Section 102(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)In accordance with the provisions of this Act, and the rules made thereunder and with the previous sanction of the State Government, every Planning Authority or Development Authority shall, by notification published in the Official Gazette, levy a charge (hereinafter called the development charge) on the carrying out of any development or change of use of land, for which permission is required under Chapter VII, in the whole or any part of the Planning Area, at rates not exceeding those specified in section 103 :Provided that the rates may be different for different parts of the Planning Area.]]
