Section 47(4) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(4)Where the owner of the building submits the revised plan, after the work has been stopped by him or the work is completed by him and the deviations from the sanctioned plan are minor in nature, the Chief Executive Officer may, subject to the special or general directions of the State Government, compound the cases of deviations on payment of such sum, as may be prescribed.Explanation: - For the purpose of sub-section (4), the expression "minor in nature" in relation to deviations shall not include,-(a)addition of a storey beyond the sanctioned plan; and(b)erection of a building,-(i)on any land vested in the Authority; or(ii)by covering any public road, street, path or drain.
