Section 3(3) in Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996
(3)The Committee shall scrutinise the applications received under sub-section (1) and after holding such enquiry as it deems fit if it is satisfied that the deviation referred to in sub-section (1) does not constitute material deviation from the said Zonal Regulations as modified by this Act or the permission granted by the Corporation of the City of Bangalore it may make recommendations to the Government for regularisation subject to payment of such amount as may be determined by it having regard to,-(i)the situation of the building;(ii)the nature and extent of deviation;(iii)any other relevant factors:Provided that the amount so determined shall not be less than an amount equivalent to one and half times the then market value of such construction.
