Section 9 in Development Authority Bye-laws for Conservation of Heritage Sites
9. Heritage precincts/natural features.
- In case of streets, heritage precincts, areas and (where deemed necessary by the Heritage Conservation Committee) of natural features published as per the provisions of bye-law-5, development permissions shall be granted in accordance with the special separate bye-laws prescribed for respective streets, precincts/natural features, areas which shall be framed by the Authority with previous approval of the Government on the advice of the Heritage Conservation Committee.Before finalizing the special bye-laws for precincts, streets, natural features, areas, the draft of the same shall be published by the Authority on behalf of the Heritage Conservation Committee in widely circulated two leading newspapers in the area for the purpose of inviting suggestions of objections from the public. All suggestions and objections received within a period of 30 days from the date of publication of the said draft in the newspapers shall be considered by the Authority as per the advice of Heritage Conservation Committee.After consideration of above suggestions and objections, the Authority acting on the advice of the Heritage Conservation Committee shall modify (if necessary) the aforesaid draft Bye-laws for streets, precincts, area and Natural features and forward the same to the Government for approval:Provided that pending consideration of suggestions and objections and pending final approval from Government to the above draft Bye-laws for precincts and natural features, the Vice-Chairman on the advice of Heritage Conservation Committee shall have due regard to the above draft Bye-laws while considering applications for development/redevelopment, etc. of heritage buildings, streets, heritage precincts, areas and listed natural features.
