Section 25 in West Bengal Municipal (Building) Rules, 2007
25. Stacking Fees.
(1) The Municipality may specify rates at which Stacking Fee payable in respect of a permission for stacking. Depositing any building materials including building rubbish in any street shall be charged and different rates may be specified for different categories of streets subject to minimum 10% and maximum 50% of fee for sanction of the building construction per month.(2)The Stacking Fee payable in any case shall be calculated on the basis of the total area sanctioned in the building plan including basement, covered parking space, and mezzanine floor.(3)The Stacking Fee shall be paid along with the sanction fee prior to obtaining sanction of a building plan.(4)The Stacking Fee shall not be refundable under any circumstances.(5)For stacking of material on the road, applicant will have to take prior permission from the Municipality for stacking materials. The stacking fee will be applicable for all plots except those with land area more than 2000 sq.m., subject to an undertaking that the applicant will not stack any building material including excavated earth on the Public Road.
