Section 385H(6) in West Bengal Municipal Act, 1993
(6)Draft scheme, publication and objection. - The Valuation Committee for each industrial township shall submit to the respective Industrial Township Authority, a draft scheme containing its recommendation on the following:-(a)division of the areas within the jurisdictional limits of the industrial township into different blocks defining limits of such blocks;(b)categorization of such blocks;(c)base unit area values of vacant lands or lands comprising building or covered space of building, falling within each category;(d)the multiplicative factors for increasing or decreasing, or for not increasing or decreasing, the base unit area values for a covered space or land comprising building or any vacant land within each category specified above, taking into consideration the parameters of type of location, use and age or any one or more of them, as the case may be, as the Valuation Committee considers necessary, along with a point scale assigned for each parameter, to be determined by the Valuation Committee, subject to a lower limit of 0.5 and upper limit of 8.0 in the said point scale, for the purpose of deriving the final base unit area value of such covered space or land comprising building or any vacant land.(e)such other matters as may be deemed expedient.
