Section 47 in Maharashtra Horticulture Development Corporation Act, 1984
47. Liability to pay service charges.
- In addition to the capital expenditure and annual expenditure to be apportioned on plot-holders, each plot-holder shall be liable to pay to the Corporation an amount equal to five per cent. of the annual expenditure and fifteen per cent. of the capital expenditure on the farm of estate towards service charges:Provided that, the plot-holder who opts to share a net income with the Corporation in accordance with the provisions of section 50 shall not be liable to pay such service charges.
