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State of Andhra Pradesh - Section

Section 47 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

47. Terms and conditions and the fine payable for compounding of offence.

(1)The court shall, for the purposes of compounding any offence specified under section 70, accept a sum of money as specified in the Table below:
S.No. Offence Money to be paid for compounding the offence
1 Imprisonment under sub section (2) of section 59 10% of the estimated cost of the real estateproject.
2 Imprisonment under section 64 10% of the estimated cost of the real estateproject.
3 Imprisonment under section 66 10% of the estimated cost of the plot, apartmentor building, as the case may be, of the real estate project, forwhich the sale or purchase has been facilitated.
4 Imprisonment under section 68 10% of the estimated cost of the plot, apartmentor building, as the case may be.
"Provided that the Government may, by notification in the official gazette, amend the rates specified in the table above."
(2)On payment of the sum of money in accordance with the table above, any person in custody in connection with that offence shall be set at liberty and no proceedings shall be instituted or continued against such person in any court.
(3)The acceptance of the sum of money for compounding an offence in accordance with the table above, by the Court shall be deemed to amount to an acquittal within the meaning of section 300 of the Code of Criminal Procedure, 1973.
(4)The promoter, allottee or real estate agent, as the case may be, shall comply with the orders of the regulatory authority or the Appellate Tribunal, within the period specified by the court, which shall not be more than 30 days from the date of compounding of the offence.