Section 69 in Guwahati Metropolitan Development Authority Act, 1985
69. Levy of development charge.
(1)In accordance with the provisions of this Act, and the rules made thereunder and with the previous sanction of the State Government, the Authority shall, by notification published in the official Gazette, levy a charge (herein-after called the development fees) on the carrying out of any development or charge of use of land for which permission of the Authority is required at the rate prescribed in the rule:-(2)The fees shall be leviable on any person who undertakes or carries our such development or charges any such use.(3)Notwithstanding anything contained in sub-sections (1) and(2), no development fees shall be levied on development or charge of use of any land vested in 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 of development fees on any development or charge of any use of any land specified in the rules.(5)(i)For the purpose of providing and maintaining any amenity, the Authority may also levy such fees as it may consider necessary which shall be in addition to any fee for the time being leviable under this Act any other law in force, in respect of any land or building on the transferee or occupier thereof.(ii)Where any transferee or occupier makes any default in the payment of any fee levied under clause (1) of sub-section (5), the Authority may direct that in addition to the amount of the arrears, a sum of not exceeding that amount shall be recovered from the transferee or occupier, as the case may be, way of penalty.(iii)In case of any default in payment of an amount payable under this Act, the outstanding amount in default together with any sum, if any directed to be paid by way of penalty under clause (ii) of sub section (5), may be recovered from the transferee or occupier, as the case may be, in the same manner as arrear of land revenue.
