Section 19(2) in Hyderabad Metropolitan Development Authority Act, 2008
(2)without obtaining a building permission from the local authority in case of developments involving civil construction in accordance with the relevant local body Act, rules, regulations, orders, bylaws and which shall be in conformity with sub-section (1) and conditions therein:Provided that no such permission shall be necessary :-(i)for carrying out such works for the maintenance of a building or land that do not materially alter or affect the building or land;(ii)for agriculture purpose and for the excavation (including wells, borewells) made in the ordinary course of agricultural operations and for the construction of unmetalled road intended to give access to land solely for agricultural purpose;(iii)In case of the following developments of the Government whether temporary or permanent which is necessary for the operation, maintenance, development or execution of any of the public utility services, viz:-(a)Railways;(b)National Highways, State Highways & Major District Roads;(c)Works undertaken by the Metropolitan Planning Committee / District Planning Committee / Special Area Planning and Development Committee / Metropolitan Development Authority / Municipal Corporation / Municipal Council / District Administration / Zilla Praja Parishad / Mandal Praja Parishad / Gram Panchayat;(d)Waterways;(e)Airways & Aerodromes;(f)Defence;(g)Oil and Natural Gas Commission;(h)Posts and Telegraphs, Telephones Department, Wireless, broadcasting and other like forms of communications;(i)Electricity;(j)Any other service which the Government may declare to be a public utility service from time-to-time for the purpose of this Section:Provided that the said public utility services shall intimate in writing and file the necessary detailed plans, site plans layout plans and building plans for information and record of the Metropolitan Commissioner.
