189. Power of Government to prohibit the erection of buildings in certain areas without permission.
(1)Notwithstanding anything contained in this Act, the Government may, in the public interest and after consulting the municipal council, prohibit by notification the erection of any building within a specified area in a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], except with the permission granted by the Government in this behalf:Provided that such permission shall not be refused in the case of land which has been set apart as a building site by the Government or the municipal council prior to the publication of such notification.(2)The grant of any permission under sub-section (1) may be subject to such conditions as may be fixed by the Government in each case or prescribed generally.(3)Whoever erects any building contrary to the provisions of sub-section (1) or the conditions imposed under sub-section (2) shall, be punished with fine which may extend to two hundred rupees.(4)The Government may demolish any building erected contrary to the provisions of sub-section (1) or the conditions imposed under sub-section (2).
