Section 11E(2) in The West Bengal Fire Services Act, 1950
(2)(a)The State Government shall prescribe by rules the rate of special fee for different classes of high-risk buildings on the basis of the total floor area of all the floors of a building as shown in the approved building plan ;Provided that the rate of such special fee may be different for different local areas.(b)The manner of imposition, assessment and collection of such special fee shall be such as may be prescribed.
