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State of Madhya Pradesh - Section

Section 14 in The M.P. Bhumi Vikas Rules, 1984

14. Permission for Development or for Construction.

(1)No person shall carry out any development or erect, re-erect or make alterations or demolish any building or cause the same to be done without obtaining a prior permission in writing in this regard from the Authority :Provided that no permission shall be required for,-
(i)Such alteration under below mentioned heads in a building, as do not otherwise violate any provisions regarding general building requirements, structural stability and fire safety requirements of these rules,-
(a)opening and closing of a window or door or ventilator;
(b)providing inter-communication doors;
(c)providing partitions;
(d)providing false ceilings;
(e)gardening;
(f)white washing;
(g)painting;
(h)re-tiling and repairing of roof;
(i)plastering and patch work;
(j)re-flooring;
(k)constructions of sun shades on one's own land;
(l)re-erection of portions of buildings damaged by earth-quake or other natural calamities, to the same extent and specifications as existed prior to such damage;
(m)[ re-erection of portion of buildings damaged by any other calamity as may be notified by the District Collector with the previous approval of the State Government to the same extent and specification as existed prior to damage] [Inserted by Notification No. F. II (1)-(93)-XXXII, dated 15-4-1993.].
(ii)carrying out works in compliance with any order or directions made by any authority under any law for the time being in force;
(iii)carrying out works by any authority in exercise of its powers under any law for the time being in force;
(iv)carrying out by the Central or the State Government or any local authority any work,-
(a)required for the maintenance or improvement of a highway, road or public street, being works carried out on land within the boundaries of such highway, road or public street;
(b)for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables, telephone or other apparatus including the breaking open of any street or other land for that purpose :
Provided that no work which would entail breaking open any street shall be undertaken without prior intimation to the Authority.[Provided also that in the case of a high rise building no permission shall be given save with express clearance given by the following site clearance Committee as tire case may be consisting of the following members namely:-
(A)Site clearance committee within Municipal Corporation area
(1) Municipal Commissioner Chairman
(2) Superintendent of Police or his nominee not below the rank ofDeputy Superintendent of Police or City Superintendent of Police,as the case may be. Member
(3) Executive Engineer of PWD (B & R) nominated by theSuperintending Engineer Member
(4) Divisional Engineer of the respective jurisdiction the MadhyaPradesh Electricity Board Member
(5) A representative of the Fire Authority or an officer not belowthe rank of Assistant Fire Officer of any Corporation in thedistrict nominated by the Collector Member
(6) Joint Director/Deputy Director of the Town & CountryPlanning Department to be nominated by the Director, Town &Country Planning. Member
(B)Site Clearance Committee outside Municipal Corporation area
(1) Collector of the District Chairman
(2) Chief Executive Officer of Zila Panchayat/Chief MunicipalOfficer of urban local body as the case may be, of the authorityconcerned. Member
(3) Superintendent of Police or his nominee not below the rank ofDeputy Superintendent of Police or City Superintendent of Police,as the case may be. Member
(4) Executive Engineer of PWD (B & R) nominated by theSuperintending Engineer. Member
(5) Divisional Engineer of the respective jurisdiction of theMadhya Pradesh Electricity Board. Member
(6) A representative of the Fire Authority or an Officer not belowthe rank of Assistant Fire Officer of any Corporation in thedistrict nominated by the Collector. Member
(7) Joint Director/Deputy Director of the Town & CountryPlanning Department to be nominated by the Director, Town &Country Planning. Member Secretary]
[Substituted by Notification No. F-23(107)-95-XXXII(1), dated 7th April, 2000.]
(v)the erection (including wells) made in the ordinary course of agricultural operation;
(vi)the construction of a road intended to give access to land solely for agricultural purposes;
(vii)the normal use of land which has been used temporarily for other purposes like marriage pandals, or for festive occasions; and
(viii)in case of land, normally used for no purpose or occasionally used for any purpose, the use of land for the other purpose or occasions, not involving permanent diversion or diversion for substantial period.
(2)Permission for development and in addition a permission for building shall be necessary for commencement of building activities involving development of land as a composite building scheme.
(3)For construction for ground floor tenaments with walls of non-combustible material on plots not exceeding 50 square metres in site and service schemes on plinth of 30 centimetres above ground level and with a living room of not less than 7.5 square metres, no building permission shall be required.