- 1.1 These byelaws shall be called the Jharkhand Building Byelaws 2016.1.2These byelaws shall apply to all building activities in the area falling in;i. All Regional Development Authorities.ii. All Urban Local Bodies.iii. Mineral Area Development Authority.iv. All Industrial Area Development Authorities.1.3The State Government may notify certain areas on its own or on the recommendation of Development Authorities/Municipalities/ULBs where these byelaws shall not apply.1.4The State Government may notify any area on its own or on the recommendation of Development Authorities/Municipalities/ULBs where these byelaws shall apply.1.5All existing rules, regulations, byelaws, orders that are in conflict or inconsistent with these bye laws shall stand modified to the extent of the provision of these bye laws.1.6In case Master Plan/Development Plans/Zonal Plans are notified by the authority subsequent to the publication of these bye laws, the corresponding provisions made in the master plan/development plans/zonal plans shall override the provisions made in these bye laws.1.7These bye laws shall come into force on the date of its Notification.
