Section 21 in Himachal Pradesh Infrastructure Develoment Act, 2001
21. Fee.
(1)The Board may charge such fee, for carrying out any of its functions, as prescribed by regulations or in terms of any agreement or arrangement entered into by it.(2)The Board may also permit any person developing a project under section 14 to receive a similar amount as fee, if the project developed by such a person is undertaken by any other person.
