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Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017

(Act No. 22 of 2017)

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(a) "Tangible Heritage" means as dealt with in Section 3;

(b) "Intangible Heritage" means as dealt with in Section 3;

(c) "Committee" means Telangana State Heritage Authority, GHMC/HMDA Committee and the District Level Committees constitute under Sections 6, 8 and 9 respectively;

(d) "Protected area" means any heritage site and the remains declared as protected area by or under this Act;

(e) "Protected Heritage" means, the tangible or intangible heritage declared to be a protected heritage by or under this Act;

(f) "Conservation" means the process involved in the preservation of a Heritage structure building/site/precincts in order to retain its historical, architectural, environmental or cultural significance including the maintenance and according to necessity preservation, restoration or reconstruction or a combination of more than one of the above;

(g) "Preservation" means the maintenance necessary in order to maintain the Heritage structure building/site/precincts in its present state so as to prevent and retard any further deterioration from its present state;

(h) "prescribed" means prescribed by rules made under this Act;

(i) "Restoration" includes the means necessary to return the heritage structure building/site/precinct to its earlier state as might have existed prior to change occurred by way of demolition, removal, addition etc., as a result of the removal of accretions or reassembling the existing components or by the sensitive introduction of compatible materials;

(j) "Maintenance" with its grammatical variations and cognate expressions, includes the fencing, covering in, repairing, restoring, (landscaping and housekeeping) and cleansing of a protected heritage, and the doing of any act which may be necessary for the purpose of preserving a protected heritage or for securing convenient access thereto;

(k) "Director" means the Director, Heritage Telangana and includes any officer authorised by the Government to perform the duties of the Director;

(l) "Government" means the State Government of Telangana;

(m) "Notification" means, the notification published in the Telangana Gazette and the word notified shall be construed accordingly;

(n) "Owner" includes-

(i) a joint owner invested with powers of management on behalf of himself and other joint owners and the successor-in-title of any such owner; and

(ii) any manager or trustee exercising powers of management and the successor-in-office of any such manager or trustee;

(o) "Heritage Officer" means an officer of the Department of Heritage of the Government not lower in rank than Assistant Director of the department;

(p) "Competent Authority" means the Urban Development Authority/Urban Local Body/Rural Local Body/any other authority which has the power to sanction building permission under the existing laws as mentioned in Section 7(iii) and Director Archaeology as the case may be;

(q) "Heritage Building" means and includes any building of one or more premises or any part thereof and/or structure and/or artifact which requires conservation and/or preservation for historical and/or architectural and/or artisanary and/or aesthetic and/or cultural and/or environmental and/or ecological purpose and includes such portion of land adjoining such building or part thereof as may be required for fencing or covering or in any manner preserving the historical and/or architectural and/or aesthetic and/or cultural value of such building including rock formations;

(r) "Heritage Precincts" means and includes any space that requires conservation and/or preservation for historical and/or architectural and/or aesthetic and/or cultural and/or environmental and/or ecological purpose. Walls or other boundaries of a particular area or place or building or may enclose such space by an imaginary line drawn around it;

(1)(a) The tangible Heritage consists which includes,-

(i) Natural heritage which includes the features consisting of physical and geological formations or groups of such formations which are of outstanding universal value;

(ii) Natural site/areas of outstanding universal value from the point of view of history, art, or natural beauty, precisely delineated from natural areas.

(b) Built Heritage which includes,-

(i) Monuments of architectural works, works with monumental sculpture, and painting, elements or structures of an archaeological nature, inscriptions, cave dwellings and combinations of features, which are of outstanding value for the Heritage of Telangana from the point of view of history, art of science;

(ii) Groups of separate or connected buildings which, because of their architecture, their homogeneity or their place in the landscape of outstanding value for the Heritage of Telangana;

(iii) Vernacular heritage i.e. traditional, natural and historical way by which the communities or individuals shelter themselves over a period of time, in Telangana;

(iv) Heritage sites i.e., the works of man or the combined works of nature and man and areas including archaeological sites which are of outstanding value for the Heritage of Telangana from the historical aesthetic, ethnological or anthropological point of view;

(c) Movable Heritage Antiquities which includes,-

(i) antiquities such as any coin, sculpture, manuscript, maps, epigraph or other work of art of craftsmanship, or any such object;

(ii) any article, object or thing detached from a building, cave, murals, fossils, geological and geomorphic formations;

(iii) any article, object or thing illustrative of science, art, crafts, film, photography, documents, literature, religion, customs etc.;

(iv) any article, object or machinery equipment recordings or things that having heritage value as may be notified by the Government to be an antiquity for the purposes of this Act.

