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State of Tamilnadu - Section

Section 7 in Tamil Nadu Combined Development and Building Rules, 2019

7. Scrutiny fees.

(1)Scrutiny Fee means a fee for scrutinizing the applications, collected from the applicant along with the plan or revised plan or modified plan submitted by the applicant.
(2)Every application for planning permission shall be accompanied by a scrutiny fee as calculated in the following manner:
(i) (a) Plans submitted along with planning permissionapplications per sq.m. of floor area of the building   Rs.2.00
  (b) Ist revised plan per sq.m. of floor area of thebuilding Rs.1.00
  (c) 2nd revised plan per sq.m. of floor area of thebuilding Rs.0.40
  (d) 3rd revised plan per sq.m. of floor area of thebuilding Rs.0.20
  (e) Subsequent revised plans Nil
(ii)   Layouts/subdivisions, re-constitutions per sq.m.of land area Rs. 1.50
(iii)   Re-classifications (lumpsum) Rs.30,000 (for CMA)
      Rs.20,000 (for other areas)
(3)In case of layouts or subdivisions or site approval applications, the rates of scrutiny fee shall be prescribed and notified by the Government from time to time
(4)The Executive Authority of the Local Body may, for scrutinizing the applications for Building Permit shall collect scrutiny fee from the applicants, along with the plan or revised plan or modified plan submitted by the applicant, at the rates as may be prescribed and notified by the Government from time to time
(5)Scrutiny fee shall not be collected for Residential Projects where the size of dwelling units for Economically Weaker Section does not exceed 40 sq.m in plinth area each
(6)In the case of reclassification the cost of publication of reclassification in Newspapers and Govt. gazette. (if the actual cost exceeds the said amount, the excess amount is also payable by the applicant)
(7)Any other charges as levied by the competent authority from time to time.