Section 19 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
19. Rate of monthly revenue payable by a thika tenant or tenant of other lands holding directly under State Government under subsection (1) of section 24 and rate of enhancement of the monthly revenue under sub-section (2) of section 24.
(1) The rate of revenue payable to the State Government by a thika tenant or tenant of other lands holding directly under the State under sub-section (1) of section 24 shall be as follows :(a)rent for kuccha structure used for domestic purpose, shall be payable at the rate of Rs. 10.00 (Rupees ten) per katha per month; where the prevailing rate is higher it will continue;(b)rent for kuccha structure used for business purpose including commerce and industry, shall be payable at the rate of Rs. 20.00 (Rupees twenty) per katha per month; where the prevailing rate is higher it will continue :Provided that where the kuccha structures in a single holding are being used for both domestic and business purposes, respective rates shall be applicable for respective use for the area of such structure, for domestic or business purpose, as the case may be;(c)rent of pucca, and pucca-multistoried, structure used for domestic purposes, shall be payable at the rate of Rs. 15.00 (Rupees fifteen) per katha per month for and upto the first two stories and an additional fee Rs. 15.00 (Rupees fifteen) per katha per month shall be payable for floor area of each subsequent and additional floor;(d)rent for pucca, and pucca-multistoried, structures used for business purpose including commerce and industry, shall be payable at the rate of Rs. 30.00 (Rupees thirty) per katha per month for and upto the first two stories and an additional fee of Rs. 100.00 (Rupees one hundred) per katha per month shall be payable for floor area of each subsequent and additional floor :Provided that where the pucca and pucca multi-storied, structures in a single holding are being used for both domestic and business purposes, respective rates shall be applicable proportionately for respective use of the area of such structure, for domestic or business purpose, as the case may be :Provided further that the rent shall be payable monthly or quarterly or half-yearly or annually through T.R.Challan and the arrear of revenue, if any, shall bear simple interest at the rate of 6.25 per cent per annum from the date of which the revenue falls due till the date of its payment :Provided also that the arrear of revenue, if any, shall be recoverable as a Public Demand.
