Section 86 in The Bihar (Coal Mining) Area Development Authority Act, 1986
86. Levy of Development Charge.
(1)Subject to the provisions of this Act and the rules under it and with previous sanction of the Government, the Authority shall, by a notification published in the Official Gazette, levy a charge (hereinafter called the Development Charge) on the carrying out of any Development or the institution or change of use of land, for which permission is required under Chapter V of this Act, the whole or any part of the Coal Mining Development Area at the rates as may be prescribed.(2)The rates may be different for different parts of the Coal Mining Development Area and for different uses.(3)The charge shall be leviable, not exceeding Rupees [One Thousand] [Substituted for 'Five Hundred' vide Section 7 of the (Amendment) Act, 1992 [24 of 1992].] on any person who undertakes or carries out such development and institutes or changes any use.(4)The Government may, by rules, provide for the exemption from the levy of development charge, any development, or institution, or change of any use of any land specified in the rules.
