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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007

16.

All existing rules, regulations, bye-laws and orders that area in conflict or inconsistent with these rules shall stand modified to the extent of the provisions of these rules.[Annexure I](Table-A)Basic Penalisation Charges (in Rupees/Square feet)
Occupancy or Use Up to 100 Sqm 101 to 300 sqm 301 to m 500 sqm 501 to 1000 sqm Above 1000 sqm
      up to 30% deviation above 30% deviation/ total un-authorized up to 30% deviation above 30% deviation/total un-authorized up to 30% deviation Above 30% deviation/ total un-authorized
Individual Residential Buildings and Othernon-commercial uses 20 30 40 50 50 60 75 100
Commercial 40 60 80 100 100 125 150 200
Annexure I(Table-B)Penalisation Charges with Reference to the land Value
Market value of the land as on 01-01-2008 (SubRegister value) in Rupees per Square yard Penalisation Charges (% of basic penal amount)
Above 25,000 100% of 'Basic Penal Amount' as given in TableA
20.001 to 25,000 90% do
15.001 to 20,000 80% do
10,001 to 15,000 70% do
8,001 to 10,000 60% do
5,001 to 8,000 50% do
3,001 to 5,000 45% do
2,001 to 3,000 40% do
1,001 to 2,000 35% do
501 to 1,000 30% do
up to 500 Rupees per Square yard 25% do
[Annexure II](Table-C)Basic Penalisation Charges for Multiple Dwelling units/Flats/Apartment Complexes/Individual Building Converted into apartments.
Plinth area of Flat Basic Penalisation Charges per Flat (Covered byapproved Plan) Basic Penalisation for Unauthorised Rs. /Sft.Charges Floors
Up to 600 Sft Rs. 10,000 60
601 to 1200 Sit Rs. 20,000 75
1201 to 2000 Sft Rs. 30,000 90
Above 2000 Sft Rs. 40,000 100
Annexure II(Table-D)Penalization Charges with reference to the land value
Market value ofthe land as on 01-01-2008 (Sub Register value) in Rupees perSquare yard Penalization Charges to be paid (percentage ofbasic value)
above Rs. 25000/- per yard 100% of Basic Penal amount given in Table"C"
Rs. 15,001-Rs. 25.000 80% do
Rs. 5001 - Rs. 15,000 60% do
Up to Rs. 5,000 50% do
Annexure - I (Table-A) Basic penalisation charges for individual residential buildings/ Commercial buildings. (In Rupees per square feet) in Annexure-I, (Table-B) penalisation charges to be paid with reference to the land value in (Table-B).The above two Tables have to be read together to arrive at the penalisation charges to be paid.Annexure - II Basic penalisation charges for apartments in (Table-C), and calculation of penalisation charges with reference to the land value in (Table-D).The above two Tables have to be read together to arrive at the penalisation charges to be paid].[Annexures I and II substituted, by G.O. Ms. No. 112 MA & UD (M1), Department, dated 31-01-2008][Annexures I and II substituted, by G.O. Ms. No. 112 MA & UD (M1), Department, dated 31-01-2008]