Section 17 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
17. Savings. -
Nothing in this Act shall apply to, -(a)the carrying out of works for the maintenance, improvement or other alteration of any building, being works which affect only the interior of the building or which do not materially affect the external appearance of the building;(b)the carrying out by any local authority, statutory authority, or the Central or the State Government of any works for the purpose of inspecting, repairing, or renewing any sewers, mains, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;(c)the erection of a building, not being a dwelling house, if such building is required for purposes connected with agriculture;(d)the erection of a place of worship or a tomb or cenotaph or of a wall enclosing a graveyard, place of worship, tomb, cenotaph or samadhi, on land which at the commencement of this Act is occupied by, or for the purposes of, such place of worship, tomb, cenotaph, graveyard or samadhi;(e)the excavation (including wells) made in the ordinary course of agricultural operations; and(f)the construction of unmetalled roads intended to give access to any land solely for agricultural purposes.
