Section 2 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means in case of Municipal Corporation, Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and in case of Municipal Council and Nagar Panchayats, Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(b)"Competent Authority" means in relation to Municipal Corporation, the Municipal Commissioner; and in relation to Municipal Council and Nagar Panchayat, the Chief Municipal Officer;(c)"Development Expenses" means expenditure to be incurred as, approved by the Competent Authority for the completion of the internal and external development works;(d)"External Development Work" means the following development works, as per prescribed criteria :-(i)New roads to be constructed in the shape of approach road starting from the limit of the colony to an existing road of the town;(ii)If the road attached to the colony exists, in that case the expenses to be incurred on the proposed widening of the existing road;(iii)Laying of electric line from the limits of the colony to the existing eclectic line for the supply of electricity in the colony;(iv)The expenditure on connecting the existing system to the underground sewerage from the limits of the colony;(v)If water supply in the colony is proposed at the level of urban water supply system, then in that case the laying of new pipe line from the limits of the colony upto the existing pipe line;(vi)In respect of approach road of the colony under sub-clause (i) and widening of the existing road under sub-clause (ii) it shall be necessary for the Competent Authority to clearly determine as to what extent the approach road should be widened and under the widening of the existing road how much width is meant for and what shall be the quality of construction of such road i.e. whether it shall be a road of WBM or asphalt or of cement concrete.(e)"Form" means the form appended to these rules ;(f)"Internal Development Works" means the following development works to be done within the limits of the colony under the prescribed standards :-(i)Levelling;(ii)Demarcation of the proposed roads and plots sanctioned in the layout;(iii)Construction of the proposed road (as per IRC standards);(iv)If road exists at present on the land of the colony, in that case construction or widening of the road on the basis of sanctioned layout (as per IRC standard);(v)Construction of culverts (as per IRC standards);(vi)Construction of storm water drain (as per PHE standards);(vii)Implementation of internal water supply system (as per PHE standards);(viii)Construction of concealed sewage line (as per PHE standards);(ix)Construction of septic tank (if proposed) (as per PHE standards);(x)Fixation of electric polls under the internal electricity system (as(xi)Construction of overhead tank;(xii)Development of proposed open areas in the colony;(xiii)Plantation on road side and in green belts;(xiv)Construction of rain water harvesting system;(xv)Development of adequate parking facility;(xvi)Grey-water collection, treatment, and recycling system, wherever applicable in terms of any current law;(xvii)Compliance with relevant requirement with respect to colonies as may be stipulated by the Government of India under the Environment (Protection) Act, 1986 and/or any other law.(g)"Municipal Area" means such area as defined under clause (34-a) of Section 5 of the Municipal Corporation Act, 1956 and which is situated within the limits of Municipal Corporation, Municipal Council or Nagar Panchayat, as the case may be;(h)"Municipality" shall have the same meaning as assigned to it under clause (18) of Section 3 of the Municipalities Act, 1961 and shall include Municipal Corporation, Municipal Council or Nagar Panchayat, as the case may be;(i)"Plot Holder" means any such person who holds plot from any person under any transfer document or under any transfer agreement, in any municipal area to construct colony;(j)"Treasury" means the cash section of the municipality.(2)Words and terms not defined here shall carry the same meaning as assigned to them in the Act.
