Section 5 in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
5. Prohibition against running harmful establishment or carrying out of housing schemes.
(1)Notwithstanding anything in any other law for the time being in force or in any contract, grant or other instrument having effect by virtue of such law no person shall, on or after the date of declaration of a fruit belt under Section 3-(i)install or run any harmful establishment within such fruit belt or buffer zone thereof, or(ii)without the permission of the State Government or of an officer authorised by the State Government in this behalf, in the manner prescribed, carry out any housing scheme within such fruit belt.(2)Nothing in sub-section (1) shall be construed to prohibit a person from continuing to run during a period of one year from the date of declaration of a fruit belt any harmful establishment installed from before the date of such declaration.(3)Nothing in this section shall apply to the industries specified in the First Schedule of the Industries (Development and Regulation) Act, 1951 (65 of 1951).
