Section 3A(1) in The Haryana Development and Regulation of Urban Areas Act, 1975
(1)Any colonizer whom a license has been given under this Act shall deposit as [State Infrastructure Development Charges]a sum [at such rate as may be prescribed by the Government from time to time, per sq. metrs. of the gross area and of the covered area of all the floors in case of flats proposed to be developed by him into a colony] [Substituted for the words 'at the rate of rupee one per square metre of the plotted area proposed to be developed by him as residential, commercial or industrial (excluding the areas used by the public for general purposes) into a colony' by Haryana Act 17 of 1996.] in two equal instalments. The first instalment shall be deposited within 60 days from the date of the grant of the license and the second instalment to be deposited within six months from the date of grant of the license.
