West Bengal act 030 of 2007 : The New Town, Kolkata Development Authority Act, 2007

PART

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 567

THE NEW TOWN, KOLKATA DEVELOPMENT

- AUTHORITY ACT, 2007.

Short Title, extent and commencement.

Definitions.

An Act to provide for the planned development in the areas within New Town, 7Colkata, and for matters connected therewith or incidental thereto. WHEREAS it is expedient to provide for the planned development in the areas within New Town, Kolkata and for matters connected therewith or incidental thereto ;

It is hereby enacted in the Fifty-eighth Year of the Republic of India, by the Legislature of West Bengal, as follows :—

PART I

CHAPTER I

Preliminary

I. (1) This Act may be called the New Town, Kolkata Development Authority Act, 2007.

(2) It extends to the whole of New Town, Kolkta having the areas described in Schedule I.

(3) It shall be deemd to have come into force on the 28th day of December,

2006.

2. (1) In this Act, unless there is anything repugnant in the subject or context,—

(a) "amenity" includes roads, water supply, street h ghting, drainage, sewerage, treatment and disposal of sewage, public works, tourist spots, open spaces, parks, landscaping and play fields and other utilities and such other conveniences as the State Government may, by notification, specify to be an amenity for the purposes of this Act;

(b) "Chairman" means the Chairman of the Development Authority;

(d) "Member" means a Member of the Development Authority;

(e) "Member-Secretary" means the Member-Secretary of the Development Authority;

(f) "New Town, Kolkata" means the area described in Schedule I;

(g) "notification" means a notification published in the Official Gazette;

(h) "prescribed" means prescribed by rules made under this Act;

(i) "Schedule" means a Schedule appended to this Act;

(j) "settlement area" means and includes the land with the structure thereon, occupied by any person.

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[PART III

The New Town, Kolkata Development Authority Act, 2007. (Part 11.—Development Authority.—Sections 3-7.)

(2) Words and expressions, used in this Act and not otherwise defined, shall have the meaning respectively assigned to them in the West Bengal Town and Country (Planning and Development) Act, 1979 and the West Bengal Municipal Act, 1993.

West Ben. Act

XIII of 1979.

West Ben. Act

XXII of 1993.

Constitution of

Development

Authority.

PART II

CHAPTER II

Development Authority

3. (1) The State Government shall, by notification, constitute a Development Authority for New Town, Kolkata (hereinafter referred to in this Act as the Development Authority), for carrying out the purposes of this Act.

(2) The Development Authority shall consist of— Powers and

functions of the

Chairman.

Terms of office of

Chairman, Member-

Secretary and other

members.

(a) a Chairman;

(b) a Member-Secretary; and

(3) The Chairman, the Member-Secretary and the other members shall be appointed by the State Government and shall hold office for a period of five years or for such lesser period, as the State Government may deem fit and shall be eligible to be re-appointed for a further period not exceeding five years.

(4) Notwithstanding anything contained in this section, the State Government may, at any time, re-constitute the Development Authority.

4. The Development Authority shall be a body corporate with perpetual possession and a common seal, and may, by the name of the Development Authority, sue and be sued.

5. The Chairman shall be the executive head of the Development Authority and the development administration of New Town, Kolkata, shall be under his control.

6. (1) The Chairman shall exercise such powers and functions as conferred on him by or under this Act.

(2) The Chairman shall preside over the meetings of the Development Authority.

(3) The Chairman shall allocate the business among the members of the Developmet Authority.

(4) The matters to be discussed at a meeting of the Development Authority shall be prepared under the direction of the Chairman and shall be circulated to the members of the Development Authority in such manner as the Chairman may determine.

(5) The Chairman shall , if he is of opinion that immediate execution of any work is necessary, direct the execution of such work.

7. (1) The Chairman may, at any time, by giving a notice in writing to the State Government, resign his office and the procedure for acceptance or otherwise of the resignation shall be such as may be prescribed.

Development

Authority shall be a

body corporate.

Chainnan to be the

executive head.

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THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 569

Meeting of the

Development

Authority.

Remuneration of

members of

Development

Authority.

Officer and staff

of Development

Authority.

Appointment of

officers of State

Government for

Development

Authority.

The New Town, Kolkata Development Authority Act, 2007. (Part IL—Chapter II—Development Authority.—Sections 8, 9.—Chapter III —Establishment of Development Authority.—Sections.-10, 11.)

(2) When--

(i) the office of the Chairman falls vacant by reason of death, resignation, removal or otherwise, or

(ii) the Chairman is, by reason of leave, illness or other cause temporarily unable to exercise the powers, perform the functions and discharge the duties of his office,

the Member-Secretary shall, exercise the powers, perform the functions and discharge the duties of the Chairman until a Chairman is appointed and assumes office or until the Chairman resumes his duties, as the case may be.

(3) In the case of casual vacancies in the office of the Member-Secretary and other members caused by death, resignation, removal or otherwise, the State Gpvernment may appoint the Member-Secretary and other members, as the case maybe.

8. (1) The Development Authority shall hold meeting at least once in every two months reckoned according to the English calendar unless it is necessary and expedient to hold meeting more than once during the said period of two months.

(2) The meeting of the Development Authority shall be presided over by the Chairman. In the absence of the Chairman, the members present shall select one from amongst themselves to preside over the meeting.

(3) One-third of the total number of members shall constitute a quorum for a meeting of the Development Authority.

(4) Theprocedure for the conduct ofbusiness at the meeting ofthe Development Authority shall be such as the Development Authority may, by regulations, determine.

9. The non-official members of the Development Authority shall receive such remuneration or allowance as may be prescribed.

CHAPTER III

Establishment of Development Authority

10. The Development Authority shall have the following officers:—

(a) an Executive Officer;

(b) Executive Engineers and Architects;

(d) a Secretary;

(e) Accountants;

(f) such other officers and staff as may be designated by the State Government in this behalf:

Provided that the State Government may increase or reduce the number of posts of officers as aforesaid.

11. Notwithstanding anything contained elsewhere in this Act, the State Government may appoint for the Development Authority, on deputation, an officer of that Government, possessing such qualifica.tins as that Govemment may determine, as Executive Officer, Engineer, or Finance Officer, referred to in section 10, or with such other designation as the State Government may consider necessary, and in such manner, and on such terms and conditions, as that Government may determine in this behalf.

570 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

Obligatory

functions.

The New Town, Kolkata Development Authority Act, 2007. (Part IL—Chapter III. Establishment of Development Authority.— Sections 12-15.—Chapter IV—Powers and Functions.—Section 16.)

12. The officers and other employees ofthe Development Authority shall be subject to such terms and conditions of service as may be prescribed.

13. (1) The officers and other employees of the Development Authority shall receive such pay and allowances as the State Government may, by order, determine.

(2) The pay and allowances of the officers and other employees of the Development Authority shall be paid out of the Fund of the Development Authority.

(3) The State Government may make such contribution towards the salary and allowances of the officers and other employees of the Development Authority as that Government may, by order, determine.

14. The Development Authority may provide for Provident Fund, Pension and retiring gratuity in respect of, and award of reward or penalty to, officers and other employees ofthe Development Authority in accordance with such nonns,and subject to such conditions, as may be prescribed by the State Government.

15. (1) Subject to the provisions of section 11, appointment to the posts of officers referred to in section 10 shall be made by the Development Authority.

(2) The Development Authority may also appoint any person, who has retired from any post under the State Government or a Government undertaking on attaining the age of superannuation, to any of the posts of officers, referred to in section 10, on contract basis which shall state specifically the terms and conditions of appointment :

Provided that the Development Authority shall be under no obligation to appoint such person on permanent basis.

(3) Notwithstanding anything contained in any other law for the time being in force or in the provisions of this Act, the Development Authority may use the services of any person, firm, society, co-operative society or Company in respect of any particular jobs, for a particular period, or for particular purpose subject to such terms and conditions as may be prescribed by the State Government. CHAP tER IV

Powers and Functions

16. It shall be the obligation of the Development Authority to make reasonable and adequate provision and in accordance with the rules prescribed for the following matters within its territorial limits and the financial means at its disposal:—

(1) in the sphere of public works,—

(a) providing by itself or by an agency, means for supply of water for public and private purposes;

(b) construction, maintenance and cleansing of sewers and drains, sewerage and drainage works;

{c) construction, maintenance, „alteration and improvement of public streets and street furniture, bridges and culverts, fly-overs, sub- ways, cause-ways and the like;

(d) lighting of public streets and other public places;

(e) planting and care of trees on road-side and elsewhere; Terms and conditions of

service of officers and

other employees of

Development Authority.

Pay and allowance of

officers and other

employees of

Development

Authority.

Provident Fund,

Pension and retiring

gratuity, etc, of officers

and other employees of

Development

Authority.

Power of Development

Authority to appoint

officers and staff or to

take alternative

measures.

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THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

571

The New Town, Kolkata Development Authority Act, 2007. (Part II—Chapter IV—Powers and Functions.—Sections 17, 18.)

(2) in the sphere of town planning and development,—

(a) devising town planning within the limits of the area of New Town, Kolkata in accordance with the laws relating to town planning for the time being in force;

(b) planned development of the border areas of New Town, Kolkata in accordance with the laws applicable for the purpose;

(d) control of regular lines of streets;

(e) control of all building operations and regulation of building uses;

(f) co-ordination of all over-ground rights enjoyed by service agencies;

(g) co-ordination-of activities of agencies relating to laying and mainte- nance of underground pipelines, tubes, cables and the like;

(h) re-development of congested areas for providing better living condi- tions;

(i) planned development of new areas for human settlement;

(j) preservation of monuments and places of historical, artistic or other importance;

(k) measures for-beautification of the township by setting up fountains and statues, providing recreational areas, improving canal banks, landscaping and the like.

Transfer of functions

and duties of the

State Government.

Power to transfer any

"function of the Development Authority under the Act to any organisation.

17. Notwithstanding anything contained elsewhere in this Act or in any other law for the time being in force, the State Government may, subject to such conditions as it may think fit to impose, transfer to the Development Authority, by an order published in the Official Gazette,any of the functions and duties relating to Government under any law which the State Legislature is competent to enact or which is otherwise within the executive power of the State.

18. Notwithstanding anything contained in this Act or in any other law for the time being in force, the Development Authority may, if it is of opinion that it is necessary so to do in the public interest, transfer by contract or otherwise, with the prior approval of the State Government, any function or functions of the Development Authority under this Act to any ontanisation including a Govern- ment Organisation, in such manner, and on such terms and conditions, as may be determined by the DeVelopment Authority and approved by the State Government:

Provided that such transfer of function or functions of the Development Authority to such organisation shall not absolve the Development Authority from the responsibility of carrying out the provisions of this Act in relation to the function or functions so transferred.

Explanation.—" Government Organisation" shallmean an organisation main- tained or managed by the State Government or any other company owned by the Government.

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[PART III

Development Fund and the application thereof. Opening and operation of bank account

Annual budget

estimate of the

Development

Authority.

The New Town, Kolkata Development Authority Act, 2007. (Part 111.—Finance.—Chapter V.—A. Development Fund.—Sections 19- 22.— B. Budget.—Section 23.)

PART III

FINANCE

CHAP 1ER V

A. Development Fund

19. (1) There-shall be constituted for the Development Authority a fund to be called Development Fund for New Town, Kolkata (hereinafter referred to in this Act as the Development Fund) to be held by the Development Authority for the purposes of the Act and all moneys realised or realisable under this Act and all moneys otherwise received by the Development Authority shall be credited thereto.

(2) All moneys credited to the Development Fund shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act and the rules and the regulations made thereunder or for payment of all sums payable out of the Development Fund under any other law for the time being in force.

„ (3) No payment of any sum shall normally be made out of the Development Fund unless such expenditure is covered by a current budget grant and sufficient balance of such budget is available for the purpose.

(4) Whenever a sum is paid for the purposes not coveredby the budget grant, the matter shall forthwith be communicated to the Development Authority which shall take such action under the provision of this Act as may appear to it to be feasible and expedient for covering the amounts of such payment.

20. (1) The Development Authority shall open an account with a National- ized Bank and shall'operate such account.

(2) The Development Authority shall have the power to invest in fixed deposit in such Bank.

(3) All moneys received on account of the Development Fund shall be paid into the said B ank and all transactions shall be made by the Development Authority through the account with the said Bank.

(4) The Member-Secretary shall operate the account with the Bank jointly with a member, or an officer of the Development Authority, as-maybe authorised i41 this behalf by the Development Authority.

21. The State Government may give grants or fmancial assistances to the Development Authority with or without direction as to the manner in which the sum shall be applied.

22. Subject to the provisions of Local Authorities Loans Act, 1994, the Development Authority may, with the prior permission of the State Government, obtain loan from any fmancial institution of repute or Nationalized Bank or such other lending institution as the State Government may approve in this behalf, and the State Government may, if it considers necessary so to do, stand as guarantor for payment of such loan.

B. Budget

23. (1) The Development Authority shall prepare a budget estimate for a financial year in such form as may be prescribed at least one month before the commencement of such financial year.

Explanation--"Financial year" shall mean the year commencing on the first day of April.

(2) All expenditure from the Development Fund shall be made in accordance with the provisions in the budget estimate.

Financial assistance

from the State

Govermment

Loans.

9 of 1914.

PART III]

THE KOLKATA GAZE I 1E, EXTRAORDINARY, JUNE 30, 2008 573

The New Town, Kolkata Development Authority Act, 2007. (Part 111.—Finance.—Chapter VI.—Accounts and Audit.—Sections 24- 26.)

CHAPTER VI

Accounts and Audit

24. The accounts of all financial transactions of the Development Authority shall be kept in such manner and in such form as the State Government may prescribe.

25. (1) The accounts of the Development Authority shall be audited by the State Government or by the Auditors appointed in that behalf by it.

(2) The Member-Secretary shall submit accounts to the Auditors as re- quired by them.

(3) The Auditors so appointed may—

(a) require, by written notice production before them or before any officer subordinate to them of any document, which they consider necessary for the proper conduct of audit;

(b) require, by written notice, any person, accountable, for or having the custody or control of, any documents, to appear in person before them or before any officer subordinate to them;

(c) require any person so appearing before them or before any officer subordinate to them to make and sign a declareation with respect to such documents or to answer any question or to prepare and submit any statement; and

(d) cause physical verification of any stock of articles in course of examination of accounts.

Accounts to be kept.

Appointment and

power of the Auditors.

Audit report.

(4) The Auditor may, after giving the person concerned an opportunity of being heard, disallow any item of accounts contrary to the provision of this Act and surcharge the amount of any illegal payment on the person.making or authorising it, and charge against anyperson responsible therefor the amount of any deficiency or loss incurred by the negligence or misconduct of such person or any amount which ought to have been, but is not, brought into accounts by such person, and shall, in every such case, certify the amount due from such person:

Provided that any person aggrieved by an order of payment of certified sums may appeal to the State Government whose decision on such appeal shall be final.

(5) Any person who wilfully neglects or refuses to comply with the requisition made by an Auditor shall, on conviction by a court be punishable with fine which may extend to one thousand rupees in respect of each item included in the requisition.

26. (1) As soon as practicable after the completion of the audit, but not later than three months thereafter, the Auditor shall prepare the report on the accounts audited and examined, and shall send such report to the Chairman and a copy thereof to the Member-Secretary or such other officers as the State Government may direct.

(2) The Auditor shall include in his resport a statement showing—

(a) every payment which appers to him to be contrary to law,

(b) account of any deficiency or defalcation or loss which appears to have been caused by the gross negligence or misconduct of any person,

(c) the account of any sum received, which ought to have been, but have not been, brought into any account by any person,

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[PART III

The New Town, Kolkata Development Authority Act, 2007. (Partia—Finance.---Chapter VI—Accounts and Audit.—Sections 27- 31.)

(d) any other material impropriety or irregularity which may be observed in the accounts.

Chairman to remedy

the defects upon audit

report.

27. (1) The Chairman shall, in consultation with the other members of the Development Authority, forthwith remedy any defect or irregularity that may be pointed out by theAuditor in his audit report and shall report to the State Government or such other officers as the State Government directs:

Provided that if there is a difference of opinion between the Development Authority and the Auditor, the matter may be referred to the State Government.

(2) The State Government may pass such order upon the audit report as it thinks fit for compliance by the Development Authority.

28. If any order made by the State Government under this Chapter is not complied with, it shall be lawful for the State Government to take such step as it thinks fit to secure the compliance of the order and direct that all expenses therefor shall be defrayed from the Development Fund.

29. In addition to the audit mentioned hereinabove, the. State Government may, if it thinks fit, appoint an auditor to conduct a special audit pertaining to a specified item or series of items requiring thorough examination, and the proce- dure relating to audit shall also apply mutatis mutandisito such special audit.

30. The State Government may by rules prOvide for internal audit of the day to day accounts of the Development Authority in such manner as it thinks fit.

31. (1) The Development Authority shall, at its first meeting in each year or in its next meeting which shall be held within a period of thirty days from the date of its first meeting in that year, constitute an Accounts Committee of the Develop- ment Authority:

Provided that the State Government may, on an application by the Chairman and for reasons to be recorded in writing, extend the period as aforesaid by such period not exceeding thirty days as the State Government may think fit.

(2) The Accounts Committee of the Development Authority shall consist of such numbers, not being less than three and not more than five, as the Development Authority may determine, to be selected by the members from amongst them- selves:

Provided that the Chairman and the Member-Secretary shall not be the member of the Accounts Committee of the Development Authority.

(3) The Devcelopment Authority may associate with the Accounts Commit- tee of the Development Authority such persons having special knowledge in public accounts and administration, not being members and not exceeding one-half of the members in such committee, and for such terms, as it thinks fit. Such persons shall not have the right to vote at the meeting of the Accounts Committee of the Development Authority.

•

(4) The members of the Accounts Committee of the Development Authority shall elect from among themselves one member to be its convenor.

(5) The members of the Accounts Committee of the Development Authority shall hold office until a new Committee is constituted.

(6) Subject to the provisions of this Act and the rules and the bye-laws made thereunder, it shall be the duty of the Accounts Committee of the Development Authority—

(a) to examine the accounts of the Development Authority;

(b) to examine and scrutinise the report on the accounts of the Develop- ment Authority by the Auditor appointed under this Chapter; Power of the State

Government to

enforce an order upon

audit report.

Special audit.

Internal audit.

Accounts Committee

of Development

Authority.

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 575

The New Town, Kolkata Development Authority Act, 2007. (Part III—Finance.—Chapter VI. Accounts and Audit.—Sections 32-34.) Payment of certified

amount.

Effect of non-payment

of certified amount.

Power of the State

Government to make

rules.

(d) to examine and scrutinise the report ofphysical verification of stock, if any;

(e) to submit report to the Development Authority every year and from time to time on such examination and scrutiny;

(f) to discharge such other functions as may be entrusted to it by the Development Authority.

(7) The Accounts Committee of the Development Authority may call for any book or document and send for such officer of the Development Authority as it may consider necessary for explaining any matter in connection with his work.

(8) The manner of transaction of business of the Accounts Committee of the Development Authority shall be such as may be determined by it.

32. (1) Where an amount is certified , under sub-section (4) of section 25, to be due from any person, such amount shall be paid within three months from the date of certificate under that section.

(2) When a person appeals to the State Government under the proyiso to sub- section (4) of section 25, the amount shall, if any, as decided by the State Government, be paid within a period of not less than three months from-the date of such decision, as the State Government may allow.

(3) The amount shall, as decided under sub,sections (1) and (2), be recover- able by the Chairman.

33. Where a person, from whom an amount is certified to be due under sub- section (4) of section 25, is an officer or employee of the Development Authority and where such person has not paid such amount within three months from the date of such certificate, or where an amount, declared to be due from such person under the proviso to sub-section (4) of section 25, has not beenpaid by such person within such.period not less than three months from the date of such declaration as may be allowed to him under section 32, such person shall be subject to such disciplinary proceedings as the State Government may prescribe.

34. (1) The State Government may make rules for the purposes of carrying out the provisions of this Chapter.

(2) In Particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters:—

(a) the manner and form in which the accounts of the Development Authority shall be kept;

(b) the time within which, and the manner, in which, the matter referred to in the proviso to sub-section (4) of section 25, shall be referred to the State Government;

(d) any other matter which may be or is required to be prescribed under the provisions of this Chapter.

[PART III

576

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008.

M New Town, Kolkata Development Authority Act, 2007. (Part IV—Development Charge and Property of Developinent At'ithority.— Chapter V7I—Fees and charges.—Sections 35,36.—Chapter VIM—Property of Development Authority.—Sections 37,38.)

PART IV

DEVELOPMENT CHARGE AND PROPERTY OF

DEVELOPMENT AUTHORITY

CHAPTER VII

Fees and charges

35. (1) TheDeveloprnent Authority may, with the previous sanction of the State Government, levy a charge, to be called development charge, for having of carried out, or for carrying out in future, any work of development in the area New Town, Kolkata.

(2)

Subject to the provisions of sub-section (1), the development charge shall be assessed, and shall be leviable, on the owner or the occupier of any land within the jurisdiction of the Development Authority, at such rate as may be determined by the Development Authority.

(3)

The development charge under this section shall be the first charge upon the land as -aforesaid after land-revenue and shall be recoverable as an arrear of land-revenue.

(4) The development charge realized by the Development Authority under this section shall be credited to the Development Fund, and the Developmnt Authority shall have the power to incur expenditure from the Development Fund from time to time on any work of development in the area of New Town, Kolkata.

36. (1) The Development Authority may, with the previous sanction of the State Government, levy a charge to be called amenity charge, for providing such amenity to the whole or any part of the area ofNew Town, Kolkata and at such rate, as may be approved by the State Government.

(2) The amenity charge realized by the Development Authority under this section shall be credited to the Development Fund, and the Development Authority shall have the power to incur expenditure from the Development Fund from time to time for the purpose of providing better amenity to any area within New Town, Kolkata.

Levy, assessment and

recovery of

development charge.

Levy, assessment and

recovery of amenity

charge.

Power to acquire and

hold property.

Vesting of property

CHAPTER VIII

Property of Development Authority •

37.

The Development Authority shall, for the purposes of this Act, have power to acquire, by gift, purchase or otherwise, and hold, movable and immov- able property or any interest therein, whether within or outside the limits of the New Town, Kolkata.

38.

Notwithstanding anything contained in any other law for the time being in force, the movable and immovable properties of the following catergories within the limits of New Town, Kolkata shall vest in the Development Authority, unless the State Government otherwise directs by a notification in the Official Gazette:—

(a) all vested public lands not belonging to any Government Department or the statutory body or corporation;

(b) all public tanks, streams, reservoirs and wells;

(d) all public sewers and drains, channels, tunnels, culverts and water courses in, alongside or under, any street;

(e) all public streets and pavements, stones and other materials, and also - trees on susch public streets or pavements not belonging to any private individual;

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 577

Acquisition of property

by Development

Authority by

agreement, exchange,

lease, grant, etc.

Disposal of property.

Inventory of properties

of the Development

Authority.

The New Town, Kolkata Development Authority Act, 2007. (Part IV.— Development Charge and Property of Development Authority.— Chapter Property of Development Authority.—Sections 39-41.)

(f) all public parks and gardens, including squares and public open spaces;

(g) all public ghats or rivers or streams or tanks;

(h) all public lamps, lamp posts and apparatus connected therewith or appertaining thereto;

(i) all public places for disposal of the dead, excluding those governed by any specific law in this behalf;

(j) all solid and liquid wastes collected on public street or public place, including dead animals and birds;

(k) all stray animals not belonging to any private persons.

