Section 90A(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)It is open to the Metropolitan Commissioner or Vice-Chairman to regularize 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 fees and charges.(b)The construction shall be subject to die 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 Andhra Pradesh Fire Services Act, 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.
