Section 23(2) in The West Bengal Panchayat Act, 1973
(2)Every person seeking permission under sub-section (1) shall make an application in writing to such authority, in such form, containing such particulars and on payment of such fee [* * * * *] [Words', not exceeding twenty-five rupees.' omitted by W.B. Act 18 of 1994.] as may be prescribed:[Provided that] [Provisos inserted by W.B. Act 37 of 1984.] no permission under sub-section (1) shall be necessary for erection of any new thatched structure, tin shed or tile shed without brick wall covering an area not exceeding [eighteen square metres where such structure or shed does not cover more than three-fourths of the total area of the land (including appurtenant land) and there is a set-back of not less than nine-tenth metre on the road-side:] [Words substituted for the words 'two hundred square feet;' by W.B. Act 18 of 1994.][provided further that the State Government may, by order, exempt any structure or building or any class of structures or buildings from the operation of the provisions of sub-section (1) and of this sub-section.] [Provisos inserted by W.B. Act 37 of 1984.]
