Section 41 in The Gurugram Metropolitan Development Authority Act, 2017
41. Charges and levies receivable by Authority.
(1)The Authority shall be eligible to receive the proportionate development charges for external development work and paid or payable by an owner granted a licence in the notified area of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975):Provided that such proportionate development charges shall be collected by the Director under the said Act and transferred to the Authority.(2)The Authority shall receive the conversion charge payable under sub-sections (1) and (1A) of section 7 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963).(3)The Authority shall have the power to levy a duty on the transfer of immovable properties situated within the limits of the notified area in addition to the duty imposed under the Indian Stamp Act, 1899 (Central Act 2 of 1899), as in force for the time being in the State of Haryana, on every instrument of the description specified below and at such rate, as the State Government may, by notification, direct, which shall not be more than two per centum on the amount specified below against such instruments:-(i)sale of immovable property - the amount or value of the consideration for the sale as set forth in the instrument;(ii)exchange of immovable property - the value of the property or the greater value as set forth in the instrument;(iii)gift of immovable property - the value of the property as set forth in the instrument;(iv)mortgage with possession of immovable property - the amount secured by the mortgage as set forth in the instrument;(v)lease in perpetuity of immovable property - the amount equal to one-sixth of the whole amount or value of the rent which shall be paid or delivered in respect of the first fifty years of the lease, as set forth in the instrument:Provided that the said duty shall be collected, at the time of registration of documents by the Registrar or Sub-Registrar under the Indian Registration Act, 1908 (Central Act 16 of 1908) and paid to the Authority.(4)The Authority may levy, with the prior approval of the State Government, a charge, at such rates, as may be notified, on the sale and consumption of liquor in the notified area:Provided that such charge shall be collected by the Excise Commissioner under the Punjab Excise Act, 1914 (Punjab Act 1 of 1914) and transferred to the Authority.
