Section 10 in The Greater Noida Industrial Development Area Building Regulations, 1992
10. Building permit fee and calculations thereof.
(1)The scale of fees for building permit shall be as follows :(a)Residential buildings Re 1/- per sq. mtr. of covered areas on all floor.(b)Mercantile or business buildings Rs. 10/- per sq. mtr. covered area.(c)For all other types of buildings Rs. 5/- per sq. mtr. of covered area.(2)The fee for internal additions and alterations shall be 10 per cent of the original building permit fee paid for plans in question. In case original building permit fee paid is not known, fee for the whole building shall be calculated on area basis and 10 per cent of this shall be charged as plan submission fee. If apart from internal alteration, some additional area is proposed to be covered then the fee for such additional area shall be worked out on the area basis and shall separately be added in the above fee.(3)If the use of the building is changed then the fee in case of additions and alterations of buildings, shall be calculated with reference to the use proposed.(4)In case of re-erection of existing building after demolition, fees chargeable shall be the same as erection of new buildings.(5)The fee for revised plan of a building which has already been sanctioned, shall be one-forth of the fee chargeable on the sanctioned plan, subject to the condition that the covered area of the building has not increased then in the original sanctioned plan.(6)The area covered under the basement, as the case may be, shall be counted towards the covered area.(7)The fee in case of buildings with principal and subsidiary occupancies, in which the fees leviable are different than the fees for the total building schemes shall be as per the rates for individual occupancies.(8)The revalidation fee of a building permit shall be 10 per cent of the original building permit fee paid with the application, if the application is made within the period of validity (two years) of the building permit. In case the building is under construction as per the sanctioned plans and the application is made after two years from the date of sanction then the revalidation fee shall be original building permit fee.
