Section 44 in Kolkata Municipal Corporation Building Rules, 2009
44. Stacking Fees.
(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.(2)The Stacking Fee payable in any case shall be calculated on the basis of the total floor area sanctioned in the building plan including basement, covered parking spaces, and mezzanine floors.(3)The Stacking Fee shall be paid along with the sanction fee prior to obtaining sanction of a building plan.(4)The Stacking Fee shall not be refundable under any circumstances.(5)In case of violations of the provision of sub-rule (14) of rule 4, Stacking Fees at a rate not less than twice the rate specified under sub-rule (1) shall be payable within a period of one month from the date of service of notice by the Municipal Commissioner under this sub-rule.
