Section 46 in Hyderabad Metropolitan Development Authority Act, 2008
46. Assessment and 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.
