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State of Sikkim - Section

Section 70 in Sikkim Urban and Regional Planning and Development Act, 1998

70. Rates of development charge.

(1)For the purpose of assessing the development charge, the use of land and building shall be classified under the following categories:
(a)Agricultural,
(b)Residential,
(c)Industrial,
(d)Commercial, and
(e)Miscellaneous.
(2)In classifying the use of land and building under any of the categories mentioned in sub-section (1), the predominant purpose for which such land and building is used shall be the main basis for such classification:Provided that where land appurtenant to a building is used for any purpose independent of the building, development charge may be levied separately for such use also.
(3)The actual charges may vary from one town to another and within the town from one area to another depending on its development and institution or changed of use.
(4)The development charge shall not exceed:-
(a) For the institution of use,-  
(i) Forresidence Rs 10/- sq. mtr
(ii) Forindustry Rs 50/- sq. mtr
(iii) Forcommerce Rs 200/- sq. mtr
(b) For change of use,-  
(i) Fromagriculture to residence Rs 15/- sq. mtr
(ii) Fromagriculture to industry Rs 55/- sq. mtr
(iii) Fromagriculture to commerce Rs 205/- sq. mtr
(iv) Fromresidence to industry Rs 40/- sq. mtr
(v) Fromresidence to commerce Rs 190/- sq. mtr
(vi) Fromindustry to residence Rs 40/- sq. mtr
(viii) Fromindustry to commerce Rs 150/- sq. mtr