Section 5 in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
5. Conditions on permission under section 41(2) may be granted.
- The collector after consulting the planing authority and such other authority, as the State Government may, from time direct, shall grant permission for erection of any farm building or carrying out any work of renewal of, reconstruction of, alteration in, or additions to, any farm building subject to the provision of any law for the time being in force and to the following other conditions, namely :-(a)the grant of permission shall be subject to the provision of sub-section (3) and (4) of section 41 of the Code and Rules made thereunder;(b)the farm building shall not be used for purpose other than those provided in sub-section (9) of section 2 of the Code;(c)the applicant shall commence the construction within six months from the date of grant of permission by the collector in that behalf, failing which, unless the said period is extended by the collector, from time to time, the permission, granted shall be deemed to have been lapsed ;(d)the applicant shall continue to pay the agricultural assessment ;(e)any other reasonable conditions which the Collector may deem fit to impose regard being had to sanctioned use of land on which farm building is proposed to be erected or any work of renewal reconstruction, alterations or additions to the farm building is proposed to be carried out.
