Section 14(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)On or after the date on which a declaration of intention of land pooling scheme is published in the Official Gazette under section 4 in respect to any area, no person shall carry out any development in any building or in or over any land, within the limits of the said area without the permission in writing of the appropriate authority and without obtaining certificate from it to the effect that development charge, scrutiny fees or any other fee leviable under this Act has been paid or that no such charge is leviable:Provided that no such permission shall be necessary for the carrying out of-(a)any operational construction undertaken by the Central Government or a State Government;(b)any work for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables, telephone or other apparatus or the breaking open of any street or other land for such purpose.
