Section 69(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)In accordance with the provisions of this Act, and the rules made thereunder and with the previous sanction of the State Government, the Authority shall, by notification published in the official Gazette, levy a charge (herein-after called the development fees) on the carrying out of any development or charge of use of land for which permission of the Authority is required at the rate prescribed in the rule:-
