Section 4 in The Delhi Development Authority (Levy/Charges for Residential Plotted Development) Regulations, 2006
4. Betterment levy/additional FAR charges and penalty/compounding charges/special compounding charges.
- 4.1 The plot owners/allottees seeking extra coverage, additional floor or part thereof, over and above Gazette Notification dated 23-7-1998, as per the norms defined in the notification dated 22-9-2006, shall be charged betterment levy (or additional FAR charges).4.2Plot owners/allottees seeking regularisation of construction over the coverage allowed as per notification dated 23-7-1998 in terms of the additional coverage allowed under the notification dated 22-9-2006, shall have to pay penalty and compounding charges over and above the betterment levy referred to in para 4.1 above.4.3Plot owners/allottees seeking sanction/ regularisation of additional coverage over the development control norms as per 15-5-1995, shall also be liable to pay penalty and compounding charges over and above the betterment levy referred to in para 4.1 above, at the rates hereinafter prescribed, for availing of additional coverage permissible vide Notification dated 23-7-1998.4.4Plot owners/allottees seeking regularization of additional height in terms of notification dated 22-9-2006, will have to pay penalty and special compounding charges, in addition to the betterment levy referred to in para 4.1 above.
