Section 3 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
3. Form, particulars and fee for registration.
[(1) The form for application for registration under section 3 of the Act shall be in Form A and shall be accompanied by a fee of r 2000 for each application, which may be deposited through T. R. Form No. 7 in the Reserve Bank of India or in the Treasury or in the State Bank of India under appropriate head of account.] [Substituted by Notification No. 675-HIV/3p-2/2000, dated 16.09.2003.](2)Particulars of such application with subsequent additions and alterations shall be maintained in a register in Form B.(3)The registration certificate shall be issued in Form C.
