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State of West Bengal - Section

Section 103 in West Bengal Town and Country (Planning and Development) Act, 1979

103. [ Rates of development charges. [Section 103 substituted by Section 3 of the West Bengal Town and Country (Planning and Development) (Second Amendment) Act, 2006 (West Bengal Act 31 of 2006) (w.e.f. 9.1.2007)]

-The State Government shall, by notification, fix up the rates of development charge for the following : -
(a)for the institution of use
(i)for residence,
(ii)for industry,
(iii)for commerce,
(b)for change of use
(i)from agriculture to residence,
(ii)from agriculture to industry,
(iii)from agriculture to commerce,
(iv)from residence to industry,
(v)from residence to commerce,
(vi)from industry to residence,
(vii)from industry to commerce; and
(c)for carrying out any other development under this Act.]
Section 103 Substituted by Section 3 of the West Bengal Town and Country (Planning and Development) (Second Amendment) Act, 2006 (West Bengal Act 31 of 2006). Earlier section read as under :103. Rates of development charges.- The development charge shall not exceed -(a) for the institution of use -(i) for residence Rs. 10.00 per sq. metre(ii) for industry Rs. 50.00 per sq. metre(iii) for commerce Rs. 200.00 per sq. metre(b) for change of use -(i) from agriculture to residence Rs. 15.00 per sq. metre(ii) from agriculture to industry Rs. 55.00 per sq. metre(iii) from agriculture to commerce Rs. 205.00 per sq. metre(iv) from residence to industry Rs. 40.00 per sq. metre(v) from residence to commerce Rs. 190.00 per sq. metre(vi) from industry to residence Rs. 40.00 per sq. metre(vii) from industry to commerce Rs. 150.00 per sq. metre(c) for carrying out development by erection or re-erection of any building or works Rs. 5 per cubic metre of the content of such building or works.