Section 33 in Assam State Capital Region Development Authority Act, 2017
33. Power of Authority to levy betterment charges.
(1)Where, in the opinion of the Authority as a consequence of any development project or schemes having been executed by the Authority in any area the value of any land in that area has increased or will increase, the Authority shall be entitled to levy upon the owner of the land or any person having an interest therein, a betterment charges in respect of the increase in value of the land resulting from the execution of the development project or scheme.(2)Such betterment charge shall be an amount not exceeding one-half of the amount by which the value of the land on the completion of the execution of the development project or schemes, estimated as If the land were clear of buildings, exceeds the value of the land immediately before such execution estimated in like manner:Provided that, in levying betterment charge on any land the Authority shall have regard to the extent and nature of benefit accruing to the land from the development project or scheme and such other factors as may be laid down by rules made in this behalf.(3)No betterment contribution shall be payable by the Government, the Authority or other local authority in respect of any land which is the property of the Government, the Authority or other local authority or by any public institution in respect of any land belonging to such Institution.