39. (1) The Development Authority may, on such terms and conditions as may be approved by it, acquire by agreement— -

(a) any immovable property,

(b) any easement affecting immovable property.

(2) The Development Authority may also acquire a property by exchange on such terms and conditions as-may be approved by it.

(3) The Development Authority may also hire or take on lease immovable property on such terms and conditions as may be approved by it.

(4) The Development Authority may receive, any grant or dedication by donor, whether in the form of any income or any movable or immovable property, by which any obligatoryfuriction ofthe Development Authority may be benefited.

(5) It shall be lawful for the Development Authority to be the beneficiary of any trust created under the Charitable and Religious Trusts Act, 1920 or the Indian Trusts Act, 1882.

40. The property belonging to the Development Authority may be disposed of in the manner provided in this section, namely:—

(a) the Development Authority may sell, or grant lease of, or otherwise dispose of, by public auction, any movable property belonging to the Development Authority;

(b) the Development Authority, with the prior approval of the State Government may, for valuable consideration, let out on hire, grant lease, or sell or otherwise transfer, any immovable property belong- ing to the Development Authority but not required for carrying out the purposes of this Act;

the Development Authority shall not transfer any immovable prop- erty vested in it by virtue of this Act, but shall cause the same to be maintained, controlled and regulated in accordance with the provi- sions of this Act and the rules and the regulations made thereunder:

Provided that the State Government may authorise, in the public interest, the disposal of such immovable property by the Develop- ment Authority if such authority so requires for reasons to be recorded in writing.

41. (1) The Development Authority shall maintain an inventory of the movable and immovable properties of the Development Authority in such form and in such manner as may be prescribed.

(2) The Development Authority shall, in the case of the inventory of an immovable property, prepare an annual statement along with the reference therein.

(3) Such statement shall be included as an appendix to the annual administra- tion report of the Development Authority.

(c)

14 of 1920.

2 of 1882.

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[PART III

Power to classify public and private streets.

Vesting of public streets, parking terminals,

squares, parks and gardens in the Development

Authority.

Power to the

Development

Authority in

respect of control of public streets, etc.

Rights of way for underground utilities.

The New Town, Kolkata Development Authority Act, 2007. (Part V—Regulatoty Jurisdiction.—Chapter IX.—Streets and public places.-- Sections 42-45.)

PART V

REGULATORY JURISDICTION

CHAPTER IX

Streets and public places

42. The Development Authority may classify public and private streets into arteria road, connecting road, service road, passage, pathway, lane and by- lane and specify the width of each class in accordance with such rules as may be made in this behalf.

43. (1) All public streets, bus, taxi or rickshaw stand or other parking or transportation terminals, squares, parks and gardens within the area -of New Town, Kolkata including the soil, sub-soil, side-drains, footpaths, pavements, stones and other materials, and all erections and trees provided therein shall vest in the Development Authority.

(2) The State Government may, for reasons to be recorded in writing, by notification withdraw from the Development Authority any public street, square, park or garden, or transportation terminal and transfer the same for a limited period to any other agency for development or maintenance thereof in public interest.

(3) The Chairman shall maintain a register in such form and in such manner showing a list of all public streets, parking or transportation terminals, squares, parks and gardens and other properties vested in the Development Authority including those transferred to other agencies under sub-section (2).

44. (1) All public streets, parking or transportation terminals, squares, parks and gardens vested in the Development Authority shall be under the control of the Development, Authority which shall cause the same to be maintained, controlled and regulated in accordance with the provisions of this Act and the rules and regulations made thereunder.

(2) The Development Authority shall cause all public streets vested in the Development Authority to be levelled, metalled, paved, channelled or altered or repaired, widened, extended or otherwise improved or cause the soil thereof to be raised, lowered or altered, and may place and rep air fences and posts for the safety of pedestrians.

(3) The Development Authority shall cause various items of street furniture, including guard rails, traffic lights and traffic signs, streets markings, median strips and similar other items to be installed or done for public safety, convenience and expeditious movement of traffic, including pedestrian traffic.

(4) The Development Authority may, for any public purpose, turn, divert or temporarily or permanently close any public street or park thereof or permanently close any public square or garden :

Provided that the Development Authority so closing any street, shall not do so for mere financial gain and shall be bound to provide resonable means of access to persons occupying premises adjacent to such street.

45. Subject' to the provisions of the Indian Telegraph Act, 1885, the Electricity Act, 2003, and such other Acts as .may be notified by the State Government for the purposes of this section, the State Government may by rules provide for the following : - —

13 of 1885.

36 of 2003.

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

579

Restrictions on erection of , or addition to, buildings or walls within street alignment or

building-line.

The New Town, Kolkata Development Authority Act, 2007. (Part V—Regulatory Jurisdiction.—Chapter IX.--Streets and public places.— Sections 46-48.)

(a) the sanction by the Development Authority of specific rights of way in the sub-soil of public and private streets within the area of New Town, Kolkata for different public utilities, including electric supply, telephone or other telecommunication facilities, gas pipes, water- supply, sewerage and drainage, shopping plazas, warehousing facilities and apparatus and appurtenances related thereto, provided by Government or any statutory body or any licensee under any of the said Act ;

(b) the levy of any fee or charges permissible under any of the said Acts ;

(c) the furnishing to the Development Authority of maps, drawings and' statements, which shall enable it to compile and maintain precise records of the placement of the underground utilities within or without the limits of the area of New Town, Kolkata.

46. The Chairman shall cause to be maintained complete survey maps, drawings and descriptions of all the underground utilities within the area of New Town, Kolkata in such form and in such manner, as may be prescribed, and shall ensure the secrecy of such survey maps, drawings, and descriptions in conformity with the provisions of the Official Secrets Act, 1923.

47. (1) If the Development Authority considers it expedient to make regulation for any public street a building-line or a street alignment, or both a building-line and a street alignment, it shall give public notice of its intention to do sb.

(2) Every such notice shall specify a period within which objections will be received, and a copy of such notice shall be sent by post to every owner of premises abutting on such street who is registered in respect of such premises on the books of the Development Authority :

Provided that the failure or omission to serve such notice on any of the owners shall not invalidate the proceedings under this section.

(3) The Development Authority shall consider all objections received within such period as it may fix in this behalf, and may then make regulation determining a building-line or a street alignment or both a building-line and a street alignment for such public street.

(4) A register or book with plans attached shall be maintained by the Chairman showing all public streets within the area of New Town, Kolkata including, in particular, those in respect of which a building-line or street alignment has been determined by regulation, and such register shall maintain such particulars as the Development Authority may determine and shall be open to inspection by any person upon .payment of such fee as may be fixed by the Development Authority.

48. (1) No portion of any building or boundary wall shall be erected or added to within such street alignment as the Development Authority may determine by regulation under section 47 :

Provided that the Development Authority may, at its discretion, permit additions to a building to be made within a street alignment, if such additions merely add to the height of, and rest upon, an existing building or wall, upon the owner of the building executing an agreement binding himself and his successors-in-interest—

(a) not to claim compensation in the event of the Development Authority at any time thereafter acquire calling upon him or such successors-in- Power to maintain

maps of under-

ground utilities.

Power to

prescribe

building-line and

street alignment.

19 of 1923.

580

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

[PART III

The New Town, Kolkata Development Authority Act, 2007. (Part V—Regulatory Jurisdiction.—Chapter IX—Streets and public places.— Sections 49-51.)

interest, by a notice, in writing, to remove any addition made to any building in pursuance of such permission, or any portion thereof, and

(b) to pay the expenses of such removal.

(2) If the DevelopmentAuthority refuses to grant the permission to add to any building on the ground that the proposed site falls wholly or in part within a street alignment referred to in section 47, and if such site or the portion thereof which falls within such alignment is not acquired by the Development Authority within one yeir after the date of such refusal, it shall pay reasonable compensation to the owner of the site.

(3) No person shall erect or add to any building between a street alignment and the building-line without first obtaining the permission of the Development Authority to do so.

(4) If the Development Authority grants permission under sub-section (3), it may require the applicant to execute an agreement in accordance with the proviso to sub-section (1).

49. (1) The Development Authority may, for sufficient reasons,— /

(a) prohibit vehicular traffic in all public streets or any public street or any portion of street so as to prevent danger, construction, or inconve- nience to the public, or to ensure quietness in any locality;

(b) prohibit, in respect of all public streets or any particular public street, the transit of any vehicle of such type form, construction, weight, emission or size, or of any vehicle laden with such heavy or unwidely object, as is likely to cause injury to the roadways or any construction thereon, or of any vehicle for public convenience, except under such conditions as to time, mode oftraction or locomotion, use of appliances for the protection of roadways, number of lights and assistants, and other general precautions, and upon the payment of such charges, as may be specified by the Development Authority generally or specifically in each case ;

(c) prohibit, at all times or during any particular hours, entry from, or exit to, premises of vehicular traffic from any particular public street carrying such traffic.

(2) Notices of prohibition under sub-section(1) shall be posted in conspicuous places at or near both ends of public streets or portions thereof to which they relate, if such prohibition applies generally to all public streets ; otherwise such notices may be advertised.

50.

(1) The Development Authority may declare a public street or a portion of it as a fee parking area.

(2) Parking fee may be levied for each hour at such rate, and for such types of vehicles parked in different areas or for parking on different categories of streets at different hours of the day, as the Development Authority may determine.

51.

(1) The Development Authority may itself or by an Officer authorized by it in writing, in this behalf, without notice--

(a) remove, alter or otherwise deal with any structure, wall, hoarding, scaffolding, fence, rail, post, platform or other prof ection, obstruction or encroachment which, without first obtaining its permission, in writing, has been erected or set up in, over, above or upon any public street, house-gully, sewer, drain, aqueducts, water-course, or ghat,

(b) remove any materials or goods or any movable property which has, without its permission, been deposited in a public street or in, over, Power to prohibit

use of public streets

for certain kind of

traffic.

Closure of public street

for parking purposes.

Removal of

encroachments over

public streets, etc.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 581

The New Town, Kolkata Development Authority Act, 2007. (Part V—Relulatcyy Jurisdiction.—Chapter IX—Streets and public places.— Sections 52-54.)

above or upon any house-gully or any public sewer, drain, aqueduct, water-course orgh at, or which remains so deposited, when the period covered by any permission given in this behalf has expired, whether or not the offender is prosecuted under this Act or the rules or the regulations made thereunder.

(2) Any expenditure incurred for the removal of any projection, obstruction or encroachment referred to in sub-section (1) shall be recovered as an arrear of land revenue from the person who erects or sets up such projection, obstruction or encroachment.

Penalty for

encroachment of street

or open space.

Prohibition of-causing

damage to street or

street furniture.

Development Authority

may require owners of

land to repair damage

to public streets, etc.

(3) If the person, who erect or sets up any of the projections, obstructions or encroachments, referred to in sub-section (1), is not known or cannot be found, of the Development Authority may cause a notice to be posted up in the neighbourhood 'of the said projection, obstruction or encroachment, as the case may be, requiring any person interested in the same to remove it, and it shall not be necessary to name any person in such requisition.

(4) No person shall be entitled to any compen4tion in respect of the removal of anyproj ection, obstruction or encroachment under this section. If the expenses ofremoving or altering any such projection, obstruction or encroachment are paid by the occcupier of the building in any case in which such projection, obstruction or encroachment was not erected or setup by himself, he shall be entitled to deduct from the rent payable by him to the owner of the building any reasonable expense incurred for such removal or alteration.

52. Whoever removes, not being duly authorized in that behalf any earth, sand or other material form or makes any encroachment in or upon, any street or open space which is not a private property, shall, on conviction, be punished with fine which may extend to two hundred rupees and, in the case of continuing offence, with further fine which may extend to fifty rupees for every day after the first during which such offence continues.

53. (1) No person shall, without the permission of the Development Authority or any other lawful authority, displace, dig up or make any alteration in, or otherwise damage, the pavement, gutter, flags or other materials of any public street, or any street furniture like posts, fences and walls, including lamp- posts, lamps, brackets, water-posts, hydrants and accessories thereto, or any other property of the Development Authority on a public street or public place, park, square or garden.

(2) Every person to whom any permission is granted under sub-section (1) shall abide by such conditions as the Development Authority may impose in this behalf.

(3) Any person who contravenes any provision of sub-section (1) shall, on conviction, be punished with a fine which may extend to two hundred rupees and in the case of continuing offence with a further daily fine extending to fifty rupees :

Provided that such person shall, in addition to any penalty that may be imposed on him, be liable to pay the expenses which the Development Authority may incur in replacement or restoration consequent on such contravention, and such expenses shall be recoverable as an arrear of land-revenue.

54. Whenever any public street or drain or any other property of the Development Authority is damaged, washed away or eroded by any activity within any land or building (including tank) which exists by the side of such street, drain or property, the Development Authority may, by a notice in writing, require

[PART III

582

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Part V.—Regulatory Jurisdiction.—Chapter IX.—Streets and public places.—Sections 55—Private Street— Sections 56-59.) Naming and

numbering of streets

and numbering of

premises.

Power to require owner

to upgrade private

street.

Power of access over

private street.

Power to take over

private streets.

New private street.

the owner or the occupier of such land or building, as the case may be, to repair the damage and to restore the street, drain or property as the case may be, to its original condition as far as possible within such time as may be secified in the p

notice, and it shall be incumbent upon such owner or occupier to comply the work with such

requirement, failing which the Development Authority may carry out of

repair or restoration and the expenses thereof shall be recoverable from the owner or the occupier as an arrear of land-revenue.

55. (1) It shall be lawful for the Development Authority to— (a)

give a name or a number to every public street ; (b)

cause to be put up or painted on a conspicuous part of any building, wall or any other place the name or the number by which such street is to be known ;

(c)

determine the number or the sub-number by which any premises or part thereof shall be known; and

(d)

require the owner of any premises or part thereof by a notice, in writing, to put up a plate showing the number or the sub-number of such premises or part of such premises, determined un the noti

(2) Any person, who destroys pulls down or defaces any such name or n

or puts

umber

of a public street or number or sub-number of any premises or part thereof up any name, number or sub-number different from that d art eterned

who does

by the

Development Authority, or any owner of any premises or p thereof not, on being so required, put up at his own expenses such number or sub-number of such premises or part thereof, shall, on conviction, be punished with a fine which may extend to one hundred rupees.

Private street

56. (1) The Development Authority may require any owner or owners of land or building within the area of New Town, Kolkata to upgrade a private street with such land or building in respect of such items of work and in conformity with such standard as may be prescribed.

(2) If such requirements are not complied with, the Chairman may cause the execution of the work by its own agency and recover the expenses incurred either in whole or in part, from the owner or owners, as the case may be.

57.

The Development Authority shall have access over any private street for roviding amenity.

the purpose of extending amenity or p

58.

(1) If any private street has been upgraded under section 56 and the majority of the owners of such street shall declare or the owners of lands or bui

rity

ldings on such

street express their consent in writing, the Development Autho the same to be a public street.

(2) If the Development Authority decides for reasons to be recorded in writing, to take over a private street, whether upgraded or not, it may, notwith- standing anything contained in this section, declare such street to be a public street.

.(3) Upon a private street being declared by the Development Authority under sub-section (1) or sub-section (2), as the case may be, to be apublrom ic str

ll encum-

eet, such

private street shall vest in the Development Authority, free f a

brances, with effect from the date of such declaration.

59.

(1) Every person intending to lay out or make a new street within the area of New Town, Kolkata, shall give notice thereof in writing to the Chairman and shall furnish along with such notice plans and sections showing—

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 583

The New Town, Kolkata Development Authority Act, 2007. (Part V—Relulatory Jurisdiction.—Chapter IX— Private Street.—Section 60.)

(a) the intended level, direction and width of the street ;

(b) the situation and the boundaries of any buildings or plots abutting on such street or likely to be served by such street ;

(d) the arrangements to be made for the levelling, paving, metalling, flagging, channelling, draining or lighting of the street ; and

(e) such other particulars as may be required by regulations, if any, made in this behalf.

Layout plans.

(2) Within sixty days of receipt by the Chairman of the information and documents hereinafter specified or, if any further information or documents have been called for, within sixty days of the receipt of such further information or documents, the Development Authority may either—

(a) sanction the'laying out or making of the new street, subject to such modifications or conditions as he may think fit ; or

(b) disallow it for reasons which shall be communicated to the applicant in writing.

(3) If the Development Authority fails to issue any order under sub-section

(2) within the specified period, the person giving notice shall be entitled to lay out and make the proposed street in such manner as may have been specified in the notice under sub-section (1) and in a manner not inconsistent with any provision of this Act or any rules or regulations for the time being in force.

(4) If any person, who is entitled to proceed with any work under sub-section

(2) or sub-section (3), fails to carry out such work within one year from the date on which he becomes so entitled, his right to proceed with such work shall lapse.

(5) If any person lays out or makes a new street in contravention of the provisions of this section, the Chairman shall forthwith cause the work to be stopped and may execute his order for such stoppage with the help of the police.

(6) Whoever lays out or makes any such street in any manner contrary to the provisions of this Act or of any rules or regulations made thereunder or violates any order for stoppage of works under sub-section (5) shall, on conviction, be punished with imprisonment for six months or with fine which may extend to five thousand rupees or with both, and the Chairman may cause any street so laid out or made to be altered and any building constructed on such street to be altered or removed and expenses thereby incurred shall be paid to the Development Authority by the offender, and shall be recoverable as an arrear ofland-revenue.

60. (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 building thereon and the purpose or purposes for which such buildings are 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 ;

584

[PART III THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

Lighting of streets in

public places and

measures for lighting.

The New Town, Kolkata Development Authority Act, 2007. (Part V.—Relulatory Jurisdiction.—Chapter M.—Private Street.—Section 61.)

(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, matalling, flagging, channelling, sewering, 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 plan on 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 are likely to be made for carrying out any generel 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) ifany street proposed in the layoufplan is not so designeci 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 ofthe 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.

61. The Development Authority may—

(a) take measures for lighting, in a suitable manner, such public streets and public places as may be considered necessary ;

(b) procure, erect and maintain such number of lamps, lamp-posts, and other appurtenances as may be necesary for the purpose as aforesaid ;

(d) place and maintain—

(i) electric wires for the purpose of lighting such lamps under, over, along or across,

(ii) posts, poles, standards, stays, struts, brackets, and other contrivances for carrying, suspending or supporting lamps or

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 585

Power to take measures

for generation of

electricity.

Power to prohibit

removal, etc. of

lamps.

The New Town, Kolkata Development Authority Act, 2007. (Part V.—Regulatory Jurisdiction.—Chapter IX.— Private Street.—Sections 62, 63 .—Chapter X—Building.— Section 64.)

electric wires in or upon, any immovable property without being liable to any claim for compensation thereof :

Provided that such electric wires, posts, poles, standards, stays, struts, brackets or contrivances shall be so placed as to cause the least practicable inconvenience or nuisance to any person :

Provided further that the Development Authority may, for carrying, suspend- ing or supporting any lamp or electric wire, enter into an agreement with any firm or company or Government agency for using, on terms and conditions muthally agreed upon, any post , pole, or standard, erected and maintained by such firm, company or Government agency.

62. (1) The Development Authority may, on its own or in collaboration with anyone, erect plants for generation of electric power, subject to such rules as may be made in this behalf.

(2) Notwithstanding anything contained in this Chapter, all matters relating to generation, transmission, supply or use of electrical energy in any area of New Town, Kolkata, shall be regulated by the provisions of the Electricity Act, 2003.

63. (1) No person shall, without the written permission of the Chairman or any lawful authority, take away or wilfully or negligently break or throw down or damage,—

36 of 2003.

Definitions.

(a) any lamp or any appurtenances of any lamp or lamp-post or lamp-iron set up of any public street or any public place ;

(b) any electric wire for lighting such lamp ;

(c) any post, poll, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.

(2) No person shall wilfully or negligently extinguish the light ofany lamp set up in any public street or any public place.

(3) If any person wilfully or through negligence breaks, or causes any damage to, anything referred to in sub-section (1), he shall, in addition to any penalty to which he may be subject under this Act, pay the expenses of repairing the damage so call e:d by him.

CHAPTER X

Building

64. (1) In this Part, unless the context otherwise requires, the expression

"to erect a building" means—

(a) to erect a new building on any site, whether previously built upon or not ;

(b) to re-erect—

(i) any building of which more than one-half of the cubical contents above the level of plinth have been pulled down, burnt or destroyed, or

(ii) any building of which more than one-half of the superficial area of the external wall above the level of plinth has been pulled down, or

(iii) any frame-building of which more than half of the number of columns or beams in the external walls have been pulled down;

(c) to convert into a dwelling house any building or any part of a building not originally constructed for human habitation, subsequently appropriated for any other purpose ;

586

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Part V.—Regulatoty Jurisdiction.—Chapter X.—Building.— Section 64.) (d)

to convert into more than one dwelling house a building originally constructed as one dwelling house only ;

(e) to convert into a place of religious worship or a sacred building any place or building not originally constructed for such purpose ;

(f) to roof or cover an open space between walls or buildings to the extent of the structure formed by the roofing or covering of such space ;

(g) to convert two or more tenements in a building into a greater or lesser number of such tenements ;

(h) to convert into a stall, shop, office, warehouse or godown, workshop, factory or garage any building not originally constructed for use as such, or to convert any building constructed for such purpose by sub- division or addition, in greater or lesser number of such stalls, shops, offices, warehouses or godowns, workshops, factories or garages ; (i)

to convert abuilding, which, when originally constructed, was legally exempt from the operation of any building regulation contained in this Act or under any rules or regulations made under this Act or contained in any other law for the time being in force, into a building which, had it been originally erected in its converted form, would have been subject to such building regulations ;

(j) to convert into,or to use as a dwelling house, any building which has been discontinued as or appropriated for any purpose other than a dwelling house;

(k) to make any addition to a building ;

(1) to close permanently any door or window in any exteral wall ;

(m) to remove or reconstruct the principal staircase or to alter its position.

