Section 9 in The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011
9. Stages of processing of applications by competent authority.
(1)The competent authority after receipt of applications under specified categories, shall take immediate follow up action by issuing an acknowledgement from its office.(2)The applications shall be examined in detail by the competent authority, which may determine the impact of proposed construction on the protected monument and protected area by adopting appropriate study or methods including site inspection and submit its observations in writing within a period of seven days.(3)The applicant, if necessary, may be informed about site visit by the competent authority or its representative in advance.(4)The distance between the protected monument or protected area and the proposed location of the building or structure or land referred to in the application for repair, renovation, construction or reconstruction, shall be measured by the inspecting official with the help of land survey officials or any other technical official in the presence of applicant and record the distance mentioned in the application.(5)The inspecting official shall make a reference to the notified boundary while recording the distance of the protected monument or protected area, as the case may be.(6)The detailed photos exhibiting earth aerial view with appropriate marking may be enclosed along with inspection report.(7)The competent authority may examine whether the relevant information sought in the application form has been provided by the applicant viz. site plan showing hard surface, landscape, sections, existing physical features, boundaries of the site, access, set backs on two or three sides, service plan, building plan including section, elevation, facade design, details of internal modifications, recent photographs in suitable size, showing the environs.(8)If the details of the site plan referred to in sub-rule (7) is not found enclosed, the applicant shall be intimated to resubmit the application along with such details within a period of seven days.(9)The competent authority may appoint an expert or consultant who is skilled and experienced in the field of archaeology for archaeological impact assessment, if the proposal involves large scale project.(10)The competent authority may, depending upon the requirement in specific areas, appoint experts from the field of urban studies, urban conservation, heritage conservation, landscape studies, town planning, architecture or such other fields.(11)The experts and consultants shall be paid such consultation fees and allowances as are admissible to the technical consultants of equivalent level in the Government of India.(12)The assessment by the competent authority shall be carried out keeping in view the heritage bye-laws proposed for each protected monument or protected area.
