Section 428 in Greater Hyderabad Municipal Corporation Act, 1955
428. Notice to be given to Commissioner of intention to erect a building.
(1)Every person who intends to erect a building shall give to the Commissioner notice of his said intention in a form, obtained for this purpose under section 435, specifying the position of the building intended to be erected, the description of building, the purpose for which it is intended, its dimensions and the name of the person whom he intends to employ to supervise its erection.(2)In this Chapter and wherever occurring in this Act 'to erect or re-erect a building' means -(i)any material alteration or enlargement of any building;(ii)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(iii)the conversion of one or more places of human habitation into a greater number of such places;(iv)the conversion of two or more places of human habitation into a lesser number of such places;(v)such alteration of a building as would effect a change in its drainage or sanitary arrangements or materially effect its security;(vi)the addition of any rooms, buildings, out houses or other structures to any building;(vii)conversion by any structural alteration into a place of religious worship or into a sacred building, any place or building not originally meant or constructed for such purpose;(viii)to roof or cover an open space between walls or buildings as regards the structure which is formed by roofing or covering such space;(ix)to convert into a stall, shop, ware house or godown any building not originally constructed for use as such or vice versa;(x)to construct on a wall adjoining any street or land not vested in the owner of the wall, a door opening on such street or land.
