Section 18 in The West Bengal Premises Tenancy Rules, 1999
18. Fees.
(1)A fee of seventy-five paise shall be payable on every application made before the Controller under the Act, not being an application mentioned in sub-section (6) of section 21 or section 23.(2)A fee of rupees two shall be payable on every application for withdrawal of any deposit of rent under section 23.(3)The fee chargeable in respect of a certified copy of any application, written statement or document shall be rupees five :Provided that when an application is made at the same time for certified copies of the application, written statement and order in the same case, there shall be charged a consolidated fee of rupees ten for all of them.(4)The fee chargeable for certified copy of notes of evidence and of judgment shall be rupees five (each) per page inclusive of both sides plus forty paise for a folio of 90 words :Provided that when an application is made at the same time for certified copies of notes of evidence, judgment and proceedings of the same case there shall be charged a consolidated fee of rupees ten together with the charge of forty paise each for a folio of 90 words.(5)In the case of an urgent application for copies, an expedition fee of rupees two shall be payable in addition to the fees specified above:Provided that if the copy exceeds four folios, extra charge of forty paise for each extra folio shall be payable.(6)If the Head of any Department or Directorate of the Government applies to the Controller for a certified copy of any final order of the Controller for any public purpose, a certified copy of such order shall be granted to such applicant on plain paper only.(7)In the matter of granting copies of records written in languages other than English and Bengali, the procedure laid down in the Civil Rules and Orders for the guidance of Civil Courts and Officers subordinate to the High Court of Calcutta shall be followed with such modifications as may be necessary.(8)In granting copies of maps of plans, the applicant shall file with the application for copies necessary tracing papers. The cost of copies of such maps or plans shall be assessed by the Controller in such manner as he thinks fit.
