Section 5(5) in The Greater Noida Industrial Development Area Building Regulations, 1992
(5)[ No application for building permit shall be necessary for the following alterations provided that they do not violate any of the provisions regarding general building requirement, structural stability and fire-safety requirements specified in these regulations:(a)Providing or closing of a window, door or ventilator not opening towards other property.(b)Providing inter-communication doors.(c)Construction of parpet walls between 1.05 meters to 1.2 meters height.(d)Whitewashing and painting.(e)Replacing fallen bricks, stones, pillars and beams, etc.(f)Retiling and reterracing.(g)Plastering and patch work.(h)Flooring.(i)Construction of chhajjas.(j)Renewal of roof at the same height.(k)Reconstruction of portions of building damaged by any natural calamity to the same extent as previously approved.(l)Erection or re-erection of internal partitions.]
