(1)No piece of land shall be used as a site for the construction of a building and no building shall be constructed or reconstructed and no addition or alteration shall be made to an existing building without the approval of the Gram Panchayat in accordance with the provisions of any rules or bye-laws made under this Act, relating to the use of building sites or the construction or reconstruction of buildings.(2)The Government shall provide a software for online application of building permissions and prescribe templates and time periods for various stages for speedy disposal of applications.(3)All building permissions shall be sanctioned within fifteen days from the date of application, if such application is accompanied by all valid and required documents as prescribed. All residential buildings with Ground plus two Floors upto a height of 10 meters with a site area upto 300 Square meters only shall be permitted by Gram Panchayat:Provided that the Panchayat Secretary shall verify the documents submitted along with application within twenty four hours of its submission and certify that all required documents have been submitted:Provided that if the application for the building permission is not accompanied by all required documents, such application shall be returned with reasons in writing to the applicant within seven days:Provided further that, if the Gram Panchayat does not take a decision on the application within fifteen days, the approval will be deemed to have been given if all valid documents have been submitted to the Gram Panchayat concerned, in the manner prescribed.(4)All building permissions other than those specified in sub-section (3) shall be given by the respective Technical Sanction Authority:Provided that the application for the same shall be made to the Gram Panchayat in the prescribed format duly submitting a copy to the Technical Sanction Authority. The Gram Panchayat shall within seven days from the receipt, forward the proposals to the Technical Sanction Authority for technical approval;Provided that if the Gram Panchayat fails to forward the proposal within seven days it shall be deemed to have been forwarded to the Technical Sanction Authority.Provided that if no decision is taken on the application within fifteen days, the official concerned of the Technical Sanction Authority, shall be liable for disciplinary action and a penalty as prescribed.(5)The amount collected by the Technical Sanction Authority on account of building permissions and layout approvals in such area, a part of such amount as prescribed by the Government shall be remitted to the concerned Gram Panchayat.(6)No building permission shall be accorded in any piece of land which is not converted for non-agriculture use by the competent authority under the Telangana Agricultural Land (Conversion for Non-agricultural Purposes) Act, 2006, (Act 3 of 2006). If any deviation is found in this matter, the Gram Panchayat shall be liable for action under this Act.(7)No building permission shall be given on any piece of land which is not covered by an approved layout:Provided that the Government may exempt certain buildings from technical approval in the manner prescribed:Provided further that the buildings and houses falling under the existing settlement areas notified as Gram Kantam or farm buildings or industrial and non residential buildings abutting highways or main roads are exempted from approved layout provisions, subject to payment of required layout charges; and the building permission is necessary as per building rules in existence.(8)The Gram Panchayat shall be liable for dissolution under section 268, if any un-authorized building comes up in the Gram Panchayat area or if any deviation is found in the permitted building plan or if any permission is granted contrary to any rules made in this behalf.
