Section 9 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
9. Fee payable for inquiry by the Chief Engineer in the Housing Directorate under the Department of Housing under sub-section (3) of section 8.
The fee payable to the Chief Engineer in the Housing Directorate under the Department of Housing of the State Government or such other officer, not below the rank of Executive Engineer, as may be appointed by the State Government under sub-section (3) of section 8 of this Act shall be 50 per flat. No complaint shall be entertained without the requisite fee payable in cash or by bank draft in favour of the Chief Engineer as aforesaid.
