Section 10(2) in The Greater Noida Industrial Development Area Building Regulations, 1992
(2)The fee for internal additions and alterations shall be 10 per cent of the original building permit fee paid for plans in question. In case original building permit fee paid is not known, fee for the whole building shall be calculated on area basis and 10 per cent of this shall be charged as plan submission fee. If apart from internal alteration, some additional area is proposed to be covered then the fee for such additional area shall be worked out on the area basis and shall separately be added in the above fee.
