Section 86(3) in The Orissa Development Authorities Act, 1982
(3)On determination of the development charge leviable on any land or building under Sub-section (2), the Authority shall give to the person liable the pay such charge a notice in writing of the amount of development charge payable by him and the date by which such payment shall be made and such notice shall also state that in the event of failure to make such payment on or before such date, interest at the rate of six percent, per annum shall be payable from such date on the amount remaining unpaid.
