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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1) in New Town Kolkata Planning Area (Building) Rules, 2014

(1)
(a)The New Town Kolkata Development Authority shall levy fees for issuing NOC as specified in Sub-Rule-(2) of this rule;
(b)Fees for occupancy certificate may be charged as specified in Sub-Rule-(3) and Sub-Rule-(4) respectively of this rule; such fees will be levied by the Sanctioning Authority.