Section 108 in Andhra Pradesh Capital Region Development Authority Act, 2014
108. Development permission mandatory.
(1)After the commencement of the Act, and subject to the provisions of the Act, no development of any land for layout or subdivision of plot or construction or building or institution of use or change of use of any land or building shall be undertaken or carried out in the development area without,-(a)obtaining a Development Permission Order from the Commissioner, which shall be subject to the development conditions that are applicable and required to be complied with;(b)payment of the development charges and other fees and charges to the Authority to be levied under the Act.(2)No Local body or government department or agency shall grant any permission for any development work or sanction any development of land or building or any institution of change of use land or building or change of use of any land or building unless the Commissioner has granted the permission for the same.(3)No such permission shall be necessary for the following activities but the concerned person shall intimate in writing and file the necessary detailed plans, site plans, layout plans and building plans for information and record of the Authority,-(a)for carrying out such works for the maintenance of a building or land that do not materially alter or affect the building or land;(b)for agriculture purpose and for the excavation (including wells, bore wells) made in the ordinary course of agricultural operations and for the construction of unmetalled roads intended to give access to land solely for agricultural purposes;(c)In case of any operational construction.
