Section 9 in New External Development Charges Policy (In short New EDC Policy), 2004
9.
Since it is a special one-time concession being offered to the promoters liquidate the old pending arrears, so it is required to voluntarily furnish a written, irrecoverable and legal undertaking in the specified format to the effect that the revised basic rates (except the calculation part) and the schedule of the payment shall not be challenged, in any Court or Tribunal or Commission or Appellate/Reversionary Forum whatsoever including the invocation of Writ Jurisdiction of the Courts.
