Section 106A in West Bengal Town and Country (Planning and Development) Act, 1979
106A. [ Levy of civic amenity charge. - (1) Notwithstanding anything contained in the foregoing provisions of this chapter, every Planning Authority or Development Authority may, in accordance with the provisions of this Act and the rules made thereunder and with the previous sanction of the State government, by notification, levy a charge (hereinafter called the civic amenity charge) for extending such civic amenity to the whole or any part of the Planning Area and at such rate as may be prescribed.
(2)The civic amenity charge shall be recoverable as arrears of land revenue.Explanation. - For the purposes of this section, "civic amenity" shall have the same meaning as in the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975 (West Bengal Act. XLII of 1975).] [Section 106A inserted by Section 2 of the West Bengal Town and Country (Planning and Development) (Amendment) Act. 1993 (West Bengal Act No. 7 of 1993).]
