Section 18A(1) in Karnataka Town and Country Planning Act, 1961
(1)Notwithstanding anything contained in this Act, the Planning Authority may while granting permission for development of land or building levy and collect from the owner of such land or building:-(i)a cess for the purpose of carrying out any water supply scheme;(ii)a surcharge for the purpose of formation of ring road;(iii)a cess for the purpose of improving slums; and(iv)a surcharge for the purpose of establishing Mass Rapid Transport System. at such rates but all the above levies together not exceeding one-tenth of the market value of the land or building as may be prescribed.[(v) XXX]
