Section 38 in Tripura Town and Country Planning Act, 1975
38. Levy of development charge.
(1)Subject to the provisions of this Act, and the rules under it and with the previous sanction of the State Government, every Planning Authority shall, by a notification published in the official Gazette, levy a charge (hereinafter called the development charge) on the carrying out of any development or the institution or change of use of land, for which permission is required under Chapter VI of this Act, in the whole or any part of the planning area, at rates specified in S. 39:Provided that the rates may be different for different parts of the Planning Area.(2)The charge shall be leviable on any person who undertakes or carries out such development and institutes or changes any such use.(3)Notwithstanding anything contained in sub-section (1) and (2), no development charge shall be levied on development, or institution of, or change of use of any land vested hi or under the control or possession of the Central Government, the State Government or any Local Authority.(4)The State Government may, by rules, provide for the exemption from the levy development charge of any development, or institution or change of any use of any land specified in the rules.
