Section 15 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
15. Rate of rent payable by a Bharatia to a thika tenant or to the Controller under sub-section (7) of section 8 and sub-section (8) of section 8.
(1) A Bharatia shall be liable to pay rent under sub-section (7) of section 8 to the thika tenant at the following rate against issue of valid and printed receipt :(a)Rs. 1.00 (one rupee) per square feet per month, in case of kuccha structure for domestic purposes or the present rate at which the Bharatia is paying rent to the thika tenant, whichever is higher;(b)Rs. 2/- per square feet per month, in case of pucca structure for domestic purposes or the present rate, whichever is higher;(c)in case the structure is used for business purposes, the rate of rent shall be Rs. 2/- or Rs. 4/- in kuccha or pucca structure, as the case may be.(2)In case where there is no thika tenant, a Bharatia shall be liable to deposit rent under sub-section (8) of section 8 at the rate as provided in rule 8 of these rules as if such Bharatia has obtained a licence under sub-section (5) of section 6 and he will be liable to pay rent as a licensee.
