Section 31 in Uttarakhand River Valley (Development and Management) Act, 2005
31. Imposition of cess & fee.
(1)Notwithstanding in any other law and subject to any limitation imposed by parliament by law relating to mineral development, the Authority may impose a cess on mineral rights in the River Valley at such rates as may be prescribed.(2)Any cess imposed under this section shall be subject to confirmation by the State Government and shall be leviable with effect from such date as may be appointed in this behalf by the State Government.(3)The Authority may take such fees for giving NOC or permission for the activities mentioned in section 21 of this Act or for other activities as may be prescribed.
