Section 10 in New Okhla Industrial Development Area Building Regulations, 2010
10. Building permit fee, completion fees, temporary building permit fees and calculation thereof.
(1)Applicant shall deposit building permit fees as follows:(i)For all type of buildings Rs. 15.00 per square metre covered area on all floors.(ii)For layout plan - Re. 1/- per square metre plot area upto for first 4.0ha and Rs. 0.50 per square metre for balance area.(2)In case of re-erection of existing building after demolition, permit fees chargeable shall be the same as erection of new buildings.(3)The permit fee for revised plan of a building which has already been sanctioned, shall be one fourth of the fee chargeable on the fresh plan, subject to the condition that the covered area of the building shall not increase. In case of increased covered area fresh permit fee will be charged.(4)The area covered in the basement, stilt, podium, services area and all other covered area as the case may be, shall be counted towards the covered area for purpose of calculation of permit fees.(5)The revalidation fee of a building permit for 5 years shall be 10 per cent of the fresh building permit fee, if the application is made within the period of validity of the building permit. The application is made after the validity period, then the revalidation fee shall be original building permit fee.(6)In case of construction without applying for building permit a compounding charges at the rate of Rs. 1000/- per square metre of covered area shall be levied, provided all the provisions as per Building Regulations are complied with.(7)In case of construction without revalidation, a fees of Rs 10 per square metre of covered area shall be levied if all provisions as per byelaws are complied with.(8)In case of revision in layout plan, permit fees shall be charged @ Rs. 0.50 per sq mtrs.for portion of plot area of which the layout is submitted for sanction or completion.(9)Malba charges of Rs 10.00 per square metre shall be levied over total covered area for all buildings on the plot up to 2000 sqmtr, Rs 5.00 per sqmtr on plots of 2001 to 10000 sqmtr, and Rs. 2.00 per sqmtr. on plots above 10000 sqmtr.(10)The applicant shall deposit completion fees as follows:(i)For all type of buildings Rs 10/- square metre of covered area on all floors.(ii)For layout plan - Rs. 0.5/- per square metre plot area for first 4.0 ha acres and Rs. 0.25 per square metre for balance area.(iii)In case even after two objection letters issued by Authority if rectification of all objections is not done then Rs. 500/- shall be levied towards site visit fees for each subsequent visit.(11)The applicant shall deposit 25 percent of the building permit fees for temporary structures other than labour hutments as per individual use of the structure. For labour hutments fees shall be Rs 0.25 per square metre of covered area. Temprorary structure shall be allowed till completion of the building.(12)Water, sewer and other service connection charge shall be paid as levied by the Authority(13)The Authority shall be competent to revise the rate/amount of fees/charges mentioned in these Regulation.
