Section 10 in Arunachal Pradesh Heritage Act, 2015
10. Control of Developments.
(1)After the date of approval and sanction of the heritage conservation plans by the Government under section 9, all planning permissions and building licenses affecting heritage sites including the views and lines of sight of or from it shall be issued by the Authority only in conformity with the provisions of the heritage regulations made and the heritage conservation plans approved.(2)Any relaxation of the building bye laws or incentives provided under a heritage conservation plan or otherwise shall require the owner, lessee or power of attorney holder, as the case may be to execute a signed affidavit agreeing to maintain the listed heritage building in a state of good repair and to preserve its heritage value with due maintenance and such owner, lessee or power of attorney holder, as the case may be, shall permit heritage inspections after due notice by the Authority and shall duly implement the suggestions made in this regard.(3)The owners, lessee and power of attorney holders of listed heritage sites shall not carry out development on heritage sites nor shall they demolish, alter or add to it or undertaken repairs thereof, without the prior permission of the Authority. Such permission may be refused or granted as they may be based on the findings of the inspections carried out by the Authority or any officers authorized the Authority.(4)In case, renovation/restoration/repair of a heritage building or a building in a heritage precinct, or a major development of natural feature listed by the Authority is recommended under extraordinary circumstances or major development of a listed natural feature by the Authority is recommended under extraordinary circumstances or major repair are to be undertaken as a result of the heritage inspection report, the Authority shall give thirty days notice in newspapers calling for objections and suggestions from the public and take a decision after considering the objections and suggestions received if any.(5)When the Authority comes to the conclusion that a listed heritage site is not being maintained properly or that such site needs repairs, the Authority shall serve a notice on the owner, lessee or power of attorney holder, as the case The Arunachal Pradesh Extraordinary Gazette, July 25, 2017 5 may be, to maintain the heritage properly or to repair the site within thirty days of the service of the notice and such steps as to carry out the necessary repairs and recover the cost may be and if the latter fails to make the payment, the amount shall be recoverable by the Government as arrears of land revenue.(6)A Conservation Cell with such staff as may be prescribed in the regulations shall be created by the Authority for the maintenance and restoration of all listed heritage buildings, heritage sites and heritage areas as per prescribed and established guidelines and which shall be headed by an officer and other technical persons with such specialization in conservation architecture as may be prescribed by the State Government.
