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State of Haryana - Act

Amendments in the Zoning Regulations in respect of the development plans of the controlled areas of various towns notified

HARYANA
India

Amendments in the Zoning Regulations in respect of the development plans of the controlled areas of various towns notified

Rule AMENDMENTS-IN-THE-ZONING-REGULATIONS-IN-RESPECT-OF-THE-DEVELOPMENT-PLANS-OF-THE-CONTROLLED-AREAS-OF-VARIOUS-TOWNS-NOTIFIED of 1993

Published on 8 October 1993
Commenced on 8 October 1993
[This is the version of this document from 8 October 1993.]
[Note: The original publication document is not available and this content could not be verified.]

Amendments in the Zoning Regulations in respect of the development plans of the controlled areas of various towns notifiedHaryana Government Notification No. JD-93/15562, dated 8th October, 1993No. JD-93/15562. - With reference to Haryana Government Notification No. JD-92/14856, dated October, 1992 and in exercise of the powers conferred by sub-section (7) of Section 5 of the Punjab Scheduled Roads and Controlled Areas, Restriction of Unregulated Development Act, 1963, the Governor of Haryana is pleased to make the following amendments in the zoning regulations in respect of the development plans of the controlled areas of various towns notified, - vide Notification No. as given in Annexure 'A' and as amended - vide Haryana Government, Town and Country Planning Development Notification No. 10DP-84/4303, dated the 15th March, 1984, published in Haryana Government Gazette dated the 27th March, 1984.Amendment

1.

In the Zoning Regulations, under heading "provision of Farm Houses outside Abadi-Deh in agricultural Zone", -

(i)in clause (vii) in sub-clause (d), sign "." the sign ".;" shall be substituted; and

(ii)for part 2(1) and proviso thereunder, the following proviso shall be substituted; and

"Provided that the Government may amend the minimum size of the farm for any scheme sponsored by the State Government/State agency for the proper utilization of the rural zone."----------------Haryana Government, Town and Country Planning Department, Notification, dated the 2nd September, 2002No. CCP(NCR)/GDP-III/2002/1766. - In exercise of the powers conferred by sub-section (7) of Section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963), and all other powers enabling him in this behalf, and with reference to the Haryana Government, Town and Country Planning Department notification No. CCP(NCR)/GDP-III/2002/1114, dated the 31st May, 2002, the Governor of Haryana hereby publishes the following draft of amendment in the zoning regulations published vide Haryana Government, Town and Country Planning Department, Notification Nos. JD-89/1747, dated the 30th January, 1989 (Draft Development Plan-Hathin), No. JD/96/250, dated the 8th January, 1996 (Final Development Plan-Gurgaon), No. CCP(NCR)BCA/98/171, dated the 27th January, 1998 (Final Development Plan-Bhiwani), No. CCP(NCR)/RCA/98/1464, dated the 3rd September, 1998 (Final Development Plan-Rohtak), No. CCP(NCR)/SCA-1/99/1586, dated the 7th October, 1999 (Sonepat-Kundli Multifunctional Urban Complex), No. CCP(NCR)/FCA-5/99/1761, dated the 18th November, 1999 (Final Development Plan-Palwal), No. CCP(NCR)/HCA-4/2000/677, dated the 25th April, 2000 (Final Development Plan-Mayyar), No. CCP(NCR)/ACA-3/2000/1505, dated the 5th September, 2000 (Final Development Plan-Naraingarh), No. CCP(NCR)/BCA- 2/2000/1570, dated the 12th September, 2000 (Final Development Plan-Dadri), No. CCP(NCR)/KCA½001/1533, dated the 24th July, 2001 (Draft Development Plan-Karnal), No. CCP(NCR)/SRCA½001/1357, dated the 12th October, 2001 (Draft Development Plan-Sirsa), No. CCP(NCR)/HCA-6/2001/1355, dated the 12th October, 2001 (Final Development Plan-Hansi) and No. CCP(NCR)/FCA-2/2001/1359, dated the 12th October, 2001 (Final Development Plan-Tohana), namely :-AmendmentIn the Haryana Government, Town and Country Planning Department, notification Nos. JD-89/1747, dated the 30th January, 1989 (Draft Development Plan-Hathin), No. JD/96/250, dated the 8th January, 1996 (Final Development Plan-Gurgaon), No. CCP(NCR)BCA/98/171, dated the 27th January, 1998 (Final Development Plan-Bhiwani), No. CCP(NCR)/RCA/98/1464, dated the 3rd September, 1998 (Final Development Plan-Rohtak), No. CCP(NCR)/SCA-1/99/1586, dated the 7th October, 1999 (Sonepat-Kundli Multifunctional Urban Complex), No. CCP(NCR)/FCA-5/99/1761, dated the 18th November, 1999 (Final Development Plan-Palwal), No. CCP(NCR)/HCA-4/2000/677, dated the 25th April, 2000 (Final Development Plan-Mayyar), No. CCP(NCR)/ACA-3/2000/1505, dated the 5th September, 2000 (Final Development Plan-Naraingarh), No. CCP(NCR)/BCA- 2/2000/1570, dated the 12th September, 2000 (Final Development Plan-Dadri), No. CCP(NCR)/KCA½001/1533, dated the 24th July, 2001 (Draft Development Plan-Karnal), No. CCP(NCR)/SRCA½001/1357, dated the 12th October, 2001 (Draft Development Plan-Sirsa), No. CCP(NCR)/HCA-6/2001/1355, dated the 12th October, 2001 (Final Development Plan-Hansi), No. CCP(NCR)/FCA-2/2001/1359, dated the 12th October, 2001 (Final Development Plan-Tohana) and further with reference to Haryana Government, Town and Country Planning Department, notification No. CCP(NCR)/GDP-III/2001/1555, dated the 30th July, 2001, in Annexure B, under heading "Zoning Regulations", -A. under heading "Definitions", for the existing definitions of "Cyber Park/Information Technology Park" and "Cyber City", the following definitions shall be substituted, namely :-"Cyber Park/Information Technology Park" means an area developed exclusively for locating software development activities, and Information Technology Enabled Services, wherein no manufacturing of any kind (including assembling activities) shall be permitted;"Cyber City" means self contained intelligent city with high quality of infrastructure, attractive surrounding and high speed communication access to be developed for nucleating the Information Technology concept, germination of medium and large software companies and Information Technology Enabled Services, wherein no manufacturing units shall be permitted".;B. under heading "Provisions of Information Technology Units and Cyber Parks/Cyber Cities."

