Section 102 in The Orissa Development Authorities Rules, 1983
102. Publication of notification for levy of development charge under Section 84.
(1)The notification for levy of development charge under Section 84 shall be published by the Authority in the Gazette as well as in one or more Oriya newspapers circulating within the area under the jurisdiction of the Authority. Notice giving the substance of the notification showing the rate of development charge for different areas and different uses as approved by the State Government shall subject to the provision of Section 106, be affixed on the Notice Board in the Head Office of the Authority along with a plan of the area showing boundaries of different areas and uses for which different development charges may have been approved by the State Government.(2)Before submitting proposal to the State Government seeking sanction to the levy of the development charge in the area, the Authority shall prepare a draft proposal indicating rates of development charge for different areas and different uses and publish the draft proposal in the Gazette by notification as well as by means of an advertisement in one or more Oriya newspapers circulating in the area under the jurisdiction of the Authority, inviting the general public to offer their suggestions and objections on the draft proposal within a period of one month from the date of its publication in the Gazette.(3)A copy of the notification referred to in Sub-rule (2) shall also be affixed on the Notice Board in the Head Office of the Authority and at conspicuous public places in the area covered by the draft proposal.(4)The draft proposal to levy the development charge shall show grounds and reasons for working out the various rates of development charges for different areas and uses.(5)After considering the suggestions and objections that may be received in response to the publication of the draft proposal under Sub-rule (2) on merits and after giving reasonable opportunity of hearing any person who may have made request of being heard, the Authority shall effect such modifications in the draft proposal as it may consider fit and submit the finalised proposal to the State Government for sanction.(6)The final proposal shall be submitted to the State Government including all suggestions and objections that might have been received by the Authority including the minutes of personal hearing, conducted, if any. While applying for the State Government's sanction for the levy of development charge, the Authority shall substantiate the proposal with such statement, plans, estimates and development works, etc. as may be relevant.
