Section 103 in The Orissa Development Authorities Rules, 1983
103. Assessment and recovery of development charges under Section 86.
(1)If before the notification for levy of development charge is issued under Section 84 any person has commenced the carrying out of any development work or has carried out such development or instituted or changed the use of any land or building for which permission is required under the Act, he shall, within three months from the date of publication of the said notification, make an application to the Authority for the assessment of development charge. In other case such as, in cases where development work or change in the use of land or building is to be undertaken after the publication of the aforesaid notification in the Orissa Gazette, any application for assessment of development charge shall be made prior to three months before undertaking the work or changing the use alongwith the application seeking permission for such work or change of such use.(2)The application under Sub-rule (1) shall be accompanied by a plan or plans giving the boundary of the plot or land, its area, plot, number, survey number, name of the village in which such plot or land situates along with thana number and the name of town planning scheme, if any, and also detailed building plan of the construction with floor area of each floor, if any construction is proposed, for assessment of development charge.(3)Before deciding the development charge the applicant shall be given an opportunity to explain plans and documents submitted by him.(4)After giving reasonable opportunity of personal hearing to the applicant and after considering the representations, if any, received from him, the development charge shall be assessed and communicated in writing to the applicant.
