Section 4(2) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
(2)The voluntary disclosure of non-compoundable violation made under section 3, may be settled by the Executive Officer, in the case of a Municipal Council and Nagar Panchayat, after spot verification as a one-time measure by realising the following composition fee, namely :-(a)in the case of First Class Municipal Council, eighty per cent of the fee, specified in clauses (a), (b), (c) and (d) of sub-section (1);(b)in the case of Second Class Municipal Council, seventy per cent of the fee, specified in clauses (a), (b), (c) and (d) of sub-section (1); and(c)in the case of Third Class Municipal Council and Nagar Panchayat, sixty per cent of the fee, specified in clauses (a), (b), (c) and (d) of sub- section (1).
