Section 1864 in The Government Buildings Act, 1899
1864.
Statement of Objects and Reasons. - The provisions of the various Acts in force regarding the regulation of buildings in municipalities rest in the main on the necessity for controlling buildings and the maintenance of buildings with due regard to engineering and sanitary exigencies, and the powers conferred upon Municipal Committees with this object in the several Municipal Acts arc wide and more or less absolute. It has been on several occasions represented to the Government of India that in the case of Government buildings this necessity does not exist, as the requirements in question are secured by departmental regulations and the advice of the experts who are employed by the State for the proper execution and supervision of public works. Moreover as regards works relating to imperial defence, it is evident that, if direct control is to he effectively exercised by Municipal Committees, the power of inspection must extend to the examination, on demand, of plans and records, which may be of a strictly confidential character, and this examination is inconsistent with the secrecy which, for obvious reasons, is essential in these matters. It will be generally admitted that the Government cannot permit its designs for the improvement of its coast batteries, magazines or arsenals to become practically public property merely because such designs have to be carried out within a municipal area in which the local law requires their submission to the municipal authorities and admits of extraneous and, it may he, arbitrary interference with them.The object of this Bill is, therefore, to exempt from such regulations all buildings which are situate within municipalities and are or are to be created upon land which is, the property or in the occupation, of the Government. The Government of India have, however, no desire to ignore the internal arrangements and general administration of municipalities. On the contrary, they consider it incumbent on the administration to frame its projects with full consideration for the general plans of any municipal body concerned; and they consider it reasonable and right that municipal bodies should have opportunities of critising such projects; but the final judgment on objections and suggestions must rest with the Local Government which has undertaken them, and not with a Municipal Board, which is itself under the control of the Local Government. It is proposed in the Bill, therefore, to provide that reasonable notice of any work which it is intended by the Government to undertake, shall be given to the municipality concerned; that the Municipal Committee shall be permitted, subject to suitable safeguards, to inspect the land and plans; that any representation such Municipal Committee may think fit to make with reference thereto shall be received and considered by the Local Government; that the work shall he executed in strict accordance with the orders passed by the Local Government on such a representation; and that every order so passed shall be liable, in the last reason to revision by the Governor-General in Council.- Gazette of India, 1896 Part V, page 256.[3rd February, 1899.]An Act to provide for the exemption from the operation of municipal building laws of certain buildings and lands which are the property, or in the occupation, of the Government and situate within the limits of a municipality.WHEREAS it is expedient to provide for the exemption from the operation of municipal building laws of certain buildings and lands which are the property, or in the occupation, of the Government and situate within the limits of a municipality;It is hereby enacted as follows :-
