Section 41A in Kolkata Municipal Corporation Building Rules, 2009
41A. Schedule of rates for Incremental Floor Area Ratio.
(1)Notwithstanding anything contained in rule 41 of these rules, the rate payable for the incremental Floor Area Ratio as stated in rule 69A shall be payable in terms of the rates formulated in terms of 'circle rates' of the Inspector General (Registration) as prescribed by the Finance Department, Government of West Bengal.(2)All incremental fees or charges collected on account of grant of additional Floor Area Ratio shall be payable to the State Exchequer directly. As may be decided by Finance Department, in consultation with Department of Municipal Affairs, a portion of the collected fees or charges may be allotted or transferred to the Kolkata Municipal Corporation for undertaking developmental schemes.Provided that this rate will not be applicable in case of incremental area accrued by providing additional parking in terms of provision to clause (g) of sub rule (2) of Rule 69;
