Section 2 in Assam Town and Country Planning Act, 1959
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context :-(1)"Authority" shall mean the Local or Regional Authority appointed by the State Government for the purpose of administering the Act. Unless otherwise appointed by the State Government, the Authority in the case of Municipal Areas shall be taken to mean the Municipal Board for the area constituted under the Assam Municipal Act, 1956 (Assam Act XV of 1957).(2)"Advisory Council" means the Town and Country Planning Advisory Council constituted under section 3 of this Act.(3)"Betterment Fee" means the fee prescribed in respect of an increase in the value of land resulting from the execution of a Development Scheme.(4)"Building" means any construction for whatsoever purpose and of whatsoever materials constructed and every part thereof, whether used as human habitation or not and includes plinth walls, chimney, drainage works, fixed platforms, verandah, balcony, cornice or projection, or part of a building on anything affixed thereto or walls, earth bank, fence or other construction enclosing or delimiting or intended to enclose or delimit any and or space.(5)"Building Industrial" means a building which is wholly or predominantly used as a warehouse, factory, distillery iron foundry and all other buildings put to or be put to any use permitted in the zone by an authorised scheme applicable thereto.(6)"Director" means Director of Town and Country Planning or any other officer appointed by the State Government.(7)"Development" means the carrying out of buildings, engineering, mining or other operations in on or over the land, or making of any material change in the use of any buildings or of land:Provided that the following operations or uses of land shall not be deemed for the purposes of this Act to mean development of the land, that is to say -(a)the carrying out of works for the maintenance, improvement or other alteration of any buildings being works which affect only the interior of the building or which do not materially affect the use and the external appearance of the building;(b)the carrying out by a local authority of any works required for the maintenance or improvement of road being works carried out on land within the boundaries of the road;(c)the carrying out by any local authority any works for the purposes of inspecting, repairing or renewing any sewers, main pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;(d)the use of any building or other land within the curtilage of a dwelling house for any purpose incidental to the enjoyment of the dwelling house as such.(8)"Factory" means a place to which the provisions of the Indian Factories Act of 1934 or any amendment thereof shall apply.(9)"Industrial Concern" means a commercial body e.g. a factory, workshop and a mill or any concern of similar nature where materials are manufactured repaired altered or processed.(10)"Master Plan" means a plan as defined under section 9 and shall comprise of items (a) to (e) of section 11.(11)"Occupier" includes any person paying or liable to pay the rent or any portion of the rent of the land or building in respect of which the work is due or compensation or premium on account of the occupation of such land and building and also a rent free tenant.(12)"Open space" means any land whether enclosed or not on which not more than one-twentieth part is covered with buildings and whole of the remainder has been laid out as a public garden or used for purposes of recreation or lies waste and unoccupied.(13)"Prescribed" means prescribed by rules made under this Act.(14)"Reconstituted plot" means a plot which is in any way altered by the making of a Development Scheme.(15)"Road" means and includes any highway, street, lane, pathway, alley, passageway, carriageway, footway, square, bridge, whether private or public, whether thoroughfare or not, whether existing or proposed in any scheme and includes all bunds, channels, ditches, drains, culverts, side walks and traffic islands.(16)"Scheme" means a development scheme and includes a plan or plans together with the descriptive matter if any relating to such a scheme.
