Section 34 in New Town Kolkata Planning Area (Building) Rules, 2014
34. Exemption of sanction fees.
- Building sanction fee may be exempted up to the extent of 5% of sanction fee for any philanthropic institution, whose activities are concerned with research and development or erecting building exclusively for welfare or charitable purpose only and no profit is accrued. The amount will be reimbursed after three years from the date of occupancy on satisfactory operation of work. The audit report to that effect shall be submitted by the owner of land.
