Section 4(3) in West Bengal Municipal (Building) Rules, 2007
(3)Every application, under sub-rule (1), shall be accompanied by a site-plan in triplicate and a fee as may be determined by the Municipality subject to the following :(i)for site plan up to 200 sq. metres of area : Rs. 200/- (Rupees two hundred only);(ii)for every additional 100 sq. metres of areas or part thereof beyond the first 200 sq: metres: Rs. 100/- (Rupees one hundred only); Provided maximum fees not exceeding five times the minimum fees as specified, may be determined by the Board of Councillors at a meeting.Note. The site plan shall be drawn to the scale of not less than one centimetre to six metres and shall be signed by the applicant and by the Licensed Building Surveyor, Architect or Structural Engineer as required for under rule 15 with a certificate to the effect that the site has been inspected personally and the structural design including that of foundation has been made on the basis of recommendations or findings of the Geo technical Engineer.
