Section 11(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)On or after the date on which the Ambaji Pilgrimage Tourism Authority is constituted, no person shall carry on any development in any building or in or over any land, within the limits of the said Pilgrimage Tourism development area without the permission in writing of the Ambaji Pilgrimage Tourism Authority:Provided that no such permission shall be necessary, -(i)in respect of any work which is being carried on by the State Government on the date of commencement of this Act;(ii)for any work being carried on for the maintenance, improvement or other alteration of any building and which affect only the interior of the building or which does not materially affect the external appearance thereof;(iii)for the carrying out of-(a)any operational construction undertaken by the Central Government or a State Government;(b)any work for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables, telephone or other apparatus or the breaking open of any street or other land for such purpose;(iv)for any excavation, including excavation of wells made in the ordinary course of an agricultural operation;(v)for the construction of a road intended to give access to land solely for agricultural purposes;(vi)for the normal use of land which has been used temporarily for other purposes;(vii)in case of land normally used for one purpose and occasionally used for any other purpose, for the use of land for that other purpose;(viii)for any purpose incidental to the use of a building for human habitation or any other building or land attached to such building.
