Section 80(3) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(3)The Authority may impose special condition to the developer to develop the road and drain abutting that particular plot, provided that if the developer agree to contribute towards the development charge for developing adjoining roads and drains or decides to relinquish a part of these land for improvement of road, drain or creation of open space for the locality without asking for any compensation to the satisfaction of the Authority, it may consider allowing additional proportionate FAR in that particular plot.
