274A. [ Levy of development charges. [Inserted vide Orissa Act No. 12 of 1953.]
(1)Subject to the provisions of this Act and the rules made thereunder, a Municipality may, with the previous sanction of the State Government, by notification, levy a development charge on lands and buildings within the area under its jurisdiction at such rate, not exceeding the maximum rates specified in Sub-section (3), as it may determine :Provided that different rates of development charges may be specified for different parts of the relevant area or areas and for different uses.(2)The development charges on land's and buildings leviable under Sub-section (1) shall be assessed with reference to their use for different purposes such as -(i)Industrial;(ii)Commercial;(iii)Residential; and(iv)Miscellaneous :Provided that in classifying the lands or buildings under any of the said purposes, the predominant purpose for which such lands and buildings are used shall be the main basis.(3)The rates of development charges shall be determined -(a)in the case of development of land, at a rate to be specified per hectare; and(b)in the case of development of a building, at a rate to be specified per square metre of the floor area of the building :Provided that no such rate shall exceed fifty thousand rupees in the case of development of land, and fifteen rupees per square meter in the case of development of a building :Provided further that where land appurtenant to a building is used for any purpose independent of building, development charge may be levied separately for such use also.(4)The procedure relating to assessment and recovery of development charges under this section shall be such as may be prescribed.]Chapter-XVIII Nuisance
