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State of Madhya Pradesh - Section

Section 14 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

14. Development charge.

- (i) No premium or lease rent shall be collected from the permanent or temporary lease holders. The lease holder shall pay for 10 years an annual development charge at the following rates :
S. No. Description of the Urban Area Rate per sq. ft. per year (Rs.)
1 Nagar Panchayat 1.00
2 All towns other than Nagar Panchayat and Rajbhogicities 1.50
3 Rajbhogi cities 2.00
(ii)The development charge shall be payable in four equal instalments in the months of April, July, October and January.
(iii)The development charge shrill be collected from the lease holders of the Mohalla Sabha by the Mohalla Samiti and in other areas it will be collected by the urban local body.
(iv)All the amounts collected by the Mohalla Samili and all amounts received by it shall be credited into a Scheduled Bank by the treasurer by opening an account in the name of the Mohalla Samiti. Withdrawals from this account shall be made under the joint signatures of the President and the Treasurer of the Mohalla Samiti.
(v)The Mohalla Samiti shall maintain an account of income and expenditure in such manner and in such form as may be prescribed by the State Government or the urban local body. The account shall be open for inspection on demand by the Competent Authority.
(vi)The amounts recovered by an urban local body shall be retained in a separate account and shall be utilised for providing basic amenities to the residents of the Mohallas.