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[Section 30B]
[Entire Act]
State of Himachal Pradesh - Subsection
Section 30B(8) in The Himachal Pradesh Town and Country Planning Act, 1977
| Sl. No. | Description | Rates | Remarks | |
| Municipal Area Outside | ||||
| Municipal Area | ||||
| 1. | Where permission has been taken for developmentbut deviations on set backs or storeys or in both have beenmade. | @ Rs. 800/-per M2 | @ Rs. 400/-per M2 | (i) Regularization Fee shall be charged on thedeviated area i.e. on set backs and un-authorized storeys whichis beyond sanctioned plan; and |
| (ii) For the purpose of calculation ofdeviations, the Regulations i.e. set backs, number ofstoreys/Floor Area Ratio (FAR) as were applicable at the time ofapproval of original or revised or retained map shall be takeninto consideration. | ||||
| 2. | Where permission has not been taken fordevelopment i.e. total un-authorized construction. | @ Rs. 1000/-per M2 | @ Rs. 500/-per M2 | For the purpose of calculation of deviations,the total built up area of the building shall be taken intoconsideration. |