Section 84 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
84. Regular notification/updates.
(1)The following areas of the town to be earmarked by Authority by notification from time to time if not already notified in the Master Plan and shall normally be excluded for permission of multistoried building:-(i)National Heritage zones consisting of places of pilgrimage and worship (like Satra, Namghar, Develaya, Mandir, Math, Masjid, Dargah, Gurudwara, Church) and sites of historical and culture importance;(ii)areas falling on or abutting natural drainage channels;(iii)areas falling on or abutting wetlands;(iv)areas earmarked for infrastructure of civic amenities in the Master Plan and Zoning Regulation for the town;(v)sites on hills and foothills requiring excavation that is likely to cause soil erosion, landslide or instability of hill slope; and sites below overhanging embedded rocks without proper protection work as specified in these rules;(vi)Government land in the hills and in the water bodies like beels;(vii)the notified forest land falling within the Master Plan areas;(viii)Authority shall judiciously examine all building proposals including multistoried buildings in the vicinity of the above areas before such proposal are cleared / allowed with such condition / modification as Authority may decide from time to time.
