Section 106D in Uttarakhand Panchayati Raj Act, 2016
106D. Construction or alteration of building after notice and according to bye-laws.
(1)No erection or re-erection of a building or material alteration in an existing building or making or enlarging a well within a controlled rural area abutting on or adjacent to a public street or place or property vested in Government or in the Zila Panchayat or Kshettra Panchayat shall be carried out except in accordance with the directions of any rule made by Government or bye-law made by the Zila Panchayat and shall not be commenced unless written notice thereof has been tendered to the Kshettra Panchayat not less than of one month in advance, with such details of the proposed construction or alteration as may be required by bye-laws to be furnished alongwith such notice.(2)An alteration in a building shall, ,for the purpose of this Chapter and of any rule or bye-laws, be deemed to be material if-(a)it affects or is likely to affect prejudicially the stability or safety of the building or the' condition ,of the building in respect of drainage, ventilation, sanitation or, hygiene, or(b)it increases or diminishes the height or area covered by or cubical capacity of the building or reduces the cubical capacity of any room in the building-below the minimum prescribed in any bye-law, or(c)it converts into a place for human habitation a building or portion of a building originally constructed for other purposes, or(d)it is an alteration declared by a bye-law made in this behalf to be material alteration.Sanction or Refusal of Work by Kshettra Panchayat
