(3)The rates of development charges shall be determined -(a)in the case of development of land, at a rate to be specified per hectare; and(b)in the case of development of a building, at a rate to be specified per square metre of the floor area of the building :Provided that no such rate shall exceed fifty thousand rupees in the case of development of land, and fifteen rupees per square meter in the case of development of a building :Provided further that where land appurtenant to a building is used for any purpose independent of building, development charge may be levied separately for such use also.