(2) for the purposes of this Act, "use group" or "occupancy" shall mean the purpose for which a building or part of a building is used or intended to be used. For the purpose of classification of abuilding according to occupancy, occupancy shall be deemed to include subsidiary occupancies which are contingent upon it. The classification of occupancy shall include residential,educational, institu- tional, assembly, buisness, mercantile (retain), mercantile (wholesale), indus- trial, storage and hazardous. The principal occupancy shall be the occupancy covering eighty per cent or more of the covered area of a building. The classification of buildings based on principal occupancy shall be as follows :—

(a) 'residential building', that is to say, any building in which sleeping accommodation is provided for normal residential purpose as a principal use with or without cooking facilities, or dining facility or both. Such building shall also include one or two or multi family dwellings, lodging or rooming houses, hostels, dormitories, apart- ment houses and flats, private garages, work and leaving studio ;

(b) 'educational building' , that is to say, any building used for the school, college, library or day care purposes as principal use involving assembly for instruction, education or recreation, incidental to educaion ;

(c `institutional building', that is to say, any building or part thereof ordinarily providing sleeping accommodation for occupants and used principally for the purpose of medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents of aged persons, veterinary services and

[PART III

PAR r III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

587

The New Town, Kolkata Development Authority Act, 2007. (Part V—RegulatoryJurisdiction.—Chapter X.—Building.— Section 64.) for penal or correctional detention in which the liberty of the inmates is restricted. Such building shall include hospital, clinics, dispensa- ries, sanatoria, custodian institutions and penal institutions lie correc- tional homes, prisons, mental hospital and reformatories ;

(d) 'assembly building', that is to say, any building or part thereof where groups of people gather for amusement or recreation or for social, religious, patriotic, civil, travel, sports, and similar other purposes as the principal use. Such building shall include theatres, motion picture houses, drive in theatres, city halls, town halls, auditoria, exhibition halls, museums, skating rings, restaurants, eating houses, bars, hotels, boarding houses, places of worship, dance halls,club rooms, gymna- siums, passengers stations and terminals of air, surface and other public transportation services, recreation and piers and stadiums ;

(e) `business building', that is to say, any building or part thereof used principally for transaction of buisness for keeping of accounts and records or for similar purposes. Such building shall also include buildings or premises solely or principally used as an office or for office purposes;

(f) `mercantile building (retail)', that is to say, any building orpart thereof used principally as shops, stores or markets for display or retail sell of merchandise or for office and storage of service facilities incidental thereto ;

(g) `mercantile building (wholesale)', that is to say, any building or part thereof used principally as shops, stores or market for display or sell of merchandise on wholesale basis, or for office storage or service facilities incidental thereto, and shall include establishments, wholly or partly engaged in wholesale trade, manufacturers wholesale outlets including related storage facilities, wire houses and establishments engaged in truck transport (including truck transport booking agencies) ;

(h) 'industrial building' that is to say, any building or part thereof used principally for fabrication, assembly or processing of goods and materials of different kinds. Such building shall include laboratories, power plants, smoke houses, refineries, gas plants, mills, dairies, factories and workshops ;

(i) `storage building', that is to say, any building or part thereof, used principally for the storage or sheltering of goods, wires or merchan- dise as in warehouses. Such building shall include cold storage, freight depots, transit sets, store houses, public garages, hungers, silos and barns ;

(j) 'hazardous building', that is to say, any industrial building, storage building, mercantile building (retail) and mercantile building (wholesale) or part thereof which are principally used for the storage, handling, manufacture or processing of highly combustible or explo- sive material or products which are liable to burn with -extreme rapidity or which may produce poisonous or noxious fumes or explosion during storage, handing, manufacturing or processing or which involve highly corrosive, toxic or noxious alkalis, acids or other

588 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Part V.—Regulatory Jurisdiction.—Chapter X.—Building.— Section 65.) Power of State Govern-

ment to make building

ruies and to classify

areas of New Town,

Kolkata for the purpose

of application of build-

ing rules.

liquids, or chemical or radioactive elements producing flames, fumes, explosions or mixtures of dust or any other matter which result in the division of matter into fine particles subject to spontaneous ignition :

Provided that the hazardous building shall not be allowed for mixing with other use groups or occupancy in a same building.

65. (1) the State Government may make rules to provide for—

(a) the regulation of restriction of the use of sites for buildings, and

(b) the regulation or restriction of building.

(2) Without prejudice to the generality of the foregoing power, such rules may provide for all or any of following matters :—

(a) information and plans to be submitted together with application under any of the provisions of this part ;

(b) requirements of sites ;

(d) development of land into land sub-division and layout ;

(e) land use Classification and uses ;

(f) open spaces, area and height limitation ;

(g) parking spaces ;

(h) requirements of parts of building plinth, habitable room, kitchen pantry, bathroom and water closet, loft, ledge, mezzanine floor, store- room, garage, roof, basement chimney, lighting and ventilation of room, parapet, wells, septic tanks and boundary wall ;

(i) provisions for lifts ;

(j) exit requirements including doorways, corridors, passageways, staircase, ramps and lobbies ;

(k) fire protection requirements including materials and designs for interior decoration ;

(1) special requirements ofoccupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building (including those for assembly, movement, parking, loading, unloading, public conveniences, water-supply and vendors' plazas) ;

(m) structural designs ;

(n) quality of materials and workmanship ;

(o) alternative materials, methods of design, construction and tests ;

(p) building services including electric supply, air-conditioning or heating, and telephone and telex ;

(q) plumbing services ;

(r) signs and outdoor display structures ;

(s) compliance with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979, and such other Act or the rules made thereunder as the State Government may direct ;

(t) any other matter considered necessary in relation to building activities.

(3) The State Government may, by notification, exempt any part of New Town, Kolkata from the operation of all or any of the provisions of this Part or of the rules made under this section.

West Ben. Act

XIII of 1979.

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 589 PART III]

The New Town, Kolkata Development Authority Act, 2007. (Part V—Regulatory Jurisdiction.—Chapter X. Building.— Sections 66,67.)

(4) While such exemption as aforesaid remains in force in any part of New Town, Kolkata, the State Goveernment may make rules consistent with the provisions of this Part for application to such Part of the area as aforesaid.

66. (1) The Development Authority may give public notice of its intention to declare that—

(a) in any street or portion thereof specified in the notice, the elevation and construction of the frontage of all buildings or any class of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Development Authority may consider suitable to the locality ; or

(b) in any locality specified in the notice, there shall be allowed the erection of only detached or semi-detached buildings or both or row- houses and that the land appurtenant to each such building shall be of an area being not less than that specified in the notice ; or

(d) in any street, portion of a street, or locality specified in-the notice, the construction of any one or more of the different classes of buildings like residential, commercial, business, assembly, mercantile, indus- trial, institutional, storage or hazardous buildings, shall not be al- lowed without the special permission of the Development Authority.

(2) The Development Authority shall, at a meeting, consider all the sugges- tions or objections received within a period of three months of the publication of the notice under sub-section (1), and may confirm the declaration or may modify

"it; so, however, that no such modification shall extend the effect of such declaration.

(3) The Development Authority shall, in the manner prescribed, publish any declaration so confirmed or modified, and such declaration shall take effect from the date of such publication.

(4) No person shall, 'after the date of publication of such declaration, erect or re-erect any building in contravention of such declaration.

(5) The Development Authority shall ensure that such declaration is in conformity with the provisions of any Development Plan, if in force, under the West Bengal Town and Country (Planning and Development) Act, 1979. Power to prohibit 67. (1) No person shall, without the permission, in writing, of the Chairman change of or otherwise than in conformity with the conditions of such permission,— authorized use of

building. (a) use or permit to be used for the purpose of human habitation any building or part thereof not originally erected or authorized to be used for such purpose ;

(b) change or allow the change of the use of a building for any purpose other than that specified in the sanctioned plan ;

(c) change or allow the change of the use of any building erected before the commencement of this Act contrary to the use for which such erection was originally sanctioned ;

(d) convert or allow the conversion of a tenement within a building to an occupational use, other than the use intended in the original sanctioned plan, nor materially alter, enlarge or extend the permitted use.

(2) If, M any case, such permission is given, no change of occupancy or use shall be allowed before necessary alterations or provisions have been made to the satisfaction of the Chairman and in accordance with the provisions of this Act or the rules or the regulations made thereunder or any other law for the time being in force.

Power to regulate fu-

ture construction of

building in particular

streets or localities.

West Ben. Act X111 of

1979

590

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Part V.—Regulatory Jurisdiction.—Chapter X—Building.— Sections 68-70.)

(3) Any change of use made before the commencement of this Act, except in so far as such use is permissible under the provisions of the West Bengal Panchayat Act, 1973, or the West Bengal Municipal Act, 1993, shall be deemed to be an unauthorized change and shall be dealt with under the provisions of this Act.

(4) Without prejudice to any other action that may be taken against any person, whether owner or occupier, contravening any provision of this section, the Development Authority may levy on such person, in accordance with such scale as may be prescribed, a fine not exceeding in each case rupees one hundred per square metre per month for the area under unauthorized use throughout the period during which such contravention continues.

(5) The Chairman may, if he deems fit, order that the unauthorized use be stopped forthwith :

Provided that before making any such order, the Chairman shall give to the person affected a reasonable opportunity to show cause why such order shall not be made.

(6) Any person aggrieved by an order of the Chairman under sub-section (5) may, within thirty days from the date of the order, prefer an appeal against the order to the State Government whose decision thereon shall be final and conclusive. - •

(7) Where an appeal is preferred under sub-section (6), the State Government may stay the enforcement of the order made by the Chairman under sub-section

(5) on such terms and for such period as it may think fit.

(8) Save as otherwise provided in this section, no court shall entertain any suit, application or other proceeding for injunction or other relief against the Chairman or the State Government to restrain from taking any action or making any order in pursuance of the provisions of this section. Explanation.—For the purposes of this Chapter, "unauthorized use" shall mean change or conversion of a building without sanction from one occupancy or use to another, such "occupancy" or "use" being for any of the purposes, namely, residential, commercial, business, mercantile, industrial, storage, institutional, assembly and hazardous (dangerous and offensive) :

Provided that any change or conversion, which is considered not to be of material significance under the rules made under this Act, shall not be deemed to be an "unauthorized use" for the purposes of this Chapter.

68. No piece of land shall be used as a site for the erection of a building unless such site has been so approved within the prescribed period, and no building shall be erected unless a building plan has been sanctioned for such erection in accordance with the provisions of this Chapter and the rules and the regulations made under this Act.

69. No person shall erect or commence to erect any building or execute any specified building work, except with the previous sanction of the Development Authority and in accordance with the provisions of this Part and the rules and the regulations made under this Act in relation to such erection of building or execution of work.

70. (1) Notwithstanding anything contained in this Act or the rules made thereunder or in any otherlaw for the time being in force, any person, who being responsible by himself or by any other person on his behalf, so constructs or attempts to so construct or conspires to so construct any new building or additional floor or floors of any building in contravention of the provisions of this Act or the rules made thereunder as endangers or is likely to endanger human life, or any property of the Development Authority whereupon the water-supply, West Ben. Act XLI of

1973.

West Ben. Act XXII of

1993

Approval of building sites and sanction of plan for erection of buildings.

Prohibition of

building without sanction.

Construction of building in

contravention of the provisions of the Act or rules made

thereunder.

Sanction of building plan and permission to execute work.

PART

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 591

Application with

building plan to erect

or re-erect building.

Purpose for which

building to be used and

conditions of validity

of notice.

The New Town, Kolkata Development Authority Act, 2007. (Part V. Regulatory Jurisdiction.—Chapter X.—Building.— Sections 71-73.) drainage or sewerage or the road traffic is disrupted or is likely to be disrupted, or is likely to cause a fire hazard, shall be punishable with imprisonment of either description for a term which may extend to five years and also with fine which may extend to fifty thousand rupees.

Explanation.—"Person" shall include an owner, occupier, lessee, mortagagee, consultant, promoter or financer or a servant or agent, of an owner, occupier, lessee, mortgagee, consultant, promoter or financier. who supervises or causes the construction of any building or additional floor or floors of any building as aforesaid.

(2) The offence under sub-section (1) shall be coenizable and non-bailable, within the meaning of the Code of Criminal Procedure; 1973.

(3) Where an offence under sub-section (1) has been committed by a company, every person who, at the time the offence was committed, was in charge of , and was responsible to, the company for the conduct of the buisiness of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :

Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligenece to prevent the commission of such offence.

Explanation.—For the purposes of this section,—

(a) "company" means a body corporate, and includes a firm or other association of individuals ; and

(b) "director", in relation to a film, means a partner in the firm.

71. Every person, who intends to erect or re-erect a building, shall first submit an application with a building plan in such Form, accompanied by such plans and specifications, and containing such information, together with such fees and for such purposes, as may be prescribed.

72. (1) Every person making an application to erect or to re-erect a building shall specify the purpose for which such building is intended to be used.

(2) The Development Authority may require that a building may not be erected or re-erected for more than one occupancy or use or contrary to such mixed uses as the Development Authority may determine consistent with the provisions of this Act or any other law for the time being in force.

73. (1) Within sixty days after the receipt of any application with building plan or of any information or document which the Development Authority may reasonably require the applicant to furnish before deciding whether sanction shall be accorded in this regard, the Development Authority shall, by an order in writing,—

(a) either accord sanction to the building plan conditionally or uncondition- ally and give permission to execute the work, or

(b) refuse,on one or more of the grounds mentioned in section 75, to accord such sanction, or

(2) A building plan sanctioned under this section shall remain valid for three years from the date of such sanction, and may be renewed for such period on payment of such fees as may be prescribed.

2 of 1974.

592

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority, Act, 2007. (Part V.—Regulatory Jurisdiction.—Chapter X. Building.— Sections 74-77.) Notice to Development

Authority before

commencement of

work.

Grounds on which

sanctioned may be

refused.

Completion certificate.

74. Not less than seven days before any person commences to erect or re erect a building, the owner of the building shall send to the Chairman a notice, in writing, specifying the date on which he proposes to commence the work.

75. The sanction of a building plan may be refused on any of the following grounds :—

(a) that the approval of the building site has not been obtained as required under the provisions of this Act and the rules and the regulations made thereunder ;

(b) that the ground plan, elevation, section or specification would contravene any of the provisions of this Act or the rules or the regulations made thereunder or of any other law for the time being in force ;

(c) that the application with building plan does not contain the necesary particulars and has not been prepared in the manner as required under the rules and the regulations made in this behalf;

(d) that any information or document reequired by the Development Authority in this behalf has not been duly furnished ;

(e) that the building or the work would be an encroachment on Govern- ment land or land vested in the Development Authority ;

(f) that for the use of the building for non-residential purposes, if any, a licence or permission has not been obtained for such use as required under the provisions of this Act or any other law for the time being in force:

Provided that a provisional sanction may be given in this regard for erection or re-erection of a building which may be confirmed by final "sanction upon production of necessary licence or permission from the Development Authority or the Government or the appropriate statutory body, as the case maybe.

76. The Development Authority shall, when granting permission condition- ally or un-conditionally to execute the work, specify a reasonable period within which the building or the work is to be completed, and if the building or the work is not completed within the period so specified, it shall not be continued thereafter without fresh pennision unless the Development Authority, on an application made in this behalf, allows an extension of such period :

Provided that' the Development Authority may, if it considers necessary, require a modification of the building plan, for reasons to be recorded in writing, in the case of inordinate delay in completion of the work.

77. (1) Every person submitting an application with building plan or a work to which such application relates shall,within one month after the completion of erection of such building or execution of such work, deliver or send or cause to be delivered or sent to the Development Authority a notice, in writing, of such completion accompanied by a certificate in such Form as maybe prescribed and shall give to the Development Authority all necessary facilities for inspection of such building or work.

(2) No person shall occupy or permit to be occupied any such building or use or permit to be used any building or any part thereof affected by any such work until permission has been granted by the Development Authority in this behalf in accordance with the rules and the regulations made under this Act :

Provided that ifthe Development Authority fails, within a period of thirty days of receipt of the notice of completion, to communicate its. refusal to grant such permission, such person may make representation in writing to the Chairman, and Period of completion of

building work.

a PART Iil]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

593

The New Town, Kolkata Development Authority Act, 2007. (Part V.—Regulatory Jurisdiction.7-Chapter X—Building,— Sections 78-80.) Power to prevent the

use of inflammable

materials for building,

etc.

Inspection of building

or work requiring

sanction.

Provisions of this

chapter not to apply in

certain cases of

additions and

alterations.

the Chairman shall, after such enquiry and he may think fit and after-giving such person an opportunity of being heard, grant such permission or communicate his refusal to grant such permiSsion stating the reasons thereof within a period of thirty days from the date of receipt of the representation as aforesaid failing which such permission shall be deemed to have been granted.

78. (1) No roof, verandah, panda]. or AN,all of a building or no shed or fence shall be constructed or reconstructed of cloth, grass, -.1eaveS, mats or other inflammable materials except with the permission, in writing, of the Chairman, not shall any such roof, verandah, panclal, wall, shed or. fence, constructed: or reconstructed, be retained beyond a period.of three months after such constrution or reconstruction except with the fresh permission obtained in this behalf Every permission granted under this sub-settion shall expire at the end of the period of three months for which it is granted.

(2) The Development Authority may regulate'the use of materials, design or construction, or other practices or interior decoration in accordance with such regulations as maybe:made in this behalf

79. (1) . The Chairman or any other person duly authoriied by him in this behalfthay,atny an atithed WithOuttotice-i-inspectanybuilding or work intespoct ofWhich an application with buildingplari has been submitted, while the work is in progress; and shall cause such inspeCtion On receipt of the notice of coinpfetion or. credible inforthation regarding such cOMpletion.

(2) If on making any inspection under SWseetion1.1),-the Chairman orihe 'other person as afresaid findiThat the building iSheing, or has been, erected—

(a) otherwise than in acCOrdanCe with the bailding'Plan as sanctioned, or

(b) in such a way as to contravene the provisions of this Act or the rules or the regulations made thereunder,

the. Chairtriarimay, by notice, in writing, require the Owner of the builrling either to. make snChlterations within such time as.may be specified in:the Once with the object of bringing ;the ,:work into --Conformity with the said.: plan or the proNiSions of.his Act ofthe rules or the regulations.made thereunder, as the case maybe, or to appear before the Chairman and to shoW cause Why such alteration Should not be made.

(3) If the owner does.not appear and does net .shoW cause under sub-section (2), he shallbe bound to make the alterations specified in the notice as aforesaid.

(4) Ifthe owner appears and shoWs cause under sub-section (2), the Chairman shall, after hearing him, either—

(a)cancel d the notice issued under that sub-:section, or .̀(b) corifirM the said nOtice,subject to such Modifications, if any, as he may think fit.

(5) On the failure of the owner to comply with the foregoing provisions of this section, the Chairman may require any police officer or any employee of the Development AntlinritYfO seal such area after evicting all Persons, including the workmen, therefrom to prevent further work till the alterations specified in the notice under sub-section (2) are made.

80 The provisions of this Chapter and the rules and the regulationS made thereunder relating to erection of buildings shall not apply to necessary 'repairs not involving any of the. works which constitute a material addition or alteration. Explanation.--Ait addition to, or alteration of, a building shall be deemed to be material if such addition or alteration=

;(a) , increases or decreases the height of the area covered by, or affects the cubical contents of, the building or any part thereof, or

{PART III

594

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

Power to Develop-

ment Authority to

cancel permission

on the ground of

material misrepre-

sentation by

applicant.

Order for demolition

or alteration of

buildings in certain

cases.

Power to stop

excavation.

The New Town, Kolkata Development Authority Act, 2007. (Part V. Regulatory Jurisdiction.—Chapter X.--Building.— Sections 81-83.)

(b) affects or is likely to affect prejudicially the stability and sa qty of the building in respect of sewerage, drainage, ventilation and environ- mental safety; or

(d) is an addition or alteration as defined in the rules and the regulations made under this Chapter.

81. If, at any time, the Development Authority is satisfied that such sanction has been given in consequence of any material misrepresentation or fraudulent statement contained in the plans, elevation sections or specifications of land or any material particulars submitted in respect of such building, it may cancel such sanction, and any work done thereunder shall be deemed to have been done without sanction.

82. (1) If the Development Authority is satisfied that—

(a) the erection of any building—

(i) has been commenced without obtaining sanction or permission under this Act, or

(ii) is'being carried on or has been completed otherwise than in accordance with the sanction accorded, or the permission granted, under this Act, or after such sanction or permission has been lawfully withdrawn, or

(iii) is being carried on, or has.een completed in contravention of any provision of this Act or the rules or the regulations made thereunder, or

(b) any building or projection exists m violation of any condition, direction or requisition under any provision of this Act or the rules or the regulations made thereunder, or

(c) any material alteration of, or addition to, any building has been commenced, or is being carried on, or has been completed, in breach of any provision of this Act or the rules or the regulations made thereunder,

it may, after giving the owner of the building a reasonable opportunity of being heard, make an order directing that such erection, alteration, addition or projection, as the case may be, or so much thereof as has been executed unlawfully, may be demolished or altered, and,-upon such order, it shall be the duty of the owner to cause such demolition or alteration to the satisfaction of the Development Authority within such period as maybe specified in the order, and, in default, such erection, alteration, addition or projection, or alteration or addition, as the case may be, may be demolished or altered by the Development Authority at the expense of the owner.

(2) The procedure relating to the opportunity of hearing to be given to the owner under sub-section (1) shall be such as may be prescribed.

(3) An appeal against an order under sub-section (1) shall lie with the court having jurisdiction.

(4) Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Chapter, if the Development Authority is of opinion that immediate action is necessary in respect of any building being constructed, or any work being carried on, in contravention of the provisions of this Act, it may, for reasons to be recorded in writing, cause such building or work to be -demolished forthwith.

83. If, during excavation or any other operation for•the purpose of construc- tion of any building or execution of any work, any of the underground utilities (such as electric or telephone cables,water-supply, sewerage and drainage

PART

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 595

The New Town, Kolkata Development Authority Act, 2007. (Part V. Regulatory Jurisdiction.—Chapter X.—Building.— Sections 84-86.) Power of Chairman to

stop unauthorised

construction.

Maintenance of

buildings.

Power to order

demolition of

buildings, dangerous,

ruinous or unfit for

human habitation.

mains,and gas pipe) is touched or is likely to be touched or if the Chairman is of opinion that such excavation may cause danger to public, he may, by an order, in writing, stop forthwith any such excavation or other work till the matter is investigated and decided to his satisfaction.

84. (1) In any case in which the erection of a building or any other work connected therewith has been commenced or is being carried on unlawfully, the Chairman may, by notice, in writing, require the owner or the person carrying on such erection or other work to discontinue such erection or other work forthwith, pending further proceedings in respect of such erection or other work, as the case maybe.

(2) Ifthe notice under sub-section (1) is not duly complied with, the Chairman may, with the assistance of the police or any employee of the Development Authority, ifnecessary, take such steps as he may deem fit to stop the continuance of such erection or other work, as the case may be.

(3) If it appears to the Chairman that with a view to preventing the continu- ance of such erection or other work, it is necessary to depute any police or any employee of the Development Authority to watch such erection or other work, he may give necessary direction accordingly, and the cost of deputing the police or the employee of the Development Authority shall be borne by the owner or the person to whom the notice under sub-section (1) was issued.

85. (1) The DeveloprnentAuthority may;for sufficient reasons, by an order require the owner or the occupier of the building abutting on a public or a private street keep the external parts of the building, including the roof thereof, in proper repair with lime plaster or other material or properly painted to the satisfaction of the Development Authority.

(2) If such owner or occupier makes persistent default in carrying out an order made in this behalf, the Development Authority may itself carry out the work and recover the cost thereof from the owner or the occupier of the building, as the case maybe.

(3) Notwithstanding anything contained in any other law for the time being in force, the Development Authority may apportion the cost incurred under sub- section (1) or sub-section (2) between the owner and the occupier in such manner as it may consider just and reasonable.

(4) The Development Authority may create and adminster a special fund for maintenance as well as improvement of buildings in any area on corporate basis in accordance with such procedure as may be prescirbed.

86. (1) Where the Development Authority, upon any information in its possession, is satisfied that any building is unfit for human havitation and is not capable, at a reasonable expense, ofbeing rendered fit, shall serve upon the owner of the building and upon any person having an interest in the building, whether as lessee, mortgagee or otherwise a notice to show cause within such time as may be specified in the notice as to why an order of demolition of the building should not be made.

(2) If any of the persons upon whom a notice has been served under sub- section (1) appears, in pursuance thereof, before the Development Authority and gives an undertaking that such person shall, if within the period specified by the Development Authority, execute such work of improvement in relation to the building as will, in the opinion of the Development Authority, render the building fit for human habitation or that the building shallnot be used for human habitation until the Development Authority, on being satisfied that it has been rendered fit for human habitation, cancels the undertaking, the development Authority shall not make an order of demolition of the building.

