Section 46 in Telangana Urban Areas (Development) Act, 1975
46. [ Regularisation of buildings constructed without sanctioned plan. [Section 46 with marginal heading substituted by Act No.9 of 2008.]
(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.(2)Any offence made punishable under this Act in respect of Non-High Rise buildings may be regularized by the Vice-Chairman or any officer authorized by the Vice- Chairman in this behalf to the extent of violations made to the setbacks on each side of each floor except building line up to 10% of the permissible setbacks, on payment of fine equivalent to one hundred percent of the value of the land as fixed by the Registration Department applicable at the time of regularization in respect of violated floor area subject to the condition that the sanctioned plan has already been obtained in each case.]
