Section 55(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)Subject to the provisions of this section no person shall erect any building or alter or add to any existing building or reconstruct any building without the permission in writing of the Gram Panchayat and except in accordance with bye-laws made in this behalf under this Act. Permission shall be presumed to have been granted if no refusal of such permission is communicated by the Gram Panchayat within forty five days of the receipt of the application.[(1 -A) After 1 January, 2005, permission of construction/ reconstruction/ repairing of any building, shall not be granted by the Gram Panchayat unless it has provision of pour flush latrine.] [Inserted by C.G. Act No. 9 of 2004.]