(3) If no such undertaking as is referred to in sub-section (2) is given or if, in a case where any such undertaking has been given, any work of improvement to

596 THE KOLKATA GAZE I I b, EXTRAORDINARY, JUNE 30, 2008 [PART III The New TOW71, Kolkata Development Authority Act, 2007. (Part IL-Amenities. Chapter XL—Water Supply.— Section 87.) whiCh the imdertakingtelates isnot carried out withinthe spedifiedperiod or the - building is used in contravention of the-terins of the undertaking, the Development Authority shall forthwith Make an orderpf demolition of the building requiring that the building shall be vacated within such periOd,-not being less than sixty days from the date of the order, as maybe specified in the order and demolished within ninety days after the expiration of that period:

(4) Where an order of the demblition of the building under this section has been Made, the owner Pfthebuilding or any other person having an interest therein shall demolish the building within the period specified in the order, and if the building is not demolished within such period Development Authority shall demolish the building and sell the materials thereof

(5) Any expenses incurred by the Development Authoritynnder sub-section . (4), ixthich cannot be.met out of the proceeds of sale-ofinaterials of the building, shall be recovered from the owner of the building or any other person having an _interest therein is an arrear of land-reyenue.

(6) hi determining, for the purposes of this section; whether a building is unfit . . . for human habitation, -regard: shall be had to its condition in respect of the following matters, that is to say;

(a) repair;

(b) stability;

(d) natural light and air;

(e) -Water supply;

(f) drainage and sanitary conveniences;

(g) facilities for storage, preparatiOn -andxooking of food .and for the dispoSal of rubbish; filth and other polluted Matter, . and thebnilding shall be deemed to be unfit as aforesaid if it is so defective in one or more ofthe matters as aforesaid that it is not reasonably suitable for occupation in that condition:

(7) For the pUrposeS of this Section, 'work of improvement in relation to a building shall inelude anyone of the following works, namely

(a) necessary repairs

(b) :structural alterations;

(d) construction of darins, open'of covered; -(e) provi!tons oflatrines and urinals; (1).provisions of additidnal or improved fixtures .or"ttirigs;

(g) Opening up or paving of courtyard;

(h) _removal of rubbish, filth and other polluted and.obmixious matters,

(i) any other work, including demolition of any building or any part thereof, which, in the opinion of the Development Authority, is necessary for executing any of the works Specified in clauses (a) to (h):

Development Authority

praVide water-

supply.

TART VI

'AMENITIES

CHAPTER XI.

Water Supply _87. (1) It shall be the duty of the Development Authority to provide a to

supply of wholesome water for the-domestic use of the: inhabitants.

PART III]

- Public tanks, sub-soil water, etc., to vest in the Development . Authority.

Construction of water- works.

Power to lay or carry pipes through public or private land.

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Part VI —Amenities.—Chapter XI.—Water Supply.— Sections 88-90.)

(2) The supply of water domestic or non-domestic uses may be charged for at such scale of fees, or price, as may be prescribed :

Provided that in the case of water supply projects, implemented in any area within New Town, Kolkata, with external aid or on joint venture basis or through private participation, the Development Authority may make regulations fixing fees for supply of water and other allied matters assoiated with the project, as may be necessitated by the terms and conditions of the project.

(3) The Development Authority may, for the purpose of measuring or recording the quantity of water consumed, provide for devices of attachment of meter in the premises or adopt a system of calculation by means of the size or the number of ferrules through which the supply is made or by any other method or measurement or means in such manner, and in accordance with such procedure, as may be prescribed.

88. (1) All public tanks, reservoirs, cisterns, wells, tube-wells, aquaduct, conduits, tunnels, pipes, taps and other water-works, whether made, led pr erected at the cost met from the Development Fund or otherwise, and all bridges, buildings, engines, works, materials and things, connected therewith or apper- taining thereto, and any adjacent land (not being private property) appeartaining to any public tank, which is situated within the area ofNew Town, Kolkata, shall vest in the Devlopment Authority.

(2) All rights over the sub-soil water resources within-the area ofNew Town, Kolkata, shall vest in the Development Authority.

-89. (1) Subject to the approval of the State Government, the Development Authority may, either singly or jointly with any other local authority, within or outside the area of New Town, Kolkata, undertake construction of water-works and operate, manage and maintain such water-works to surve the inhabitant of the New Town, Kolkata.

(2) Whenever the State Government has approved any work outside the limits of the area within the jurisdiction of the Development Authority, the Development Authority may exercise all the, powers for construction, mainte- nance and repair throughout the line of the territory in which such work is situated or through which it is to run, as if such work is situated within the area of jurisdiction of the Development Authority.

90. The Development Authority may lay or carry any water-main or service-main or any pipe or channel of any kind for the purpose of providing or carrying out or maintaining a systerm of water-supply on, across, under or over any street or public place, and after giving a reasonable notice of not less than a month to the owner or the occupier across, under, or over any private land or building whatsoever, situated within the limits of a local authority, may, at all times, do all acts and things which may be necessary or expedient for repairing or maintaing any such pipe or channel, as the case maybe, in an effective state for the purpose for which such pipe or channel, as the case may be, may be used or intended to be used:

Provided that in the case of sudden water-logging of any area within New Town, Kolkata, the Development Authority may, if it considers necessary so to do in the interest ofpublic health and convenience, take such action as is necessary under this sub-section for draining out the water across, under, over or up the side of any land or building within New Town, Kolkata, without prior service of any notice on the owner or the occupier of such land or building:

Provided further that a reasonable compensation shall be paid to such owner or occupier for any damage sustained by him in consequence of any action taken under this section.

597

598 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Part VI—Amenities.—Chapter XL—Water Supply— Sections 91-94)

91. No building or private street shall be constructed over any water-main or service-main, laid or carried by the Devlopment Authority, except with the permission, in writing, of the Development Authority which may impose such conditions for construction of such building or private street as it may deem fit.

92. (1) Subject to such conditions and restrictions as may be prescribed and such terms as the Development Authority may, from time to time, determine, the Development Authority may, on an application of the owner or the occupier of any house or land in respect of which property tax is paid, make or cause or permit to be made communication or connection from any main, service-main, or distribution pipe, belonging to the Development Authority or from any channel maintained or owned by, or vested in, the Development Authority.

(2) The Development Authority may require the amount necessary for the execution of any work under this section and other charges or fees, if any, to be paid or deposited before such work is executed by it.

93. (1) If, at any time, it appears to the Chairman that any building or land in any area:-within `the New Town, Kolkata, is without a proper supply of wholesome water, the Chairman may, by written notice, require the owner or the lessee or the occupier of the building or the land or any person having an interest therein, as the case may be, to obtain from water-mains of the Development Authority such quantity of water as may be adequate for the requirement of the person usually occupying or employed upon the building or the land, and provide connection pipe, of such size, materials and description, and take such necessary steps -for the purpose, as may be provided by regulations; within such period as may be specified in the notice.

(2) On receipt of the written notice under sub-section (1), the owner or the lessee of the occupier of the building or the land, or the other person having an interest therein, as the case may be, shall—

(a) obtain from the water-mains of the Dvelopment Authority such quantity of water as may be adequate for the requirement of the persons usually occupying in; or employed upon, the building or the land, as the case may be, and

(b) provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations,

within such period as specified in the notice.

,(3) If the owner or the lessee or the occcupier of the building or the land or the other person, as the case may be, having an interest therein, does not comply with the notice within the period specified therein, the Development Authority shall—

r(a) obtain from the water-mains ofthe Development Authority such quantity of water as may be adequate for the requirement of the persons occupying in, or employed upon, the building or the land, as the case may be, and

(b) provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations, and the cost incurred therefor by the Development Authority shall be recovered from the owner or the occupier of the building or the land or the other person having an interest therein, as the case may be, as an arrear of the land-revenue.

94. (1) The Development Authority may erect hydrants or stand-posts for supply of wholesome water to the public within the area of New Town, Kolkata. Control of construc-

tions on land through

which water-main etc.

passes.

Power to permit

connection to houses

and lands.

Power to require water

supply to be taken.

Water supply to hidrents,

stand-post and other con-

veniences.

PART THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 599

The New Town, Kolkata Development Authority Act, 2007. (Part VI—Amenities.—Chapter XL—Water Supply.— Sections 95-99.) Vesting of private

connections to

premises in the

Development -

Authority.

Owner to bear

expenses of repairs of

works conncected with

the supply of water.

Power to cut off or to

turn off supply of water

to premises.

(2) The Development Authority may, by regulations, provide for safety, maintenance and use of such public hydrants or stand-posts, or it may place such public hydrants or stand-posts under the charge of any person who may realize from each consumer such fee as the Development Authority may determine.

(3) The Development Authority may fix hydrant on water-mains at such places as may be most convenient for affording a supply of water for extinguish- ing any fire in the locality and denote 'the situation of every such hydrant with marks or figures prominently displayed on any convenient structure near such hydrant :

Provided that on deposit of requisite expenses by any owner or occupier of any factory, workshop, trade premises or place of business, situated in or near a street in which a water-main is laid, the Development Authority shall fix such hydrants to be used only'for extinguishing fire.

(4) The operation and maintenance of hydrants for extinguishing fire shall be in accordance with such procedure as may be prescribed.

95. (1) All private connections of premises to the mains of the Develop- ment Authority for the supply ofwater thereto and all pipes, taps, and other fittings used for such supply shall be made, maintained and regulated in the manner prescribed.

(2) The Development Authority may, if it thinks fit so to do, take charge of all communication-pipes and fittings of any existing private service connected with water-supply system within the area of New Towh, Kolkata, up to an including the stop-cock nearest to the doorstep of the concerned premises and such communication-pipes and fittings shall thereafter vest in, and shall be maintained at the expense of, the Development Authority as part of the water- works of the Development Authority.

96. Except in the case of any special agreement to the contrary, the owner of any premises shall bear the expenses of repairs of all works connected with the supply of water threto and, if he fails to do so, the occupier may, after giving the owner and the Chairman three days' notice, in writing, in such Form as may be approved by the Development Anthority, himself have the repairs done, and deduct the expenses for such repairs from any rent due from him to the owner in respect of such premises.

97. The Development Authority may, with the sanction of, and on such terms as may be approved by the State Government, supply water to a local authority or other person outside the area of New Town, Kolkata.

98. (1) No person, being the occupier of any permises to which water is supplied by the.Development Authority under this Chapter, shall, on account of negligence or other circumstances under his control, allow the water to be wasted, or allow the pipes, works or fittings for the supply of water to his permises to be out of repair, causing thereby waste of water.

(2) No person shall unlawfully flood, draw off, or divert, or take water from, any water-works belonging to, or under the control of, the Development Authority, or any water course or stream by which such water-works are supplied.

(3) Any person, who contravenes the provisions of this section, shall be liable to such fine imposed by the Development Authority, not exceeding five hundred rupees, as may be prescribed.

99. (1) Notwithstanding anything contained in this Chapter, the Develop- ment Authority may cut off the connection of water-supply to any permises, or may turn off such supply, in any of the following cases, namely :— Permission to percel

outside the area of New

Town, Kolkata, to take

water.

Water not to be wasted.

600

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART II.

The New Town, Kolkata Development Authority Act, 2007. (Part V11—Amenities.—Chapter XL—Water Supply.— Section 100.)

(a) if the premises are unoccupied or prohibited for human habitation; or

(b) if any tax or rate or fee or charge in respect of the premises is arrear for more than six months; or

(c) if, after receipt of a written notice from the Chairman requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the water to be used, in contravention of the provisions of this Act or the rules or the regulations made thereunder, he continues to do so; or

(d) if any pipe, tap, works or fittings connected with the supply of water to the premises be found, on examination by any officer of the Development Authority duly authorized in this behalf, to be out of repairs to such extent as may cause so serious a waste or contami- nation of water that, in the opinion of the Chairman, immediate prevention is necessary; or

(e) if, there is any water-pipe situated within the premises to which no tap or other efficient means of turning the water off is attached; or

(f) if, by reason of a leak in the service-pipe or the fittings, a damage is caused to the public street and immediate prevention is neces- sary:

Provided that no action under clause (a), or clause (b), or clause (c) shall be taken without giving notice of not less than three days to the owner or the occupier, as the case maybe.

(2) The expenses of cutting off the connection or turning off the water and of restoring the connection or the flow of water, as may be determined by the Development Authority in any of the cases referred to in sub-section (1), shall be paid by the owner or the occupier of the permises. -

(3) No action taken under this section shall relieve any person of any penalties or liabilities which he may otherwise have incurred.

100. The Development Authority may, by order published at such places as it thinks fit, set apart any well, tank, spring, or water-course, or any part thereof, vested in it, or any private tank, well, spring, or water-course, or any part thereof, by an agreement with the owner thereof, subject to the ri,ghts, if any, which the owner may retain with the consent of the Development Authority, for the purpose of—

(a) supply of water exclusively for drinking or for culinary purpose or for both, or

(b) bathing, or

(d) supply of water for any other purpose connected with the health, cleanliness or comfort of the inhabitants,

and may, by order published in the like 'manner, prohibit the bathing or the washing of animals or clothes or other things at any public place not set apart for such purposes; or prohibit any other act by which water in any public place may be rendered foul or unfit for use, or provide for alternative facilities and conveniences to regulate the use of any tank, well, spring or water-course to promote public safety, health and welfare.

Power to set apart

-wells, tanks, etc. for

drinking, culinary,

bathing and washing

purposes.

PART THE KOLKATA GAZEllE, EXTRAORDINARY, JUNE 30, 2008 The New Town, Kolkata Development Authority Act, 2007.

601

(Part VI—Amenities.---Chapter XL—Water Supply.---Sections 101, 102.)

101. The State Government may make rules to provide for the proper analysis ofthe water of any-water-works, tank,well, spring or any water-course or other source, unused or likely to be used for drinking or culinary purposes in any area of New Town, Kolkata, and, in particular, may require the Development Authority to take samples of water in the manner prescribed and make it over at such time and place, and to such person or persons, as the State Government may appoint in this behalf.

102. The State Government may make rules to provide for—

(a) the preparation of plans and estimates for water-works or for introduction of a public distribution network;

(b) the power of the Development Authority or the State Government to accord sanction to plans and estimates as aforesaid;

(c) the publication, of the particulars and the nature of any water-works or scheme, the cost involved, and the manner in which the water- works or scheme shall be financed and carried out;

(d) the size and nature of Water-works;mains, service-mains, pipes or , :channels to be .constructed or laid by the Development Authority for the supply.of water;

(e) the maintenance ofWater-Works ofthe Development Authority and of pipes and fittings in connection therewith ;

(f) the size and nature-of stand-posts or pumps to be erected by the Developrnent -Authority arid of ferniles and all pipes,stand- pipes;stop cocks, taps, hydrants, and other fittings, whether within or outside any permises, that may be necessary for the regulation of the supply and use of water ;

(g) the mains or pipes in which fire plugs are to be fixed and the places at which keys of the fire plugs are to be deposited;

(h) the periodical analysis by a qualified analyst of the water supplied by the Development Authority;

(i) the conservations of, arid the prevention of injury or contamination to, sources and means of water-supply and appliances for distribu- tion of water whether within or without the limits of New Town, Kolkata;

(j) the -manner in Which connections with water-Works or supply- system shall, or maybe ConStructed, altered, or maintained, the fees to be levied for such connections and the person by whom such fees shall be paid, and the agency to be employed for such construction, alteration or maintenance;

(k) the rates at which the charges for water supplied for domestic purposes and for various non-domestic purposes may be levied by the DevelopmentAuthority and the use, maintenance and testing of meters and ferrules;

(I) the regulation of all matters and things connected with the supply and_use of Water;and the turning on, and turning off, and preventing the waste,nf Water;: and

(m) any other matter relating to the supply of water in respect of which this Act or'any other law for the time being in force, makes no provision or makes insufficientprovision and, in the opinion of the State Government; further provision is necessary.

Analysis of water for

drinking or 'culinary

• purposes. Power to make rules.

602 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007.

• Control of Develop- ment Authority over drainage.

Construction or maintenance of

drainage and sewerage systems etc.

Power of Development Authority to lay or carry pipe through private and public land.

(Part VI—Amenities.—Chapter XII.—Drainage and Sewerage— Sections 103-109.)

CHAPTER XII

Drainage and Sewerage

103. The Development Authority shall provide and maintain a system of drainage or sewerage as well as a safe and sufficient outfall in or outside New Town, Kolkata.

104. (1) All public drains, and all drains in, alongside, or under any public street, whether made out of the fund of the Development Authority or otherwise, and all trunk-sewers, sewage treatment plants, drainage and pumping station and all works, materials and things appurtenant to the drainage system, which are situated within the area of New Town, Kolkata, shall vest in the Development Authority.

(2) For the purpose of enlarging, deepening or otherwise repairing or maintaining any drain as aforesaid, so much of the sub-soil, appertaining to the drain as may be necessary, shall be deemed to vest in the Development Authority.

(3) The Development Authority may, with the approval of the State Govern- ment, make over the trunk-sewers, sewage treatment plants, pumping stations and other materials and thinks appurtenant thereto to any agency belonging to the Government or statutory body, and shall be lawful for such agency to exercise control over all such items for their maintenance and development.

105. (1) All drains, sewers, privies, water-closets, toilets, house-gullies, gutters and cess pools within the area of New Town, Kolkata, whether private or public, shall be under the survey and control of Development Authority.

(2) All cover drains, sewers and cess pools, whether public or private, shall be provided with proper, taps, coverings or other means of ventilation; and the Chairman may, by written notice, call upon the owner of any such cover drains, sewers and cess pools to make provisions accordingly.

106. The Development Authority shall provide for the drains wihtin the area of its jurisdiction to be ckansed, flushed, and emptied from time to time.

107. The Development Authority may, for the purpose of receiving, treating, storing, disinfecting, distributing, or otherwise disposing of sewage, construct, operate, maintain, develop and manage any plant or other device within or outside the area within its jurisdiction.

108. Subject to the sanction of the State Government and the rules made in this behalf, the Development Authority, either singly or jointly with any other local authority, may, within or without the area of New Town, Kolkata,—

(a) . construct or maintain a system of drainage, sewers, drainage or sewage outfall, sewage treatment plants or devices, and pumping stations, or

(b) alter the size and course of, or otherwise modify or discontinue, close up, or remove, the system of drainage, sewers, drainage or sewage outfall, sewage treatment plants or devices, and drainage and pumping stations.

109. The Development Authority may carry any drain, sewer, or channel of any kind for the purpose of establishing or maintaining a ststem of drainage or sewerage upon, across, under or over any street or public place and, after giving a reasonable notice, in writing, to the owner or the occupier, upon, across, under, over or up the side of any private land or building whatsoever, situated within the The Development

Authority to provide

drainage, sewerage,

etc.

Public drains, trunk-

sewers, etc. to vest in

the Development

Authority.

Cleaning of drains.

Provisions for

treatment and disposal

of sewage.

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 603

Use of public drains by

private owners.

Power to order

demolition of drain

constructed without

consent.

Draining of group or

block of building etc.

by combined operation.

The New Town, Kolkata Development Authority Act, 2007. (Part VI—Amenities.---Chapter HI—Drainage and Sewerage— Sections 110-114.)

limits of area ofNew Town, Kolkata, and, for the purpose of the outfall of sewage, or for drainage outfall, without such limits, and may, at all times, do all acts and things which may be necessary or expedient for repairing or maintaining any such drain, sewer or channel, as the case may be, in an effective state for the purpose for which such drain, sewer or channel may be used or intended to be used:

Provided that in the case of sudden water-logging of any area within the New Town, Kolkata or any nuisance, the Development Authority may, if considers necessary so to do in the interest of public health and convenience, take such action as is necessary for draining out the water upon, across, under, over or up the side of any private land or building within any area of New Town, Kolkata without prior service of any notice on the owner or the occupier of such land or building:

Provided further that a reasonable compensation shall be paid to the owner or the occupier of such private land or building for any damage sustained by him in consequence of any act or thing done by the Development Authority or any action taken by the Development Authority under this section.

110. The owner or the occupier of a building or land shall be entitled to cause his drains to empty into the drains of the Development Authority after obtaining permission, in writing, of the Chairman, and such owner or occupier, as the case maybe, shall comply with such conditions relating to the communi- cations between private drains and the drains of the Development Authority as the Chairman may deem fit to impose.

111. No person shall, -without the written consent of the Chairman first obtained, make or cause to be made, or alter, or cause to be altered, any drain or branch drain leading into any of the sewers of the Development Authority or drains or into any water-course, street or land vested in the Development Authority, and the Chairman may cause any drain or branch drain, so made or altered, to be demolished, altered, remade or otherwise dealt with at the expenses of the persons making or altering such drain.

112. If it appears to the Development Authority that a group or block of buildings maybe drained more economically and advantageously in combination than separately, and if a sewer or drain of sufficient size belonging to the Development Authority already exists or is about to be constructed within the resonable reach of such group or block of buildings, the Development Authority may cause such group or block of buildings to be so drained, and the expenses thereby incurred shall be recovered from the owners of such buildings in such proportions as the Development Authority may deem fit.

113. The Development Authority may, by a notice, in writing, require drainage to be provided for any undrained premises and may also require separate provisions to be made for drainage or sewerage and other offensive matters, distinct from rainwater and other unpolluted sub-soil water in accordance with such rules as may be made in this behalf.

114. (1) No person shall —

(a) construct a building, wall, fence or any structure or any private street over any drain, culvert or gutter of the Development Authority; or bed, bank,or embankment of any sewerage works or strom-water channel vested in the Development Authority; or

(b) otherwise encroach upon drainage and sewerage system in the area within the jurisdiction of the Development Authority:

Provided that the Development Authority may give consent to any such construction only for the purpose of securing access to any abutting land or building on such conditions as the Development Authority may think fit to impose.

Power to enforce

drainage of undrain

premises and seperate

drainage in any

premises.

Encroachment on drain

of Development

Authority.

604 THE KOLKATA GAZE I 1E, EXTRAORDINARY, JUNE 30, 2008 [PART III

Power to make rules.

Collection, removal

and disposal of solid

wastes.

The New Town, Kolkata Development Authority Act, 2007. (Part VI—Amenities.—Chapter.ICIL—Drainage and Sewerage—Section 115.— Chapter X111—Solid wastes.—Functions in relation to solid wastes.— Section 116.)

(2) The Chairman may, without notice, cause to be removed or altered any building, wall, fence, or structure, constructed in contravention of the provisions of this section, or any unauthorised encroachment, whatsoever, at any time for reasons to be recorded in writing.

(3) The Chairman may, by a notice, in writing, require any person to pull down or otherwise deal with any building, fencing, wall or structure or any encroachment whatsoever, constructed or erected in contravention of the provi- sions of sub-section (1), and the expenses in doing so shall be paid by the person at whose instance the unauthorised construction or encroachment was made.

(4) Any person who fails to act in accordance with the provisions of sub- section (3) shall, on conviction, be punished with a fine which may extend to one thousand rupees and, in the case of continuing offence, with further fine which may extend to two hundred rupees for every day during which such offence continues. In addition, such person shall also be liable for all expenses that the Development Authority may incur in removing or otherwise dealing with the unauthorised construction or encroachment

115. The State Government may make rules to provide for—

(a) the preparation of plans and estimates for the introduction of a system of drainage or sewerage, where such work or system is to be constructed, or carried out, partly or wholly, at the expense of the Development Authority ;

(b) the power of the Development Authority or the State Government in the matter of sanction to such plans and estimates and responsi- bilities for financing and execution;

(d) the manner in which connections with the drainage or sewerage system shall be constructed, altered or maintained, the fees to be levied for such connections and the person by whom such fees shall be payable, and the agency to be employed for such construction, alteration or maintenance;

(e) the items of trade affluents or noxious chemicals which may not ordinarily be passed into the drain of the Development Authority, or the mode of treatment of such chemicals before they can be so passed, or such other steps as may be necessary to control environ- mental pollution arising out of such chemicals;

(f) any other matter relating to the drainage or sewerage in respect of which this Act makes no provision or makes insufficient provision and further provision is, in the opinion of the State Government, necessary.

