Section 30 in Bihar Regional Development Authority Act, 1974
30. No development of land after commencement of this Act without permission.
- The provisions of this Chapter shall apply to such areas or region as may be notified by the Authority from time to time.No person or body (excluding a department of Central or State Government or local authority) shall institute or change the use of any land or carry out development on any land without obtaining permission in writing from the Authority.Provided that in the case of a department of Central or State Government or local authority intending to carry out on any land nay development other than those covered by the operational constructions as defined in section 2 (e), the concerned department or local authority, as the case may be, shall notify in writing to the Authority of its intention to do so giving full particulars there of and accompanied by such documents and plans as may be prescribed by the State Government from time to time, at least, one month prior to the undertaking of such development; and where Authority has raised any objection in respect of the conformity of the proposed development, either to any development plan under preparation, or to any of the building bye-laws inforce at the time, or due to any other materials consideration, the department or the local authority as the case may be shall-(i)either make necessary modification in the proposals for development to meet the objections, raised by the Authority, or(ii)submit the proposals for development together with the objections raised by the Authority to the State Government for decision. Where proposals and objections have been submitted, no development shall be undertaken until the State Government has finally decided on the matter.The State Government on receipt of the proposals for development together with the objections of the Authority shall in consultation with the Development Commissioner either approve the proposals with or without modifications or made direct the concerned department or local authority as the case may be to making such modification in the proposals as they consider necessary in the circumstances :ijUrq ;fn mi;qZDr vkifRr;ksa ds fopkjksijkUr jkT; ljdkj dk fu.kZ; izkfIr dh frfFk ls 6 ekg ds vUnj izkIr u gks lds rks oSlh fLFkfr esa dsUnzh; ljdkj bR;kfn dks ;g Hkh vf/kdkj gksxk fd jkT; ljdkj dks fyf[kr uksfVl ns ldsxkA mi;qZDr uksfVl ds 6 ekg ds vUnj ljdkj ls dksbZ mRrj izkIr u gks rks ml foHkkx bR;kfn dks vf/kdkj gksxk fd izLrkfor fuekZ.k dk;Z vkjEHk djsaA
