Section 3(b) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
(b)The applicant shall assess the violation in the building, workout the applicable regularization fees as prescribed in Annexure-II and submit the same online for the full assessed amount. If any under assessment in the self assessment, is detected at any stage, the regularization application shall be rejected, the amount shall be forfeited and enforcement action against the violation shall be taken.
