Section 214 in Uttar Pradesh Municipal Corporation Act, 1959
214. [ Obligation to supply informations for purpose of amendment. [Substituted by U.P. Act 16 of 2004, S. 16 (w.r.e.f. 21-11-2002).]
(1)When any building is constructed or reconstructed or any addition is made thereto by an owner or occupier and the covered area exceeds by more than 25 per cent then it shall be compulsory for him to submit its information to the Municipal Commissioner within sixty days of the date of completion or date of occupation whichever is earlier, in the prescribed form.(2)The owners or occupiers, who do not submit information referred to in subsection (1) without proper reasons, shall be liable to be punished with fine which may extend to an amount equal to double of the assessed general tax or Rs. 500 per day of the delay whichever is less.(3)The Municipal Commissioner may compound the proposed penalty under sub-section (2).]
