Section 23(1) in The Basavakalyan Development Board Act, 2005
(1)Notwithstanding anything contained in any law for the time being in force, except with the previous permission of the Board, no authority or person shall undertake any development within the [Basavakalyan Heritage sites] [Substituted 'Basavakalyan' by Karnataka Act No. 14 of 2019, dated 2.3.2019.] , of the types as the Board may from time to time specify by notification published in the Official Gazette.
