Section 3(xv) in New Bombay Disposal Land Regulations, 1975
(xv)Payment of service cost. - (a) The lessee shall make to the Corporation a yearly payment at such rate as the Corporation may determine from time to time as his contribution to the cost of establishing and maintaining civic amenities such as roads, water, drainage, conservancy, for the demised land regardless of the extent of benefit derived by him for such amenities; provided that no payment shall be due to be made one year after such civic amenities have been transferred to a Local Authority constituted under any law for the time being in force, provided further that if the period to be calculated for such payment is less than years, the payment shall be made on pro-rata basis.
