Section 15(2) in U.P. Urban Planning and Development Act, 1973
(2)Every application under Sub-section (1) shall be accompanied by such fee as may be prescribed by rules.[(2-A) The Authority shall be entitled to levy development fees mutation charges, stacking fees and water fees in such manner and at such rates as may be prescribed.Provided that the amount of stacking fees levied in respect of an area which is not being developed or has not been developed, by the Authority, shall be transferred to the local authority within whose local limits such area Is situated.] [Inserted by section-3(a) of amendment act-1997 (Act No-3 of 1997) dated 02.05.1997]
