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State of Jharkhand - Section

Section 78 in Jharkhand Building Byelaws 2016

78. Compounding Rate.

- 78.1 Compounding Rates for various categories shall be as per Table- 25;Table 25: Compounding rates
Sl. Situations Compounding fees (in Rs.) per sqm. for theviolated area
Residential/Institutional Others
1 Where development has been undertaken withoutpermission, but within the framework of use restrictions and theprovisions of the Bye laws applicable to concerned plot 10000 15000
2 Constructions beyond permission but within thelimit of 10% as mentioned as in section-77.3.3 in bye-laws of thegross areas on all floor thus in violation beyond the permittedsetback line or beyond the permissible limit of FAR 15000 25000
For Height deviation additional compounding fees shall be levied @ Rs. 2500 per sqm. on the area of the top most floor which height is increased.Note:- Where development has been undertaken in deviation to the approved plan. but within the framework of use, restriction and the provision of norms and stipulations of these Bye-Laws. Fees as the provision made in sub-section-9.7.3.