Section 21 in West Bengal Municipal (Building) Rules, 2007
21. Sanction of building and permission to execute work.
(1) Within sixty days of the receipt of any application with building plan or of any information or documents which the Board of Councillors may reasonably require the applicant to furnish before deciding whether permission shall be granted to execute any work, the Board of Councillors shall, by written order(a)accord sanction, in Form 'C', to the building plan conditionally or unconditionally and to give permission to execute the work, or(b)refuse in Form 'D' on one or more of the grounds mentioned in section 210 to accord such sanction, or(c)accord sanction but impose conditions for permission to execute the work, or(d)accord provisional sanction under the proviso to section 210 :Provided that in the case of a provisional sanction, the applicant shall furnish a statement to the effect that, if he is unable to produce the license or permission as required, the provisional sanction shall be at his own risk and cost and shall not be made final and the occupancy certificate under sub-section (2) of section 212 shall not be issued in respect of the use which is affected by the provisions of section 210.(2)The Building Permit shall not be issued till a duly authenticated copy of a receipt showing payment to the Municipality of the Building Permit Fees payable under rule 24 or rule 100 of these rules for the sanction of the building, is produced before the Chairman-in-Council.
