Section 16 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
16.
(1)Lessee shall during the period of lease pay all rates taxes and all other charges due and becoming due in respect of the land and on immovable property thereupon.(2)The lessee shall pay to the Authority for services made available by the Authority such as water supply, sewerage, management of solid waste, at such rates or charges which the Authority shall decide from time to time.
