Section 87 in The Bihar (Coal Mining) Area Development Authority Act, 1986
87. Rates of Development Charges.
(1)For the purpose of assessing the development charges, the use of land and building shall be classified under the following main categories:-(i)Industrial;(ii)Commercial;(iii)Residential;(iv)Agricultural;(v)Miscellaneous;(vi)Educational;(vii)Health and Medical Care; and(viii)Drinking Water Supply.(2)In classifying the use of land and building under any of the categories mentioned in sub-section (1) above the predominant purpose for which such land and building are used shall be the main basis for such classification.(3)The rates of development charge shall be determined on the proposed use of land and shall be at a rate, the maximum of which shall be fifty per cent of the cost of developed land.
