Section 112C in Karnataka Municipal Corporations Act, 1976
112C. Levy of penalty on unlawful building.
(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.(2)Penalty payable 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 deemed to be the property tax due.(3)Notwithstanding anything contained in sections 61A, 62 or 444 any person aggrieved by the determination of penalty under sub-section (2) may within thirty days from the date of receipt of the order appeal to the prescribed authority whose decision thereon shall be final.(4)The prescribed authority may after giving a reasonable opportunity of being heard to the Appellant and the corporation pass such order as it deems fit.
