Section 30 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
30.
If the Authority in future grants any additional benefits due to amendments in the development plan are development rules, such as additional floor area ratio or change in use or any concession whatsoever which may be financially beneficial to the lessee or licensee, the Authority shall have power to charge additional premium and/or fees, as the case may be, at the rate decided by it and proportionate increase in the lease rent.