(i)under sub heading "Size", for the existing table, the following table shall be substituted, namely :-

Serial Number	Type	Size
1	Information Technology Industrial Unit	1 to 5 acres
2	Cyber Park/Information Technology Park	5 to 15 acres
3	Cyber City	Minimum 50 acres"

(ii)under sub-heading "Miscellaneous", under item "Parking", for clause (b), the following clause shall be substituted, namely :-

"(b) The three tier basement for Information Technology Industry for meeting the requirement of parking shall be allowed subject to clearance from public health requirement.";C. in Appendix-1, the following shall be added at the end, namely :-"(M) Information Technology Enabled Services are business processes and services, the end products/services of which are :-

(a)delivered outside India;

(b)delivered over communication network; and

(c)either externally contracted (out-sourced) or provided by a remote subsidiary of the same company (out-located).

Note :- Services which shall not be included are :-

(i)remote production/manufacturing units;

(ii)the Corporate offices of companies or their local branches;

(iii)virtual business on Internet.

The following services which meet the above criteria shall be included -

(i)Back-Office Operations

(ii)Call Centres

(iii)Content Development or Animation

(iv)Data Processing

(v)Engineering and Design

(vi)Geographic Information System Services

(vii)Human Resource Services

(viii)Insurance Claim Processing

(ix)Legal Database

(x)Medical Transcription

(xi)Payroll

(xii)Remote Maintenance

(xiii)Revenue Accounting

(xiv)Supports Centres

(xv)Web-site Services.".

