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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007

8. Payment of Penalisation charges.

- (i) The applicant shall pay the fees and charges as detailed below:
(a)[ "Basic penalization charges on pro-rata basis, which are inclusive of betterment charges, development charges and layout scrutiny charges, penalty and other charges, at the following rates:]
Table IBasic Penalisation Charges
Plot Area in Sq.mts Basic Pro-rata Penalisation Charges in Rs.perSq.mt
Less than 100 200
101 to 300 300
301 to 500 400
Above 500 500
The actual penalization charges will be the percentage of basic penalization charges as mentioned above and shall be calculated based on the land value prevailing as on 1-1-2002 as given below:Table-IIPenalisation charges with Reference to Land Value
Market Value of the land as on 1-1-08 (sub-registrar value) inRs.per sq.yard Penalisaton Charges of basic penalization %charges)
Above 25000 100% of Basic Penalisation Charges
20001 to 25000 90% - do-
15001 to 20000 80% - do-
10001 to 15000 70% - do-
8001 to 10000 60% - do-
5001 to 8000 50% - do-
3001 to 5000 45% - do-
2001 to 3000 40% do-
1001 to 2000 35% - do-
501 to 1000 30% - do-
Up to 500 25% - do-
(b)Pro rata open space charges as prescribed in Rule 9 (b) of the Rules
(c)Conversion charges as prescribed rule 7 of the Rules.
(ii)[ The above charges may be remitted in full at the time of submission of application form or 50% of the said amount shall be paid along with the application form and balance 50% shall be paid within 6 months from the date of submission of application] [Rules 8(ii) substituted, by G.O.Ms. No. 113, M.A. & U.D. (M1), Departmenrt, dated 31-01-2008].