State of Assam - Act
The Guwahati Building Construction (Regulation) Act, 2010
ASSAM
India
India
The Guwahati Building Construction (Regulation) Act, 2010
Act 16 of 2010
- Published in Assam Gazette on 11 May 2010
- Commenced on 11 May 2010
- [This is the version of this document from 11 May 2010.]
AN ACT to provide for development, control, regulate the planning and construction of buildings within the Guwahati Metropolitan Area.Preamble: Whereas it is expedient to provide tor the development, control and regulation to check the haphazard growth of buildings within the Guwahati Metropolitan Area by the authorities concerned and specify the provisions regulating such planning and construction of buildings and for matters connected therewith and incidental thereto.It is herby enacted in the Sixty-first Year of the Republic of India as follows:—(1)This Act may be called the Guwahati Building Construction (Regulation) Act, 2010. (2)It shall extend to the whole of the Guw ahati Metropolitan Area as notified by the State Government. (3)They shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. (1)“alley” means a public thoroughfare, which affords only a secondary means of access to abutting property and not intended for general traffic circulation; (2)“Apartment” means an apartment as defined under the Assam Apartments No X X | of (Construction and Transfer of Ownership) Act, 2006; 2007- (3)“approved” means approved by the Authority by any officer to whom the power has been delegated by the Authority; (4)“Authority” means the Guwahati Metropolitan Development Authority, Guwahati Municipal Corporation and other Urban Local Body or Panchayat as the case may be; (5)“balcony” means horizontal projection in upper floors to serve as a passage or sitting out place; (6)“basement” means the lower storey of building below or partly below the ground level; (7)“building” means any construction for whatsoever purpose and of whatsoever materials and every part thereof, whether used as human habitation or not and includes plinth, walls, chimney, telecommunication or other tower, drainage work, fixed platforms, verandah, balcony cornice or projection, or part of a building on anything affixed thereof or any wall earth bank fence or other.