Section 5(3) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007
(3)The Penal amount paid are not refundable. However, in cases of rejection, the Competent Authority may refund the amount after retaining 19% of the Penal amount towards scrutiny and processing charges. In case of bona fide error in calculation, the excess amount paid may be refunded.
