Section 125 in Punjab Regional and Town Planning and Development Act, 1995
125. Contribution towards cost of scheme.
(1)The cost of the scheme shall be met wholly or in part -(a)where reconstitution of plots is not involved, by the levy of development charge under Chapter XIII, and(b)in other cases, by a contribution to be levied by the Authority on each re-constituted plot included in the final scheme calculated in proportion to the increment which is estimated to accrue in respect of such plot by the Arbitrator :Provided that -(i)no such contribution shall exceed half the increment estimated by the Arbitrator to accrue in respect of such re-constituted plot;(ii)no such contribution shall be levied on a plot used, allotted or reserved for a public purpose or purpose of the Authority, such plot being solely for the benefit of the owners or residents within the area of the scheme;(iii)the contribution levied on a plot used, allotted or reserved for a public purpose or purpose of the 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 to the benefit estimated to accrue to the general public from such use, allotment or reservation.(2)The owner of each re-constituted plot included in a final scheme shall be primarily liable for the payment of the contribution leviable in respect of such plot.
