Section 10 in West Bengal Municipal (Building) Rules, 2007
10. Masonry building not to be erected without special permission in certain cases.
(1) Save with the special permission of the Board of Councillors, no building, other than a hut, shall be erected unless(a)the site of such building abuts on a public street or a projected public street or a private street duly sanctioned and constructed in accordance with the provisions of the Act or any other law in force immediately before the commencement of the Act; or(b)there is access to the building from any such street by a passage or pathway appertaining to such site, and not less than 2_40 metres wide at any part.(2)No building shall be erected so as to deprive any masonry or framed building of the appropriate means of access.(3)The following buildings shall be exempt from the operation of this rule :(a)any building erected or intended to be erected by or with the sanction of the competent authority for use solely as a temporary hospital for the reception and treatment of persons suffering from any infectious or contagious disease;(b)any hoarding or like means of protection (other than a masonry wall) which the owner of any premises certifies to the competent authority, not less than seven days after erection, to have been erected for the purpose of preventing threatened acquisition of any easement over his own premises or any portion thereof, provided the stability of such hoarding or other means of protection is certified by the competent authority.B. Submission of Building Plan
