Section 61(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)The appropriate planning authority or the executive authority of the local authority, as the case may be, shall on such application being made or if no such application is made, 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 Town Planning Officer, 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 fix a date by which such payment shall be made and, interest at the rate of six percent per annum upon any amount outstanding shall be payable from that date.
