Section 100 in West Bengal Municipal (Building) Rules, 2007
100. Fees.
(1) No building plan shall be deemed valid unless and until the person giving notice has paid the fees specified in sub-rule (2) to the Authority having jurisdiction and an attested copy of the receipt of such payment is attached with the building plan.(2)Scale of fees for granting permission for building work under this part, shall be as follows :(a)Rs 3.50 per sq.ft. to total floor area covered in case of residential plots;(b)Rs. 10.00 per sq.ft. of total floor area covered in case of commercial plots and co-operative buildings.
