Section 7 in New External Development Charges Policy (In short New EDC Policy), 2004
7.
Where letter of intent was issued before 7th December, 2001, the previous higher rate of Rs. 7,07,250/- per acre etc. shall stand revived, if the promoter fails to deposit at least 20% of the capitalized amount of EDC arrears within the stipulated time-frame i.e. upto 30th June, 2004.
