Section 6(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(1)The amounts accruing to the Planning Authority on account of compounding fee shall be kept by the Planning Authority in a separate head of account layout-wise and utilised for providing on-site infrastructure (other than electricity supply) in the layout:Provided that, fifteen per cent. of such amount shall be retained by the Planning Authority towards administrative charges.
