Section 85 in The Orissa Development Authorities Act, 1982
85. Rates of development charges.
(1)The development charges on lands and buildings leviable under Section 84 snail be assessed with reference to their use for different purposes, such as-(i)Industrial ;(ii)Commercial;(iii)Residential and(iv)Miscellaneous :Provided that in classifying the lands or buildings under any of the purposes mentioned in Sub-section (1) the predominant purpose for which such lands and buildings are used shall be the main basis.(2)The rates of development charges shall be determined-(a)in the cases of development of land, at a rate to be specified per hectare; and(b)in the case of development of a building at a rate to be specified per square metre of the floor area of the building :[Provided that no such rate shall exceed fifty thousand rupees per hectare in the case of development of land, and fifteen rupees per squire metre in the case of development of a building :] [Substituted vide Orissa Act No. 23 of 1982.]Provided further that where land appurtenant to a building is used for any purpose independent of a building, development charge may be levied separately for such use also.
