Section 18 in Assam Industrial Infrastructure Development Corporation Act, 1990
18. Power to levy service charge.
- Notwithstanding anything contained in any contract or in any law for the time being in force, its shall be lawful for the Corporation to levy development cost, fees or service charges to cover its expenses on construction and maintenance of roads, drainage, water-supply and such other services and amenities as may be provided by it including provision or street lighting, as such rates as may be prescribed from time to time and such cost, fees or charges may be levied on the plot holders or other person receiving benefit of the services or amenities.
