Section 108(3) in Andhra Pradesh Capital Region Development Authority Act, 2014
(3)No such permission shall be necessary for the following activities but the concerned person shall intimate in writing and file the necessary detailed plans, site plans, layout plans and building plans for information and record of the Authority,-(a)for carrying out such works for the maintenance of a building or land that do not materially alter or affect the building or land;(b)for agriculture purpose and for the excavation (including wells, bore wells) made in the ordinary course of agricultural operations and for the construction of unmetalled roads intended to give access to land solely for agricultural purposes;(c)In case of any operational construction.
