Section 29(3) in The Jaipur Development Authority Act, 1982
(3)On or after the date on which notification under sub-section (1) is published in the Official Gazette, no person shall institute or change the use of any land or carry out any development of land without the permission in writing of the Authority except the breaking open of any public street for which the previous permission of the Jaipur Traffic Control Board shall be obtained:Provided that, no such permission shall be necessary-(i)for carrying out works for 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 thereof;(ii)the carrying out of works in compliance with any order or direction made by any authority under any law for the time being in force;(iii)the carrying out of works by any authority in exercise of its powers under any law for the time being in force;(iv)for the carrying out by the Central or the State Government or any local authority of any works-(a)required for the maintenance or improvement of a highway, road or public street, being works carried out on land within the boundaries of such highway, road or public street;(b)for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cable telephone or other apparatus;(v)for the excavation (including wells) made in the ordinary course of agricultural operation;(vi)for the construction of a road intended to give access to land solely for agricultural purposes;(vii)for normal use of land which has been used temporarily for other purposes;(viii)in case of land, normally used for one purpose and occasionally used for any other purpose, for the use of land for that other purpose on occasions; and(ix)for use, for any purpose incidental to the use of a building for human habitation of any other building or land attached to such building.
