Section 12 in Development Authority Bye-laws for Conservation of Heritage Sites
12. Incentive uses for heritage sites.
- In case of buildings included in the Heritage Conservation List, if the owner agrees to maintain the listed heritage building as it is in the existing state and to preserve its heritage stage with due repairs and the owner gives a written undertaking to that effect, the Authority on the advice of Heritage Conservation Committee may allow the owner to convert part or the whole thereof of the non-commercial area within, such a heritage site to commercial/office uses/hotel with the approval of the State Government:Provided that if the heritage building is not maintained suitably or if the heritage value of the building is allowed to be spoiled in any manner, the commercial/office/hotel uses shall be disallowed:Provided further that no such use will be permitted which puts the safety of the heritage building at risk.
