[6
OF 2025] [30th
January 2025] An Act further to amend the
Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran Adhiniyam, 2002 (No. 21 of
2002). Be it enacted by the
Chhattisgarh Legislature in the Seventy-fifth year of the Republic of India, as
follows:- (1)
This Act may be called the Chhattisgarh
Anadhikrit Vikas Ka Niyamitikaran (Amendment) Adhiniyam, 2024. (2)
It shall extend to the whole State of
Chhattisgarh. (3)
It shall come into force with effect from the
date of its publication in the Official Gazette. (1)
For para (ii) of sub-clause (b) of clause
(iv) of sub-section (1) of Section 6 of the Chhattisgarh Anadhikrit Vikas Ka
Niyamitikaran Adhiniyam, 2002 (No.21 of 2002), (hereinafter referred to as the
Principal Act), the following para shall be substituted, namely:- "(ii)
such unauthorized development /construction which came into existence before
the date 14.07.2022, for which either building permit/development permit is
sanctioned or such unauthorized buildings for which property tax is being paid
at the rate determined by the Government in the concerned local body, if parking
is not available in such buildings as per the Chhattisgarh Bhumi Vikas Niyam,
1984 or the development plan of the city concerned, then the building can be
regularized on the payment of additional penalty amount for parking as
follows:- S.No. Parking Decrease Percentage Penalty Payable (for each car space
constraint) (1) (2) (3) 1. Up to 25 percent Fifty thousand rupees for each car space" (2)
Para (iii) of sub-clause (b) of clause (iv)
of sub-section (1) of Section 6 of the Principal Act, shall be omitted.The Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran (Amendment)
Adhiniyam, 2024
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