- 23.1 No construction or re-construction of any building, within a river boundary, or such other higher distance as may be prescribed from time to time by the State Government, from the outer boundary of the river of Ganges (as prescribed by the Irrigation Department), shall be permitted except for repair and renovation work of heritage buildings.23.2In case of rivers other than the Ganges, no construction or reconstruction of any building shall be allowed,' within a strip of land of 10-15 metres (where area is open and not develop 15m. up to), or such distances as prescribed by the State Government, from the outer boundary of the riverfront of any river (as prescribed by the Irrigation Department). The State Government shall notify a list of such rivers.23.3No construction shall be allowed within the boundary of the river.23.4Notwithstanding the above provision, any Planning Authority or Government Body shall be able to undertake development and beautification work of riverfront, ghats or any other planned development on reclaimed lands with the approval of the Government.
