- [(1) Any person proposing to construct a building of more than 15 meters height for commercial/business purpose, 18 meters and above height for residential purpose, and buildings of public congregation like schools, cinema halls, function halls, religious places, which are more than 500 Sq. Meters in plot area or 6 meters and above in height shall apply to the Director General or any member of the service duly authorized by him in this behalf, before submission of such building plans to the authority or officer competent to approve the same under the relevant law, for the time being in force, for a no objection certificate along with such fee as may be prescribed.] [Substituted by Act No.32 of 2000 and subsequently substituted by Act No.21 of 2006.](2)[ The Director General or any member of the service duly authorised by him in this behalf, shall within sixty days of receipt of such application or on inspection being satisfied about the provision of Fire Prevention and Safety measures as stipulated in the National Building Code of India, as amended from time to time, and for ensuring heights and setbacks as per the Hyderabad Municipal Corporation Act, 1955, Telangana Urban Areas (Development) Act, 1975, Hyderabad Metropolitan Development Authority (HMDA) Act, 2008, Telangana Municipal Corporations Act, 1994, Telangana Municipalities Act, 1965, [Telangana] [Substituted by G.O.Ms.No.75, Home (Legal) Department, dated 17.11.2015.] Town Planning Act, 1920 and Rules, made thereunder as amended from time to time shall issue a no objection certificate with such conditions as may be considered necessary and if not so satisfied, reject the same for reasons to be recorded in writing.](3)The authority or officer competent to approve the building plans before construction under, the relevant law for the time being, in force, shall not accord such approval except on production of a no objection certificate issued, under sub-section (2) wherever required.(4)Any person violating the conditions of a no objection certificate shall be liable to be proceeded against under the provisions of this Act.Chapter - III Preventive Measures
