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State of Jharkhand - Section

Section 9 in Jharkhand Building Byelaws 2016

9. Fees.

- 9.1 The Authority shall levy the following fees:9.1.1Every application for permission for building operation or development shall be accompanied by a building fee as specified in these bye laws.9.1.2Fees for retention of structures for temporary period shall he as decided by the Authority from time to time.9.1.3Fees for change of occupancy as decided by the Authority from time to time.9.1.4Fees for change of land use as decided by the Authority with permission to State Government from time to time.9.1.5Any other fee decided by the authority with the approval of the Urban Development and Housing Department or concern Department.9.1.6The concern department may change the fees prescribed in these bye laws through a notification from time to time.
9.2Development permit fee. - The scale of fees for development permit shall be as per Table 2.Table 2 : Development permit fees
Sl. Area of Plot Nagar Panchayat (Rs) Municipal Council (Rs) Municipal Corporation/RRDAMADA/IADA
(i) (ii) (iii) (iv) (v)
1 upto 1.0 hectare 6000 8000 10000
2 above 1.0 hectare & up to 2.5 hectare 12000 15000 20000
3 above 2.5 hectare & up to 5.0 hectare 16000 20000 30000
9.2.1For development permit above 5 hectare for every addition of 1 hectare or part there will be an additional fee of Rs.2000 per hectare.
9.2.2In the case of development permit for non residential use the above fees shall be doubled for different sizes of land
9.3Building permit fee:- The scale of fees for residential building permit shall be as per Table 3.1 & Table 3.2 belowTable-3.1 Residential buildings up to 500sqm. permit Fees-Rs. Per sqm.
Sl. Height of Building Nagar Panchayat Municipal Council Municipal Corporation/DevelopmentAuthorities/IADA
(i) (ii) (iii) (iv) (v)
1 upto 10.0 m 10.0 15.0 20.0
2 more than 10 up to 16.4m 20.0 25.0 40.0
3 More than 16.4 m 30.0 35.0 50.0
Table-3.2 Residential buildings more than 500sqm. permit Fees-Rs. Per sqm
Sl. Height of Building Nagar Panchayat Municipal Council Municipal Corporation/DevelopmentAuthorities/IADA
(i) (ii) (iii) (iv) (v)
1 upto 10.0 m 15.0 20.0 30.0
2 more than 10 up to 16.4m 25.0 35.0 50.0
3 More than 16.4 m 35.0 45.0 60.0
Note.- (1) Minimum fees for residential building shall be Rs. 2000/-
(2)Fee at the time of submission of the map will be 50% of the total fee calculated at the time of submission. The final fee will be deposited before issuing the sanctioned Plan. The deposited fees will not be refunded under any circumstances.
9.4Buildings for Charitable Purpose: In case of Institutional buildings built for charitable, religious purpose the fees shall be charged at half of the rates prescribed in Table 3.1 &3.2
9.5Non Residential Buildings: In case of buildings other than those mentioned in (i) above to be used for non-residential purpose, the fees charged shall be double of the rates prescribed in Table 3.1 & 3.2
9.6No fees for Central/State Government buildings including Government funded buildings, but Semi-Public Sectors/Public Sectors/Any Agency/Limited Company of the Central Government/State Government shall have to deposit building fees as per prescribed fee structure in Table 3.1 & 3.2
9.6.1The department may alter various aforementioned fees from time to time as per requirement and circumstances.
9.6.2The department may exempt various aforementioned fees as case to case basis as per requirement and circumstances.
9.7Fixation of fees. - The fixation of these fees shall be governed by the following. -
9.7.1For re-erection of existing building, the fees chargeable shall be the same as that for erection of new building.
9.7.2For additions and alterations in the existing building, the fees shall be chargeable on the added portions only, and on the same scale as for a new building.
9.7.3For revision and revalidation of a plan of a building, which the Authority has already sanctioned, the fees chargeable shall be 1/4 of the fees chargeable on the original plan subject to the condition that the covered area of the building has not increased than in the original sanctioned plan.
9.7.4In case of additions and alterations of building, if the use of the building is also changed, then the chargeable fees shall be calculated on the use proposed.
9.7.5In case of basements, for the purpose of calculating the fees the area covered under the basement shall .be counted towards the covered area.
9.7.6In the case of buildings with principal and subsidiary occupancies, in which the fees to be levied are different, and then the fees for the total building scheme shall be calculated as per the rates applicable for respective occupancies.
The owner may withdraw his application and plans at any time prior to the sanction and such withdrawal shall terminate all proceedings with respect to such application. The fees paid in such cases shall not be refunded.
9.8Infrastructure Development Fees. - The Authority may also impose an infrastructure development fees with the approval of the Department.