Section 60 in New Town, Kolkata Development Authority Act, 2007
60. Layout plants.
(1)Before utilising, selling, leasing out or otherwise disposing of any land or building as plots for construction of buildings thereon, the owner thereof shall send to the Chairman a written application with a layout plan of the land showing the street or streets giving access to the plots into which the land may be divided and connections of such street or streets with any existing public or private street in the following particulars:-(a)the size or sizes and the number of plots into which the land is proposed to be divided for the erection of blinding thereon and the purpose or purposes for which such buildings arc to be used ;(b)the land use pattern depicting reservation or allotment of any site for any street, parking lot, open space, park, recreation ground, school, market or any public purpose ;(c)the intended level, direction and width of street or streets including footpath ;(d)the arrangement, for water-supply, enregy supply, drainage, sanitation and conservancy as respects the plot;(e)the arrangements to be made for levelling, paving, metalline, flagging, channelling, severing, draining, conserving and lighting street or streets.(2)Within ninety days of receipt of any application under sub-section (1), the Chairman shall, after obtaining such technical views as he may deem proper, either accord approval to the layout platen such conditions as he may think fit or disallow it or ask for further information with respect to it.(3)Such approval shall be refused,-(a)If the Particulars shown in the layout plan are in conflict with any arrangements which have been made or arc likely to be made for carrying out any gentler scheme or development of the areas of New Town Kolkata, whether or not such scheme is contained in the development plan or the development scheme prepared under any law in force for the time being;(b)if the layout plan does not conform to the provisions of this Act and the rules and the regulations made thereunder; or(c)if any street proposed in the layout plan is not so designed as to connect it at one end with a street which is already open.(4)No person shall utilise, sell or otherwise deal with any land or lay out or make any new street, nor shall any person make any construction on any plot, comprised in such land without or otherwise than in conformity with the orders or approval of the Chairman; and, if further information is asked for, no steps shall be taken to utilise, sell or otherwise deal with the land or to lay out or make the street until an order has been passed by the Chairman upon receipt of such information :Provided that the passing of any such order shall, not, in any case, be delayed for more than ninety days after the Chairman has received such information as he consider necessary to enable him to deal With the application.(5)Where the transfer of any land or building is executed before the layout plan has been approved, no plan for erection of a building within the meaning of sub-section (1) of section 64 on the said land or building shall be approved :Provided that the Chairman may, after considering the case, by order approve the plan for erection of such building in relaxation of the provision of this sub-section.
