Section 5 in New External Development Charges Policy (In short New EDC Policy), 2004
5.
The 20% of the capitalized amount, which required to be deposited by the promoter by 30th June, 2004 with an undertaking that he will withdraw all appeals, revisions and writ petitions, if any, and will not challenge, this policy in any Court of Law, the basis EDC rates and methodology of calculation, except the arithmetical calculations (Specimen of undertaking can be obtained from the office of Chief Administrator).
