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State of Madhya Pradesh - Section

Section 21 in The M.P. Bhumi Vikas Rules, 1984

21. Fees.

- (1) Validity of Notice subject to payment of Fees. - No notice as referred to in Rule 16 shall be deemed valid unless the person giving notice has paid the fees for the time being in force to the Authority and an attested copy of the receipt of such payment is attached with the notice.
(2)Fees not Refundable. - In case permission for building or development is not issued for any objection or defect the fees so paid shall not be refunded to the applicant, but he shall be allowed to re-submit it without any fees after complying with all the objections raised or after removing the defect within a period of one year from the date of rejection after which fresh fees shall have to be paid for such permission.
(3)Scale of Fees. - The scale of fee shall be as under. -
(a)For permission for development-
(i) for development of area upto 1 hectare. Rs. 500.00
(ii) for development of area exceeding 1 hectare but not exceeding2.5 hectares. Rs. 1000.00
(iii) for development of area exceeding 2.5 hectares but notexceeding 5 hectares. Rs. 1500.00
(iv) for development of area exceeding 5 hectares, for every 5hectares or part there of, additional fee at. Rs. 500.00
(b)For permission for buildings other than high rise buildings
Item No. Type of Construction Built up area Fees chargeable in rupees
Sq. meter to Sq. metre
(1) (2) (3) (4) (5)
1. A building intended to be exclusively for residence. 0761262013014016017511001125115012001above2500 7512520030040060075010001250150020002500 200.00350.00600.00900.001200.002000.002500.003500.005000.007000.0010000.0015000.0025000.00
2. A building intended to be used as shop, store house, factoryor for carrying on trade or business or any other commercial orindustrial purpose. Fee specified in item No. 1 together with an additional chargeof 50% of such amount of fees, except that for a built up areaabove 2500 square metres the fees chargeable shall be Rs.40,000/-.
3. A building intended to be used as administrative block in afactory. Fees as prescribed in item No. 1.
4. A building intended to be used for shop-cum-residencepurposes. Fees specified in item No. 1 together with an additionalcharge of 50% of such amount of fees.
5. A building intended to be used as Cinema theatre. Upto 800 seating capacity, Rs. 15,000.00Above 800 seatingcapacity Rs. 25,000.00
6. A building intended to be used for any social charitable,cultural, educational purposes, Dharamshala and similar types ofbuildings and for any other purposes not specifically providedfor. 50% of fees specified in item No. 4.
7. Addition or alteration with built up area or external additionor alteration which does not add to the built up area such asCourt yard compound wall, alteration in elevation or roofing suchas tiles to A.C. Sheet or flat surface, additional opening orclosing not covered by provision to sub rule (1) of Rule 14. Rs. 50.00 in each case of building mentioned in item Nos. 1,3and 6.Rs. 200.00 in each case of building mentioned in itemNos. 2, 4 and 5.
8. In case of addition or alteration in the proposed plan: Up to 5%Above 5% and up to 10%Above 10% NilRs. 50.00Fresh application according to the rulesshall be necessary
9. Revalidation of the building permission. 10% of the amount of fees charged originally in respect of thebuilding concerned.
(c)For permission for high-rise buildings.
Item No. Type of construction   Fees chargeable in rupees.
1. A building intended to be exclusively for residence.   Rs. 10.00 per Sq. Mtr. floor area space.
2. A building intended to be used as shops, store house, factoryor for carrying on trade or business or any other commercial orindustrial purpose.   Fees as prescribed in Item No. 1 with additional charges of100% of amount of fees.
3. A building intended to be used as administrative block in afactory.   Fees as prescribed in Item No. 1.
4. A building intended to be used for shop-cum-residencepurposes.   Fees specified in Item No. 1 together with additional chargesof 50% of such amount of fees.
5. A building intended to be used for any special, charitable,cultural, educational purposes including hospital, school, club,Dharamshala and similar types of buildings and for any otherpurpose not specifically provided for.   50% of fees specified for Item No. 1.
