Section 18 in Karnataka Town and Country Planning Act, 1961
18. Recovery of a fee in certain cases of permission for change in the use of land or building.
- [(1) Where permission for change of land use or development of land or building is granted under section 14A or section 14B or section 15 or section 17 and such change of land use or development is capable of yielding a better income to the owner, the Planning Authority may levy a prescribed fee not exceeding one-third of the estimated increase in the value of the land or building in the prescribed manner for permitting such change of land use or development of land or building] [Substituted by Act 23 of 2004 w.e.f. 03.06.2004][[(1A) Where an application for permission for development of building or land or sanction for sub-division of plot or layout of Private Street is submitted under section 15 or 17 to any Planning Authority, such Planning Authority shall levy and collect an additional prescribed fee for rejuvenation of lakes or tanks, if any, in that local planning area.] [Substituted by Act 38 of 2015 w.e.f 10.09.2015]](2)Any person aggrieved by the levy of fee under sub-section (1), may within such period as may be prescribed, appeal to the District Court having jurisdiction on the ground that the change or development is not capable of yielding a better income to the owner. The decision of the District Court on such appeal shall be final.(3)[ The State Government may exempt any Board, Authority or body constituted by or under any law and owned or controlled by the State Government or Central Government or an infrastructure Project promoted or implemented by any Company or person and approved by the State Government or Central Government from the payment of fee specified under sub-section (1).Explanation. - For the purpose of this section and section 18A "Infrastructure Project " means,-(a)road, bridge, air port, port, inland water ways and inland ports, rail system or any other public facility of a similar nature as may be notified by the State Government from time to time;(b)a highway project including housing or other activities being an integral part of that project;(c)water supply project, irrigation project, sanitation and sewerage system."(d)a tourism project with an investment of not less than Rupees one hundred crores as may be notified by the State Government from time to time]
