Section 3(2) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
(2)Every thika tenant, in addition to the revenue, shall pay to the Controller all cesses, taxes of municipality or other local bodies, or other impositions or service charges which are, or may hereafter be, imposed on the land with or without structures including easements, if any, or other existing or intended creation on such land being used by thika tenant.
