Section 5 in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007
5. Payment of Penal Charges.
(1)The owner/applicant shall pay the Penal Charge as given in Annexure-I and II along with the Application for Penalization and other details. The Penal Charges are levied for the total violated built up area on all floors. The Penal Charges include Building permit fee, Development Charges, Betterment charges, Impact fees, etc. No other fees and charges shall be levied and collected.(2)The above fees and charges shall be remitted by way of Demand Draft Drawn in favour of the Competent Authority.(3)The Penal amount paid are not refundable. However, in cases of rejection, the Competent Authority may refund the amount after retaining 19% of the Penal amount towards scrutiny and processing charges. In case of bona fide error in calculation, the excess amount paid may be refunded.(4)[ Buildings constructed prior to 31-12-97 are eligible for reduction of 25% on penalization charges.(5)in case of Residential buildings falling in notified slums, only 50% of penalization charges shall be levied.(6)In case of buildings converted to commercial use from other uses, double the penalization charges, at the rate prescribed for commercial use have to be paid by the applicant on the total built up area which has been converted into commercial use.(7)In case of constructions made within the building line of major roads of width 80 feet and above within the limits of Greater Hyderabad Municipal Corporation, Greater Vishakhapatam Municipal Corporation, and Vijayawada Municipal Corporation and roads of width 60 feet and above in rest of the urban areas as per Master Plan/Zonal Development Plan, the regulation and penalization shall be done subject to the property owner furnishing a legally enforceable undertaking that he will surrender the land falling within the building line to local body/U DA free of cost as and when required in future for road widening or other public purposes] [Added by G.O. Ms. No 112 (MA & UD (Ml)) Department, dated 31-01-2008].
