Section 14 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
14.
Every person intending to erect a building/pucca structure, or re-erect or make addition to and alteration of any existing structure in thika tenanted land shall apply to the Municipal Commissioner in prescribed form for permission to execute the work together with a site plan, a plan of the whole building in the holding/premises for each floor, complete elevation and two sections (one along the width and other along the length) service plan, specification of the work and such other particulars as may be prescribed by the Municipal Commissioner in this behalf.Explanation."Service Plan" means existing arrangement of huts, streets, pathways, drains, and other common facilities.
