Section 283 in The Coimbatore City Municipal Corporation Act, 1981
283. Power of Commissioner to impose penalty in the case of unauthorised constructions or alterations.
- Notwithstanding any action taken under section 282 or under sub-section (1) of section 441 where in the opinion of the Commissioner any building has been constructed or altered otherwise than in accordance with the plans and specifications which have been approved or in contravention of any of the provisions of this Act or any rule, by-law, order or declaration made under this Act the Commissioner may direct the owner of such building to pay by way of penalty a sum not exceeding fifty rupees for every half year or part thereof in respect of every nine square metres or part thereof covered by the portion or portions of the building so constructed or altered, the area of the ground floor and the other floors, if any being reckoned Separately. Such penalty shall be recovered in the same manner as the property tax until the portion or portions aforesaid are removed or rectified by the owner and the resulting construction is approved by the Commissioner.
