Section 10 in THE TELANGANA STATE BUILDING PERMISSION APPROVAL AND SELF CERTIFICATION SYSTEM (TS-bPASS) ACT, 2020
10. Enforcement.
(1)Government may constitute a special task force at the District level / GHMC level to detect and monitor the unauthorized constructions and take timely enforcement action in the manner as prescribed.(2)Upon detection of construction or reconstruction of any building which has been commenced without obtaining the permission of Commissioner or carried out or completed otherwise than in accordance with the sanctioned Master Plan or Detailed Town Planning Scheme or Local Area Planor in breach of any of the provisions of this Act, or any rule or regulation or bye-laws made under this act, the Commissioner or the Agency authorized by him shall take up the demolition of the unlawfully executed work and recover the cost incurred for doing so, from the owner.(3)The Registration Authority shall not register any Building or Structure or part of the Building without the production of sanctioned plan approved by the Municipality.(4)The electricity and water supply connection shall be given to buildings which have obtained necessary authorization in the manner as prescribed.(5)During the construction of the Building the owner or Builder shall upload the photographs at different stages of the construction as prescribed.(6)Whenever a complaint or case is brought by any Citizen regarding the unauthorized construction or constructions in deviation to the sanctioned plan, it shall be examined within a week from its receipt and necessary action initiated.
