Section 69(5) in Guwahati Metropolitan Development Authority Act, 1985
(5)(i)For the purpose of providing and maintaining any amenity, the Authority may also levy such fees as it may consider necessary which shall be in addition to any fee for the time being leviable under this Act any other law in force, in respect of any land or building on the transferee or occupier thereof.(ii)Where any transferee or occupier makes any default in the payment of any fee levied under clause (1) of sub-section (5), the Authority may direct that in addition to the amount of the arrears, a sum of not exceeding that amount shall be recovered from the transferee or occupier, as the case may be, way of penalty.(iii)In case of any default in payment of an amount payable under this Act, the outstanding amount in default together with any sum, if any directed to be paid by way of penalty under clause (ii) of sub section (5), may be recovered from the transferee or occupier, as the case may be, in the same manner as arrear of land revenue.
