Section 103(1) in The Orissa Development Authorities Rules, 1983
(1)If before the notification for levy of development charge is issued under Section 84 any person has commenced the carrying out of any development work or has carried out such development or instituted or changed the use of any land or building for which permission is required under the Act, he shall, within three months from the date of publication of the said notification, make an application to the Authority for the assessment of development charge. In other case such as, in cases where development work or change in the use of land or building is to be undertaken after the publication of the aforesaid notification in the Orissa Gazette, any application for assessment of development charge shall be made prior to three months before undertaking the work or changing the use alongwith the application seeking permission for such work or change of such use.
