Section 5 in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
5. Assessment of regularization charges.
- The un-authorised or deviated development shall be considered in its entirety to classify it in a particular category as per the Development Regulations / Development Control Regulations applicable to the developments:-(i)Regularization Charges shall be collected as per the charges provided for various types of deviations in Annexure IA, IB and II along with collection of routine charges;(ii)When any development is made without prior approval or in excess of earlier approval, but the whole development is in conformity with the prevailing Development Regulations or Development Control Regulations, as the case may be, only development charges and other applicable charges normally leviable at current rates shall be levied and collected and any previous fees or charges remitted shall be duly adjusted.
