Section 88(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(4)After taking into consideration the aforesaid report, the Authority shall assess the amount of Development Charge by an order provided that:-(a)where permission under Chapter V has not been granted for carrying out the said development, the Authority may postpone the assessment of the Development Charge;(b)where the application relates to the carrying out of any development, the Authority may refuse to assess the Development Charge payable in respect thereof, unless it is satisfied that the applicant has an interest in the land sufficient to enable him to carry out such development or that the applicant is able to obtain such interest and that the applicant will carry out the development within such period as the Authority considers appropriate;(c)where the applicant relates to the substitution or change of any use, the Authority may refuse to assess the amount of Development Charge in respect thereof unless it is satisfied that the use will be instituted within such period as the Authority consider appropriate.
