Section 80 in Punjab Regional and Town Planning and Development Act, 1995
80. Prohibition of development without permission and without payment of development charge and betterment charge.
- After coming into operation of any Master Plan in any area and subject to the other provisions of this Act, no development in respect of, or change of use of, any land shall be undertaken or carried out, in that area -(a)without obtaining the permission in writing as provided for hereafter; and(b)without obtaining a certificate from the Competent Authority certifying that the development charge or betterment charge as leviable under this Act has been paid or that no such charges are leviable :[Provided that except in the case of development, affecting heritage site or its vicinity, no such permission shall be necessary -] [Substituted for the words 'Provided that no such permission shall be necessary -' by Punjab Act No. 13 of 2003.](i)for operational constructions and constructions in the area comprised in the abadi-deh of any village falling inside its Lal Lakir or phirni;(ii)for carrying out such works for the maintenance, improvement or other alteration of any building which affect only its interior or which do not materially affect the external appearance of the building;(iii)[***] [Omitted 'subject to the provisions of sub-section (2) of section 73,' by Punjab Act No. 30 of 2006, dated 27.10.2006.] for the carrying out by the Central Government or the State Government or any local authority of, -(a)any work required for the maintenance or improvement of a highway, road or public street, being work carried out on land within the boundaries of such highway, road or public street;(b)any work for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables or other apparatus including the breaking open of any street or other land for that purpose;(iv)for the excavations (including wells and tubewells) made in the ordinary course of agricultural operation or for such constructions which are made for agricultural purposes or purposes subservient to agriculture :Provided that such excavation or constructions are situated in the areas in which agriculture is permitted land use as per the Master Plan;(v)for the construction of unmetalled roads intended to give access to land solely meant for agricultural purposes.
