Section 43 in Kolkata Municipal Corporation Building Rules, 2009
43. Other Fees.
(1)The Corporation shall in accordance with the provisions of sub-section (3) of section 131 specify an amount payable in respect of-(a)conversion of a Partial Completion Certificate to a Full Completion Certificate in accordance with the provisions of sub rule (4) of rule 28;(b)an application for permission to use any building or part thereof under section 416 or section 418, or section 419 or section 420 or section 421 for section 422 or section 423, as the case may be;(c)any other fee under Chapter XXII or Chapter XXIII of the Act and these rules.(2)The fees shall be payable in advance and a duly authenticated copy of a receipt showing payment to the Corporation shall be produced along with any notice or application, as the case may be.
