Section 112C(1) in Karnataka Municipal Corporations Act, 1976
(1)Whoever unlawfully constructs or reconstructs any building or part of a building.(i)on his land without obtaining permission under this Act or in contravention of any condition attached to such permission; or(ii)on a site belonging to him which is formed without approval under the relevant law relating town and country planning ;or(iii)on his land in breach of any provision of this Act or any rule or bye-law made thereunder or any direction or requisition lawfully given or made under this Act or such rules or bye-law;shall be liable to pay every year a penalty, which shall be equal to twice the property tax leviable on such building, so long as it remains as unlawful construction without prejudice to any proceedings which may be instituted against him in respect of such unlawful construction:Provided that such levy and collection of penalty shall not be construed as regularisation of such unlawful construction or reconstruction.
