Section 455A in Greater Hyderabad Municipal Corporation Act, 1955
455A. [ Regularisation of Buildings constructed without sanctioned plan. [Sections 455-A and 455-AA inserted by Act No.9 of 2008.]
- The Commissioner may regularise constructions made without obtaining sanctioned plan, subject to fulfilling the following conditions:-(a)submission of building plans to the competent authority duly paying all categories of fee and charges;(b)the construction shall be subject to the condition that all parameters laid down in relevant statutes, Master Plan, Zonal Development Plan, Building Bye-laws, Building Rules and other relevant Government Orders including [Telangana] Fire Service Act, 1999 (Act No.15 of 1999) and the National Building Code are satisfied;(c)payment of penalty equivalent to thirty three percent (33%) of the various categories of fees and charges payable by the applicant for obtaining building permission in addition to the regular fee and other charges payable.
