Section 1 in Development Authority Bye-laws for Conservation of Heritage Sites
1. Short title, extent and commencement.
(1)These bye-laws may be called the...........................Development Authority Bye-laws for Conservation of Heritage Sites.(2)They shall extend to the area of the............................Development Authority.(3)They shall come into force from the date of their publication in the Gazette.(4)They shall apply to heritage sites listed in a notification to be issued by Government under bye-law-5:Provided that, these bye-laws shall not be applicable to protected monuments/sites/buildings and their respective prohibited and regulated areas as notified under, -(a)The Ancient Monuments and Archaeological Sites and Remains Act, 1958 and rules made thereunder;(b)The Uttar Pradesh Ancient and Historical Monuments and Archaeological Sites and Remains Preservation Act, 1956 (U.P. Act No. VII of 1957).
