Section 24(2) in West Bengal Municipal (Building) Rules, 2007
(2)The Board of Councillors shall levy the following fees, calculated on the basis of basic rates specified in sub-rule (1), for sanction of buildings plan other than plan for residential buildings for own use(a)In case of Apartment Residential Building other than self use of the applicant, double the basic rate shall be charged;(b)for Institutional Buildings, Assembly Buildings, Business Buildings and Mercantile Building, six times the basic rate shall be charged;(c)for Industrial Buildings, Storage Buildings and Hazardous Buildings, eight times the basic rate shall be charged;(d)in case of Charitable Institutional Building or Educational Building, not exceeding half the basic rate may be charged with the approval of Board of Councillors.
