Section 89(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)The cost of the scheme shall be met wholly or in part by contribution to be levied by the Development Authority on each plot included in the scheme calculated in proportion to the increment which is estimated to accrue in respect of such plot by the Development Authority :Provided that -(a)no such contribution shall exceed the increment estimated by the Development Authority to accrue in respect of each plot;(b)where a plot is subject to mortgage with possession or to a lease, the Development Authority shall determine in what proportion the mortgagee or lessee on the one hand and the mortgagor or lessor on the other hand, shall pay such contribution;(c)no such contribution shall be levied on a plot used, allotted or reserved, for a public purpose or purposes of the Development Authority, such plot being solely for the benefit of the owners or residents within the area of the scheme; the contribution levied on a plot used, allotted or reserved for a public purpose or purposes of the Development Authority, which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, shall be calculated in the proportion of the benefit estimated to accrue to the general public from such use, allotment or reservation.
