Section 39 in Arunachal Pradesh Urban and Country Planning Act, 2007
39. Levy of Development Charge.
(1)Subject to the provisions of this Act, and the rules so made under it and with previous sanction of the State Government/ State Urban and Country Planning Board, every Local Planning Authority shall by a notification published in the Official Gazette, levy a charge (hereinafter called Development Charge) on the carrying out of any development or the institution or change of use of land, for which permission is required under Chapter VI of this Act, in the whole or any part of the planning area, at rates specified in section 40:Provided that the rate may be different for different parts of the planning area.(2)The charge shall be leviable on any person who undertakes or carries out such development and institutes or changes any such use.(3)Notwithstanding anything contained in sub-sections (1) and (2), no development charge shall be levied on development or institution of or change of use of any land vested in or under the control or possession of the Central Government/State Government or any Local Authority.(4)The State Government/State Urban and Country Planning Board, may by rules provide for the exemption from the levy of the development charge any development, or institution or change of any use of any land specified in the rules;
