Section 141(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Where a scheme has been prepared under chapter XII of this Act, the Authority is of the opinion that as a consequent of the scheme having been executed the value of any land or building in a planning area has increased or is likely to increase, the Authority may in respect of such land or building, levy a charge (hereinafter called the betterment charge) keeping in view the increase or likely increase of value resulting from the execution of such a scheme :Provided that the betterment charge so levied shall not exceed one- third of the amount by which the value of the land or building has increased or is likely to increase :Provided further that no betterment charge will be levied on the land vested in or under the control, or in the possession of the Central Government or the State Government.
