Section 7 in The Delhi Development Authority (Levy/Charges for Residential Plotted Development) Regulations, 2006
7. Conditions for regularisation of additional construction.
7.1Encroachment on public land shall not be regularized and shall be removed first, before the local authority grants sanction for regularization of additional construction/ height.7.2Every applicant seeking sanction or regularization of additional FAR and/or height shall submit a certificate of structural safety obtained from a structural engineer. Where such certificate is not submitted or the building is otherwise found to be structurally unsafe, formal notice shall be given to the owner by the local authority concerned, to rectify the structural weakness within a reasonable stipulated period, failing which, the building shall be declared unsafe by the local authority concerned and shall be demolished by the owner or the local authority.
