- [(1) No person shall erect or re-erect or commence to erect or re-erect any building without the sanction of the committee :Provided that erection or re-erection of any building in a controlled area shall be in conformity with the plans, the restrictions and conditions referred to in sections 203C to 203E."] [Sub section (1) substituted vide Haryana Act No. 1 of 2001.](2)Every person who intends to erect or re-erect any building shall give notice in writing to the committee of such intention.(3)The State Government shall by bye-laws -(a)prescribe the manner in which notice of the intention to erect or re-erect a building shall be given to the committee;(b)require that with every such notice shall be furnished a site plan of the land on which it is intended to erect or re-erect such building and a plan and specification of the building, of such character and with such details as the bye-law may require;(c)where the building appears likely to be used as a factory, require the provision of adequate housing accommodation in connection therewith :Provided that the State Government may of its own or on a representation from any committee alter, vary or modify the bye-laws so as to suit the particular needs of the committee.(4)Where bye-laws have been framed under this section no notice under sub- section (2) shall be considered to be valid until the information, if any, required by such bye-laws has been furnished to the satisfaction of the committee.
