Section 2(g) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(g)"license fee", in relation to any Government premises, means the consideration, by whatever name called, payable periodically or otherwise for the authorised occupation of the premises, and includes -(i)any charge for electricity, water or any other services in connection with the occupation of the premises, and(ii)any tax, by whatever name called, payable in respect of the premises, where such charge or tax is payable by the State Government or the Government Undertaking having control over the premises;