Haryana Government, Town and Country Planning, Notification, dated the 2nd September, 2002No. CCP(NCR)/GDP-III/2002/1765. - In exercise of the powers conferred by sub-section (7) of Section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963), and all other powers enabling him in this behalf, and with reference to the Haryana Government, Town and Country Planning Department notification No. CCP(NCR)/GDP-III/2002/1113, dated the 31st May, 2002, the Governor of Haryana hereby publishes the following amendments in the zoning regulations published vide Haryana Government, Town and Country Planning Department, Notification Nos. 1695-2TCP-66/29992, dated the 8th December, 1966 (Final Development Plan-Yamuna Nagar), No. 10961-VIIDP-68/6904, dated the 22nd October, 1968 (Final Development Plan-Ganaur), No. 1243-VDP-69/992, dated the 10th/17th February, 1969 (Final Development Plan-Sonepat Part-I and II), No. 6336-VDP- 70/211, dated the 14th January, 1971 (Final Development Plan-Kamla Nahru Shiksha Kendra, Sonepat), No. 7905-VDP-72/3758, dated the 8th August, 1972 (Draft Development Plan-Shahbad), No. 1411-2TCP-73/10815-A, dated the 10th April, 1973 (Final Development Plan-Fatehabad), No. 1286-2TCP-73/12257, dated the 26th May, 1973 (Final Development Plan-Sonepat), No. 134-2TCP-77/483, dated the 5th January, 1978 (Final Development Plan-Karnal), No. 116-2TCP-78, dated the 15th February, 1978 (Final Development Plan-Bahadurgarh), No. 559- 2TCP-78, dated the 26th May, 1978 (Final Development Plan-Jind), No. 2389-2TCP-78, dated the 18th July, 1978 (Final Development Plan-Rewari), No. 10DP-81/20527, dated the 10th December, 1981 (Final Development Plan-Madhuban), No. 10DP-81/8032, dated the 21st May, 1981 (Draft Development Plan-Kaithal), No. 10DP-82/4792, dated the 26th March, 1982 (Final Development Plan-Ambala Cantt), No. 12760-10DP-82/1651, dated the 28th January, 1982 (Final Development Plan-Hodel), No. 4933-10DP-83/8737, dated the 8th June, 1983 (Final Development Plan-Kurukshetra), No. 10DP-81/8034, dated the 21st May, 1981 (Draft Development Plan-Dharuhera and Kapriwas), No. 556-10DP- 84/12705, dated the 21st August, 1984 (Draft Development Plan-Hisar), No. 3591-2TCP-83, dated the 28th October, 1983 (Revised Integrated Development Plan-Panipat), No. 3661-10DP-84/12138, dated the 6th/8th July, 1984 (Final Development Plan-Sirsa), No. 25-10DP-85/7212, dated the 19th March, 1985 (Final Development Plan-Ambala City) and No. 32-JD-89/305, dated the 6th January, 1989 (Draft Development Plan-Gohana), namely :-AmendmentIn the Haryana Government, Town and Country Planning Department, Notification Nos. 1695-2TCP-66/29992, dated the 8th December, 1966 (Final Development Plan-Yamuna Nagar), No. 10961-VIIDP-68/6904, dated the 22nd October, 1968 (Final Development Plan-Ganaur), No. 1243-VDP-69/992, dated the 10th/17th February, 1969 (Final Development Plan-Sonepat Part-I and II), No. 6336-VDP-70/211, dated the 14th January, 1971 (Final Development Plan-Kamla Nehru Shiksha Kendra, Sonepat), No. 7905-VDP-72/3758, dated the 8th August, 1972 (Draft Development Plan-Shahbad), No. 1411-2TCP-73/10815-A, dated the 10th April, 1973 (Final Development Plan-Fatehabad), No. 1286-2TCP-73/12257, dated the 26th May, 1973 (Final Development Plan-Sonepat), No. 134-2TCP- 77/483, dated the 5th January, 1978 (Final Development Plan-Karnal), No. 1116-2TCP-78, dated the 15th February, 1978 (Final Development Plan- Bahadurgarh), No. 559-2TCP-78, dated the 26th May, 1978 (Final Development Plan-Jind), No. 2389-2TCP-78, dated the 18th July, 1978 (Final Development Plan-Rewari), No. 10DP-81/20527, dated the 10th December, 1981 (Final Development Plan-Madhuban), No. 10DP-81/8032, dated the 21st May, 1981 (Draft Development Plan-Kaithal), No. 10DP-82/4792, dated the 26th March, 1982 (Final Development Plan-Ambala Cantt), No. 12760-10DP-82/1651, dated the 28th January, 1982 (Final Development Plan-Hodel), No. 4933-10DP-83/8737, dated the 8th June, 1983 (Final Development Plan-Kurukshetra), No. 10DP-81/8034, dated the 21st May, 1981 (Draft Development Plan-Dharuhera and Kapriwas), No. 5556- 10DP-84/12705, dated the 21st August, 1984 (Draft Development Plan-Hisar), No. 3591-2TCP-83, dated the 28th October, 1983 (Revised Integrated Development Plan-Panipat), No. 3661-10DP-84/12138, dated the 6th/8th July, 1984 (Final Development Plan-Sirsa), No. 25-10DP-85/7212, dated the 19th March, 1985 (Final Development Plan-Ambala City) and No. 32-JD-89/305, dated the 6th January, 1989 (Draft Development Plan-Gohana), and further with reference to Haryana Government, Town and Country Planning Department, notification No. CCP-(NCR)/GDP-III/2001/1554, dated 30th July, 2001, in Annexure B, under heading "Zoning Regulations", -A. under heading "Definitions", for the existing definitions of "Cyber Park/Information Technology Park" and "Cyber City", the following definitions shall be substituted, namely :-"Cyber Park/Information Technology Park" means an area developed exclusively for locating software development activities, and Information Technology Enabled Services, wherein no manufacturing of any kind (including assembling activities) shall be permitted;"Cyber City" means self contained intelligent city with high quality of infrastructure, attractive surrounding and high speed communication access to be developed for nucleating the Information Technology concept, germination of medium and large software companies and Information Technology Enabled Services, wherein no manufacturing units shall be permitted".;B. under heading "Provisions of Information Technology Units and Cyber Parks/Cyber Cities" -

(i)under sub-heading "Size", for the existing table, the following table shall be substituted,namely :-

Serial Number	Type	Size
1	Information Technology Industrial Unit	1 to 5 acres
2	Cyber Park/Information Technology Park	5 to 15 acres
3	Cyber City	Minimum 50 acres"