Section 31 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
31. Provision to ensure compliance of sanctioned plan, etc.
- To ensure compliance as per sanctioned plan, submission of completion certificate and occupancy of building on receipt of occupation certificate,(i)in G+3 building and above, the owner is required to hand over an area of 10% of the total built-up area to the sanctioning authority by way of a notarized affidavit. The 10% area handed over to the Authority shall be released on submission of Completion Certificate by owner alongwith the Occupancy Certificate issued by authority;(ii)for buildings upto G+2, two times the property tax shall be levied if occupancy certificate is not obtained by the owner for Authority.