[Inserted by Notification No. F. 23 (107)-95-XXXII-(1), dated 31-8-1998.]
Clause (b) & (c) Substituted by Notification No. F. 23 (107)-95-XXXII (1), dated 31-8-1998.Legislative Changes and Previous PositionClauses (b) and (c) before substitution were as under:-"(b) For permission for buildings other than high rise building.{|
Item No. Type of Construction Built up area Fees chargeable in rupees
Sq. meter to Sq. metre
(1) (2) (3) (4) (5)
1. A building intended to be exclusively for residence. 0761262013014016017511001125115012001above2500 7512520030040060075010001250150020002500 100.00200.00300.00450.00700.001000.001500.002500.003000.004000.005000.006500.008500.00
2. A building intended to be used as shop, store house, factoryor for carrying on trade or business or any other commercial orindustrial purpose. Fee specified in item No. 1 together with an additional chargeof 50% of such amount of fees, except that for a built up areaabove 2500 square metres the fees chargeable shall be Rs.15,000/-
3. A building intended to be used as administrative block in afactory. Fees as prescribed in item No. 1.
4. A building intended to be used for shop-cum-residencepurposes. Fees specified in item No. 1 together with an additionalcharge of 25 of such amount of fees.
5. A building intended to be used as Cinema theatre. 0 to 800 seating capacity, Rs. 4,000.00800 and aboveseating capacity Rs. 7,500.00
6. A building intended to be used for any social charitable,cultural, educational purposes, incluiding for Hospital, School,Club, Dharamshala and similar types of buildings and for anyother purposes not specifically provided for. 50% of fees specified in item No. 1.
7. Addition or alteration with built up area or external additionor alteration which does not add to the built up area such asCourt yard compound wall, alteration in elevation or roofing suchas tiles to A.C. Sheet or flat surface, additional opening orclosing not covered by provision to sub rule (1) of Rule 14. Rs. 25.00 in each case of building mentioned in item Nos. 1,3and 6.Rs. 100.00 in each case of building mentioned in itemNos. 2, 4 and 5.
8. In case of addition or alteration in the proposed plan: Up to 5%Above 5% and up to 10%Above 10% NilRs. 50.00Fresh application according to the rulesshall be necessary
9. Revalidation of the building permission. 5% of the amount of fees charged originally in respect of thebuilding concerned.
(c)For permission for high-rise buildings.
Item No. Type of construction   Fees chargeable in rupees.
1. A building intended to be exclusively for residence.   Rs. 5.00 per Sq. Mtr. floor area space.
2. A building intended to be used as shops, store, house,factory or for carrying on trade or business or any othercommercial or industrial purpose.   Fees as prescribed in Item No. 1 with additional charges of100% of amount of fees.
3. A building intended to be used as administrative block in afactory.   Fees as prescribed in Item No. 1.
4. A building intended to be used for shop-cum-residencepurposes.   Fees specified in Item No. 1 together with additional chargesof 25% of such amount of fees.
5. A building intended to be used for any social, charitable,cultural, educational purposes including hospital, school, club,Dharamshala and similar types of buildings and for any otherpurpose not specifically provided for.   50% of fees specified for Item No. 1.
|}[(4) Standard Plan Permission. - Each Authority shall keep a set of approved standard building plans for plot sizes upto 150 square meters for various area in the city. In case the owner of a plot upto 150 Sq.M. plot area in an approved and authorised layout wishes to construct his residence as per one of the standard approved plans available with the Authority, he may apply to the Authority in the prescribed format and indicating his choice of the standard approved plan along with the requisite fees and his ownership documents. The receipt of payment received from the Authority in such case shall be considered as authorised building permission, provided that in case a plot is not part of an approved and authorised layout, prior planning permission under Section 29 of the Act shall be necessary.] [Added by Notification No. F.23 (107) 95-XXXII0(1), dated 31-8-1998.]