Section 3(1) in The Haryana Development and Regulation of Urban Areas Act, 1975
(1)Any owner desiring to convert his land into a colony, shall, unless exempted under Section 9, make an application, to the Director, for the grant of a licence to develop a colony in the prescribed form and pay for it such fee and conversion charges as may be prescribed. [***] [Omitted 'The application shall be accompanied by an income-tax clearance certificate' by Haryana Act No. 27 of 2013, dated 15.10.2013.]:Provided that if the conversion charges have already been paid under the provisions of the punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (41 of 1963), no such charges shall be payable under this section:[Provided further that the schedule of payment of fee and charges for various licence colonies shall be such, as may be specified by the Government by directions issued from time to time under section 9A of this Act.] [Inserted by Haryana Act No. 32 of 2019, dated 3.9.2019.][Provided further that owner may enter into an agreement jointly or severally with a developer for pooling of land for grant of licence:] [Added by Haryana Act No. 8 of 2016, dated 20.4.2016][Provided further that for such colonies located in such land use zones of various notified development plans, where in the opinion of the Government, the licences are to be issued after invitation of bids or following an auction procedure in pursuance of the policy framed by the Government in this regard from time to time, such application shall be considered to be valid only if it is filed in response to a notice of the Director and fulfils the prescribed terms and conditions:] [Added by Haryana Act No. 14 of 2018, dated 19.4.2018][Provided further that for such colonies located in such land use zones of various notified development plans, where in the opinion of the Government, the licences are to be issued after invitation of bids or following an auction procedure in pursuance of the policy framed by the Government in this regard from time to time, such application shall be considered to be valid only if it is filed in response to a notice of the Director and fulfils the prescribed terms and conditions.] [Added by Haryana Act No. 14 of 2018, dated 19.4.2018.]
