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State of Chattisgarh - Section

Section 187A in The Chhattisgarh Municipalities Act, 1961

187A. Compounding of offences of construction of buildings without permission.

- [(1) Notwithstanding anything contained in this Act or any other Act for the time being in force or any rules or byelaws made thereunder, the offence of constructing buildings without permission or contrary to the permission granted may be compounded, if-
(a)such construction does not affect the regular building line;
(b)the unauthorized construction made in the marginal open spaces or in excess of the prescribed floor area ratio does not exceed ten percent of the prescribed floor area ratio;
(c)such construction does not come within the area notified by the State Government as a hill station or as a place of tourist importance or as sensitive from the point of ecology;
(d)such construction does not come within the area specified for parking of vehicles;
(e)such construction does not come within the boundary of roads or within the area affecting alignment of public roads;
(f)such construction does not come within the area specified for Tanks (talab);
(g)such construction does not come within thirty meters or such further distance from the river bank as may be specified in the master plan area;
(h)such construction does not come within the area of any nullah and water stream:
[Provided that in cases, relating to unauthorized construction, the following compounding fees as mentioned in column (2) of the table below for the corresponding area as mentioned in column (1) of the said table, shall be charged, namely:-
Plot area having unauthorized Construction   Compounding Fess Payable
(1)   (2)
Upto 100 sq. meters.   15 times of permission fees
Above 100 sq. meters but less than 200 sq.meters   20 times of permission fees
Above 200 sq. meters but less than 300 sq.meters   25 times of permission fee
Above 300 sq. meters but less than 400 sq.meters   30 times of permission fee
Above 400 sq. meters but less than 500 sq.meters   35 times of permission fee
Above 500 sq. meters but less than 600 sq.meters   40 times of permission fee
Above 600 sq. meters but less than 700 sq.meters   45 times of permission fee
Above 700 sq. meters   50 times of permission fee]
Provided further that the compounding shall be made in case of residential construction by the Chief Municipal Officer and in case of non-residential construction with the permission of President-in-Council:] [Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012.][Provided further that nothing contained in his section shall apply to any person who does not have any right over the building or the land on which such construction has been made.] [Substituted by C.G. Act No. 31 of 2015, dated 7.8.2015.][***] [Deleted '(2) The compounding fee under sub-section (1) shall be charged on the unauthorised construction and not on the entire building.' by C.G. Act No. 31 of 2015, dated 7.8.2015.]