CHAPTER XIII

Solid Wastes Functions in relation to solid wastes

116. For the purpose of securing efficient scavenging and cleansing of all streets, public places and premises within New Town, Kolkata, the Development Authority shall provide for the functions of collection, removal and disposal of solid wastes.

PART

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

605

Provision for receptacles, depots and places for temporary deposit.

Duties of owners and • occupiers to collect and deposit rubbish, etc. The Development

Authority to provide for cleansing of streets and removal of solid wastes.

The New Town, Kolkata Development Authority Act, 2007. (Part VI—Amenities.—Chapter XIII—Solid wastes.—Functions in relation to Solid wastes.— Sections 117-121.)

117. (1) The Development Authority shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposit of—

(a) rubbish ;

(b) offensive matter ;

(d) carcasses of dead animals ; and

(e) excrementitious and polluted matter.

(2) Different receptacles, depots or places may be provided or appointed for the temporary deposit of any of the matters referred to in sub-section (1).

118. It shall be the duty of the owners and accupiers,as the case may be, of all premises—

(a) to have the premises swept and cleaned ;

(b) to cause all rubbish and offensive matters to be collected from their respective premises and to be deposited, at such time as the Chairman may, by public notice, specify, in public

receptacles,depots or places provided or appointed by the Devel- opment Authority or in receptacles provided under clause (c) for the temporary deposit or final disposal thereof; and

(c) to provide receptacles of the type and the manner specified by the Chairman for collection therein of all rubbish and offensive matters from such permises and to keep such receptacles in good condition and repair.

119. (1) The Chairman shall take measures for-securing—

(a) the daily surface-cleansing of all streets within the area of New Town, Kolkata and removal of sweeping therefrom;

(b) the removal of the contents of all receptacles and depots and the accumulations at all places provided or appointed by the Devel- opment Authority under the provisions of this Act for the temporary deposit of rubbish, trade refuse, carcasses of dead animals and excrementitious and polluted matters;

(2) The Chairman may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1) may be removed along a street or may be deposited or otherwise dispopsed of.

(3) The Chairman shall make adequate provision for preventing receptacles, depots, places, vehicles, and vessles referred to in this Chapter from becoming sources of nuisance.

120. All matters deposited in public receptacles, depots, and places, provided or appointed by the Development Authority and all solid wastes collected shall be the property of the Development Authority.

121. (1) The Development Authority shall provide vehicles or other suitable means and, where necessary, covered vehicles or vessels for the removal of solid wastes.

(2) The Development Authority may construct, acquire, operate, maintain, develop, or manage any garage or work for proper maintenance of the vehicles or vessels or means for removal of solid wastes under sub-section (1). Solid wastes to be the

property ,of Develop-

ment Authority.

Provision of vehicles or

other suitable means

for removal of solid

wastes.

606 THE KOLKATA GAZE11E, EXTRAORDINARY, JUNE 30, 2008

[PART III

Removal of solid wastes accumulated on non-residential premises.

Appointment of places for disposal of solid wastes.

Provision for

processing and

disposal of solid wastes.

Special sanitary arrangements at certain places.

The New Town, Kolkata Development Authority Act, 2007. (Part VI—Amenities.—Chapter XIII—Solid wastes.—Functions in relation to Solid wastes.— Sections 122-125.)

122. The Development Authority may, if it thinks fit,—

(a) by a notice, in writing, require the owner or the occupier of any premises used—

(i) as a factory or workshop or for carrying on any manufacture, or

(ii) as a trade premises or shop or market or slaughter house, or

(iii) as a hotel, eating-house or restaurant, or

(iv) as a hospital or nursing home, -or

(v) as a warehouse or godown, or

(vi) as a place to which large number of persons resort,or

(vii) in any other way, where rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes,or excrementitious and polluted matters are accumulated in large quantities-, to collect such matters accumu- lating thereon by such means of feceptacles or construction on the premises as may be determined, or to remove such matters at such time, and in such trailers or receptacles, and by such routes, as may be specified in the notice to a depot or place provided or appointed by the Development Authority, or

(b) after giving the owner or the occupier of any premises notice of its intention so to do, cause all rubbish, including building rubbish, offensive matter, trade refuse, special wastes, hazardous wastes, or excrementitious and polluted matters accumulated in such premises "to be removed, and charge the said owner or the occu- pier, as the case may be, for such removal such fee as may be determined by the Development Authority and specified in the notice.

123. The Chairman may cause the solid wastes to be disposed at such place or places within or outside the area of its _jurisdiction, and in such manner, as it considers suitable :

Provided that no place, which has not been used for the purpose specified in this section before the commencement of this Act, shall be used except in conformity with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979.

124. (1) The Development Authority may, for the purpose of receiving,storing, treating, processing, and disposing solid wastes or converting solid wastes into compost or other matter, construct, acquire, operate, maintain, develop, or manage any work within or outside the area of New Town, Kolkata and run it on a commercial basis.

(2) The Development Authority may cause;to be utilized solid wastes for filling up any well, tank, or low land on a commercial basis within or outside area of New Town, Kolkata.

125. (1) The Chairman may make such special arrangements, whether permanent or temporary, as he considers adequate for maintaining sanitation in the vicinity of any place of religious worship or institution or place to which a large number of people resort on particular occasions or in any place used for holding fairs, festivals, sports or cultural or social events.

(2) The Chairman may require any person having control over any such place to pay to the Development Authority fees at such rates as the Development Authority may determine.

West Ben. Act

XIII of 1979.

THE KOLKATA GAZE I 1E, EXTRAORDINARY, JUNE 30, 2008 607

PART III]

The New Town, Kolkata Development Authority Act, 2007. (Part III—Amenities.—Chapter .E1L—Solid wastes.—Functions in relation to Solid wastes.— Sections 126-129.—Chapter XIV.—Markets and slaughter houses.—Section 130.—Chapter XII.—Fire prevention and fire safety.— Section 131.)

Prohibition against

deposit of solid

wastes.

Presumption as to

offender.

Provisions of markets

and slaughter houses

of the Development

Authority.

Arrangement for the

prevention and fire

safety.

126. (1) No person shall deposit or cause or permit to be deposited or throw upon or along any public street, public place,land belonging to the Development Authority, or land on the bank of a water course any solid wastes except in accordance with the provisions of this Act.

(2) Without prejudice to the generality of the foregoing provisions of this section, no person shall deposit or cause or permit to be deposited any building rubbish or scraps in or along any street, public place or land except with the prior permission of the Chairman :

Provided that no such permission shall be given until an advance payment of a fee for the removal of such rubbish or scraps has been made in accordance with such rates as may be determined by the Development Authority.

127. If any rubbish, offensive matter, trade refuse, special waste, hazardous waste or excrementitious and polluted matter accumulating on any premises is deposited in any place in contravention of the provisions of this Act, it shall be presumed, -unless the contrary is proved, that such contravention has .been committed by the occupier of such premises.

128. Whoever deposits or throws or causes or permits to be deposited or thrown any solid wastes on anyplace in contravention of the provisions of this Act shall, subject to such rules and regulations as may be made in this behalf, be punishable with fine which shall notbe less than one hundred rupees or more than five thousand rupees for each of such offences.

129. If any street or public place under the control of Government or any statutory body is not properly or regularly scavenged or is, in the opinion of the Chairman, in a filthy and unwholesome condition, the Chairman may, by a notice, in writing, require the owner or the occupier to do the scavenging or cleansing or may cause scavenging or cleansing to be done, and the cost of such scavenging or cleansing shall be recovered from the owner or the occupier thereof, as the case maybe.

CHAPTER XIV

Markets and slaughter houses

130. The Development Authority may provide and maintain markets, slaughter houses or stockyards in such number as it may think fit together with stalls, shops, sheds, pens and other buildings and conveniences for the use of persons carrying on trade or business in, or frequenting, such markets, slaughter houses or stockyards.

CHAPTER XV

Fire prevention and fire safety

131. On the coming into force of the West Bengal Fire Services Act, 1950, in any area within New Town, Kolkata the Development Authority shall, in consultation With the Director of Fire Services or any other cifficer authorised by him in this behalf by general or special order, require the owner or the occupier of all or any of the premises in the area as aforesaid to make, or to carry, such arrangements as may be necessary for fire prevention and fire safety in the said premises in the area, and issue a fire safety certificate on such conditions as the State Government may prescribe.

Explanation.—`.`Director of Fire Services" shall mean the Director of Fire Services referred to in clause (e) of section 2 of the West Bengal Fire Services Act,

1950.

Depositing or throwing any solid wastes in contraven- tion of the provisions of this Act.

Power of the

Development

Authority to get certain places

scavenged and

cleansed.

West Ben. Act

XVIII of 1950.

608

THE KOLKATA GAZETTE EXTRAORDINARY, JUNE 30, 2008

[PART III

The New Town, Kolkata Development Authority Act, 2007. fi (Part VII—Powers, Procedures, Penalties and Savings.—Chapter XT1.— A. Entry and inspection.—Sections 132-139.)

PART VII

POWERS, PROCEDURES, PENALTIES AND SAVINGS

CHAPTER XVI

A. Entry and inspection Power of entry and

132. The Chairman or any member of the Development Authority or any inspection.

officer or other employee of the Development Authority authorised by the Development Authority or empowered by or under this Act in this behalf may enter into or upon any land or building with or without assistant or workmen—

(a) for the purpose of ascertaining whether, in connection with the land or the building, there is or has been any contravention of the provisions of this Act or the rules or the regulations made thereun- der;

(b) for the purpose of ascertaining whether or not circumstances exist which render it necessary, or require the Chairman or any member of the Development Authority or any officer or other employee of the Development Authority authorised or empowered ip this be- half, to take any action Or execute any work under this Act or the rules or the regulations made thereunder;

(c) for the purpose oftaking any action or executing any work authorised or required by this Act or the rules or the regulations made thereunder;

(d) to make such inquiry, inspection, examination, measurement, valuation or survey as may be authorised or required by or under this Act or as may be necessary for the proper administration of this Act;

(e) generally for the purpose of efficient discharge of the functions by any of the authorities under this Act or the rules or the regulations made thereunder.

Power to enter land or

adjoining land in

relation to any work.

Breaking into building.

133. (1) the Development Authority or any person authorised by it or empowered by or under this Act in this behalf may enter upon any land within one hundred metres of any work authorised by or under this Act with or without assistant or workmen for the purpose of depositing thereon any soil, gravel, stone or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.

(2) Every person as aforesaid shall, in exercising any power conferred by this section, do as little damage as may be, and compensation shall be payable by the Development Authority in accordance with the rules or the regulations made under this Act in this behalf to the owner or the occupier of such land or to both for any such damage, whether permanent or temporary.

134. (1) It shall be lawful for the Chairman or any member of the Devel- opment Authority or any person authorised by it or empowered by or under this Act in this behalf to make any entry into any place and to open or to cause to be opened any door, gate or other barrier,

(a) if he considers the opening of such door, gate or other barrier necessary for the purpose of such entry; and

(b) if the owner or the occupier is absent or, being present, refuses to open such door, gate or other barrier.

PART

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2005

609

Time of making entry. Notice for entry. Public notices how to be made known.

Proof of consent etc. of the Chairman or the Development

Authority or any -Officer of the

Development

Authority.

The New Town, Kolkata Development Authority Act, 2007. (Part VH.—Powers, Procedures, Penalties and Savings.—Chapter A. Entry and inspection.—Sections 135, 136.—B. Public notices and advertisements.—Section 137.—C. Evidence.—Section 138.)

(2) Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Chairman or any member of the Development Authority or the person authorised or empowered in this behalf shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate to witness the entry into such place or the opening of such door, gate or other barrier and may issue an order in writing to them or to any one of them so to do.

135. Save as otherwie provided in this Act or the rules or the regulations made thereunder, no entry into any place authorised by or under this Act shall be made except between the hours of sunrise and sunset :

Provided that if the Chairman is satisfied that the erection of any building or the execution of any other work has been commenced, or being carried on, in any premises in contravention of the provisions of this Act or any other evasion of the provision of this Act or the rules or regulations made thereunder is being committed between the period of sunset and sunrise, it may, for reasons to be recorded in writing, enter such premises during such period to make an inspection thereof and take such action as may be necessary under this Act.

136. Save as otherwise provided in this Act or the rules or the regulations made thereunder, no land or building shall be entered without giving the owner or the occupier theieof as the case maybe, not less than twenty-four hours written notice of the intention to make such entry:

Provided that no such notice shall be necessary if the Chainnan considers, for reasons to be recorded in writing, that there is immediate urgency for such entry and the service of a written notice may defeat its purpose.

B. Public notices and advertisements

137. Every public notice given under this Act or the rules or the regulations made thereunder shall be. in writing under the signature of the Chairman or any officer of the Development Authority authorised in this behalf by the Develop- ment Authority , and shall be widely made known in the locality to be affected thereby, by affixing copies thereof in conspicuous public places, within such locality or by advertisement in local newspaper or by publishing the same otherwise as the Development Authority may think fit.

C. Evidence

138. Wherever under this Act or the rules or the regulations made thereun- der the doing, or the omission to do, or the validity of, anything depends upon the approval, sanction, consent, concurrence, declaration, opinion or satisfaction of—

(a) any member of the Development Authority, or

(b) the chairman or any officer of the Development Authority, as the case may be, written document signed,—

(i) in the case referred to in clause (a), by the Chairman, and

(ii) in the case referred to in clause (b), by the Chairman or such officer of the Development Authority,

purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction, shall be sufficient evidence thereof.

610 THE KOLKATA GAZEIIE, EXTRAORDINARY, JUNE 30, 2008, [PART III

Notices etc. to fix

reasonable time.

Signature on notices

etc. to be stamped.

Notices etc. by whom

to be served or issued.

The New Town, Kollcata Development Authority Act, 2007. = (Part VH.—Powers, Procedures, Penalties and Savings —Chapter XV/. — D. Notices, etc.—Sections 139-142.)

D. Notices, etc.

139. Where any notice, bill, order or requisition issued or made under this Act, or the rules or regulations made thereunder requires anything to be done for thedoing of which not time is fixed in this Act or the rules or the regulations made thereunder, such notice, bill, order or requisition shall specify reasonable time for doing the same.

140. (1) Every written permission, notice, bill, summons or other docu-

. ments, which is required by this Act or the rues or the regulations made thereunder to bear the signature of the Chairman or any officer of the Develop- ment Authority shall be deemed to be properly signed if it bears facsimile of the signature of the Chairman or such officer, as the case may be, is stamped thereupon.

(2) Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Development Fund.

141. every notice, bill, summons, requisition or other document required by this Act or the rules or the regulations made thereunder to be served upon, or issued to, any person, shall be served or issued by an officer or other employee of the Develcipment Authority or by anyperson authorised by the Chairman in that behalf.

142. (1) every notice, bill, summons, requisition or other document re- quired or authorised by this Act or the rules or the regulations made thereunder to be served or issued by or on behalf of the Development Authority or by any officer or other employee of the Development Authority shall, save as otherwise provided in this Act or the rules or the regulations made thereunder, be deemed to be duly served—

(a.) where the person to be served is a Company, if the document is addressed to the Secretary of the Company at its registered office or at its principal office or place of business and is— ,.

(i) sent under certificate of posting; or

(ii) delivered at the registered office or at the principal office or place of business of the Company; ,

(b) where the person to be served is a partnership, if the document is addressed to :the -partnership at its principal place of business identifying it bY the name or the style under which its business is carried on and is—

(i) sent under certificate of posting; or

(ii) delivered at the place of business of the partnership;

(c) where the person to be served is a corporation, society or any other body or authority, if the document is addressed to the Secretary, treasurer or other officer of such corporation, society or other body or authority at its principal office and is—

(i) sent under certificate of posting, or

(ii) delivered at the principal office of such corporation, society or other body or authority ;

(d) if such notice, bill, summons, requisition or other document is in any other case, addressed to the person to be served and—

(i) is given or tendered to him, or

• Services of notices etc.

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

611

The New Town, Kolkata Development Authority Act, 2007. (Part VII.—Powers, Precedures, Penalties and Savings.—Chapter XVI.— E. Enforcement of orders to execute work, etc.—Section 143.)

(ii) if such person can not be found, is affixed on some conspicu- ous part of his last known place or residence or business within the area of New Town, Kolkata, or is given or tendered to some adult member ofhis family, or is affixed on some conspicuous part of the land for building, if any, to which it relates, or

(iii) is sent under certificate of posting to such person.

(2) Any notice, bill, summons, requisition or other document re- quired or authorised to be served on the owner or the occupier of any land or building may be addressed to the owner or the occupier, as the case maybe, of such land or building (naming such land or building) without further name or description, and shall be deemed to be duly served,—

(a) if the document so addressed is sent or delivered in accor- dance with clause (d) of sub-section (1);

(b) if the document or a copy thereof so addressed is delivered to some person on the land or the building or, where there is no such person to whom it can b e delivered, is affixed to such conspicuous part of such land or building.

(3) where a niStice, bill, summons, requisition or other document is served on a partnership under this section, such notice, bill, summons, requisition or other document shall be deemed to be duly served on each partner.

(4) For the purpose of enabling any notice, bill, summons, requisition or other document to be served on the owner of any premises, the Chairman may, by notice in writing, require the occupier of such premises to state the name and address of the owner thereof.

(5) Where the person on whom a notice, bill, summons, requisition or other document is to be served is a minor; the service thereof upon his guardian or any adult member of his family shall be deemed to be served upon the minor.

Time for complying

with requisition or

order, and power of

the chairman or any

officer of the

Development

Authority to enforce

requisition for order in

default.

E. Enforcement of orders to execute work, etc.

143. (1) When, under this Act or the rules or the regulations made thereunder, any requisition or order is made by a written notice issued to any person or persons by the Chairman or any officer of the Development Author- ity, such authority or officer shall epecify in such notice a period within which—

(a) such requisition or order shall be complied with, and

(b) any written objection thereto shall be received by such authority or officer.

(2) If any such requisition or order or any part thereof is not complied with within the period specified under sub-section (1), the Development Authority may, subject to such regulations as may be made by the Development Authority in this behalf, take such measure or cause such work to be executed or such thing to be done as may, in its opinion, be necessary for causing due compliance with such requisition or order; and, except as otherwise expressly provided in this Act or the rules or the regulations made thereunder, the expenses, if any, incurred by such authority or officer in causing such compliance with such requisition or order, shall be paid by the person or persons to whom such notice is issued.

(3) The DevelopmentAuthority may take any measure, execute any work or cause 'anything to be done under this section, notwithstanding any prosecution or punishment or liability to punishment of any person under this Act or the rules or the regulations made thereunder for his failure to comply with such requisition or order.

612 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Part va—Powers, Procedures, Penalties and Savings.—Chapter E. Enforcement oforders to execute work, etc.—Section 144.—F. Recovery of expenses.—Section 145.—G. Payment of compensation.—Sections 146, 147.—H. Legal proceedings.-148.)

Submission of

objections to comply

with notice.

Execution of work by

occupier on the

failure of owner.

Recovery of ceertain

dues of Development

Authority.

Power to institute etc.

legal proceedings and

obtain legal advice.

144. (1) Any person who has been served with a written notice under sub- section (1) of section 143 in which a period for receiving objections has been specified may, within such period, deliver to the Development Authority or the officers of the Development Authority, as the case may be, a written objection setting forth the reasons which he may desire to urge for the withdrawal or modification of such notice.

(2) Every such objection shall be placed before the Chairman for determi- nation.

F. Recovery of expenses

145. When the owner of any land or building fails to execute any work which he is required to execute under this Act or the rules or the regulations made thereunder, the occupier, if any, of such land or building may, with the approval of the Development Authority, execute such work and shall, subject to any agreement to the contrary between himself and the owner of such land or building, be entitled to recover from the owner the reasonble expenses incurred by him in the execution of the work and may deduct any amount thereof from the rent payable by him to such owner.

G. Payment of compensation

146. Any person who has been convicted of an offence punishable under this Act or the rules or the regulations made thereunder shall, without prejudice to any punishment to which he may subject, be liable to pay such compensation for any damage to any property of the DevelopmentAuthority resulting from such offence as the Development Authority may consider reasonable.

147. Save as otherwise provided in this Act or the rules or the regulations made thereunder, any sum due to the Development Authority on account of any charge, cost, expense, fee, rate or rent or on any other account under this Act or the rules or the regulations made thereunder shall be recoverable as an arrear of land-revenue.

H. Legal proceedings

148. The Development Authority may—

(a) initiate, or withdraw from any proceedings against any person who is charged with—

(i) any offence under this Act or the rules or the regulations made thereunder, or

(ii) any offence which affects or is likely to affect any property or interest of the Development Authority, or

(iii) committing any nuisance whatsoever;

(b) institute, or withdraw from, or compromise, any proceedings under this Act;

(c) withdraw or compromise any claim against any person in respect of a penalty payable under a contract entered into with such person by the Development Authority;

(d) defend or compromise any suit or other legal proceeding or claim brought against the Development Authority or any officer or other employee of the Development Authority in respect of any thing done or committed to be done by the Development Authority or such authority or officer or other employee under this Act or the rules or the regulations made thereunder;

Compensation to be

paid for damage to

property of Develop-

ment Authority.

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

613

Notice, limitation and tender of relief in suits against the Development

Authority etc.

Indemnity.

Co-operation of the police.

The New Town, Kolkata Development Authority Act, 2007. (Part VH.—Powers, Procedures, Penalties and Savings.—Chapter XVI.— H. Legal proceedings..—Sections 149, 150.-1. Power and duties of police officers.—Section 151.)

(e) institute or prosecute any suit, proceeding or claim, or withdraw from, or compromise any suit, proceeding or claim, instituted or made, as the case may be, in the name of the Development Authority or the Chairman;

(f) obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing lawful exercise or discharge of any power or duty vesting in, or imposed upon, Development Author- ity or any officer or other employee of the Development Authority, such legal advice and assistance as it may consider necessary or expedient.

149. (1) No suit shall be instituted in any court having jurisdiction against the Development Authority or any officer or other employee of the Development Authority or any person acting under the direction of the Development Authority in respect of any act done or purporting to be done under this Act or the rules or the regulations made thereunder until after the expiration of one month next after a notice in writing has been delivered or left at the office of such authority or at the office or the residence of such officer or other employee or person stating—

(a) the cause of action,

(b) the name and residence of the intending plaintiff, and

(2) If the Development Authority at the office of which, or the officer or the other employee of the Development Authority or the person acting under the direction of the Development Authority at the office of the residence of whom, a notice has been delivered or left under sub-section (1), satisfies the court having Jurisdiction that the relief claimed was tendered to the plaintiff before the institution of the suit, the suit shall be dismissed.

(3) Nothing in the foregoing provisions of this section shall apply to any suit instituted under section 38 of the Specific Relief Act, 1963.

150. No suit shall be maintainable against the Development Authority or any officer or other employee of the Development Authority or any person acting under the direction of the Development Authority or of a Magistrate in respect of anything done lawfully and in good faith and with due regard to the provisions of this Act or the rules or the regulations made thereunder.

I. Power and duties of police officers

151. (1) The Director General and Inspector-General of Police, West Bengal, and the police officers subordinate to him shall—

(a) co-operate with the Development authority for carrying into effect and enforcing the provisions of this Act and for maintaining good order in and outside the area of New Town, Kolkata, and

(b) assist the Development Authority, the Chairman or any officer or other employee of the Development Authority in carrying out any order made by a Magistrate under this Act.

