Section 13 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
13. Failure to come forward for regulation of unapproved layouts / plots.
- Where an application is not filed for regulation of unapproved layout/plot, the following consequences have to be faced by the plot owners.(a)Such unapproved layouts/plots would be treated as continuing offence and exemplary penalty as per law would be levied.(b)No regular water supply connections and services like drainage and sewerage would be extended.(c)Such unapproved layouts shall be recorded in the Prohibitory Register of the Registration Department and no sale/disposal or transactions shall be allowed in such sites.(d)No building approvals shall be considered by the building sanctioning authority in such unapproved layouts/plots.(e)Other enforcement action including demolition of the building if any on such plot/plots shall be initiated.
