Section 106(2) in Uttarakhand Panchayati Raj Act, 2016
(2)In particular and without prejudice to the generality of the powers conferred by sub-section (1), a Zila Panchayat may, in the exercise of the said powers, make any bye-laws described in the list below -A- Construction(a)Declaring of any specific kind of alteration to be a "material alteration" ;(b)prescribing that, on payment of fees in accordance with such scale as is specified in this behalf plans and specifications shall be obtainable from the Zila Panchayat ;(c)fixing with reference to the period for which a sanction shall remain in force;(d)prescribing the type and description of building which may or may br erected and the purpose for which a building may or may not be erected in any prescribed area or areas within a controlled rural area;(e)Prescribing the circumstances in which a temple mosque church or other sacred building may or may not be erected, re-erected or altered in a controlled rural, area ;(f)prescribing with reference to the erection, re-erection or alteration of buildings, or any class of buildings, all or any of the following matters:-
