Section 79 in Bihar Regional Development Authority Act, 1974
79. Act no to apply to works which affect only the interior of the building and do not materially affect its internal appearances and to work carried out by local authority or corporation of the Government relating to repairing or renewing drains, sewers, mains, pipes, cables, etc.
- Nothing in this Act shall apply to-(a)the carrying out of work to the maintenance, improvement or other alteration of any building being works which affect only the interior of the building or which do not materially affect the external appearance of the building:(b)the carrying out by any local authority or body corporate or by any department of Government of any work for the purpose of inspecting, repairing or renewing any drains, sewers, main pipes, cables or other apparatus including the breaking open of any street or other land for that purposes:(c)the erection of a place of worship or a tomb or cenotaph or of a wall enclosing a graveyard, place of worship, cenotaph or samadhi on land which at commencement of this Act is lawfully occupied only for the purpose of such worship, tomb, cenotaph, graveyard or samadhi:Provided that the proposed erection and words conform to the land proposals contained in the Master/Zonal and Regional plans and standard for set back, height of the structures and percentage of built up area prescribed in the building regulations:(d)the excavations made in the ordinary course of agricultural operations:(e)the construction of un-metalled road intended to give access to land solely for agricultural purpose.
