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State of Rajasthan - Section
Section 4 in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
4. Offences which may be compounded [or compromised] [Added by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.].
| (i) | In the cases of constructions put up afterobtaining sanction but in which minor deviations have been madefrom the sanctioned plan and such deviations do not contraveneany bye-law, ride, policy or resolution of the Board. | No compensationshould be charged if the party concerned makes an applicationalong with sanctioned plans,[x x x] [Deleted by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.]within one month requestingthat such deviations should be sanctioned and regularised.Corrections in the sanctioned plans may be made departmentally athis cost. |
| (ii) | In cases of unauthorised constructions which donot offend against by-laws in which no application for sanctionhad been made. | May be condoned onpayment of 5% of the cost of unauthorised construction ascompensation subject to the minimum of Rs. 5/-. |
| (iii) | In cases of unauthorised constructions which donot offend against bye-laws but which were continued in spite ofprohibitory notice to stop constructions. | May be condoned onpayment of 7 1/2% of the cost unauthorised constructions ascompensation subject to minimum of Rs. 5/-. |
| (iv) | The unauthorised constructions which offend against bye-laws. | Should not, as arule, be allowed to stand, but if however, it is considereddesirable to condone such constructions on payment ofcompensation at the request of the party[XXX] [Deleted by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.]may beconsidered, and the compensation in such cases shall not be lessthan 25% of the cost of the unauthorised construction as may beconsidered on merits of each such case. |
| (v) | The unauthorised constructions which offendagainst bye-laws and which were continued inspite of prohibitorynotice to stop construction. | Should also not, asa rule be allowed to stand, but if however, it is considereddesirable to condone on payment of compensation suchconstructions at the request of the party[XXX] [Deleted by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.]may beconsidered and the compensation in such cases shall not be lessthan 33 1/2% of the cost of unauthorised constructions as may beconsidered on merits of each such case. |