Section 43 in The Gurugram Metropolitan Development Authority Act, 2017
43. Power to levy user charges.
(1)The Authority may, for the purposes of recovering wholly or in part, any expenditure on any infrastructure development work or urban amenity provided or maintained by it, directly or indirectly under its authorisation, levy and collect a charge from the users of such infrastructure development work or urban amenity.(2)The user charge for each infrastructure development work or urban amenity shall be such, as may be determined, by the Authority:Provided that the Authority shall be eligible to collect the user charge from such date, not being less than a period of seven days from the date of its publication on the website of the Authority.(3)The Chief Executive Officer may authorise or assign any person, company, board or any other agency, the collection of the user charge on such terms and conditions, as the Chief Executive Officer may, with the prior approval of the Authority, determine.
