Section 12 in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007
12. Failure to come forward for penalization of unauthorized constructions.
- Where an application for regulating and penalizing the unauthorizedly constructed building has not been made as per rule 3:(1)Such unauthorized constructions would be treated as continuing offence and Penalty as per law would be levied.(2)Other enforcement action including demolition shall be initiated by the local authority as per law.(3)No further building approvals shall be considered by the building sanctioning authority in the said site.
