Section 41 in Kolkata Municipal Corporation Building Rules, 2009
41. Schedule of rates for Building Permit Fee.
(1)The Corporation shall in accordance with the provision of sub-section (3) of section 131 state the schedule of rates at which Building Permit Fee for sanction of revised plan shall be levied by it during the year next following.(2)The rate of fee shall be on the basis of sanctioned floor area, as well as width of means access and zone in which the plot is situated. Provided that different rates shall be specified for different occupancy or use groups as defined under sub-section (2) of section 390.(3)The rates shall be on the same basis for erection, re-erection, addition, to or alteration of any building.
