Section 7 in Development Authority Bye-laws for Conservation of Heritage Sites
7. Penalties.
- Violation of these bye-laws shall be punishable under the provisions of the Act. In case of proven deliberate neglect of and/or damage to heritage buildings and heritage precincts, or if the building is allowed to be damaged or destroyed due to neglect or any other reason, in addition to penal action provided under the Act, no development permission to construct any new building shall be granted on the site if a heritage building or building in a heritage precinct is damaged or pulled down without appropriate permission from the Vice-Chairman:Provided that it shall be open to the Heritage Conservation Committee to consider a request for rebuilding/reconstruction of a heritage building that was demolished or damaged in an unauthorized manner, subject to the condition that the building is re-built in its original form (i.e. architectural features, front elevation and height, etc.) and the total built up area in all floors put together in such new construction is not in excess of the total built up area in all floors put together in the original heritage building in addition to other control that may be specified:Provided further that violation of these bye-laws shall not be compoundable under the Act.
