Section 6 in THE TELANGANA STATE BUILDING PERMISSION APPROVAL AND SELF CERTIFICATION SYSTEM (TS-bPASS) ACT, 2020
6. Development of Land and making of Layout.
(1)The applications for Layouts will be processed through the Self-Certification System in accordance with the Layout rules, and as notified in the Master Plan or Detailed Planning Scheme or Local Area Plan, in the manner as may be prescribed. Once all requisite documents are submittedand required fee is paid through a web-based online system, the tentative Layout Plan shall be approved within a period of 21 days and will be communicated online in order to carry out the infrastructure activities and provision of amenities in the defined time frame.(2)There shall be a District Level Committee which will verify, in the manner as may be prescribed, the actual development and implementation of the layout and whether it is in conformity with the tentative layout approval as given in sub-section (1).(3)The Government may constitute a Layout Approval Committee for every district under the Chairmanship of District Collector with Superintendent Engineers or Executive Engineers of Roads and Buildings Department, Panchayat Raj Department and Irrigation Department to process the application for Approved Layout Plan, in the manner as may be prescribed. In case of GHMC, the committee will be headed by the Commissioner, GHMC.(4)Upon completion of the Layout, the owner or developer, shall submit online application along with the self certification duly attested by Licensed Technical Personnel, in the manner as prescribed declaring that the development in the layout is as per norms. The developer shall alsoregister all the roads and open spaces in the Layout in favor of Municipality. This is a pre-condition to be eligible to get the final layout approval. Based on the self certification of completion and upon registering the open spaces including roads in favor of the municipality, the approved layout plan shall be processed and approved by the layout approval committee constituted under sub-section (3) and shall be issued online to the developer.(5)In case, the layout was obtained by making a false statement or misrepresentation of any material facts, the same shall be revoked as per the procedure, as may be prescribed.(6)Government may constitute special task force at the District level / GHMC level to take action against unauthorized layouts in the manner as prescribed. The special task force at District level / GHMC shall inspect the unauthorized layouts and take action against all such unauthorized layouts.
