Section 102 in Telangana District Boards Act, 1955
102. Permission necessary for erecting buildings and for construction, establishment or installation of factory, workshop or workplace.
(1)(a)Subject to such provisions as may be prescribed no person shall erect or re-erect any building without the written permission of the Board.(b)Such permission may not be refused except for the reason of the site being unsuitable on sanitary or village planning grounds.(c)Such permission shall be presumed to have been granted if its refusal is not communicated within two months of the receipt of the application for permission.(2)(a)Subject to the provisions of the Factories Act, 1948 (LXIII of 1948), every person intending-(i)to construct or establish, extend or shift within the limits of the jurisdiction of a Board, any factory, workshop or work place in which it is proposed to employ water, steam, electricity or other mechanical power, or(ii)to install in any premises any machinery or manufacturing plant driven by any power as aforesaid shall, before beginning such construction, establishment, extension, shifting or installation, make an application in writing to the Board for permission to undertake the intended work.(b)The application shall be accompanied by-(i)a plan of the factory, workshop, work-place or premises prepared in such manner as may be prescribed;(ii)such particulars as to the power, machinery, plant or premises as the Board may require by rules made in this behalf.(c)The Board shall, as soon as may be after the receipt of the application-(i)grant the permission applied for, either absolutely or subject to such condition as it thinks fit to impose, or(ii)refuse permission, if it is of opinion that such establishment or installation is objectionable by reason of the density of the population in the neighbourhood or that it is likely to cause a nuisance.(3)Whenever any building is erected, or re-erected without any such permission or in any manner contrary to the provisions prescribed under sub-section (1) or to any conditions imposed by the Board in this behalf, or any factory, workshop or workplace is constructed, established or installed without any such permission or in any manner contrary to the provisions prescribed under sub-section (2) or to any conditions imposed by the Board in this behalf, the Board may-(a)direct that the building, construction, establishment or installation be stopped, or(b)by written notice require such building, construction, establishment or installation to be altered, demolished or removed, as may be necessary.(4)No claim shall lie for compensation on account of any order under this section.Regional and Town Planning.
