Section 340 in Arunachal Pradesh Municipal Act, 2007
340. Prohibition of erection without sanction.
- No person shall erect, or commence to erect any building or execute any of the works specified in section 339 in any municipal area, in accordance with the provision of this Act and the regulation made thereunder in relation to such erection of building or execution of work, as the case may be :Provided that the erection of a residential building upto a height of three storeys, or with a height of eleven meters whichever is lower on a plot of land of three hundred square meter or less may be commenced and may be proceeded with if the building plan has been prepared by an architect registered under the Architect Act, 1972 (Act 2 of 1972) and authenticated by him certifying that the building plan for such erection conforms to the provision of this Act and the rules and the regulations made there under :Provided further that any such plan shall be submitted to the Chief Municipal Executive Officer/ Municipal Executive Officer before commencement of the work referred to in the first proviso for sanction thereof in due course :Provided also that if any deviation from the provisions of this Act or the rules or the regulations made there under or any material deviation from such plan is detected in erection of any such building, the Chief Municipal Executive Officer/ Municipal Executive Officer may take necessary action against such person in accordance with the provisions of this Act or the rules or the regulations made thereunder and in the case of any deviation from the provisions of this Act, or the rules or the regulations made thereunder send a report to the Institution of Architect or the Council of Architecture against the architect who prepared the building plan and authenticated it by certifying that the building plan conforms to the provisions of this Act or the rules or the regulations made there under for such action as the Institution of Architects may deem fit :Provided also that the Chief Municipal Executive Officer/ Municipal Executive Officer shall by order direct that no certification by such architect in respect of any building plan shall be accepted by the Municipality till a decision on the aforesaid report is received from the Institution of Architects or the Council of Architecture by the Chief Municipal Executive Officer/ Municipal Executive Officer:Provided also that in a case where the Chief Municipal Executive Officer/ Municipal Executive Officer has sanctioned or provisionally sanctioned erection of any building above a height of fourteen meters, he shall cause publication of the fact of such sanction in such form and in such manner as may be prescribed, at the cost of the person in whose favour such sanction has been given.
