Section 9 in THE TELANGANA STATE BUILDING PERMISSION APPROVAL AND SELF CERTIFICATION SYSTEM (TS-bPASS) ACT, 2020
9. Penalty for misrepresentation of the facts.
The onus to ensure authenticity of self-declaration and compliance with the Self-Certification lies with the Owner, Applicant and Licensed Technical Personnel. He/she will be held personally responsible and accountable in case of false declaration, the Applicant and the Licensed Technical Personnel will be liable for punishment which includes imprisonment upto three years, levy of penalty, demolition or taking over or sealing of the property without any notice besides cancelling the Licenses of License Technical Personnel (LTP) and forfeiting the mortgaged plots in case of layout or mortgaged built up area flats in case of buildings.
