Section 18 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
18. Fees for permission.
(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.(2)In the event of any doubt or dispute about any question relating to application fees the Authority's decision shall be final.(3)Rate of application fees for erection of new residential building (including group housing, institutional building religious, cultural etc.) are as given in Schedule VII. All other fees shall also be charged as prescribed in Schedule VII.(4)Application fees for re-erection, addition or alteration of an existing building shall be same as for erection of a new building prescribed in sub-rule (3).
