Section 4(4) in The Delhi Development Authority (Levy/Charges for Residential Plotted Development) Regulations, 2006
4.2Plot owners/allottees seeking regularisation of construction over the coverage allowed as per notification dated 23-7-1998 in terms of the additional coverage allowed under the notification dated 22-9-2006, shall have to pay penalty and compounding charges over and above the betterment levy referred to in para 4.1 above.
