Section 4(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
(2)[ The application shall be accompanied by a copy of registration certificate issued in terms of sub-rule (1) of rule 3 and a fee of Rs. 10,000 where the estimated expenditure for construction to be undertaken does not exceed Rs. 50 lakhs or Rs. 15,000 where such expenditure exceeds Rs. 50 lakhs but does not exceed Rs. 1 crore or Rs. 20,000 where such expenditure exceeds Rs. 1 crore, which may be deposited through T.R. Form No. 7 in the Reserve Bank of India or in the Treasury or in the State Bank of India under appropriate head of account.] [Substituted, by Notification No. 675-HIV/3p-2/2000, dated 16.09.2003.]
