Section 24(4) in West Bengal Municipal (Building) Rules, 2007
(4)The Board of Councillors shall levy a development fee subject to the maximum of 10% of the construction of the building, in additional to the fees specified in sub-rule (1) or sub-rule (2), as the case may be, for sanctioning the building plan of any building whose Floor Area Ratio has been calculated on the basis of a means of access which is a National Highway, State Highway or any such access having width of 15 metres or more
