Section 124E(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Any person who, after the commencement of the Maharashtra Regional and Town Planning (Amendment) Act, 1992, intends to carry out any development or institute or change any use of any land or building for which permission is required under this Act, whether he has applied for such permission or not, or who has commenced carrying out any such development or has carried out such development or instituted or changed any such use, shall apply to the Authority within such time and in such manner as may be prescribed, for the assessment of development charge payable in respect thereof.
