Section 3 in Bareilly Development Authority Composition of Offences Bye-Laws, 1983
3. Schedule of composition fee.
- The fee for different types of offences arising from different type of unauthorised construction/developments, to be compounded under Section 32 shall be as laid down in Schedule I annexed herewith:Provided that for areas earmarked for commercial, industrial, mercantile and office use, the rates of such fee shall be one and a half times of the rates given in Schedule I.