(2) It shall be the duty of every police officer— .

(i) to communicate without delay to the Chairman or any officer of the Development Authority any information which he receives in respect of any design to commit, or any commission of, any offence under this Act or the rules or the regulations made thereunder, and

(ii) to assist the Development Authority,or the Chairman or any officer or other employee of the Development Authority reason- ably demanding his aid for the lawful exercise of any power vesting in the Development Authority or the Chairman or such officer or other employee under this Act or the rules or the regulations made thereunder.

47 of 1963.

614 THE KOLKATA GAZETTE, EXTRAORDINARY;JUNE 30, 2008 [PART III The New Town, KOlkata Development Authority Act, 2007. (Part VII.—Powers, Procedures, Penalties and Savings.—Chapter XVI—

I. Power and duties ofpolice o cers.—Section 152.—.I General Pro- visions.—Sections 153-158.)

Power of police to

arrest offenders.

Evidence of officer or

other employee of the

Development

Authority.

Prohibition against

removal of mark.

(3) Any officer or other employee of the Development Authority may, when empowered by a general or special order the Director General and Inspector- General of Police, West Bengal, on the recommendation of the Chairman in that behalf, exercise the power of a police officer for such of the purposes of this Act as may be specified in such order.

152. (1) Any police officer may arrest any person who commits, in his view, any offence under this Act or the rules or the regulations made thereunder, provided the name and address of such person are unknown to him and such person declines to give, on demand, his name and address or gives a name or address which the police officer has reason to believe to be false.

(2) No person arrested under sub-section (1) shall be detained in custody after his true name and address are ascertained or without the order of a Magistrate for a period longer than twenty-four hours from the time of arrest, excluding the period necessary for the journey from the place of arrest to the court of the Magistrate.

(3) On the written application of the Chairman, any police officer above the rank of a constable shall arrest any person who obstructs the Chairman or any member of the Development Authority or any officer or other employee of the Development Authority in the exercise of any power or performance of any function or discharge of any duties under this Act or the rules or the regulations made thereunder.

J. General Provisions

153. No notice, order, requisition, written permission or any other docu- ment issued under this Act shall be invalid merely by reason of defect of Form.

154. A copy of any receipt, application, plan, notice, order or other document or any entry in a register in the possession of Development Authority shall, if duly certified by the lawful keeper therof or other person authorised by the Chairman in this behalf, be admissible in evidence of the existence of such document or entry, and shall be admitted as evidence of the matter and transaction therein recorded in every case where, and to the same extent to which, the original document or entry would, if produced, have been admissible to prove such matter and transactions.

155. No officer or other employee of the Development Authority shall, in any legal proceeding to which the Development Authority is not a party, be required to produce any register or document the contents of which can be proved by a certified copy or to appear as a witness to prove any matter or transaction recorded therein save by order of the court.

156. No person shall remove any mark set up for the purpose of indicating any level or direction incidental to the execution of any work authorised by this Act or the rules or the regulations made thereunder.

157. No person shall, without any authority in that behalf, remove, destroy, deface or otherwise obliterate any notice exhibited by or under the orders of the Development Authority or any officer or other employees of the Development Authority empowered in this behalf.

158. (1) No person shall, without any authority in that behalf, remove earth, sand or other material form or deposit any matter in, or make any encroachment on, any land vested in the Development Authority or in any way obstruct such land.

(2) No person shall interfere with, or encroach upon, or otherwise damage, any property belonging to, or vested in the Development Authority. Validity of notices and

other documents.

Admissibility of

document or entry as

evidence.

Prohibition against

removal or obliteration

of notice.

Prohibition against

unauthorized

intermeddling with

property of the

Development

Authority.

PART

THE KOLKATA GAZE11E, EXTRAORDINARY, JUNE 30, 2008 615

The New Town, Kolkata Development Authority Act, 2007. (Part VII—Powers, Procedures, Penalties and Savings.—ChapterXVII.— Rules and Regulations.—Sections 159-161.)

CHAPTER XVII

Rules and Regulations

Power to make rules. 159. (1) The State Government may, after previous publication, make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which under any provision of this Act are required to be prescribed or to be provided for by rules.

(3) All rules made under this Act shall be laid for not less than fourteen days before the State Legislature as soon as possible after they are made and shall be subject to such modification as the State Legislature may make during the session in which they are so laid. Any modification of the said rules made by the State Legislature shall be published in the Official Gazette, and shall, unless some later date is appointed by the State Government, come into force on the date of such publication.

(4) Notwithstanding anything contained in sub-section (1) or sub-section (2) of this section or elsewhere in this Act, till such time as the State Government makes rules under this Act, the rules made under,he West Bengal Municipal Act, 1993, and in force immediately before the commencement of this Act shall, so far as they are not inconsistent with the provisions of this Act, be deemed to be the rules made under this Act, and the provisions of sub-section (3) shall not apply to any rules deemed under this sub-section to be the rules made under this Act. Power to amend 160. The State Government may, on its own of on the recommendation of Schedule. the Development Authority, by notification, add to, amend or alter Schedule Ito this Act.

Power to make 161. (1) The Development Authority may,after previous publication, in regulations. accordance with the provisions of sub-section (2), make regulations not inconsis- tent with the provisions of this Act or the rules made thereunder for discharging its functions under this Act.

(2) (a) A notice relating of the draft regulations shall be published in one or more of the local newspapers circulated within New Town, Kolkata or if there be no such newspaper, in such manner as the Development Authority may direct.

(b) Such draft shall not be further proceeded with until the expiration of a period of one month from the date of such publication or such longer period as the Development Authority may decide.

(c) For not less than one month during such period, a copy of such draft shall be kept in the office of the Development Authority for public inspection,and any person shall be permitted at any reasonale time to peruse such draft, free of charge.

(d) Copies of such draft shall be made available to any person requiring it on payment of such fee as the Development Authority may fix.

(3) Notwithstanding anything contained in sub-section (1) or elsewhere in this Act, till such time as the Development Authority makes regulations under this Act, the regulations made under the West Bengal Municipal Act, 1993, and in force immediately before the commencement of this Act, shall, so far as they are not inconsistent with the provisions of this Act or the rules made thereunder, be deemed to be the regulations made under this Act, and the provisions of sub- section (2) of this section or section 162 shall not apply to any regulations deemed under this sub-section to be the regulations made under this Act :

Provided that the provisions of section 163 shall apply to any regulations deemed under this sub-section to be the regulations made under this Act. Explanation.—"Regulaltions" shall include bye-law.

West Ben. Act

XXII of 1993.

616 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PAR' III The New Town, Kolkata Development Authority Act, 2007. Penalty for breach of

rules or regulations.

Rules and regulations

to he available for

inspection and

purchase.

Doubts as to powers,

duties or functions of

Development

Authority.

(Part VII Powers, Precedures, Penalties and Savings.—ChapterXVII.— Rules and Regulations.—Sections 162-166.)

162. No regulations made by the Development Authority under this Act shall have any validity unless and until it is approved by the State Government.

163. (1) If the State Government is, at any time, of opinion that any regulations made by the Development Authority under this Act should be cancelled or modified, either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Development Authority and shall appoint a reasonable period, being not less than fifteen days, within which the Development Authority may make such representation with regard thereto as it may think fit.

(2) On receipt of such representation and after consideration thereof or, if no such representation is received, after the expiry of the period as aforesaid, the State Government may, at any time, by notification, cancel or modify such regulations, either wholly or in part.

(3) The cancellation or modification of any regulations under sub-section

(2) shall take effect from such date as the State Government may specify in the notification under that sub-section or, if no such date is specified, from the date ofpublication of thesaid notification, provided such cancellation or modification shall not affect anything done, or suffered or omitted to be done, under such regulations before such date.

(4) Any notification under sub-section (2) shall be published in local newspapers or in such other manner as the State Government may decide.

164. (1) Any rules or regulations made under this Act may provide that a contravention thereof shall be punishable—

(a) with fine which may extend to one thousand rupees;

(b) with an additional fine in the case of a continuing contravention which may extend to one hundred rupees for every day during which such contravention continues after_conviction of the first such contravention ; and

(c) with additional fine which may extend to fifty rupees for every day during which the contravention continues after receipt of a notice from the Development Authority requiring the offender to discontinue such contravention.

(2) Any rules or regulations made under this Att may further provide that the offender shall be required to remedy, in so far as such remedy lies in his power, the mischief, if any, caused by the contravention of any rules or regulations made under this Act.

165. (1) A copy of all rules and regulations made under this Act shall be kept at the office of the Development Authority and shall, during office hours, be open, free of charge, to inspection by any inhabitant of New Town, Kolkata.

(2) Copies of all such rules and regulations shall be kept at the office of the Development Authority and shall be sold to the public at such price as the Development Authority may determine.

166. If any doubt arises in any matter as to the authority of the Development Authority to which any particular power, duty or function appertains, the Chairman shall refer the matter to the State Government and the decision of the State Government thereon shall be final.

Regulations to be

subject to approval of

State Government.

Power of State

Government to cancel

or to modify

regulations.

PART III]

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617

The New Town, Kolkata Development Authority Act, 2007. (Part V11.—Powers, Precedures, Penalties and Savings".—Chapter XVIII Co-ordination and Control. =Sections 167-172.)

Power to suspend

action under the Act.

Power to remove the

Chairman, Member-

Secretary or the

members of the

Development

Authority.

Directions by the State

Government.

Power of State

Government in case of

default.

CHAP ETER XVIII

Co-ordination and Control

167. The State Government may, at any time,—

(a) call for any document in the .possession, or under the control, of the Chairman or any officer of the Development Authority; or

(b) require the Chairman or any officer of the Development Authority to furnish any return, plan, estimate, statement, account, report, or statistics, or any other information.

168. Any work or institution constructed or maintained or any programme undertaken, in whole or in part, at the expense of the Development Authority, all registers, books, accounts or other documents relating thereto shall, at all times, be open to inspection by such officers of the State Government as that Govern- ment may appoint in this behalf.

169. (1) The State Government may, after giving the Development Au- thority a reasonable opportunity of being heard, annul any proceeding or resolu- tion or order which the State Government considers to be not in conformity with the provisions of this Act or the rules made thereunder and may do all things necessary to secure such conformity :

Provided that pending the hearing tobe given to the Development Authority, the State Government may suspend the operation of such proCeeding or resolution or order.

(2) The State Government may, on receiveing any information that the 'Development Authority or any officer of the Development Authority is about to pass an order or issue an instruction or implement any act in excess of any power conferred by this Act, forthwith prohibit the passing of such order or issuing of such instruction or implementation of such act, and such prohibition shall be binding on the Development Authority or the officer of the Development Authority, as the case may be :

Provided that the State Government shall immediately thereafter give an opportunity to the Development Authority or the officer of the Development Authority, as the case may be, to make a representation in the matter and, upon such representation, the State Government shall give its final order with reasons in writing.

170. (1) Notwithstanding anything contained elsewhere in this Act, the State Government may, by an order in writing, remove, with effect from a date to be specified in the order, the Chairman or the Member-Secretary or the members of the Development Authority from his office if, in its opinion, he wilfully omits or refuses to carry out the provisions of this act or of any rules or orders made thereunder or abuses the powers vested in him under this Act.

(2) The State Government shall, before making any order under sub-section (1), give to the person concerned an opportunity of making a representation against the proposed order of removal.

171. In the-discharge of its functions, the Deelopment Authority shall be guided by such direction as may be given to it by the State Government in conformity with the provisions 5f this Act.

172. (1) If, at any time, it appears to the State Government that the Development Authority has made default in perfonning any duty including the duty in relation to the Development Fund, imposed on it by or under this Act or Power of State

Government to call for

documents, returns or

information from

Chairman or any

officer of Develop-

ment Authority.

Inspection of works

and institutions by

Government Officers.

618

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

Power of State

Government to

intervene in case of

gross neglect or

serious irregularity.

Special provision in

the case of prohibitory

order from court.

Co-ordination for

purposes of planning

and development.

The New Town, Kolkata Development Authority Act, 2007. (Part VII—Powers, Procedures, Penalties and Savings.—Chapter Co-ordination and Contra—Sections 173-175.) any other law for the time being in force, the State Government may, by order in writing, fix a period for due performance of such duty.

(2) If such duty is not performed within the period fixed under sub-section (1), the State Government may, in the public interest, by order, do, or cause to be done by any officer of the State Government or any authority appointed by that Government, anything for due perfolinance of such duty, notwithstanding any- thing to the contrary contained elsewhere in this Act or in any other law for the time being in force.

173. (1) If, in the opinion of the State Government, the Development Authority has shown gross neglect in the performance ofthe duties imposed upon it by or under this Act or any-other law for the time being in force or has committed serious irregularities in the performance of such duties, the State Government may, by order, in writing, direct the Development Authority to show cause within such period as may be specified in the order why it shall not be dissolved on grounds of charges mentioned in the order.

(2) If the Development Authority fails to answer the charges within the period specified in the order or within such further time as may be allowed by the State Government, or if the answer does not convince the State Government or where more than two-thirds of the total number ofMembers holding office for the time being have, for any reason, resigned, the State Government may dissolve the Development Authority by an order published in the Official Gazette with effect from the date of the order.

(3) When the order of dissolution has been passed, all the powers and functions vested in the Development Authority under this Act or any other law for the time being in force, shall be exercised by such person or persons to be designated as Administrator or Board of Administrators as the State Government may appoint for the purpose:

Provided that the Administrator or the Board of Administrators shall con- tinue for a period of six months only within which the Development Authority shall be reconsitituted by the State Government.

(4) If any question arises as to what constitutes a gross neglect or serious irregularity under this section, the opinion of the State Government as recorded in writing in the order under sub-section (1) shall be final and conclusive and shall not be questioned in any court of law.'

174. Where, by reason of any order of a competent court, the Development Authority is unable to exercise the powers, or perform the duties, or discharge the functions, conferred or imposed on it by or under any provision of this Act or the rules or the regulations made thereunder the State Government may appoint any Authority, or any person or persons, to exercise the powers, or perform the duties, or discharge the functions, as the case maybe, during the period of such inability, in such manner, and on such conditions, as the State Government may, by order, direct.

175. (1) The State Government may require the Development Authority to be integrated with such authorities at the level of district, region or State for the purposes of planning and development, as it may deem fit and proper.

(2) When so required, it shall be the duty of the authorities, under sub-section (1), to participate in such process of co-ordination in accordance with such procedure ,as the State Government may determine.

PART HI]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

619

Members, officers and employees to be public servants. State Government to place officers and other employees at the disposal of Development

Authority.

Disputes.

Penalties and

punishments.

Removal of

difficulties.

The New Town, Kolkata Development Authority Act, 2007. (Part VIT—Powers, Procedures, Penalties and Savinks.—Chapter XVIII.— Co-ordination and Control.—Sections 176-180)

176. All the Members and all the officers and other employees of the Development Authority shall, while acting, orpurporting to act, in pursuance of, or in exercise of any power conferred by or under, any provision of this Act or the rules or the regulations made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.

177. (1) Notwithstanding anything to the contrary contained in this Act or any other law for the time being in force,—

(a) upon the issue of any direction to the Development Authority to exercise any power or to perform any function or to discharge any duty, or

(b) upon the transfer of any function or control and management of any property to the Development Authority,

under any provision of this Act, the State Government shall, subject to such conditions as it may deem fit to impose, place at the disposal of the Development Authority the services of such officers and other employees as may be necessary to enable it to exercise such power or perform such function or discharge such duty, as the case may be.

(2) The officers and other employees, whose services are so placed at the disposal of the Development Authority, shall continue to be the officers and other employees of ,the State Government and their salary, allowances and other benefits shall be met from the Consolidated Fund of the State :

Provided that where any disciplinary or other action is required to be taken against any such officer or other employee, the Development Authority shall make a reference to the State Government for appropriate action.

(3) Where any power or function or duty as conferred or imposed on the Development Authority by or under any other law for the time being in force, such law shall have effect as if this section had formed a part of such law, and, thereupon, such law shall be deemed to have been amended accordingly.

178. Ifany dispute arises on any matter between the Development Authroity and any other local authority, such dispute shall be referred to the State Govern- ment whose decision thereon shall be final and shall not be questioned in any court.

179. Save as otherwise provided in this Act, whoever contravenes any provision of any ofthe sections, sub-Sections:clauses, or provisions as mentioned in column 1 of Schedule II or fails to comply with any order of direction lawfully given to him or any requision lawfully made to him under any of the provisions as aforesaid, shall be punishable—

(a) with fine which may extend to the amount, or with imprisonment for a term which may extend to the period, specified in column 3 of the said Schedule, or with both, and

(b) in the case of continuing contravention or failure, with an addi- tional fine which may extend to the amount specified in column 4 of the said Schedule for every day during which such contravention or failure continues after conviction upon first such contravention or failure.

180. If any difficulty arises in giving effect to tbe provisions of this Act, the State Government, may, as occasion may require, by order, not inconsistent with the provisions of this Act, do, or cause to be done, anything which may be necessary for removing the difficulty.

45 of 1860.

Miscellaneous

181. The Development Authority may acquire land for New Town, Kolkata, for carrying out the purposes of this Act.

Explanation.—` Canying out the perposes of the Act" shall be deemed to be public purpose within the meaning of the Land Acquisition Act, 1894.

182. The Development Authority shall for any acquision made for carrying out the purposes of this Act, pay compensation as awarded under the Land Acquisition Act, 1894.

183. (1) Notwithstanding anything contained elsewhere in this Act, the State Government may, if it is of opinion that the operation of any of the provisions of this Act causes undue hardship or of circumstances exist which render it expedient to do so, relax, by rules, any class of persons or areas the application of all or any of provisions of this Act, subject to such terms and conditions as it may deem fit to impose.

(2) Relaxation, under sub-section (1), may also be extended,—

(a) if special environment friendly measures are maintained in con- struction of building and dwelling houses;

(b) if the system for using non-conventional energy is introduced;

(d) for setting up of rehabilitation and resettlement colony; and

(e) to the philanthropic institutions.

184. The provisions of this Act shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force or any judgment, decree, or order of any court, tribunal other authority.

185. (1) Where the State Government is satisfied that the purposes for which the Development Authority is constituted under this Act have been substantially achieved so-as to render the continued existence of the Development Authority in the opinion of the State Government unnecessary, the State Govern- ment may, by notification,declare that the Development Authority shall be dissolved with effect from such date, as may be specified in the notification; and the Development Authority shall be deemed to be dissolved accordingly.

(2) From, the date specified under sub-section (1)—

(a) all properties, funds and dues which are vested in, or realisable by the Development Authority, shall vest in, or be realisable by, the State Government;

(b) all liabilities which are enforceable against the Development Authority shall be enforceable against the State Government; and

(c) for the purpose of carrying out any developement which has not been carried out by the Development Authority and for the purpose of realising properties, funds and dues referred to in clause (a) the functions of Development Authority shall be discharged by the State Govcernment.

186. (1) The New Town, Kolkata. Development Authority Ordinance, West Ben. Ord. 2006 is hereby repealed.

V of 2006.

(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act. Power to acquire land.

Payment of compensa-

tion.

Relaxation.

Act to have overriding

effect.

Dissolution of

Development

Authority.

Repeal and savings.

1 of 1894.

620 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

[PART III

The New Town, Kolkata Development Authority Act, 2007. (Part VIT—Powers, Procedures, Penalties and Savings.—Chapter XIX— Miscellaneous.—Sections 181-186.)

CHAPTER XIX

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 621

The New Town, Kolkata Development Authority Act, 2007.

SCHEDULE I

[See section 1 (2)]

PART A

Serial Mouza Jurisdiction Police Station Number List No.

District

1. Gopalpur (Part) 2 AirPort North 24-Parganas

2. Naopara (Part) 11 Rajarhat North 24-P argana s

3. Hatiara (Part) 14 Rajarhat North 24-P argana s

4. Sulang-gari (Part) 22 Rajarhat North 24-Parganas

5. Ghuni (Part) 23 Rajarhat North 24-P arganas

6. Jatragachhi (Part) 24 Rajarhat North 24-Parganas

7. Chandi Beria (Part) 15 Rajarhat North 24-Parganas

8. Tarulia (Part) 21 Rajarhat North 24-Parganas

9. Mahisgot (Part) 20 Rajarhat North 24-Parganas

10. Mahisbathan (Part) 18 Rajarhat North 24-Parganas

11. Thakdari (Part) 19 Rajarhat North 24-Parganas

12. Kochpukur (Part) 2 Kolkata Leather South 24-Parganas Complex

13. Jotbhim (Part) 3 Kolkata Leather South 24-Parganas Complex

14. Baligari (Part) 34 Rajarhat North 24-Parganas

15. Patharghata (Part) 36 Rajarhat North 24-Parganas

16. Chapna (Part) 35 Rajarhat North 24-Parganas

17. Akanda Keshari 55 Rajarhat North 24-Parganas (Part)

18. Chanda Kanthal 8 Kolkata Leather South 24-Parganas Beria (Part) Complex

19. Hatisala (Part) 9 Kolkata Leather South 24-Parganas CompleX

20. Bhagabanpur (Part) 10 Kashipur South 24-Parganas

21. Chakpachuria ((Part) 33 Rajarhat North 24-Parganas

22. Kadampukur (Part) 25 Rajarhat North 24-Parganas

23. Rekjuani (Part) 13 Rajarhat North 24-Parganas

24. Raigachhi (Part) 12 Rajarhat North 24-Parganas

1.0 Location :— Mouza Gopalpur (Part) Jurisdiction List No. 2 Police Station Air-Port District North 24-Parganas

{PART III

622 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

1.1 Descriptions.in detail :-

Sheet No. 4. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 4205 reading clockwise :

Plot Nos.-4205, 4207, 4208,

4225, 4224, 4230, 4243, 4244,

4274, 4275, 4276, 4280, 4281,

4359, 4291, 4293, 4297, 4296,

4333, 4334, 4331, 4328, 4327,

4335, 4336, 4343, 4344, 4345,

4598, 4600, 4601, 4604, 4605,

4562, 4561, 4550, 4546, 4541,

4472, 4461, 4453, 4452, 4451

2.0 Location :-

4209, 4210, 4211, 4212,

4247,4265,4269,4270,

4282,4283,4284, 4289,

4299,4300,4301, 4308,

4322,4324,4325,4326,

4386,4391,4392,4394,

4606, 4612, 4622, 4617,

4540, 4539, 4534, 4490,

4203, 4204, 4205.

4218, 4219, 4221,

4271, 4272, 4273,

4262, 4361, 4360,

4309, 4310, 4307,

4327, 4328, 4329,

4398, 4400, 4599,

4616, 4566, 4565,

4489, 4488, 4473,

Mouza

Jurisdiction List No. Police Station

District

Naopara (Part)

Rajarhat North 24-Parganas

2.1 Descriptions in detail :-

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 17 reading clockwise :

Plot Nos. 17, 24, 26, 27, 28, 29, 30, 31, 576, 577, 578, 579, 587, 588, 589,

590, 591, 593, 731, 733, 739, 741, 743, 744, 745, 746, 757, 758, 759, 760,

761, 762, 763, 764, 765, 766, 777, 776, 775, 774, 771, 699, 698, 696, 695,

694, 683, 682, 681, 680, 679, 677, 674, 500, 499, 498, 497, 495, 494, 492,

491, 490, 483, 482, 481, 434, 433„.432, 431, 427, 426, 418, 417, 416, 781, 273,272, 271,270, 277, 276, 353,352, 351,349, 347, 337 (Road), 362, 363,

327, 326, 321, 320, 319, 318, 384, 385, 382, 388, 136, 137, 141, 142, 143,

144, 146, 57, 67, 46, 47, 48, 6, 7, 8, 9, 10, 14, 15, 16, 17.

