Section 124A(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Subject to the provisions of this Act, the Planning Authority or the Development Authority (hereinafter in this Chapter collectively referred as "the Authority"), shall levy within the arena of its jurisdiction development charge on the institution of use or change of use of any land or building, or development of any land or building, for which permission is required under this Act, at the rates specified by or under the provisions of this Chapter:Provided that, where land appurtenant to a building is used for any purpose independent of the building, development charge may be levied separately for the building and the land.
