Section 2 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Tangible Heritage" means as dealt with in Section 3;(b)"Intangible Heritage" means as dealt with in Section 3;(c)"Committee" means Telangana State Heritage Authority, GHMC/HMDA Committee and the District Level Committees constitute under Sections 6, 8 and 9 respectively;(d)"Protected area" means any heritage site and the remains declared as protected area by or under this Act;(e)"Protected Heritage" means, the tangible or intangible heritage declared to be a protected heritage by or under this Act;(f)"Conservation" means the process involved in the preservation of a Heritage structure building/site/precincts in order to retain its historical, architectural, environmental or cultural significance including the maintenance and according to necessity preservation, restoration or reconstruction or a combination of more than one of the above;(g)"Preservation" means the maintenance necessary in order to maintain the Heritage structure building/site/precincts in its present state so as to prevent and retard any further deterioration from its present state;(h)"prescribed" means prescribed by rules made under this Act;(i)"Restoration" includes the means necessary to return the heritage structure building/site/precinct to its earlier state as might have existed prior to change occurred by way of demolition, removal, addition etc., as a result of the removal of accretions or reassembling the existing components or by the sensitive introduction of compatible materials;(j)"Maintenance" with its grammatical variations and cognate expressions, includes the fencing, covering in, repairing, restoring, (landscaping and housekeeping) and cleansing of a protected heritage, and the doing of any act which may be necessary for the purpose of preserving a protected heritage or for securing convenient access thereto;(k)"Director" means the Director, Heritage Telangana and includes any officer authorised by the Government to perform the duties of the Director;(l)"Government" means the State Government of Telangana;(m)"Notification" means, the notification published in the Telangana Gazette and the word notified shall be construed accordingly;(n)"Owner" includes-(i)a joint owner invested with powers of management on behalf of himself and other joint owners and the successor-in-title of any such owner; and(ii)any manager or trustee exercising powers of management and the successor-in-office of any such manager or trustee;(o)"Heritage Officer" means an officer of the Department of Heritage of the Government not lower in rank than Assistant Director of the department;(p)"Competent Authority" means the Urban Development Authority/Urban Local Body/Rural Local Body/any other authority which has the power to sanction building permission under the existing laws as mentioned in Section 7(iii) and Director Archaeology as the case may be;(q)"Heritage Building" means and includes any building of one or more premises or any part thereof and/or structure and/or artifact which requires conservation and/or preservation for historical and/or architectural and/or artisanary and/or aesthetic and/or cultural and/or environmental and/or ecological purpose and includes such portion of land adjoining such building or part thereof as may be required for fencing or covering or in any manner preserving the historical and/or architectural and/or aesthetic and/or cultural value of such building including rock formations;(r)"Heritage Precincts" means and includes any space that requires conservation and/or preservation for historical and/or architectural and/or aesthetic and/or cultural and/or environmental and/or ecological purpose. Walls or other boundaries of a particular area or place or building or may enclose such space by an imaginary line drawn around it;
