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State of West Bengal - Section

Section 5 in New Town Kolkata Planning Area (Building) Rules, 2014

5. Levy of fees for issuing NOC and sanction of building plan.

(1)
(a)The New Town Kolkata Development Authority shall levy fees for issuing NOC as specified in Sub-Rule-(2) of this rule;
(b)Fees for occupancy certificate may be charged as specified in Sub-Rule-(3) and Sub-Rule-(4) respectively of this rule; such fees will be levied by the Sanctioning Authority.
(2)Fees payable for per Square Meter (Sq.M.) of covered area:-
(a)Residential use:
(i) Plots measuring up to330Sq.M.; Rs. 100/-per Sq.M. for FAR above 1.50 and up toallowable limit.
(ii) Plots measuring above330Sq.M. and up to4000Sq.M.; (a)Rs. 125/-perSq.M. if FAR is up to 1.50;(b)Rs. 175/-per Sq.M. for FAR above 1.50 andup to allowable limit.
(iii) Plots measuring above4000Sq.M.; (a)Rs. 200/-perSq.M. if FAR is up to 1.50;(b)Rs. 300/-per Sq.M. for FAR above 1.50 andup to allowable limit.
(b)Educational use or Institutional use :
(i)Educational Building - Rs. 150/- per Sq.M.;
(ii)Institutional Building other than Educational - Rs. 250/- per Sq.M.;
(c)Buildings other than Residential use, Educational use and Institutional use :
(i)Rs. 400/- per Sq.M. if FAR is up to 1.50;
(ii)Rs. 600/- per Sq.M. for FAR above 1.50 and up to allowable limit for the total FAR availed.
(3)Fees for occupancy certificate:- The owner shall have to give notice of completion in the form specified in Schedule-X together with the fees prescribed below for obtaining occupancy certificate in the form specified in Schedule-XI by the Sanctioning Authority:-A. Buildings of Residential use, Educational use or Institutional use : Rs.4/- per Sq.M. of covered area;B. Buildings other than Residential use, Educational use or Institutional use : Rs. 5/- per Sq.M. of covered area.
(4)Fees for partial occupancy certificate:- The owner shall have to give notice of partial completion in the form specified in Schedule - XII together with the fees prescribed below for obtaining partial occupancy certificate in the form specified in Schedule - XIII by the Sanctioning Authority-A. Buildings of Residential use, Educational use or Institutional use : Rs. 3/- per Sq.M. of covered area;B. Buildings other than Residential use, Educational use or Institutional use : Rs. 4/- per Sq.M. of covered area.
(5)All payments under these rules shall be made through account payee bank draft or account payee bankers cheque or account payee pay order drawn in favour of the respective authority as stated in Sub-Rule- (1) of Rule- 5.
(6)Above fees structure may be reviewed by the respective authorities time to time after due notification.