3.0 Location :-

Mouza

Jurisdiction List No. Police Station

District

Hatiara (Part)

Rajarhat North 24-Parganas

3.1 Descriptions in detail :-

Sheet No. 1. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 504 reading clockwise :

Plot Nos. 504,505, 506,507,508,509,512, 513,514,515,517,518,519,

488,486,485,468,466,467,469, 472, 475,476,477,493,492,389,383,

384,386,387,496,497,498,494,493,499,502,500,504.

PART HI]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 623

The New Town, Kolkata Development Authority Act, 2007. (Schedule I)

Sheet No. 2. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 2001 reading clockwise :

Plot Nos. 2001, 2004, 2005, 2007, 2008, 2009, 2010, 2011, 2265, 2266,2267,

2269, 2270, 2283, 2284, 2311, 2312, 2313, 2314, 2315, 2318, 2319, 2324,

2325, 2326, 2327, 2328, 2329, 2361, 2362, 2364, 3042, 2385, 2386, 2387,

2427, 2429, 2431, 2433, 2982, 2983, 2984, 2985, 2987, 2988, 2989, 2990,

2991, 2992, 2993, 3006, 3007, 3005, 3008, 3022, 3023, 302/, 3020, 3019,

3018, 3325, 3041, 3039, 2963, 2962, 2963, 2961, 2960, 2959, 2943, 2942,

2885, 2882, 2884, 2883, 2882, 2873, 2872, 2871, 2849, 2850, 2851, 2852,

2840, 2859, 2747, 2750, 2751, 2752, 2754,2758,2759, 2760, 2700, 2701,

2702, 2703, 2705, 2706, 2634, 2635, 2636, 2638, 2644, 2645, 2646, 2647,

2649, 2650, 2651, 2653, 2659, 2137, 2135, 2128, 2134, 2133, 2156, 2157,

2158, 2159, 2160, 2161, 2162, 2070, 2078, 2074, 2073, 2072, 2070, 2069,

2067, 2239, 2237, 2248, 2250, 2251, 2253, 2019, 2020, 2026, 2025, 2023,

2022, 2016, 2002, 2001.

4.0 Location :-

Mouza Sulang-gari (Part) Jurisdiction List No. 22 Police Station Rajarhat District North 24-Parganas

4.1 Descriptions in detail :-- One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 232 reading clockwise :

Plot Nos.-232,234,235,236, 241, 240, 243, 242, 248, 743, 744, 250, 744,

252, 253, 254, 255,257, 258, 230, 259,:260, 226, 225, 224, 261, 262, 263,

292, 296, 269, 279, 289, 285, 284, 216, 215, 216, 217, 218, 219, 220, 222,

223, 225, 226,227, 228, 231, 232.

5.0 Location:-

Mouza Ghuni (Part) Jurisdiction List No. 23 Police Station Rajarhat District -North 24-Parganas

5.1 Descriptions in detail:-

Sheet No. 1. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1 reading clocicwise:

Plot Nos.-1, 2, 4, 5, 6, 7, 11, 12, 13, 21, 22, 23, 24, 25, 2276, 1240 (Road),

26, 27, 187, 188, 195, 196, 240, 241, 243, 242, 246, 247, 248, 249, 250,251,

254, 255, 256, 257, 258, 259, 1887, 1888, 1896, 1900, 1906, 1907, 1908,

1909, 1910, 1930, 1961, 1962, 2269, 1971,1972, 1973, 1974, 1976, 1977,

2173, 2172, 2174, 2177,2261, 2264, 2295, 1830 (Part), 2255, 2181, 2151,

2150, 2149, 2145, 2144, 2136, 2134, 2135,2137, 2139, 2127, 2007, 2009,

2010, 2011, 2012, 2003 (Road),1795, 1794, 1793, 1792, 836, 1801, 834, 833,832, 826, 825, 821,818, 869 (Road), 668, 669, 670, 671, 673, 677, 676,

531, 538, 540, 500, 499, 495, 496, 497, 543, 557, 477, 476, 475, 474, 2280,

2179, 469, 464, 463, 462, 461, 460, 459, 458, 451, 450, 449, 448, 447, 80,

79, 78, 77, 74, 73, 72, 71, 1830, 3266, 58, 52, 51, 50, 43, 42, 41, 6, 3, 1.

624

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Schedule I)

Sheet No. 2 The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 2301 reading clockwise:

Plot Nos. -2301, 2305, 2306, 2314, 2321, 2322, 2480, 2481, 2483, 2492,

2493, 2494, 2497, 2498, 2499, 2500, 2617, 2618, 2616, 2613, 2612, 2611,

2535, 2536, 2537,2538, 2539, 2605, 2606, 2303, 2587, 2586, 2584, 2583,

2578, 2577, 2576, 2437, 2436, 2431, 2430, 2429, 2425, 2426, 2425, 2424,

2421,2422, 2423, 2417, 2413, 5619, 2412, 2380, 2375, 2368, 2366, 2361,

2360, 2359, 2317, 2311, 2312, 2302, 2301.

Sheet No. 3. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 3094 (Part) reading clockwise:

Plot Nos.-3094, 3098, 3125, 3126, 3127, 3145, 3146, 3147, 3148, 3155,

3156, 3165, 3166, 3161, 3180, 3181, 3198, 3211, 3201, 3210, 3222, 3223,

3228, 3229,3138, 3137, 3114, 3113, 3111, 3110, 3107, 3106, 3104, 3102,

3103, 3098,3094.

6.0 Location:-

Mouza - Jatragachhi (Part) Jurisdiction List No. - 28 Police Station Rajarhat District North 24-Parganas

6.1 Descriptions in detail:-

Sheet No. 1. The following 'Revisional Settlement plots encircling the bounded areas starting from the North-west comer of Plot No. I reading clockwise:

Plot Nos.-1, 2, 11, 12, 13, 17, 20, 21, 342, 339, 343, 344, 350, 351, 361,

362, 365, 366, 367, 457, 236, 235, 458, 469, 470, 471, 483, 484, 503, 504,

508, 513, 514, 512, 507, 506, 505, 502, 496, 495, 494, 492, 490, 435, 436,

434, 433, 432, 431, 235, 236, 301, 419, 418, 309, 310, 311, 312, 307, 306,

290, 287, 286,242,241,245, 246,247, 76, 77, 182,181, 80,81,525, 73, 71,

70, 59, 1.

Sheet No. 2. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1426 reading clockwise:

Plot Nos.-1426, 1427, 1428, 1436, 1437, 1439, 1445, 1443, 1670, 1528,

1529, 1530, 1526, 1525, 1547, 1546, 1545, 1558, 1567, 1561, 1562, 1563,

1644, 1645, 1650, 1208, 1203, 1202, 1196, 1674, 1675, 1194, 1645, 1644,

1650, 1643, 1646, 1647, 1648, 1649, 1614, 1606, 1602, 1601, 1498, 1497,

1496, 1495, 1494, 1493, 1486, 1485, 1482, 1478, 1476, 1475, 1474, 1473,

1472, 1471, 1426.

Sheet No. 3. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1788 reading clockwise:

Plot Nos.-1788, 1789, 1895, 1790, 1897, 1815, 1830, 1898, 1849, 1900,

1903, 1854, 1855, 1856, 1871, 1876, 1878, 1879, 1880, 1884,

1874, 1873, 1866, 1865, 1864, 1863, 1822, 1821, 1820, 1804,

1800, 1799, 1798, 1797, 1788.

1901, 1902,

-1883, 1875,

1803, 1801,

PART III]

THE KOLKATA GAZE11 h, EXTRAORDINARY, JUNE 30, 2008 625 The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

7.0 Location:-

Mouza

Chandiberia (Part) Jurisdiction List No. - 15 Police Station

District

7.1 Descriptions in detail:-

One Sheet. The following Revisional Settlementplots encircling the bounded areas starting from the North-west corner o fPlot No. 407 reading clockwise:

Plot Nos.-407,408,412, 411,410, 408, 407.

The foliwing Revisional Settelement plots encircling the bounded areas starting from the North-west corner of Plot No. 437 reading clockwise:-

Plot Nos.-437, 443, 440, 439, 438, 437.

8.0 Location:-

Mouza

Tarulia (Part) Jurisdiction List No.

Police Station Raj arhat

District

North 24-Parganas 8,1 Descriptions in detail:-

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1 reading clockwise:

.Plot Nos.-1, 25, 21, 22, 26,317, 318, 319, 315, 329, 330, 336, 337, 344,

342, 347, 348, 349, 372, 373, 374, 375, 357, 365,.360, 359, 304, 303, 302,

293, 292, 277, 276, 277, 275, 27, 70, 69, 68, 67, 66,49, 50, 51, 52, 53, 45,

44, 6, 7, 5, 4, 2, 1.

9.0 Location:-

Motila

Mahishgot (Part) Jurisdiction List No. - 20 Police Station

Rajarhat

District - North 24-Parganas

9.1 Descriptions in detail:-

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 284 reading clockwise:

Plot Nos. 284, 285, 286, 287, 289, 412, 413,416, 417,418,419,618,620,

622, 625, 634, 635, 636, 637, 638, 639, 640, 644, 657, 659, 662, 683, 684,

685, 686, 687, 701, 702, 703, 704, 831, 832, 833, 834,

835, 836, 840, 841,

842, 845, 846, 847, 848, 851, 849, 853, 854, 858, 860, 867,

871, 872, 876,

875, 920, 921, 926, 931, 907, 815, 814, 813, 816,817,

818, 727, 728, 734,

733, 732, 735, 736, 740, 739, 578, 577, 549, 550, 567, 566,

565, 563, 560,

559, 533, 480, 482, 480, 477, 478, 474, 472, 471, 358, 359,

467, 364, 368,

369, 370, 371, 372, 322, 321, 320, 379, 386, 385, 384, 382,

383, 390, 391,

392, 393, 394, 304, 257, 256,258, 181, 260, 265, 266,

270, 273, 274, 275,

143, 282, 283, 284.

- Rajarhat

North 24-Parganas

626 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Schedule I)

10.0 Location :-

Mouza - Mahisbathan (Part) Jurisdiction List No. 18 Police Station - Rajarhat District - North 24-Parganas

10.1 Descriptions in detail :-

Sheet No. 1.- The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1 reading clockwise

Plot Nos.-1,,2, 5, 6, 12, 13, 14, 15, 16, 17, 25, 27, 29, 33, 35, 40, 41, 46, 47, 48, 49, 60, 61, -62, 65, 64, 53, 59, 57, 56; 52, 50, 44, 43, 38, 37, 34, 33,

29, 31, 21, 20, 19, 18, 10, 9, 8, 7, 4, 1.

Location :-

Mouza Thakdari (Part)

Jurisdiction LiSt No. --- 19 Police Station Rajarhat

District North 24-Parganas

11.1 Descriptions in detail :-

Sheet No. 1. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 58 reading clockwise

Plot Nos.-58, 95, 96, 97, 328, 108, 109, 110, 111, 113, 115, 116, 117, 118,

119, 134, 135, 137, 138, 139, 140, 186, 185, 187, 188, 189, 190, 208, 209,

210, 214, 215, 385 (Canal), 422,421, 385, 215, 216, 204, 217, 219, 224, 203, 202, 261, 262;265, 266, 271, 272, 277, 160, 159,286, 284, 285, 78, 76, 74,

73, 72, 71, 70, 68, 989, 615, 616, 665, 729, 730, 731, 739, 738, 737, 735, 28,

27, 774, 778, 779, 778, 777, 776, 23, 22,21,20, 19, 16, 15, 14, 12, 11, 10,

9, 8, 7, 6, 3, 2, 1, 58.

Sheet No. 2. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1101 reading

1136, 1137, 1138, 1147, 1154, 1155,

1187, 1189, 1191, 1192, 1193, 1194,

1281, 1282, 1284, 1285, 1308, 1309,

1304, 1303, 1302, 1301, 1299, 1300,

1247, 1237, 1236, 1121, 1119, 1118,

1104, 1103, 1102, 1101.

Mouza - Kochpukur (Part) Jurisdiction List No. 2 Police Station - Kolkata Leather Complex District South 24-Parganas

12.1 Descriptions in detail :-

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 66 reading clockwise :

clockwise:

Plot Nos.-1101, 1111, 1112, 1132,

1156, 1176, 1177, 1179, 1180, 1186,

1203, 1204, 1205, 1206, 1208, 1280,

1310, 1312, 1313, 1314, 1306, 1305,

1257, 1256, 1251, 1250, 1249, 1248,

1116, 1110, 1108, 1107, 1106, 1105,

12.0 Location :-

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 627

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

Plot Nos.-66, 68, 69, 70,"71, 72, 73, 74, 164, 169, 170, 171, 228, 230, 231,

232, 233, 353, 354, 356, 357, 358, 361, 392, 393, 395, 396, 429, 430, 431,

432, 548, 549, 550, 585, 587, 588, 589, 590, 584, 585, 552, 545, 542, 534,

535, 536, 538, 437, 423, 424, 397, 398, 399, 403, 401, 390, 391, 388, 387,

386, 385, 383, 361, 362, 356, 347, 345, 344, 339, 340, 341, 235, 216, 215,

213, 212, 135, 131, 132, 106, 107, 109, 121, 118, 119, 249, 252, 251, 250,

249, 119, 118, 117, 116, 114, 113, 112, 111, 110, 98, 35,31, 30, 29, 28, 27,

26, 25, 23, 22,21,20, 19, 18, 17, 16, 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 65, 64, 66.

13.0 Location :-

Mouza - Joth Bhim (Part) Jurisdiction List No. 3 Police Station Kolkata Leather Complex District South 24-Parganas

13.1 Descriptions in detail :-

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1 reading clockwise :

Plot Nos.-1, 3, 7,12, 19, 20,103, 104, 105, 106, 108, 774, 116, 111, 112,

113, 114, 98, 158, 159, 173, 241, 240, 231, 230, 229, 228, 222, 223, 219,

180, 188, 189, 196, 197, 198, 204, 210, 209, 208, 78, 77, 76, 75,74, 73, 71,

70, 68, 67, 66, 63,12, 11, 10, 9, 7, 3, 1.

14.0 Location :-

Mouza Baligari (Part) Jurisdiction List No. - 34 Police Station Rajarhat District - North 24-Parganas

14.1 Descriptions in detail :-

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1 reading clockwise

Plot Nos.-1, 2, 3, 4, 8, 9, 685, 21, 38, 47, 48, 49, 99, 98, 61, 77, 76, 61, 31,

63, 65, 64, 63, 30, 29, 26, 25, 634, 1.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 186 reading clockwise:

Plot Nos.-186, 187, 188, 189, 190, 191, 192, 193, 194, 195, 198, 199, 227,

228, 229, 232, 233, 221, 220, 219, 218, 243, 241, 236, 237, 240, 255, 257,

258, 259, 260, 283, 285, 289, 286, 301, 298, 300, 301, 281, 282, 263, 264,

271, 279, 272, 273, 253, 252, 250, 249, 246, 245, 218, 217, 216, 215, 172,

170, 169, 168, 175, 210, 209, 205, 204, 203, 193, 188, 187, 186.

The folloing Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 449 reading clockwise:

Plot Nos.-449, 448, 447, 498, 499, 501, 502, 503, 504, 502, 501, 500, 514,

513, 514, 515, 516, 517, 518, 519, 521, 585, 565, 561, 558, 559, 549, 551,

550, 554, 587, 590, 591, 597, 632, 595, 594, 589, 588, 551, 550, 549, 548,

547, 544, 542, 538, 537, 536, 535, 534, 533, 532, 531, 473, 471, 468, 467,

466, 465, 463, 462, 461, 460, 461, 459 (Road), 453, 456, 451, 450, 449.

628

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30,.2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 638 reading clockwise:

Plot Nos.-638, 636, 647, 655, 656, 657, 658, 660, 661, 662, 663, 664, 665,

667, 668, 669, 671, 675, 677, 678, 680, 679, 678, 677, 676, 675, 673, 653,

645, 644, 643, 642, 641, 640, 639, 638.

15.0 Location :-

Mouza Patharghata (Part) Jurisdiction List No. 36 Police Station Rajarhat District North 24-Parganas

15.1 Descriptions in detail:-

Sheet No. I. The following Revisional Settlement plots encircling the bounded areas starting from Plot No. 1 to Plot No. 821 and from Plot No. 823 to plot No. 827.

Sheet No. 2. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner ofPlot No. 1670 reading clockwise :

Plot Nos.-1670, 1671, 1672.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1676 reading clockwise :

Plot Nos.-1676, 1675, 1673, 1674, 1693, 1694, 1702, 1703, 1705, 1702,

1706, 1707, 1708, 1710, 1711, 1799, 1800, 1801, 1925, 1926, 1927, 1928,

1942, 1943, 1944, 1945, 1946, 1947, 1948, 1949, 1940, 1951, 1953, 1954,

1960, 1959, 2087, 1896, 1897, 1898, 1899, 1900, 1876(Part), 1817, 1818,

1871, 1870, 1865, 1864, 1827, 1776, 1831,1775,1772, 1767, 1766, 1778,

1779, 1780, 1781, 1782, 1823, 1788, 1791, 1792, 1793, 1795, 1797, 1798,

1802, 1799, 1800, 1801, 1721, 1720, 1724, 1719, 2899, 1718, 1716, 1698,

1695, 1694, 1693, 1690, 1691, 1687, 1688, 1689, 1686, 1691, 1692, 1676.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1182 reading clockwise :

Plot Nos.-1182, 1183, 967, 1183, 1182, 1181,1170, 1171, 1177, 1170,

1181, 1182.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 2350 reading clockwise :

Plot Nos.-2350, 2351, 2352, 2354, 2315, 2285, 2290, 2289, 2301, 2300„

2400, 2403, 2404, 2411, 2412, 2414, 2423, 2422, 2419, 2485, 2486, 2492,

2490, 2489, 2488, 2483, 2426, 2434, 2435, 2436, 2397, 2396, 2446, 2396,

2389, 2388, 2387, 2386, 2384, 2381, 2380, 2379, 2378, 2376, 2375, 2373,

2372, 2371, 2370, 2350.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 2462 reading clockwise :

Plot Nos.-2462, 2456, 2450, 2452, 2451,2457, 2459, 2460, 2461, 2465,

2470, 2469, 2468, 2467, 2474, 2513, 2512, 2500, 2501, 2497, 2498, 2549,

2642, 2643, 2644, 2636, 2635, 2634, 2633, 2632, 2631, 2705, 2629, 2707,

2708, 2716,2715, 2714, 2737, 2738, 2744, 2745, 2750, 2749, 2741, 2619,

2618, 2585, 2584, 2582, 2580,2579, 2578, 2577,2576, 2575, 2574, 2573,

2533, 2531, 2532, 2530, 2529, 2528, 2527, 2465, 2464, 2465, _ 2463, 2462.

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008 629

The New Town, Kolkata Development Authority Act, 2007. (Schedule

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 2787 reading clockwise :

Plot Nos.-2787, 2788, 2804, 2805, 2807, 2808, 2809, 2822, 2823, 2824, 2825, 2826, 2827, 2828, 2829, 2830, 2-831, 2832, 2833, 2834, 2816, 2798,

2797, 2796, 2794, 2792, 2789, 2787.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 2760 reading clockwise :

Plot Nos.-2760, 2857, 2856, 2759, 2757, 2756, 2755, 2756, 2757, 2758,

2760.

Sheet No. 3. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner ofPlot No. 2953 reading clockwise :

Plot Nos.-2953, 2954, 2955, 2968, 2973, 2974, 2975, 3340,3341, 3342,

3345, 3346, 3351, 3352, 3354, 3355, 3356, 3357, 3402, 3403,3404, 3405,

3406, 3407, 3408, 3410, 3411, 3421, 3422, 3447, 3448, 3451, 3452, 3453,

3454, 3455, 3603, 3604, 3605, 3606, 3610, 3616, 3623, 3624,;3626, 3627, 3628, 3637, 3667, 3665, 3676, 3661; 3660, 3659, 3680, 3652, 3682, 3683,

3684, 3685, 3686, 3687, 3578, 3577, 3575, 3574, 3573, 1551, 3549, 3546,

3545, 3523, 3242,3246, 3247, 3248, 3249, 3250, 3234, 3203, 3202, 3201,

3200, 3261,3263, 3264, 3177, 3174, 3173, 3168, 3053, 3057, 3058, 3061,

3062, 3046, 3045, 3044, 3043, 3042, 3038,3037, 3030, 3029, 3028,3027,

3021, 3019,3018, 3011, 3010, 3009, 2918, 2917, 2916, 2907, 2905, 2903,

2902, 2901, 2904, 2944, 2946, 2949, 2950, 2953.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 3190 reading clockwise :

Plot Nos.-3190, 3189, 3198, 3199, 3211, 3210, 3207, 3208, 3205, 3232,

3237, 3527, 3538, 3546, 3791, 3543, 3542, 3541, 3596, 3597, 3702, 3693,

3692, 3706, 3707, 3708, 3709, 3711, 3712, 3714, 3717, 3718, 3719, 3720,

3721, 3722, 3725, 3726, 3727, 3737, 3760, 3761, 3762, 3765, 3766, 3768,-

3774, 3218, 3217, 3216, 3215, 3213, 3212, 3210, 3211, 3197, 3190.

Sheet.No. 4. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No, 4220 reading clockwise :

Plot Nos. 4215, 4214, 4208, 4076, 4073, 4072, 4071, 4070, --4220,-4218, 4068, 4055;4054, 4053, 4050, 4049, 4051, 4052, 4043, 4042;4030, 3983,

4429, 3976, 3978, 3979, 3973, 3969, 3967, 3965, 3963, 3962, 3961, 3960,

3959, 3957, 3958, 3994, 3996, 3997, 3999, 4000, 4003, 4004, 4005, 4134,

4135, 4136, 4137, 4148, 4149, 4153, 4154, 4155, 4156, 4378, 4379,'4380,

4381, 4382, 4383, 4384, 4385, 4384, 4386, 4387, 4428, 4427, 4426, 4425,

4424, 4423, 4295, 4294, 4293, 4291, 4290, 4289,4288, 4277, 4276, 4275,

4273, 4272, 4270, 4269, 4266, 4238, 4237, 4236, 4235, 4228, 4227, 4224,

4221, 4220.

Sheet No. 5. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner ofPlot No.4501 reading clockwise :

Plot Nos. 4555, 4556, 4558, 4560, 4579, 4580, 4581,4582, 4588, -4501,

4605, 4609, 4610, 4613, 4601, 4600, 4599, 4596, 4595, 4594, 4593, 4592, 4590, 4589, 4588, 4570, 4569, 4538, 4536, 4533, 4532, 4531, 4527, 4526,

4525, 4522, 4521, 4522, 4519, 4518, 4516, 4512, 4511, 4510, 4509, 4508,

4506, 4503, 4502, 4501.

PART

630 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

[PART III

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No.4624 reading clockwise :

Plot Nos.-4624, 4625, 4626, 4630, 4631, 4632, 4633, 4635, 4636, 4637,

4638, 4640, 4619, 4616, 4615, 4616, 4617, 4623, 4624.

