Section 36 in New Town, Kolkata Development Authority Act, 2007
36. Levy assessment and recovery of amenity charge.
(1)The Development Authority may with the previous sanction of the State Government, levy a charge to be called amenity charge, for providing such amenity to the whole or any part of the area of New Town, Kolkata and at such rate, as may be approved by the State Government.(2)The amenity charge realized by the Development Authority under this section shall be credited to the Development Fund, and the Development Authority shall have the power to incur expenditure from the Development Fund from time to time for the purpose of providing better amenity to any area within New Town, Kolkata.
