Section 46 in Hyderabad Metropolitan Development Authority Act, 2008
46. Assessment & Recovery of Development Charge.
(1)The Metropolitan Development Authority shall after receipt of any application received for Development Permission or if no such application is made, serve a notice on the person liable for such payment intimating in writing the development charge leviable and fix a date by which such payment shall be made, and interest at the rate of 10% per annum shall be payable from the date.(2)The development charge payable in respect of any land and/or building by any person shall be a first charge on such land and/or building, subject to the condition that there is no change in use or activity or additions/extensions in which case fresh development charge are applicable.(3)The development charge payable in respect of any land and/or building by any person shall, together with interest due upto the date of realization be recoverable from such person or his successor-in-interest in such land and/or building as arrears of land revenue.(4)The Metropolitan Development Authority may allow the development charge to be remitted in phased manner in case of phase-wise development.(5)The Metropolitan Development Authority may allow the development charge to be paid in installments in which case interest as stated in sub-section (1) shall be applicable.
