Section 104(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Any person who intends to carry out any development or to change any use of any land for which permission under Chapter VII is necessary, whether he has applied for such permission or not, or who has commenced the carrying out of any such development or has carried out such development or change of any such use, shall apply to the Planning Authority or the Development Authority for the at assessment of development charge payable in respect thereof.
