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State of Chattisgarh - Section

Section 8 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

8. Application for the development of the colony and permission fee.

(1)When a colonizer registered under Rule 3 wants to establish any colony and take up development work, he shall submit an application in five copies to the Competent Authority in Form-Four together with the fee prescribed under sub-rule (2) at least ninety days before the proposed date for starting the development work of the colony or sale of plots.
(2)Fee for the permission of development of the colony shall be payable as follows and it shall be deposited by the colonizer in the treasury of Municipality or Municipal Corporation, as the case may be, and a true copy of the receipt shall be enclosed with the application to be submitted under sub-rule (1):-
S. No. Area Fee for Permission for development of Colony
(a) Municipal Corporation having population of three lacs or more. Rupees fifty thousands per hectare
(b) Municipal Corporation having population of less than three lacs Rupees twenty-five thousands per hectare
(c) Municipal Councils Rupees ten thousands per hectare
(d) Nagar Panchayats Rupees five thousand per hectare