Section 124E(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The Authority shall, on such application being made or if no such application is made, by a person instituting or changing any use of any land or building, then after serving a notice in writing on the person liable to such payment and after calling for a report in this behalf from the concerned officer of the Authority, after taking into consideration the report aforesaid, determine whether or not and if so, what development charge is leviable in respect of that development or, institution of use or change of use, and after giving the person concerned an opportunity to be heard, shall then assess the amount of development charge payable by such person and give to such person a notice in writing of such assessment:Provided that, -(a)where permission under this Act 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 or any development, the Authority may refuse to assess the amount of development charge payable by such person concerned unless it is satisfied that the applicant has an interest in the land or building sufficient to enable him to carry out such development or that the applicant Is able to acquire such interest and that the applicant shall carry out the development within such period as the Authority may determine.
