Section 90A(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)Any offence made punishable under this Act in respect of Non-High Rise buildings may be regualrised by the Metropolitan Commissioner or Vice-Chairman or any officer authorized by the Metropolitan Commissioner or Vice-Chairman in this behalf to the extent of violations made to the setbacks on each side of each floor except building line upto 10% of the permissible setbacks, on payment of fine equivalent to one hundred percent of the value of the land as fixed by the Registration Department applicable at the time of regularization in respect of violated floor area, subject to the condition that the sanctioned plan has already been obtained in each case.
