Section 56(1) in Puducherry Town and Country Planning Act, 1969
(1)If any development of land is commenced or carried out or any use is instituted changed without payment of the amount of the Development Charge assessed under the provisions of this Chapter, the amount of Development Charge shall, subject to prior payment of land revenue, if any, be a first charge upon the interest of the person so liable in the land on which development has been commenced or carried out or use has been instituted or changed and also in any other land in which such person has any interest.