16.0 Location :-

Mouza Chhapna (Part) Jurisdiction List No. 35 Police Station Rajarhat District North 24-Parganas

16.1 Descriptions in detail :

One Sheet. The following Revisional Settlement plots encircling the 'bounded areas starting from the North-west corner of Plot No. 358 reading clockwise :

PlotNos.-358, 363, 349,348, 347, 711, 716, 715, 752, 317, 285, 286, 284, 282, 281, 280,277, 276, 275, 271, 270, 268, 266, 144, 145, 147, 148, 149, 157, 153, 154, 155, 164, 171, 170, 166, 178, 179, 181, 182, 184, 194, 195, 196, 197, 199, 200, 201, 213, 214, 215, 1011, 1012, 1016, 1021, 1020, 997, 840, 839, 838, 836, 834, 833, 832, 829,-830, 803, 802, 801, 800, 796, 797, 798, 763, 774, 775, 776, 777, 673,672, 670, 667, 657, 659, 633, 630, 627, 628, 615, 611, 610, 601, 610, 611, 615, 570, 569, 563, 532, 561, 541, 542, 534, 533, 546, 547, 530, 529, 525, 522, 375, 376, 378, 377, 362, 358. The following Revisional Settlement plots encircling the bounded areas

starting from the North-west corner of Plot No. 2 reading clockwise :

Plot Nos.--2, 1044, 73, 3, 7, 13, 14, 15, 16, 18, 23, 24, 25, 26, 30, 31, 32,

34, 35, 45, 44, 41, 42, 39, 38, 36, 33, 32, 31, 30, 26, 25, 24, 23, 18, 17, 13,

12, 11,.10, 9, 8, 7, 3, 2.

The following Revisional Settlement Plots encircling the bounded areas starting from the North-west corner of Plot No. 645 reading clockwise :

Plot Nos.--645, 646, 653, 881, 880, 878, 784, 785, 787, 789, 790, 791, 793,

794, 847, 1041, 845, 844, 843, 842, 835, 841, 995, 994, 1042, 1023, 1024,

1025,1042, 993, 988, 987,982, 979, 978,977, 976,975, 971, 970, 969, 968,

967, 966, 965, 958, 938, 937, 936, 927, 926, 925, 924, 923, 919, 918, 917,

916, 915, 912, 911, 893, 892, 891, 889, 888, 886, 883, 882, 649, 648, 647,

645.

17.0 Location :-

Mouza - Akandakesari (Part) Jurisdiction List No. 55 Police Station - Rajarhat District - North 24-Parganas

17.1 Descriptions in detail :

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 42 reading clockwise :

Plot Nos.-42, 44, 46, 47, 476, 994, 995, 483, 481, 480, 482, 479, 47&, 477,

46, 43, 42.

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007.

18.1 Descriptions in detail :-

One Sheet. The following Revisional Settlementplots encircling the bounded areas starting from the North-west corner of Plot No. 1 reading clockwise :

Plot Nos.-1, 3, 9, 10, 15, 16, 18, 19, 21, 22, 29, 30, 31, 32, 153, 155, 156,

157, 158, 159, 217, 218, 219, 221, 222, 223, 224, 225 226, 236, 237, 240,

238, 235, 234, 233, 207, 206, 201, 183, 182, 180, 179, 189, 188, 196, 195,

194, 257, 258, 191, 179, 137, 276, 134, 133, 132, 129, 127, 23, 127, 92, 93,

101, 102, 100, 5, 4, 2, 1,

19.0 Location :-

Mouza Hatisala (Part) Jurisdiction List No. 9 Police Station Kolkata Leather Complex District South 24-Parganas

19.1 Descriptions in detail :-

One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 2 reading clockwise :

Plot Nos.-2, 10, 11, 15, 16, 21,22, 780,37,38, 39,49, 50, 77, 78, 785, 784,

783, 73, 782, 166, 165, 164, 163, 162, 159, 157, 155, 154, 153, 129, 153,

152, 151, 150, 149, 148, 146, 145, 184„ 183, 182, 181, 209, 210, 214, 287,

286, 284, 283, 279, 278, 276, 275, 274, 333, 274, 332, 331, 330, 329, 327,

323, 322, 316, 317, 311, 309, 306, 307, 373, 372, 479, 530, 528, 527, 533,

535, 683, 684, 686, 687, 674, 670, 669, 808, 668, 660, 656, 651, 652, 647,

645, 644, 643, 642, 641, 636, 635, 634, 632, 628, 627, 617, 618, 619, 624,

620, 623, 622, 6, 3, 2.

20.0 Location :-

Mouza Bhagabanpur (Part) Jurisdiction List No. 10 Police Station Kashipur District South 24-Parganas (Schedule I.)

The following Revisional Settlement plots encircling the bounded areas starting from the North-west comor of Plot No. 500 reading clockwise :

Plot Nos.-500, 1000, 999, 484, 490, 458, 456,_555, 448, 433, 431, 426,

427, 562, 563, 564, 671, 675, 706, 707, 670, 712, 713, 716, 717, 756, 755,

757, 758, 759, 760, 817, 801, 816, 803, 804, 805, 798, 796, 774, 796, 893,

793, 791, 784, 396, 389, 397,398, 792„ 907, 912, 1004, 913, 915, 917, 919,

923, 918, 910, 929, 930, 935, 936, 938, 939, 882, 880, 878, 876, 872, 871,

870; 869, 868, 866, 865, 864, 863, 852, 850, 849, 847, 846, 740, 739, 738,

737, 736, 735, 734, 636, 635, 634, 633, 632, 611, 610, 606, 607, 608, 607,

606, 609, 605, 598, 528, 529, 527, 524, 513, 512, 511, 510, 509, 506, 505,

504, 503, 500.

18.0 Location - Mouza Chanda Kanthal Beria (Part) Jurisdiction List No. 8

Police Station • Kolkata Leather Complex District South 24-Parganas

632 THE KOLKATA GAZEI1E, EXTRAORDINARY, JUNE 30, 2008 [PART III

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

20.1 Descriptions in detail :-

Sheet No.l. The following Revisional Settlement plots encircling the bounded-areas starting from the North west corner of Plot No. 883 reading clockwise :

PlotNos.-883, 884, 947, 949, 950, 951, 954, 960, 961, 962, 968, 967, 966,

979, 980, 981, 985, 987, 988, 990, 989,1131, 959, 882, 883.

The following Revisional Settlement plot encircling the bounded areas starting from the North west corner of Plot No. 865 reading clockwise :

Plot No. 865.

21.0 Location :-

Mouza Chakpachuria (Part) Jurisdiction List No. 33 Police Station Rajarhat District North 24-Parganas

21.1 Descriptions in detail :-

Sheet No. 1. The following Revisional Settlement plots encircling the bounded areas starting from the North west corner of Plot No. 50 reading clockwise :

Plot Nos.-50, 83, 84, 85, 86, 91, 92, 93, 115, 114, 94, 103, 107, 108, 112,

147, 146, 145, 144, 152, 153, 154, 155, 156, 162, 290, 305, 306, 307, 312,

313, 314, 315, 316,317,318, 319, 320, 454, 486, 487, 489, 1083, 490, 501,

502, 504, 507, 508, 509, 510, 513, 516, 515, 514, 522, 524, 527, 528, 526,

531, 500, 494, 473, 474, 454, 460, 461, (Road), 458, 445, 464, 440, 439,

438, 437, 417, 420, 421, 403, 404, 405, 399, 398, 340, 341, 347, 358, 359,

2224, 2227, 2224, 681, 682, 384, 685, 676, 715, 716, 717, 719, 718, 792,

796, 798, 797, 796,795, 701, 100, 699, 698, 696, 694, 969, 693, 2224, 354,

353,351,348,344,254,255, 1079,1080, 279,276,271,268,269,267,211,

213, 215, 217, 220, 218, 19, 18, 17, 12, 11, 10, 9, 8, 7, 6, 5, 4, 14, 1065

(Road), 40, 57, 50.

The following Revisional Settlement plots encircling the bounded areas starting from the North west corner of Plot No. 882 reading clockwise :

PlotNos.-882, 1090, 1091, 895,893, 898,913,914, 915,916,1000,1002,

1003, 1004, 1005, 1003, 1012, 1014, 1017, 1018, 1018, 1017, 1013, 1012,

1030, 1028,.1035, 1037, 1057, 1060, 1058, 1052, 1051, 1049, 1048, 1047,

989, 988, 984, 983, 982, 981, 980, 919, 923, 924, 925 (Road), 1050, 882. Sheet No. 2. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of PlotNo. 1138 reading clockwise :

Plot Nos.-1138, 1139, 1140, 1158, 1159, 1178, 1187, 1186, 1185, 1184,

1181, 1180, 1179, 1180, 1183, 1184, 1185, 1186, 1187, 1190, 1191, 1192,

1194, 1208, 1210, 1211, 1212, 1213, 1275, 1276, 1277, 1278, 1292, 1296,

1443, 1295; 1301, 1303, 1305, 1306, 1307, 1320, 1321, 1322, 1323, 1324,

1325, 1326, 1327, 1328, 1329, 1330, 1332, 1352, 1353, 1415, 1416, 1418,

1419, 1420, 1421, 1427, 1426, 1325, 1412, 1411, 1406, 1404, 1403, 1385,

1384, 1383, 1382, 1381, 1380, 1441, 1440, 1439, 1369, 1244, 1242, 1243,

1108, 1107, 1101, 1138.

PART

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

Sheet No. 3. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner ofPlot No. 1501 reading clockwise :

Plot Nos.-1501, 1552,

1557, 1627, 1628, 1629,

1659, 1660; 1661, 1662,

1726, 1727, 1728, 1730,

1911,1901, 1899,1892,

2003, 2004, 2005, 2012,

2061, 2063, 2064, 2065,

2047, 1801, 1800, 1799,

1504, 1503, 1502, 1501.

1553, 1563, 1564, 1565, 1561, 1560, 1559, 1558,

1630 (Road), 1651, 1652, 1653, 1654, 1655, 1658,

1663, 1664, 1667, 1668, 1718,,1719, 1723, 1724,

1731, 1731, 1732, 1735, 1736, 1908, 1913, 1916,

1891, 1890, 1866, 1867, 1868, 1863, 1858, 1857,

2016, 2017, 2019, 2020, 2026, 2027, 2112, 2058,

2064, 2062, 2054, 2053, 2051, 2050, 2049, 2048,

1798, 1797, 1795, 1794, 1793, 1790, 1789, 1510,

The following Revisional Settlement plots encircling bounded areas start- ing from the Notth- west corner of Plot No. 1937 reading clockwise :

Plot Nos.-1937, 1962,1963, 1964, 1970, 1972, 1973, 1974, 1984, 1983,

1984,2195, 2196, 2197, 2198,2215, 2216, 2217, 2219, 2220,2219,2218,

2212, 2210, 2209, 2210, 2208, 2207, 2206, 2205, 2190 (Road), 2191, 2192,

2193, 2194, 1987, 1989, 1990, 2161, 2002, 1999, 1994, 1995, 1960, 1961,

1962, 1937.

22.0 Location :-

Mouza

Jurisdiction List No. Police Station

District

22.1 Descriptions in detail :-

Kadam Pukur (Part)

Rajarhat North 24-Parganas One Sheet. The following Revisional Settlement plots encircling the bounded areas starting from the North -West Corner of Plot No. 1 reading clockwise :

Plot Nos.-1, 7, 8, 10, 11, 8, 12, 13, 15, 18, 19, 20, 21, 606, 607, 611, 614,

615, 616, 617, 615, 602, 618, 602, 598, 597, 1412, 596, 595, 594, 590, 591,

602, 36, 73, 54, 55, 56, .57, 58, 59, 60, 91, 92, 96, 97, 577, 548, 542, 541,

526, 528, 529, 531, 532, 533,286,1426, 292, 293, 294, 295, 407, 406, 411,

412, 413, 519, 520, 524, 518, 508, 510, 511, 481, 476, 477, 478, 479, 468,

469, 461, 460, 464, 465, 1401, 445, 444, 513, 514, 442, 424, 425, 426, 427,

428, 429, 422, 379, 380, 382, 383, 384, 375, 372, 370, 366, 367, 349, 355,

357, 358, 359, 332, 327, 325, 321, 252, 253, 237, 238, 239, 240, 235, 234,

232, 197, 196, 195, 194, 190, 189, 188, 187, 185, 184, 183, 145, 144, 142,

140, 137, 136, 2, 1.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 661 reading clockwise :

Plot No.-661, 677, 678, 679, 778, 779, 780, 781, 797, 798, 799, 800, 801,

805, 806, 808, 822, 823, 824, 826, 827, 828, 829, 830, 831, 827, 832, 833,

834, 835, 916, 917, 918, 919, 917, 920, 924, 925, 926, 928, 929,'931, 932,

933, 934, 1398, 1399, 1400, 1399, 1398, 934, 938, 939, 942, 943, 947, 948,

953, 954 955, 956, 958, 912, 911, 966, 968, 971, 973, 974, 981, 982, 983,

984, 1423, 987, 989, 988, 997, 998, 1001, 1002, 1003, 899, 898, 897, 896,

893, 892, 875, 874, 873, 872, 871, 754, 758, 1416, 744, 735, 733, 732, 731,

706, 708, 707, 688, 687, 685, 684, 669, 674, 663, 662, 661.

[PART III

634

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 650 reading clockwise :

Plot No.-650, 651, 652, 653, 654, 655, 722 (Road), 656, 657, 658, 659, 660, 722 (Road), 646, 648, 649, 650.

The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 1130 reading clockwise :

Plot No.-1130, 1123, 1430, 1122, 1115, 1110, 1109, 1091, 1089, 1073,

1077, 1079, 1078, 1061, 1060, 1058, 1057, 1056, 1212, 1419, 1420, 1296,

1222, 1223, 1224, 1225, 1226, 1227, 1228, 1285, 1284, 1272, 1275, 1269,

1268, 1267, 1266, 1258, 1239, 1242, 1243, 1244, 1245, 1246, 1247, 1393,

1394, 1395, 1396, 1397, 1390 , 1389, 1387, 1385, 1374, 1373, 1371, 1369,

1368, 1367, 1139, 1318, 1195 , 1194, 1193, 1188, 1187, 1171, 1170, 1166,

1165, 1164, 1163, 1162, 1161 , 1160, 1159, 1158, 1151, 1150, 1133, 1128,

1129, 1132, 1131, 1130.

23.0 Location:-

Mouza

Jurisdiction List No. Police Station

District

Rekjuani (Part)

Rajarhat North 24-Parganas

23.1 Descriptions in detail :-

SheetNo.2 The following Revisional Settlementplots encircling the bounded areas starting from the North-west corner of Plot No. 2081 reading clock- wise : •

Plot Nos.-2081, 2078, 2077, 2075, 2070, 2068, 2172, 2173, 2170, 2208, 2206, 2205, 2217, 2221, 2224, 2225, 2222, 2886, 2255 (Road), 2350, 2356,

2363, 2364, 2366, 1367, 2326, 2325, 2322, 2321, 2319, 2318, 2305, 2304,

2303, 2297, 2294, 2299, 2300, 2280, 2276, 2433, 2463, 2468, 2467, 2472,

2479, 2478, 2487, 2488, 2489, 2490, 2491, 2492, 2493, 2501, 2502, 2503,

2507, 2508, 2512, 2513, 2514, 2515, 2522, 2523, 2524, 2525, 2539, 2540,

2541, 2542, 2543, 2544, 2545, 2546, 2549, 2550, 2578, 2579, 2588, 2589,

2590, 2591, 2706, 2707, 2709, 2711, 2779, 2780, 2781, 3620, 3621, 3623,

3624, 3625, 3626, 3627, 3649, 3650, 3647, 3743, 3642, 3551, 3550, 3546,

3545, 3542, 3541, 3536, 3480, 3479, 3478, 3476, 3473, 3472, 3471, 3470,

3469, 3456, 3428, 3424, 3423, 3422, 3406, 3405, 3400, 3399, 3398, 3397,

3396, 3395, 3381, 3382, 3383, 3390, 3391, 3399, 3400, 3402, 3370, 3366,

3363, 3358, 3356, 3355, 3160, 3158, 3156, 3145, 3144, 3143, 3134, 3133,

3132, 3130, 3129, 3125, 3124, 3120, 3119, 3118, 3117, 3183, 3197, 3196,

3201, 3202, 3205, 3207, 3220, 3228_1227, 3226,3223, 3238,

3239,3240,3242, 3248, 3249, 3250,3253, 3018, 3022, 3022, 3023, 3025,

3026, 3027, 3028, 3017, 2999, 2969, 2971, 2950, 2960, 2959, 2958, 2061,

2057, 2066, 2055, 2073, 2074, 2071, 2075, 2076, 2081.

PART III]

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Schedule I)

Sheet No. 3. The following Revisonal Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 4001 reading clockwise:

Plot Nos.- 4001, 4002, 4003, 4004, 4005, 4006, 4059, 4060, 4058, 5096,

4054, 4053, 4052, 4072, 4075, 4076, 4077, 4078, 4266, 4292, 4293, 4287,

4330, 4256, 4248, 4247, 4231, 4233, 4237, 4336, 4333, 4364, 4365, 4427,

4428, 4432, 4435, 4444, 4442, 4440, 4903, 4913, 4912, 4911, 4910, 4909,

4953, 4952, 4948, 4947, 4941, 4967, 4968, 4970, 4971, 4973, 4937, 4976,

4982, 4984, 4995, 5010, 5011, 5012, 5020, 5022, 5044, 5092, 5088, 5087,

5086, 5084, 5083, 5095, 5073, 5072, 4775, 4766, 4765, 4763, 4762, 4761,

4760, 4750, 4749, 4714, 4713, 4712, 4711, 4710, 4709, 4708, 4707, 4706,

4704, 4703, 4702, 4700, 4699, 4696, 4695, 4694, 4693, 4630, 4629, 4628,

4627, 4626, 4622, 4621, 4620, 4617, 4619, 4614, 4610, 4609, 4608, 4580,

4579, 4549, 4548, 4547, 4546, 4545, 4540, 4538, 4537, 4536, 4535, 4532,

4518, 4024, 4023, 4021, 4001.

Sheet No. 4. The following Revisional Settlement plots encircling the bounded areas starting from the North-west corner of Plot No. 5301 reading clockwise:

Plot Nos.-5301, 5302,5341, 5342, 5343, 5344, 5345, 5350, 5352, 5354,

5495, 5499, 5500, 5501, 5502, 5503, 5504, 5507, 5508, 5509, 5510, 5511,

5652, 5653, 5654, 5655, 5663, 5664, 5665, 5666, 5730, 5730, 5721, 5735,

5736, 5737, 5739, 5742, 5788, 5789, 5793, 5797, 5798, 5809, 5810, 5811,

5812, 5813, 5814, 5815, 5816, 6020, 6021, 6022, 6023, 6026, 6027, 6028,

6029, 6030, 6031, 6032, 6035, 6055, 6056, 6063, 6062, 6047, 5981, 5980,

5979, 5978, 5969, 5968, 5931, 5921, 5914, 5913, 5608, 5607, 5571, 5570,

5568, 5441, 5440, 5436, 5427, 5426, 5425, 5424, 5423, 5422, 5421, 5419,

5410, 5409, 5408, 5407, 5396, 5395, 5309, 5308, 5307, 5306, 5305, 5304,

5301.

24.0 Location :-

Mouza

Jurisdiction List No. Police Station

District

24.1 Descriptions in detail :-

Raigachhi (Part)

Rajarhat North 24-Parganas Sheet No, 2, The following Revisional Settlement plot encircling the bounded areas starting from the North-west corner ofplot No. 937 reading clockwise :

Plot Nos.-937, 936, 944, 945, 948, 949,

1022, 1021, 1039, 1038, 1036, 1031, 1032

1041, 1042, 1048, 1049, 1052, 1053, 1054,

1395, 1399, 1400, 1401, 1402, 1403, 1404,

1415, 1416, 1418, 1419, 1420, 1421, 1422,

1532, 1531, 1530, 1529, 1528, 1527, 1524,

1508, 1507, 1506, 1505, 1504, 1503, 1453,

1446, 1445, 1324, 1323, 1321, 1533, 1311,

1299, 1298, 1289, 1288, 1287, 1286, 1284,

1276, 979, 978, 977, 985, 974, 973, 972,

950, 952, 950, 965, 961, 960,

, 1033, 1034, 1035, 1039, 1040,

1055, 1187, 1186, 1188, 1393,

1409, 1410, 1375, 1373, 1411,

1423, 1425, 1426, 1427, 1489,

1523, 1520, 1519, 1513, 1511,

1452, 1450, 1449;1448, 1447,

1310, 1308, 1307, 1304, 1305,

1280, 1279, 1278, 1277, 1275,

971, 941, 940, 939, 937.

636

[PART III THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Schedule I.)

PART B

Other areas of New Town, Kolkata

25.0 Location :— Serial Mouza Jurisdiction Police District Mouzas (Full / Part) No. List No. Station involved (excluding

settlement areas)

1. Wari 26 Kolkata South 24- Full I

Leather Parganas Complex

2. Paikan 28 Kolkata South 24- Full Leather Parganas

Complex

3. Sukpukuria 30 Kolkata South 24- Full Leather Parganas

Complex

Krolbaria 31 Kolkata South 24- North of Basanti Leather Parganas Road

Complex

5. Chariswar 29 Kolkata South 24- Full Leather Parganas

Complex

6. Bhatipata 33 Kolkata South 24- North of Basanti Leather Parganas Road

Complex

7. Karidanga 32a Kolkata South 24- North of Basanti Leather Parganas Road

Complex

8. Gangapur 35 Kolkata South 24- North of Basanti Leather Parganas Road

Complex

Kolkata South 24- West of Chariswar

Leather Parganas Khal and North of

Complex Basanti Road.

9. Ghunimeghi 44

PART III

THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 30, 2008

The New Town, Kolkata Development Authority Act, 2007. (Schedule II)

SCHEDULE II

(See section 179)

Penalties

Explanation.--The entires in the second column of the following table, `Headed Subject', are not intended as definition of the offences referred to in the provisions mentioned in the first column, or as abstracts of those provisions, but are inserted as reference to the subject thereof.

637

Sections, sub- section, clauses, or provisos. Subject Maximum fine or imprisonment which may be

imposed for

contravention

Daily fine which may, in addition, be imposed for continuing

offences.

Section 63, sub-sections

(1) and (2) Section 66, sub-section (4) Section 67, sub-section (1) Section 69

Section 74

Section 48, sub-section (3)

Restriction on erectio ot'or addition to, buildings or walls wit street alignment or building-line

Power to prohibit removal etc. of lamps Power to regulate future construction of building in particular street or locality Power to prohibit change of authorised use of building

Prohibition of building without sanction Notice to Development Authority before commencement of

work

3 4

n Two hundred rupees One hundred rupees. hin

Five hundred rupees.

Two thousand rupees Onehundredrupees. and/or imprisonment

for three months

Two thousand rupees Five hundred rupees. and/or imprisonment

for three months

Five thousand rupees One thousand rupees. and/or imprisonment

for six months

Two thousand rupees.

4 -

Section 77,

sub-section (2)

Section 126,

sub-sections

(1) and (2) Section 132 Section 156 Section 157 Section 158 ompletion certificate Prohibition against deposition of solid wastes

Power of entry and inspection

Prohibition against removal of mark Prohibition against removal of obliteration of notice

Prohibition against unauthorised

intermeddling

with the property of the Development Authority Five hundred rupees Fifty rupees. One hundred rupees Ten rupees. Five hundred rupees One hundred rupees. Two hundred rupees.

Two hundred rupees.

One thousand rupees One hundred rupees. By order of the Governor,

ANINDYA BHATTACHARYYA,

Secy.-in-charge to the Govt. of West Bengal, Law Department.

Published by the Controller of Printing and Stationery, Govt. of West Bengal and Printed by the Superintendent, Govt. Printing, West Bengal, at the West Bengal Government Press, Alipore.