Section 41A(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)All incremental fees or charges collected on account of grant of additional Floor Area Ratio shall be payable to the State Exchequer directly. As may be decided by Finance Department, in consultation with Department of Municipal Affairs, a portion of the collected fees or charges may be allotted or transferred to the Kolkata Municipal Corporation for undertaking developmental schemes.Provided that this rate will not be applicable in case of incremental area accrued by providing additional parking in terms of provision to clause (g) of sub rule (2) of Rule 69;