(2) Intangible cultural heritage which includes practices, representations, expressions, as well as the knowledge and skills (including instruments, objects, artifacts, cultural spaces etc.) that communities, groups and in some cases, individuals recognize as part of their cultural heritage which at times is known as living cultural heritage, and is manifested inter alia in the following domains:

(i) Oral traditions and expressions, including language as a vehicle of the intangible cultural heritage;

(ii) Performing arts;

(iii) Social practices, rituals and festive events;

(iv) Knowledge and practices concerning nature and the universe;

(v) Traditional craftsmanship.

(i) Chief Secretary as Chairman;

(ii) Secretaries of Tourism & Culture, MA&UD, Education and Finance as members and

(iii) Director, Archaeology and Museums (hereafter Director, Heritage Telangana) as Member Convenor at the State Level;

(iv) Further two experts from Archaeology, Heritage, History background will be co-opted

(i) To finalize the list of heritage buildings and precincts to be notified as Heritage Buildings and Heritage Precincts under Schedule-II and recommend the same to the Government for notification;

(ii) To recommend to the competent authority whether development permission should be granted to the Heritage Buildings;

(iii) To recommend to the competent authority whether any development right certificate may be allowed to be consumed in a heritage precinct;

(iv) To recommend to the competent authority to evaluate the cost of repairs to be given to the owners to bring the existing building to the original shape;

(v) To approve special designs and guidelines for notified buildings and control of height and essential fa9ade characteristics such as maintenance of special type of balconies and other heritage items of the buildings and suggest suitable designs and adopting new materials for replacements keeping the old form intact to the extent possible;

(vi) To frame special rules for Heritage Buildings and Heritage Precincts and to advise the Government regarding the same;

(vii) To advise the Government on any other issues as may be required from time to time during course of scrutiny and in overall interest of heritage conservation and preservation.

(viii) To consider the amendments in Central law and regulations brought out by the Central Government from time to time and recommend for suitable adaption in the State of Telangana.

(ix) To advise the Government regarding any other issues regarding Heritage management in Telangana.

(i) District Collector as Chairperson;

(ii) Superintendent of Police, Joint Collector, District Forest Officer, District Education Officer, Officer who is looking after Tourism and District Town and Country Planning Officer as members; and

(iii) Assistant Director, Archaeology as Member Convenor at District Level;

(iv) Further two experts from Archaeology, Heritage, History background will be co-opted.

(i) Commissioner GHMC/HMDA as Chairman and Co-Chairman;

(ii) Commissioner of Police, Hyderabad/Cyberabad/Rachakonda;

(iii) Metropolitan Commissioner, HMDA;

(iv) Commissioner/Director Tourism or Head of the City Tourism Promotion Board as the case may be;

(v) Collectors Hyderabad/Rangareddy/Medchal and any other District Collectors required;

(vi) CCP GHMC and CCPO HMDA;

(vii) Conservator of Forests, Hyderabad as members and;

(viii) Deputy Director, Archaeology and Museums as Member Convenor;

(ix) Further two experts from Archaeology, Heritage, History background will be co-opted.

(ii) To recommend to the Telangana State Heritage Authority whether development permission should be granted to the Heritage Buildings;

(iii) To recommend to the Telangana State Heritage Authority whether development right certificate may be allowed to be consumed in a heritage precinct;

(iv) To evaluate the cost of repairs to be given to the owners to bring the existing building to the original shape;

(v) To approve special designs and guidelines for notified buildings and control of height and essential facade characteristics such as maintenance of special type of balconies and other heritage items of the buildings and suggest suitable designs and adopting new materials for replacements keeping the old form intact to the extent possible;

(vi) To frame special regulations for Heritage Buildings and Heritage Precincts and furnish the same to Telangana State Heritage Authority for approval;

(vii) To advise the Telangana State Heritage Authority on any other issues as may be required from time to time during course of scrutiny and in overall interest of heritage conservation;

(viii) To take appropriate action to protect Heritage Properties.

(a) either by themselves through the Director and its institutions; or

(b) authorize the local bodies/municipalities/urban development authorities to ;

(c) allow the private owners of the property concerned/Corporations/NGOs/trusts and other legal bodies, with their funds; in such manner as may be prescribed.

