Section 30 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
30. Savings.
- Nothing in this Act shall apply to-(a)the carrying out of works for the maintenance, improvement or other alteration of any building, being works which affect only the interior of the buildings but not its drainage or sanitary arrangements or its security or which do not materially affect the external appearance of the building;(b)the carrying out by the Government or local authority in Gandhidham of any works for the purpose of inspecting, repairing or renewing any sewers, mains, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;(c)the erection of a building not being a dwelling house if such building is required for purposes subservient to agriculture;(d)the erection of buildings upon land included in the inhabitated site of any village within the meaning of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), as applied to the Kutch area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].(e)excavations (including wells) made by Government or any local authority in the ordinary course of agricultural operations, or for the purpose of laying, making, altering, repairing, or renewing any sewer, drain or water course for supplying water for drinking;(f)the construction of unmetalled roads intended to give access to land solely for agricultural purpose; and(g)any area within the limits of the major port of Kandla defined or altered as the case may be under the Indian Ports Act, 1908 (XV of 1908), being an area owned or occupied for the purposes of that port by the Central Government.
