Section 85 in Kerala Town and Country Planning Act, 2016
85. Levy of user fee.
(1)In order to recover fully or partly the capital expenditure and the cost of maintenance of utilities, amenities, services or facilities provided by a Development Authority, Municipal Corporation, Municipal Council. Town Panchayat or Village Panchayat, it may levy and collect a charge from the users thereof, to be called the user fee.(2)The amount of user fee to be levied and the manner of assessment and collection shall be such as may be prescribed.(3)The Development Authority, Municipal Corporation Municipal Council, Town Panchayat or Village Panchayat concerned may assign, on such terms and conditions, as may be agreed, the task of providing and maintaining utility, amenity, service or facility, within the area of its jurisdiction, to any person or agency including an association or body of individuals, whether corporate or not, and permit them to collect such user fee from such beneficiaries and subject to such terms and conditions as may be prescribed.
