Section 9 in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Guest Houses) Regulations, 2003
9. Permission fee.
(a)The permission shall be granted by the Competent Authority only on payment of permission fee:(b)Where residential premises are already being put to such non-residential use, the same shall be permitted on the payment of permission fee.(c)Such conversion charges /permission fee shall be applicable as per the approval/ revision from time to time by the Competent Authority/ Ministry of Urban Development.(d)Permission fee collected would put in an escrow account to be utilised by respective local bodies for upgradation of infrastructure and services in the residential areas.Revision of such Permission Fee shall be applicaable as per recommendation of the Authority from time to time and approved by the Ministry of Urban Development.Penal action. - In case of violation of the above said provisions, action shall be taken under the relevant provisions of the Act.
