Section 44(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)The Corporation" shall in accordance with the provisions of sub-section (3) of section 131 specify rates at which Stacking Fee payable in respect of a permission under sub-rule (14) of rule 4 for stacking, depositing any building materials including building rubbish in any street shall be charged and different rates may be specified for different categories of streets.
