Section 24 in West Bengal Municipal (Building) Rules, 2007
24. Fees for sanction of building plans.
(1) (a) The Board of Councillors shall levy a fee for sanction of building plan at such rates, specified as following on the basis of the sanctioned total covered area in all floors :(i)for building work up to 30 sq. metres of total covered area in all floors.........Rs. 500/- (Rupees five hundred only)(ii)for every additional 10 sq. metres of covered area or part thereof beyond the first 30 sq. metres...........Rs. 75/- (Rupees seventy five only);However maximum fees not exceeding 5 times the minimum specified fees may be determined by the Board of Councillors at a meeting.(b)The rates as aforesaid shall be the basic rates and shall be applicable to Residential Buildings for own useProvided that for sanction of building plans for thatched buildings to be constructed with mud, mortar, and brick in slum areas a fee at the flat rate of Rs. 200/- (Rupees two hundred only) shall be levied.(2)The Board of Councillors shall levy the following fees, calculated on the basis of basic rates specified in sub-rule (1), for sanction of buildings plan other than plan for residential buildings for own use(a)In case of Apartment Residential Building other than self use of the applicant, double the basic rate shall be charged;(b)for Institutional Buildings, Assembly Buildings, Business Buildings and Mercantile Building, six times the basic rate shall be charged;(c)for Industrial Buildings, Storage Buildings and Hazardous Buildings, eight times the basic rate shall be charged;(d)in case of Charitable Institutional Building or Educational Building, not exceeding half the basic rate may be charged with the approval of Board of Councillors.(3)In the case of steel towers, the Board of Councillors shall levy fees at the rate of Rs. 10 per cubic metre of the volume of such towers.(4)The Board of Councillors shall levy a development fee subject to the maximum of 10% of the construction of the building, in additional to the fees specified in sub-rule (1) or sub-rule (2), as the case may be, for sanctioning the building plan of any building whose Floor Area Ratio has been calculated on the basis of a means of access which is a National Highway, State Highway or any such access having width of 15 metres or more
