Section 10(6) in West Bengal Workmen's House-Rent Allowance Rules, 1975
(6)If the requisite folios and court-fee stamps are not filed within seven days from the date on which the information referred to in sub-rule (3) is communicated to the applicant, the application shall be liable to be struck off and an application so struck off shall not be revived, hut in such case, a fresh application may be made.
