Section 41 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
41. Levy and collection of user charges.
(1)The Authority may, for the purposes of recovering wholly or in part, any expenditure on any infrastructure development work or amenity provided or maintained by it, directly or indirectly under its authorization, levy and collect a charge from the users of such infrastructure development work or amenity.(2)The user charge for each infrastructure development work or amenity shall be such, as may be determined by the Authority :Provided that the Authority shall be eligible to collect the user charge from such date, not being less than a period of seven days from the date of its publication by the Authority.(3)The Chief Executive Officer may authorise or assign any person, company, board or any other agency, the collection of the user charge on such terms and conditions, as the Chief Executive Officer may, with the prior approval of the Authority, determine.
