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Amount of composition fee where the unauthorisedconstruction/development has been undertaken or carried out-
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Type of unauthorised construction/ development |
(a) without the permission, approval or sanction, referred toin Section 14;
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(b) in contravention of any condition subject to which suchpermission, approval or sanction was granted.
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1 |
2 |
| 1. |
Construction within the front setback. |
Rs. 300 per square metre of the area covered on each floorplus double the coast of land (present market value), with aminimum fee of Rs. 2,000 to a maximum up to Rs. 10,000.
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| 2. |
Construction within the side setback. |
Rs. 200 per square metre of the area covered on each floorplus the cost of land (present market value) with a minimum feeof Rs. 1,500 to a maximum up to Rs. 10,000.
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| 3. |
Construction within the rear setback. |
Rs. 150 per square metre of the area covered on each floorplus the cost of land (present market value) with a minimum feeof Rs. 1,000 to a maximum up to Rs. 10,000.
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| 4. |
If the plot coverage is more than the prescribed coverage. |
Rs. 150 per square metre of the area exceeding the prescribedlimits plus cost of land (present market value) with a minimumfee of Rs. 1,000 to a maximum up to Rs. 10,000.
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| 5. |
If the clear height inside the room is less than theprescribed height.
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(a) height reduction up to 15 per cent Rs. 200 per squaremetre of room areas:
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(b) height reduction more than 15 per cent Rs. 300 per squaremetre of room area; with a minimum fee of Rs. 1,000 to a maximumup to Rs. 10,000.
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| 6. |
If the area of room is less than the prescribed area. |
Rs. 200 per square metre for the area by which the room isless than prescribed area with a minimum of Rs. 1,500 to amaximum up to Rs. 10,000.
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| 7. |
Room does not have minimum ventilation prescribed. |
(a) window area is reduced up to 50 per cent Rs. 50 persquare metre of the room area;
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(b) window area is reduced by more than 50 per cent Rs. 100per square metre of the room area, with a minimum fee of Rs.2,000 to a maximum up to Rs. 10,000.
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| 8. |
Construction of compound wall where sub-division not legallysanctioned.
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(a) if the height is below 1,5 metre 0.5 paise per runningmetre;
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(b) if the height is above 1.5 metre Rs. 2.00 per runningmetre;
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with a minimum fee of Rs. 2,000 to a maximum up to Rs.10,000.
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| 9. |
Construction made where sub-division is sanctioned or area isdefined.
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(a) if the height is below 1.5 metre 0.30 paise per runningmetre;
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(b) if the height is above 1.5 metre Rs. 1.50 per runningmetre;
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with a minimum of Rs. 1,500 to a maximum up to Rs. 10,000. |
| 10. |
Development would not have been in violation of the laws ifthe applicant had abided by the provision of Section 15 of theAct.
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Rs. 100.00 per square metre of the covered area with aminimum fee of Rs. 2,500 to a maximum up to Rs. 10,000.
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| 11. |
Development relates to excavation, storm waterdrain, etc.which is not covered in categories 1 to 10 above.
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Rs. 200 per square metre of the covered area with a minimumfee of Rs. 1,500 to a maximum fee up to Rs. 10,000.
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