- 10.1 No permission or notice shall be required for the works related to the following alterations and the like which do not otherwise violate any provisions regarding general building requirements, structural stability and fire and health safety requirements of the National Building Code-2005:10.1.1Opening and closing of a window or door or ventilator;10.1.2Providing intercommunicating doors;10.1.3Providing or removing partitions;10.1.4Providing false ceiling;10.1.5Gardening;10.1.6White washing;10.1.7Painting;10.1.8Re-tiling and reproofing;10.1.9Plastering and patch work;10.1.10Re-flooring; and10.1.11Construction of sunshades on one's own land.10.2Permission shall necessarily be obtained for works to be carried out by Central Government and State Government Departments/Jharkhand State Housing Board. Such permission shall be deemed to be granted/approved after 45 days of submission of such application, provided all mandatory and relevant document submitted by such department, and no objection has been raised by the authority within that period.10.3In case of such Government Projects lying in the area outside of any development plan/scheme, the concerned Government Agency shall ensure to obtain NOC required as per provision of these bye laws and relevant Acts and should submit approval drawing in conformity with these Bye-laws.In all cases completion certificate, signed by the concerned Government Agency, has to be submitted as required in Performa in Annexure-VI after the construction10.4All clarifications with respect to deficiency in the plan, documents will be sought for from the applicant within 30 days.10.5Once the plan has been scrutinized and objections have been pointed out, the applicant shall modify the plan to comply with the objections raised and resubmit it. The Competent Authority shall scrutinize the resubmitted plan and if there will be further objections, the applicant should be given one more chance to comply with the objections raised within a period of 30 days after which if the final revised plan are not resubmitted the plan shall be rejected10.6The Competent Authority shall communicate either approval in Form-VIII (A) or refusal in Form-1X within 60 days from date of receipt of application under Bye Law-5 or within 30 days from the compliance of objection raised by the Competent Authority.10.7For all buildings, occupancy shall only be accorded, once the builder has developed the onsite and offsite infrastructure like connectivity of sewerage, drainage, water supply, road etc. as per the specification of the local Authority and obtain their NOC.The basic infrastructure like connectivity of sewerage or septic tank for sewerage treatment, drainage, water supply, road, electrical connection etc. should also be mandatory for all buildings before occupancy certificate is issued, irrespective of height or built up area.The Authority shall establish a single window clearance system to process such NOCs and clearances related to it.10.8A residential building may be constructed by the owner of the land without prior approval of the plan by the Authority if the size of the plot is not more than 300 sq. meters and if all the conditions mentioned below are satisfied:10.8.1The applicant shall submit an application to the Authority as prescribed in bye law 5(4) along with a certificate from the registered Engineer/Architect that the building plan and the design complies with the Earthquake Safety.10.8.2The height is not more than 10 meters,10.8.3The number of floors does not exceed ground plus two floors,10.8.4No basement is to be constructed,10.8.5The road, drainage, sewerage and other infrastructure have been developed as per the approved layout plan or provisions for their development has been made in the building plan,10.8.6A notice in Form-X is submitted to the Authority, with a copy of the plan, documents mentioned at above and the record of rights, statement of compliances made to the objection raised by the Authority (if any) 60 days prior to commencement of construction; and10.8.7All other conditions of the bye laws are met;10.8.8The owner shall have to submit completion certificate to the Authority in proforma of Annexure-VI.10.8.9The owner shall remain responsible for any violation of the norms prescribed under the Bye laWs: Nothing in this provision will enable the owner to violate any of the provisions of the Bye laws. The registered architects/engineers/town planners and other technical personnel shall also be responsible for any violation of norms prescribe under the bye-laws.10.9A sanctioned letter will be given by the authority stating that submitted plan may be considered as sanctioned for the purpose of Housing Loan.10.10In case the permission is refused an appeal shall be filed before the Tribunal.
