Section 36(1) in Bihar Regional Development Authority Act, 1974
(1)Every person, including local authority body corporate constituted under any law and a department of Central or State Government who intends-(a)to carry out a development plan or any other development work(b)to make any addition or alteration thereto, shall apply for sanction by giving notice in writing of his intention to the Vice-Chairman such from and containing such information as may be prescribed by regulations made in this behalf.Provided that no such sanction need be sought if the alteration is to done internally in a building without affecting the position of bath-room, kitched and drainage arrangements and further that the proposed internal alteration does not violate the provisions of the building regulations or planning standards the in force.
