Section 244A in Chennai City Municipal Corporation Act, 1919
244A. [ Power of commissioner to impose penalty in the case of unauthorised constructions or alterations. [Inserted by Tamil Nadu Act 56 of 1961.]
- Notwithstanding any action taken under section 244 or section 357(1), wherein the opinion of the commissioner any building has been constructed or altered otherwise than in accordance with the plans and specifications which have been approved or in contravention of any of the provisions of this Act or any rule, by-law, order or declaration made under this Act, the commissioner may direct the owner of such building, to pay by way of penalty, a sum not exceeding fifty rupees for every half-year or part thereof in respect of every one hundred square feet or part thereof covered by the portion or portions of the building so constructed or altered, the area of the ground floor and the other floors, if any, being reckoned separately. Such penalty shall be recovered in the same manner as the property tax until the portion or portions aforesaid are removed or rectified by the owner and the resulting construction is approved by the commissioner.]
