Section 29 in The Maharashtra Industrial Development Rules, 1962
29. [ Service charges. [Added by G. N. of 26.9.1974.]
- Where the Corporation provides any amenities in or to any industrial area or estate, then there shall be levied and collected from every person holding under the Corporation any premises whether as lessee or otherwise in such area or estate a fee at such rate not exceeding the following rate as the Corporation may determine, regard being had to the expenses incurred for providing and maintaining such amenities therein, namely :-(1)in the case of amenities provided in an industrial area where premises, consists of land, at a rate not exceeding [one rupee: and fifty paise,] per square metre of the land;(2)in the case of amenities provided in an industrial estate,-(a)where the premises consists of land with or without building, at a rate not exceeding [one rupee and fifty paise,] [These words were substituted for the figures and words '50 Paise' by G.N. of 18.1.2001.] per square metre of the land; and(b)where the premises consists of a part of a building, at the rate not exceeding [two rupees] [These words were substituted for the words 'one rupee' by G.N. of 18.1.2001.], per square metre of the carpet area of such part of the building.]
