Section 2 in THE TELANGANA STATE BUILDING PERMISSION APPROVAL AND SELF CERTIFICATION SYSTEM (TS-bPASS) ACT, 2020
2. Definitions.
In this Act, unless the context otherwise requires,-(1)“Acknowledgement” means the acknowledgement issued under section 17 of this Act;(2)“Application Form” means the online form for submission of application for Certificate of Registration / Instant Building Approval / Building Permission / approval, as may be prescribed;(3)“Authorized Representative of the Nodal Agency” means Additional Collectors (Local Bodies) / Additional Collector of District / any other officer as notified for all Municipalities / Municipal Corporations vested in concerned District;(4)“Check List” means the list as may be prescribed in the application under this Act;(5)“Clearances” means grant or issue of no-objection certificate, allotments, consents, approvals, permissions, registrations, enrollments, licenses and the like, by any competent authority or authorities, under the provisions of this Act;(6)“Commissioner” means the Commissioner of the Municipality or of the Municipal Corporation;(7)“Company” means a company as defined in the Companies Act, 2013, and includes any foreign company;(8)“Competent Authority” means the Commissioner of the concerned Municipality / Municipal Corporation as the case may be;(9)“Development” means the carrying out of any activity of construction or building, or other operations in, or over, or under land or water, or the making of any material changes or otherwise, in any building or land or any part thereof, or in the use of any building or land, and includes any repairs or redevelopment and layout and sub-division of any land and the words “to develop” shall be construed accordingly;(10)“District Collector” means the District Collector incharge of a District;(11)“District Committee” means the “District TS-bPASS Committee” constituted under section 3 of this Act;(12)“District Level TS-bPASS Committee” is the District Level Committee (Single Window Committee) constituted by the Government under section 3 of this Act;(13)“Fee Receipts” means online payment receipt or the original challan receipts issued by the Government Treasury as a proof of payment or demand drafts issued by a Scheduled Commercial Bank;(14)“Form for informing deemed approval” means the format (including online) in which the deemed approval is issued;(15)“Government” means the Government of Telangana;(16)“High-rise building” means and includes all buildings with 18 meters or more in height measured from the average level of the central line of street on which the site abuts, staircase rooms, lift rooms, chimneys, elevated tanks above the topmost floor and architectural features are excluded from the height of such building;(17)“Land” includes land which is being built upon or is built upon or covered with water, benefits to arise out of land, things attached to the earth or permanently fastened to anything attached to the earth and rights created by legislation over any street;(18)“Licensed Technical Personnel” is a Licensed Architect or Engineer or Town Planner or Structural Engineer or Surveyor or any other technical person as prescribed to plan, design and supervise for carrying out layout and building developmental activities, and also to issue certificate of supervision of such a development of land and building in municipal areas;(19)“Master Plan” means a comprehensive plan showing therein the existing and proposed locations and general layout of (a) arterial streets and transportation lines,(b)residential areas, (c) commercial areas, (d) industrial areas, (e) educational institutions, (f) public parks, playgrounds and other recreational places, (g) public and semi-public buildings, and (h) any other places put to any specified use or earmarked and proposed to be used for any of the purposes as mentioned in this definition and as provided under this Act;(20)“Nodal Agency” means the agency notified at the State level or at the District level under section 5 of this Act;(21)“Notification” means a notification published in the Telangana Gazette and the word ‘notified’ should be construed accordingly;(22)“Owner” means and includes,-(i)the person for the time being receiving or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person or estate for any religious or charitable purposes, the rent or profits of the property in connection with which the word is used;(ii)the person for the time being in charge of the animal or vehicle in connection with which the word is used;(23)“Prescribed” means prescribed by the rules made under this Act;(24)“Register of Applications” means the Register prescribed in which the details of the applications are entered;(25)“Right to clearances under TS-bPASS” means a system bestowed for clearances, same as in the lines of Right to Information Act, which enables imposing of penal action on officers responsible for delay;(26)“Self-Certification” means an official statement that a person make about himself, especially while applying for municipal services;(27)“Self-Declaration” means the act of declaring something that is stated or made known in an official or public way by the individual;(28)“Single Window System” is a facility to process the applications for permission through online by streamlining the different processes and approvals, in order to act as a single point of contact for requesting various services, submission of documents and payment of fees as prescribed;(29)“State Committee” means the “State TS-bPASS Committee” constituted under section 4 of this Act;(30)“Time Limit” means the number of working days within which a decision has to be taken by the concerned Municipality/Municipal Corporation or any line Department involved in granting NOCs/clearances, from the date of receipt of application;(31)“Telangana State Building Permission Approval and Self-Certification System (TS-bPASS)” means a body constituted under this Act meant for according clearances and approval for manufacturing proposals;(32)The words and expressions used in this Act, but not defined shall have the meanings assigned to them in the relevant Acts.
