Section 7(3) in West Bengal Town and Country Planning (Development of Township Projects) Rules, 2008
(3)The Planning or Development Authority may also allow the applicant to submit a proposal for development of a township project with pertinent drawings and documents for provisional permission even prior to application in prescribed format. After scrutiny of the said drawing and documents, the concerned Authority, if satisfied in principle with the proposal, may issue an interim permission valid for a period not exceeding one (1) year, provided the applicant pays at the rate of Rs 5000.00 (Rupees five thousand) per hectare of the Project Area as processing charge.
