(1)For the purpose of assessing the development charges, the use of land or building shall be classified under the following categories:-(i)Industrial;(ii)Commercial;(iii)Residential;(iv)Agricultural or conservation and recreational; and(v)Miscellaneous (other uses).(2)In classifying the use of land or building under any of the categories mentioned in sub-section (1), the predominant purpose for which such land or building is used shall be the main basis for such classification.]
