Section 11 in Faridabad Complex Administration Building Rules, 1989
11. Revision of plans during construction. Sections 43(2), 57(2)(m).
- If during the construction of a building any departure of a substantial nature from the sanctioned plan is intended to be made, sanction of the Chief Administrator shall be obtained before the change is made. The revised plan showing the deviations be submitted and the procedure laid down for the original plan thereto shall apply to all revised plans. If the revision involves less than 25 per cent of the sanctioned area additional fee of Rs. 10 shall be charged. If the revision involves more than 25 per cent of the sanctioned covered area additional fees calculated at the rate of rupee one per square metre of the revised portion shall be charged.
