Section 321A in Karnataka Municipal Corporations Act, 1976
321A. [ Regularisation of certain unlawful buildings. [Sections 321-A and 321-B inserted by Act 1 of 2007 w.e.f. 15.9.2007 by notification text of the Notification is at the end of the Act.]
(1)Notwithstanding anything contained in this Act, when construction of any building is completed in contravention of the section 300, section 321 and building by laws made under section 423, the Commissioner may regularise building constructed prior to [the date of commencement of the Karnataka Town and Country Planning and certain other Laws (Amendment) Act, 2013] subject to the following restrictions and such rules as may be prescribed and on payment of the amount specified in sub-section (2), namely:-(a)Where the building is built abutting the neighbouring property or where the set back provided is less than the limit prescribed in bye laws, violation upto twenty-five percent in case of non-residential buildings and fifty percent in case of residential buildings shall be regularized.(b)No development made in the basement or usage in contravention of bye law shall be regularized.(c)The construction of building shall not be regularised if it violates the building line specified on any given road unless the owners of such building furnish an undertaking that the space between the building line and the road or footpath or margin will be given up free of cost at any time when required for the purpose of widening the road in question.(d)The provisions of sub-sections (2) to (14) of section 76 FF of the Karnataka Town and Country Planning Act, 1961, shall apply mutatis mutandis for regularization of building under this section and application for regularization being made to the Commissioner.(2)Regularisation of any construction under this section shall be subject to payment of the prescribed amount which may be different for different types of contravention of building bye-laws;Provided that the amount so prescribed shall not be less than,-(i)[six] [Substituted by Act 57 of 2013 w.e.f. 27.08.2013.] percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and rules made thereunder, of the portion of the building built in violation of the provisions referred to above, if such violation of set back norms and permissible floor area ratio does not exceed twenty five percent;(ii)[eight] [Substituted by Act 57 of 2013 w.e.f. 27.08.2013.] percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and the rules made thereunder, of the portion of the building built in violation of the provisions referred to above, if such violation of set back norms and permissible floor area ratio exceeds twenty five percent but does not exceed fifty percent:Provided further that where the portion of the building is built in violation of the provisions referred to above is being used or meant for non-residential purpose and amount payable for regularization of such portion shall be,-(a)[twenty [Substituted by Act 57 of 2013 w.e.f. 27.08.2013.] percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and the rules made thereunder, of the portion of the building built in violation of the provisions referred to above, if such violation of set back norms and permissible floor area ratio does not exceed twelve and a half percent;(b)[thirty five] [Substituted by Act 57 of 2013 w.e.f. 27.08.2013.] percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and the rules made thereunder, of the portion of the building built in violation of the provisions referred to above, if such violation of set back norms and permissible floor area ratio exceeds twelve and a half percent but does not exceed twenty five percent.(3)No person shall be liable to pay fine or fee for regularization under any other law if he has paid regularization fee under this Act for the same violations.(4)All payments made under sub-section (1) shall be credited to a separate fund kept in the concerned Local/Planning Authority called the urban areas infrastructure Development fund which shall be utilized in such manner, for the development of infrastructure, civic amenities, lighting, parks, drinking water, drainage system and for any other infrastructure, as may be prescribed.
