Section 155 in The Jammu and Kashmir Panchayati Raj Rules, 1996
155. Construction of the new buildings or extension or alteration of any existing buildings.
(1)No person shall construct or reconstruct or commence to construct or reconstruct a house or building or extend or alter any existing house or building within the Panchayat area without the previous approval of the Halqa Panchayat.(2)Every person, who intends to construct or reconstruct any house or building or extend or alter the existing house or building shall give notice in writing to the Halqa Panchayat of such intention.(3)The application for building purposes shall be accompanied by the site plan, ownership right and construction map.(4)No notice shall be considered to be valid until the information/site plan and the specification of the house or building has been furnished to the satisfaction of the Halqa Panchayat.(5)A Halqa Panchayat may sanction the construction or reconstruction of any house or building or extension or alteration of an existing house or building either absolutely or subject to such modification as it may deem fit and issue a written permission alongwith a sanctioned copy of the site plan to the concerned within 30 days from the receipt of the valid notice, which shall hold good for a period of one year from the date of sanction.(6)If a Halqa Panchayat neglects or omits to accord sanction within 30 days of the receipt from any person, of a valid notice of such persons intention to construct or reconstruct a house or building or extend or alter the existing house or building, the sanction shall, except in so far as it may contravene the by-laws, be deemed to have been accorded unless the land on which it is proposed to construct or reconstruct, extend, alter such house or building belongs to or vests in the Halqa Panchayat or the Government.(7)A Halqa Panchayat shall decide upon the application within a period of one month. For refusal the Panchayat shall record the reasons in writing.
