Section 10 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
10. Functions and Powers of District Heritage Committee and GHHC.
- (i) To identify the heritage buildings and precincts which need to be notified as Heritage Buildings and Heritage Precincts and recommend the same to the Telangana State Heritage Authority for inclusion in Schedule II;(ii)To recommend to the Telangana State Heritage Authority whether development permission should be granted to the Heritage Buildings;(iii)To recommend to the Telangana State Heritage Authority whether development right certificate may be allowed to be consumed in a heritage precinct;(iv)To evaluate the cost of repairs to be given to the owners to bring the existing building to the original shape;(v)To approve special designs and guidelines for notified buildings and control of height and essential facade characteristics such as maintenance of special type of balconies and other heritage items of the buildings and suggest suitable designs and adopting new materials for replacements keeping the old form intact to the extent possible;(vi)To frame special regulations for Heritage Buildings and Heritage Precincts and furnish the same to Telangana State Heritage Authority for approval;(vii)To advise the Telangana State Heritage Authority on any other issues as may be required from time to time during course of scrutiny and in overall interest of heritage conservation;(viii)To take appropriate action to protect Heritage Properties.
