Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Regional And Town Planning (Second Amendment) Act, 2015 37 OF 2015 [21 August 2015] CONTENTS 1. Short title 2. Amendment of section 124B of Mah. XXXVII of 1966 3. Amendment of section 124J of Mah. XXXVII of 1966 Maharashtra Regional And Town Planning (Second Amendment) Act, 2015 37 OF 2015 [21 August 2015] An Act further to amend the Maharashtra Regional and Town Planning Act, 1966. WHEREAS it is expedient further to amend the Maharashtra Regional and Town Planning Act, 1966, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-sixth year of the Republic of India, as follows :- 1. Short title :- This Act may be called the Maharashtra Regional and Town Planning (Second Amendment) Act, 2015. 2. Amendment of section 124B of Mah. XXXVII of 1966 :- I n section 124B of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred to as "the principal Act"), after sub- section (2), the following subsection shall be inserted, namely :- "(2-1A) In respect of the area under the jurisdiction of any Planning Authority or a New Town Development Authority under this Act, where State Government declares its intention to undertake one or more Vital Urban Transport Projects, the development charges levied and collected under the provisions of sub-section (2) shall be increased by one hundred per cent. Explanation.-For the purposes of this section, the term "Vital Urban Transport Project" means a project related to Mass Rapid Transport System such as Metro Rail, Mono Rail, Bus Rapid Transport System and includes Freeway, Sealink, etc., in respect of which the State Government has, by notification in the Official Gazette, declared the intention to undertake such project either on its own behalf or through the Planning Authority, a New Town Development Authority, any other statutory authority, an agency owned and controlled by the Central Government or State Government, or a Government company incorporated under the provisions of the Companies Act, 2013 or any other law relating to companies for the time being in force.". 3. Amendment of section 124J of Mah. XXXVII of 1966 :- I n section 124J of the principal Act, to sub-section (3), the following proviso shall be added, namely :- " Provided that, the additional amount levied and collected as a result of increase in the development charge in accordance with the provisions of sub-section (2-1A) of section 124B, shall be applied, subject to the directions issued by the State Government, from time to time, only for the purposes of one or more Vital Urban Transport Projects, within the meaning of the said subsection." .