Section 9 in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
9. Regularisation of unauthorised use.
- Where any land is used unauthorisedly in contravention of the provisions of Section 44, and the Collector is satisfied that had the holder applied for necessary permission under that section his application would not have ordinarily been rejected on any of the grounds specified in clause (c) of sub-section (2) of Section 44, the Collector may, if the holder so desires, and in areas falling within the jurisdiction of a Planning Authority after consulting such Planning Authority, instead of taking action under Rule 8, regularise such unauthorised non-agricultural use, subject to the following terms and conditions, namely:-(i)[ that the holder shall pay the amount of conversion tax leviable under Section 47A within thirty days from the date of regularisation of un-authorised non-agricultural use and shall pay non-agricultural assessment on the land with reference to the altered use since the commencement of that use [if it is not already paid under Rule 8.] [Added by G.N. of 15.12.1987.](ii)that the holder shall pay such fine not exceeding forty times the non-agricultural assessment on the land with reference to the altered use, as the Collector may fix [if it is not already paid under Rule 8.] [Added by G.N. of 3.10.1972.](iii)that the holder shall abide by the conditions specified in Rule 4 so far as they are applicable, and such other conditions as the Collector may deem fit to impose.]
