Section 8 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
8.
(1)The Authority shall, taking into consideration, the cost of land acquisition, cost of rehabilitation, maintenance and administrative cost, development cost, location and usage of the property, fix reserve premium every year for different land uses which shall come in force from the first day of June of every year :Provided that in case it is not fixed for any year, reserved premiums for the current year shall be determined by enhancing the premiums reserved for the previous year by Ten percent which shall come in force from the first day of June of that year.(2)Notwithstanding anything contained in these rules, the Authority may, for any specific area or category of immovable property, considering increase in the value of land or due to status of development, make special revision of the reserved premium at any time, which shall come into effect from the date of order.(3)Transfer of immovable property of the Authority, in general, shall not be done on less than the premium reserved for the property concerned or the category that of:Provided that when the land or plot is used for the purpose of Public Private Partnership agreement like Build-Own-Operate-Transfer agreement, Build-Own-Operate-Maintain agreement, Build and Transfer agreement, Build-Lease-Transfer agreement, Build-Operate-Transfer agreement, Lease and Management agreement, Management agreement, Rehabilitate-Operate-Transfer agreement, Rehabilitate-Own-Operate-Maintain agreement, Service Contract agreement, Supply-Operator-Transfer agreement or any other Public Private-Partnership agreement known by any name whatsoever, the transfer may be done considering the technical-economical feasibility of the project, on less than the reserved premium as decided by the Authority.