(a) Identify a structure to conserve, restore, repair and maintain and inventories;

(b) Implement the policies formulated by Telangana State Heritage Authority wherever directed;

(c) Form committees to recommend panel of names to constitute Expert Committees for specific purposes;

(d) Purchase, or take lease of or accept a gift or bequest of any of the cultural heritage structure as included in the Act;

(e) Where there is no owner for a heritage structure the Director may by notification in the Telangana Gazette to assume the guardianship of the monument;

(f) Propose to the owner to enter into agreement with the Government to classify the Tangible Heritage and Natural heritage as per its importance;

(g) Develop the re-adoptive usage policy of a heritage structure.

(a) Conserve, restore, repair, maintain and inventorise heritage structure;

(b) Issue directions for explorations, and surveys;

(c) Formulate specific guidelines for monuments for the purpose of conservation;

(d) Accept or voluntary contributions towards Heritage Telangana Heritage Fund for the conservation, restoration, repairs, maintains and other development activities of a heritage structure;

(e) Enter into agreement with Universities, Trusts, Firms, Corporate and specified institutions for the purpose of capacity building, Conservation and Restoration;

(f) May affiliate with Universities, Research/scientific Institutions or other reputed institutions for the purpose of research, publication etc.

Museums

(a) "Museum" means a non-profit making, permanent institution in the service of society and of its development, and open to the public, which acquires, conserves, volarizes researches, communicates and exhibits, for purposes of study, education and enjoyment, material evidence of people and their environment;

(b) "Public Museum" is the one established and owned by the State;

(c) "Private Museum" is one established and owned by individuals or legal persons;

(d) "Museum Material" means all kinds of items which are collected, described and presented as a part of cultural and natural heritage;

(e) "Museum items" means a heritage item which is expertly and scientifically treated, classified by museum categories and stored in a museum;

(f) "Museum Collection" means a basic form of organization of museum items in a museum;

(g) "Museum documentation" means a form of an expert and scientific description of a museum item, made for the purpose of its identification, origin determination, valorization and presentation;

(h) "Information system" means the electronic processing of museum documentation into a database for internal as well as restricted public access;

(i) "Revision" means an expert verification of existence, condition, protection degree and conditions of keeping of museum materials and museum documentation;

(j) "Verification of origin" means determining historical and geological background of an item from its discovery or of date of creation.

(i) from time to time formulate policies, issue guidelines, regulations, prohibitory orders etc., as deemed fit for the establishment, maintenance, conservation of museums and also for the exchange, loan, movement of museum material;

(ii) formulate polices, issue guidelines for the purpose of compensating and incentivizing individuals, institutions, local bodies and other legal persons for establishment and maintenance of private museum which will have positive impact on the heritage of Telangana.

(iii) verify regularly the functioning of all museums in Telangana;

(iv) reserve the rights for termination of permission granted for a museum based on such verification;

(v) insure museum collection based on the artistic, historical, antique, monetary values etc., in the manner prescribed;

(vi) issue orders for the production of museum replica hold exclusive rights.

(i) depending upon the museum collection decide to establish a museum;

(ii) to hold both permanent and occasional exhibitions nationally and internationally after following due procedures. Catalogues for all such exhibitions shall be published.

(iii) take museum material out of the Country on temporary basis for conservation, restoration and exhibition;

(iv) Avail/hire the services of Museums, research institutions, private collectors, experts in the field of museology, exhibits, museum conservation etc., in carrying out clauses (i) and (ii) mentioned;

(v) make claim for the museum material that was illegally taken out in accordance with appropriate acts;

(vi) may exchange museum material with other museums after due consultations with expert and assessing the artistic, historical, antique, monetary values etc., of such museum material which is proposed for exchange and proposed to be received in exchange;

(vii) make replicas of museum items at a scale different from that offer museum item for sale or other economic use;

(viii) make documentation and periodic revision of museum collection and can avail the services of other museums and experts in this field;

(ix) write off a destroyed museum item based on expert advice;

(x) accept voluntary contributions towards establishment and maintenance of museums and publication of museum material;

(xi) can enter into agreement with Universities, funds, trusts, firms, corporate and scientific institutions for the establishment, maintenance, research, curating and publishing museum material.

(a) Officers of the Government, in Heritage Department;

(b) through Universities, Research and other Institutions dealing with heritage.

(a) contributions and donations from Corporation, or grants from other sources;

(b) donations received from other sources.