Section 6 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
6. Manner of payment of fees and rates in case where the pucca construction has been made without no objection certificate and procedure for issue of provisional and final certificate under subsection (3) of section 6.
(1) An application for issue of provisional certificate under sub-section (3) of section 6, shall be in accordance with the procedure prescribed by sub-rule (2) of rule 5 and shall be accompanied by an application fee equivalent to ten times the fees mentioned in sub-rule (1) of rule 5 and is to be deposited in T.R. Challan along with such application, in addition to the fees prescribed in sub-rule (1) of rule 5.(2)A construction plan duly sanctioned by the local authority shall be produced within three months from the date of issue of such provisional certificate failing which no final certificate shall be issued by the Controller :Provided that the Controller may, for reasons to be recorded in writing and upon being satisfied that there is sufficient reason for delay, extend the time for production of such sanctioned plan by not more than one month.
