Section 28(ii) in New Okhla Industrial Development Area Building Regulations, 2010
(ii)The purchase able FAR shall be allowed to a maximum permissible FAR allowed for the particular use above the constructed building. If the allottee has done the construction before sanctioning, the compounding charge of un-sanctioned area shall be payable at the rate of Rs. 200/- per sq mtr. This penalty shall be over and above the fee charged for purchase able FAR. In case the construction is beyond the limit of purchasable F.A.R the allottee will have to first remove the extra construction beyond permitted F.A.R., then allottee may be allowed the extra purchasable F.A.R.
