Section 18(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(1)No application, petition, notice or appeal to the Authority in respect of permission for any development or sale of land shall be considered valid by the Authority unless and until and the person giving the notice has paid the processing fees as per Schedule appended to these rules to the Authority. Provided that Central and State Government and the local Authority need not pay this application fees; Provided further that these shall be payable only once in respect of a particular application etc. until it is disposed of by the Authority and in relation to that particular application.
