Section 10(3) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(3)Where the colony is proposed on a small piece of land, the area of which is less than one acre and the colonizer under clause (c) of sub-section (1) of Section 292-B of the Chhattisgarh Municipal Corporation Act, 1956 or Section 339-B of the Chhattisgarh Municipalities Act, 1961, as the case may be, exercises the option of paying fee, he shall do so in the following manner :-(a)The amount shall be paid at the current rate for raw land for the area as prescribed by the District Collector.(b)The amount shall be deposited in the designated "Services to the Poor Fund" bank account of the Municipality and a copy of the receipt alongwith a letter on Form-Eight shall be attached to the application under Rule 8,
