Section 3 in Development Authority Bye-laws for Conservation of Heritage Sites
3. Restriction on development/redevelopment/repairs, etc.
- Development, redevelopment or engineering operation or repairs or additions, alterations, renovations including the painting of buildings, replacement of special features or plastering or demolition of any part thereof of the listed buildings or listed precincts or listed natural features shall be permissible in accordance with bye-law-16:Provided that before granting any permission for demolition or major alterations/additions to listed buildings (or buildings within listed streets or precincts), or construction at any listed natural features, or alteration of boundaries of any listed natural features, objections and suggestions from the public shall be invited by the Authority and duly considered by the Heritage Conservation Committee:Provided further that only in exceptional cases, for reasons to be recorded in writing, the Vice-Chairman may refer the matter back to the Heritage Conservation Committee for reconsideration.
