Section 6 in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
6. Buildings to be covered under this Act.
(1)It is made clear that this Act shall apply to those buildings only, which have been constructed on or before the 11th day of September, 2003.(2)The case of non-compoundable violations, which have already been detected by the competent authorities and in respect of which the proceedings are still pending with the concerned authorities, shall also be settled in accordance with this Act. However, for getting such cases, settled, the owner shall have to make an application afresh in Form 'A'.(3)The non-compoundable violations made after the date specified in sub- section (1), shall not be compounded.(4)The one time settlement shall, however, be without any prejudice to the disciplinary action, as may be taken against the concerned Officer or official of the Corporation, Municipal Council or Nagar Panchayat, as the case may be, who is found responsible for aiding or abetting such violation.
