Section 3B(5) in West Bengal Land Reforms Rules, 1965.
(5)A fee shall be payable in advance at the time of issue of the permit on the basis of the area of operation at the rate of seventy-five rupees per [acre] [Substituted by Notification No. 3071-L-Ref. dated 10.7.2001, w.e.f. 10.7.2001 for hectare.] subject to a minimum of ten rupees.]
