Section 26 in The Gujarat Town Planning and Urban Development Act, 1976
26. Restriction on development after publication of draft development plan.
- On or after the date on which a draft development plan is published in the Official Gazette under Section 13 in respect of any development area, no person shall carry on any development in any building or in or over any land, within the limits of the said area without the permission in writing of the appropriate authority and without obtaining certificate from the appropriate authority to the effect that development charge [and scrutiny fees] [These words were inserted by Gujarat 3 of 1995, Section 5 (w.r.e.f. 11-01-1995).] as leviable under this Act has been paid or that no such charge [and scrutiny fees] [These words were inserted by Gujarat 3 of 1995, Section 5 (w.r.e.f. 11-01-1995).] is leviable:Provided that no such permission shall be necessary-(i)for the carrying out of any work 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 thereof;(ii)for the carrying out any work in compliance with any order or direction made by any authority under any law for the time being in force;(iii)for the carrying out of any work by any authority in exercise of its powers under any law for the time being in force;(iv)for the carrying out of-(a)any operational construction undertaken by the Central Government or a State Government;(b)any work for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables, telephone or other apparatus or the breaking open of any street or other land for such purpose;(v)for any excavation, including excavation of wells made in the ordinary course of an agricultural operation;(vi)for the construction of a road intended to give access to land solely for agricultural purposes;(vii)for the normal use of land which has been used temporarily for other purposes;(viii)in case of land normally used for one purpose and occasionally used for any other purpose, for the use of land for that other purpose on occasions;(ix)for use, for any purpose incidental to the use of a building for human habitation or any other building or land attached to such building.
