Section 8 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
8. Manner of application by a Bharatia for granting licence under sub-section (5) of section 6.
(1) A Bharatia who stays at the structure forfeited under sub-section (2) of section 6, may submit an application on plain paper to the Controller for granting licence for his occupancy.(2)The Controller, on receiving such application and after an enquiry in respect of the Bharatia's claim on the area of the structure he occupies, condition of the room and verification of the present rate, may, after giving an opportunity of being heard to all concerned, issue licence in Form E on the following terms and conditions :(a)licence fees at the rate of Rs. 1.00 (one rupee) per square feet per month or the prevailing rate, whichever is higher, shall be chargeable in case of kuccha structure for domestic purpose;(b)licence fees at the rate of Rs, 2/- per square feet per month or the prevailing rate, whichever is higher, shall be chargeable in case of pucca structure for domestic purpose;(c)in case of use of such structure for business purposes, the licence fees shall be Rs. 4/- and Rs. 2/- respectively in pucca or kuccha structure, as the case may be;(d)initially the licence shall be issued for one year and may be renewed every year on due satisfaction of the Controller and upon realisation of licence fees in arrears, if any, together with 6.25% per annum interest thereon.(3)The licence fees shall be deposited in T.R. Challan and the Bharatia shall also pay for the occupation and use of such structure apart from the service and other charges, taxes of the Corporation or Municipality or other local body, whose services are being availed of by him.(4)The licence granted to a Bharatia may be renewed upon an application made by him, at least one month before the expiry of the validity of the licence, to the Controller, on plain paper together with the proof of up-to-date deposit of licence fees :Provided that an application for renewal of such licence may be entertained after the prescribed period, if the applicant satisfies the Controller that he had sufficient cause for not making the application within such period.
