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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(3)
(a)Notwithstanding anything contained in the relevant law or in the order issued or the discussion taken under such law, directing removal, pulling down or alteration of unauthorized development, or discontinuance of any use of land or building, the Designated Authority, either on basis of information available with it or on an application made to it, is of the opinion that, unauthorized development carried out in the City of Ulhasnagar before the 1st January 2005 may, having regard to the provisions of section 4, be regularised, it may, within such period and in such manner as may be prescribed, serve on such person a notice requiring him within such period not being less than a month as may be specified therein to comply with requisitions made under section 4 and to deposit the compounding fees determined in accordance with the Table below and the development charges leviable under section 124B of the Maharashtra Regional and Town Planning Act, 1966.
Table of Fees
  Category of unauthorized development Compounding fees per square meter
  (1) (2)
A. For uses other than Commercial  
  (1) Margins and set-backs 10% of the market value of land as per Ready Reckoner.
  (2) Floor Space Index 20% of the market value of land as per Ready Reckoner.
  (3) Covered projection 10% of the market value of land as per Ready Reckoner.
  (4) Change of use 10% of the market value of land as per Ready Reckoner.
  (5) Common plot and consolidated open plot 10% of the market value of land as per Ready Reckoner.
  (6) Height of building Rupees two thousand per running meter over and above thepermissible height of building.
  (7) Parking deficiency 10% of the market value of land as per Ready Reckoner.
  (8) Other than items (1) to (7) above As the State Government may, by general or special order,notify.
B. For commercial use,– (i) Two times of the fees specified for use mentioned inclause A for ground floor and first floor.(ii) One andhalf times of the fees specified for use mentioned in clause Afor floors other than those specified in item (i).
     
C. In land measuring not exceeding one hundred square meters Fifty per cent. of the fees specified for use mentioned inclause A, or, as the case may be, clause B.
(b)The Designated Authority shall, as soon as may be, after service of notice to a person under clause (a), cause the substance thereof to be published for the information of the general public, in such manner as may be prescribed.