Section 6A in The U. P. Industrial Area Development Act, 1976
6A. [ Power to authorize a person to provide infrastructure or amenities and collect tax or fee. [Inserted by U. P. Act No. 2 of 1999, Section 2 (w.e.f. 14-8-1998).]
- Notwithstanding anything to the contrary contained in any other provisions of this Act and subject to such terms and conditions as may be specified in the regulations, the Authority may, by agreement, authorize any person to provide or maintain or continue to provide or maintain any infrastructure or amenities under this Act and to collect taxes or fees, as the case may be, levied therefor.]
