West Bengal Town and Country Planning (Development of Township Projects) Rules, 2008
(2)The following particulars and documents shall be submitted along with the application :(a)Detailed Project Report/Master Plan of the Township Project;(b)Schedule of Plots within the Project Area;(c)Drawings in Quadruplicate(i)An index map on a scale not smaller than 1 : 10000;(ii)Site plan of the Project Area with peripheral dimension showing the surrounding area and the existing access or accesses to - the Project Area on a scale not smaller than 1 : 4000;(iii)Layout plan of the Project Area on a scale not smaller than 1:1000 showing the use specific location of area to be provided for basic urban infrastructure amenities, basic urban infra-structure facilities and additional open space including the schedule of areas of the proposed uses, clearly delineating the different use-zones as far as possible by means of colour, letters and explanatory notes or in some other convenient manner illustrated in the plan;(iv)Off site infrastructure;(v)Development phasing with project completion schedule;(vi)Public Transport Linkage Plan;(vii)Details of proposed land showing the contours;(viii)Rehabilitation & Resettlement Plan, if required;(ix)A detailed plan of all proposed development work showing the plan, section are elevation on a scale not smaller than 1:100;(x)Environmental Impact Assessment report;(d)No objection certificate from relevant agencies and appropriate authorities or authorised persons like West Bengal Fire Services, West Bengal Pollution Control Board, Structural Engineer, Geo-Technical Engineer etc.;(e)An extract of record of rights or property register card or any other relevant document showing ownership of land proposed to be specified;(f)The Authority may also call from the applicant in writing any further information that may be required for the purpose of considering the application;(g)The Site Plan and Layout plan shall be prepared by a Town Planner and the detailed plan of all proposed development works shall be prepared by a registered Architect or Civil Engineer.
