Section 41 in Arunachal Pradesh Urban and Country Planning Act, 2007
41. Assessment of development charge.
(1)Any person who intends to carry out any development or to institute or change any use of any land for which permission under Chapter VI is necessary, whether he has applied for such permission or not, or who has commenced the carrying out of any such development or has carried out such development or instituted or changed any such use. shall apply to Planning Authority /Local Planning Authority in the manner prescribed for the assessment of development charge payable in respect thereof.(2)The State Urban and Country Planning Board / Local Planning Authority sha11, on such application being made, or if no such application is made, after serving a notice on the person liable for development charge, determine whether or not and if so, what development charge is leviable in respect of that development or use.(3)The Special Officer nominated for the purpose shall after giving a reasonable opportunity of being heard to the person who has made an application under sub-section (1) or who has been served with a notice under sub-section (2) make a report to the Local Planning Authority and State Urban and Country Planning Board.(4)After taking into consideration the aforesaid report the Local Planning Authority and State Urban and Country Planning Board shall assess the amount of development charge by an order.Provided that(a)where permission under Chapter-VII has not been granted for carrying out the said development, the District Urban Development and State Urban and Country Planning Board may postpone the assessment of the development charge;(b)where the application relates to the carrying out of any development, the Local Planning Authority and State Urban and Country Planning Board may refuse to assess the development charge payable in respect thereof, unless it is satisfied that the applicant has an interest in the land sufficient to enable him to many out such development, or that the applicant will carry out the development within such period as the Local Planning Authority and State Urban and Country Planning Board considers appropriate;(c)Where the application relates to the institution or change of any use the Local Planning Authority and State Urban and Country Planning Board may refuse to assess the amount of development charge in respect thereof unless it is satisfied that the use will be instituted within such period as the Local Planning Authority considers appropriate.(5)The Local Planning Authority and State Urban and Country Planning Board shall deliver or serve a copy of such order on the applicant or the person liable for the development charge(6)Such order of assessment, subject to provisions of section 42, shall be final and shall not be questioned in any court,
