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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(5) in Kolkata Municipal Corporation Building Rules, 2009

(5)In case of violations of the provision of sub-rule (14) of rule 4, Stacking Fees at a rate not less than twice the rate specified under sub-rule (1) shall be payable within a period of one month from the date of service of notice by the Municipal Commissioner under this sub-rule.