Section 46(1) in Telangana Urban Areas (Development) Act, 1975
(1)It is open to the Vice-Chairman to regularize constructions made without obtaining sanctioned plan subject to fulfilling the following conditions,-(a)Submission of building plans to the competent authority duly paying all categories of fees and charges.(b)The construction shall be subject to the condition that all parameters laid down in relevant statutes, Master Plan, Zonal Development Plan, Building Bye-Laws, Building Rules and other relevant Government Orders including [Telangana] Fire Service Act, 1999 (Act No.15 of 1999) and the National Building Code are satisfied;(c)Payment of penalty equivalent to Thirty Three Percent (33%) of the various categories of fees and charges payable by the applicant for obtaining building permission in addition to the regular fee and other charges payable.
