Section 5 in Development Authority Bye-laws for Conservation of Heritage Sites
5. Preparation of list of heritage sites.
- The list of heritage sites to which these bye-laws apply shall be supplemented from time to time by the Authority on the advice of the Heritage Conservation Committee. The Government may also notify the heritage sites based on information available or made available to it. The list shall also include the important features of heritage sites for which no intervention would be permitted:Provided that before the list is supplemented by the Government or the Authority, objections and suggestions from the public shall be invited by the Authority on behalf of the Heritage Conservation Committee by publishing in two widely circulated leading newspapers (one in Hindi and one in English language) in the district and giving minimum 30 days time and duly considered by the Authority on the advice of Heritage Conservation Committee. The Authority shall submit the draft list of heritage sites of the Government for final approval and notification. The notification should be made available online for public interface:Provided further that any list which is in draft form and pending for approval will, in the interim period, also be deemed to be part of the heritage list for purposes of development permission.When a building or group of building or natural features are listed it would automatically mean (unless otherwise indicated) that the entire property including its entire compound/plot boundary along with all the subsidiary structures and artefacts, etc. within the compound/plot boundary', etc. from (sic form) part of list. After the notification of the list, provisions of the Uttar Pradesh Urban Building (Regulation of Letting Rent and Eviction) Act, 1972 shall not apply to listed heritage sites.
