Section 69 in Sikkim Urban and Regional Planning and Development Act, 1998
69. Levy of development charge.
(1)Subject to the provisions of this Act and the rules made thereunder, and with the previous sanction of the Government, every Authority shall, by 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 in required to be obtained under Chapter VII of this Act, in the whole or any part of the development area, at the rates specified in section 70:Provided that the rates may be different for different parts of the development area.(2)The development charge shall be leviable on any person who undertakes or carries out such development and institutes or changes any such use.(3)Notwithstanding anything contained in sub-section (1) and (2), no development charge shall be levied on development or institution of, change of use of any land vested in, or under the control or possession of the Central Government, the State Government or any local authority.(4)The Government may, by rules, provided for exemption from the levy of development charge, any development, institution or change of any use of any land specified in the rules.
