Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 220A in Greater Hyderabad Municipal Corporation Act, 1955

220A. [ Levy of Penalty on unauthorized constructions. [Section 220-A inserted by Act No.15 of 2013.]

(1)Notwithstanding anything contained in this Act and the rules made thereunder, where a building is constructed, or reconstructed, or some structures are raised unauthorisedly, it shall be competent to the assessing authority to levy property tax on such building or structure with a penalty as specified hereunder till such unauthorized construction is demolished or regularized without prejudice to any proceedings which may be instituted in respect of such unauthorized construction. A separate receipt for the penalty levied and collected shall be issued.
(a) Up to ten percent violation of permissiblesetbacks only in respect of floors permitted in a sanctionedplan. Twenty five percent of property tax as penalty.
(b) More than ten percent violation ofpermissible setbacks only in respect of floors permitted in asanctioned plan. Fifty percent of property tax as penalty.
(c) Unauthorized floors over the permittedfloors in a sanctioned plan. Hundred percent of property tax as penalty.
(d) Total unauthorised construction. Hundred percent of property tax as penalty.
Provided that such levy and collection of penalty shall not be construed as regularization of such unauthorized construction or reconstruction.
(2)Penalty leviable under sub-section (1) shall be determined and collected by such authority and in such manner as may be prescribed. The penalty so payable shall be deemed to be the property tax due.
(3)A person primarily liable for payment of property tax in respect of a building, or structure shall be liable for payment of penalty levied under sub-section (1).]