Assam act 016 of 2010 : The Guwahati Building Construction (Regulation) Act, 2010

_ c l'bb

r 7ci> c l

Registered No. 768/97 -2-ioyila

THE ASSAM GAZETTE

s p n w t

EXTRA ORDINARY

2fT'3 w r gr^TpRs

PUBLISHED BY THE AUTHORITY

T° 135 <[WCT, 12 CT, 2010, 22 W T, 1932 (W ) No. 135 Dispur, Wednesday, 12th May, 2010, 22nd Vaisakha, 1932 (S.E.)

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH

NOTIFICATION

The 12th May, 2010

No.LGL.7/2010/10. — The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.

ASSAM ACT NO. XVI OF 2010

(Received the assent of the Governor on 29th April, 2010)

THE GUWAHATI BUILDING CONSTRUCTION (REGULATION) ACT, 2010

1022 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 12,20.10

ACT

to provide for development, control, regulate the planning and construction of buildings within the Guwahati Metropolitan Area.

Preamble Whereas it is expedient to provide tor the development, control and regulation to check the haphazard growth of buildings within the Guwahati Metropolitan Area by the authorities concerned and specify the provisions regulating such planning and construction of buildings and for matters connected therewith and incidental thereto. It is herby enacted in the Sixty-first Year of the Republic of India as follows:—

Short title, extent and commencement

1. (1) This Act may be called the Guwahati Building Construction (Regulation) Act,

2010.

(2) It shall extend to the whole of the Guw ahati Metropolitan Area as notified by the State Government.

(3) They shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Definitions 2. In this Act, unless there is anything repugnant in the subject or context,-

(1) "alley" means a public thoroughfare, which affords only a secondary means of access to abutting property and not intended for general traffic circulation;

(2) "Apartment" means an apartment as defined under the Assam Apartments No X X | of (Construction and Transfer of Ownership) Act, 2006;²⁰⁰⁷-

(3) "approved" means approved by the Authority by any officer to whom the power has been delegated by the Authority;

(4) "Authority" means the Guwahati Metropolitan Development Authority, Guwahati Municipal Corporation and other Urban Local Body or Panchayat as the case may be;

(5) "balcony" means horizontal projection in upper floors to serve as a passage or sitting out place;

(6) "basement" means the lower storey of building below or partly below the ground level;

(7) "building" means any construction for whatsoever purpose and of whatsoever materials and every part thereof, whether used as human habitation or not and includes plinth, walls, chimney, telecommunication or other tower, drainage work, fixed platforms, verandah, balcony cornice or projection, or part of a building on anything affixed thereof nr anv e^rth hanV

Registered No. 768/97