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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Haryana - Subsection

Section 129(3) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(3)The Commissioner shall hear the appellant and call for the comments of the Director, Town and Country Planning, [Haryana] [Substituteddor 'Punjab' vide Haryana Government Notification No. 19996 dated 12-12-1997.], Chandigarh, as also of the Director who passed the order appealed against, in case he is a different officer, and shall consider these comments before final disposal of the appeal.Form SR I[See rule 3(2)]Register of buildings, excavations and means of access to roads within 100 metres on either side of road reservation of bye-pass, or within 30 metres of the road reservation on either side of a scheduled road.
(i)District ____________________________________________________
(ii)From mile/kilometer ____________ to mile/kilometer ______________
(iii)Name of scheduled road/bye-pass_______________________________
SerialNo. Date of survey Location of building excavation, or access to road Right hand side or left side Description of building, excavation or access to road Purpose for which the building mentioned in column Reference No. to survey sheet to which entry in column 5relates
1 2 3 4 5 6 7
             
    Signature with designation of Official conducting survey   Signature of Director  
Form SR II(See Rule 4)Form of application for permission under Clause (b), (c) or (d) of the proviso to Section 3 of the Punjab Scheduled Roads and Controlled Unregulated Development Act, 1963.To________________________________Sir,As my/our request for permission pertains to a site lying within 30 metres of a scheduled road or 100 metres of a bye-pass, I/We beg to apply for permission as under :-
(A)[ For erection or re-erection of a building which was in existence immediately before the commencement of the Act and which involves structural alterations or additions the details whereof have been given below :-] [Strike off whichever is inapplicable.]
(i)Exact location of the building indicating name of the road or bye-pass and milestone;
(ii)Since when existing;
(iii)Purpose for which the present building is used;
(iv)Reason why erection or re-erection with structural alterations or additions, necessary.
The following plans are enclosed :-
(i)Site plan in triplicate indicating location of the building.
(ii)Building plan in triplicate.
(B)For laying out means of access to a scheduled road or bye-pass with particulars as under :-
(i)Name of road/or bye-pass to which access desired.
(ii)Point at which access desired indicating number of mile stone or furlong stone etc.
(iii)Layout of the junction of the access with the road or bye-pass.
(iv)Reason for which access required.
(v)Applicant's title to land under the proposed access.
(vi)Revenue particulars of the land under the proposed access.
I/We enclose a site plan indicating the proposed access.
(C)[ For erecting or re-erecting a motor-fuel-filling station or a bus-queue-shelter.] [Strike off whichever is inapplicable.]
The following plans are enclosed :-
(i)Site plan in triplicate indicating location of the proposed station or shelter with reference to the mile stone or furlong stone.
(ii)Building plan in triplicate
Yours faithfully,Name and Full AddressForm SR III(See rule 7)Form of order of grant or refusal to grant permission under Section 3 of the Punjab Scheduled Roads and Controlled Area Restriction of Unregulated Development Act, 1963.To--------------------------Sir,Reference your application dated ------------- for permission to -------------
(a)erect or re-erect building;
(b)laying out means of access to a road;
(c)erection or re-erection of motor-fuel-filling stations or bus-queue-shelter;
in accordance with the plans submitted by you, permission is hereby ---------
(a)[ granted for the aforesaid work;] [Strike off whichever is inapplicable.]
(b)refused for reasons given on the reverse
(c)granted subject to the conditions given below
Yours faithfullyDirector______________________________[Form SR-IV] [Inserted by Notification No. C-620(B)/STP(E&V)/2012/ 428, dated 21.3.2012.]{see rule 3A}
A. Name of the Scheduled Road and/or NationalHighway on which property is situated alongwith details ofnearest kilometre stone:
B. Name of the Controlled Area :-
C. Name of the District :
D. Particulars of the applicant
  1. Name of applicant/s :  
  2. Contact address alongwith telephone number ande-mail ID:  
  3. Name of the village/revenue estate (Hadbast No.)where site is situated:-  
  4. The Khasra numbers of the site applied forexclusion:  
  5. Area of the site in square metres:  
  6. I/we want to get excluded the building as perrule 3 A and enclose the following documents in triplicate dulynotarized by Oath Commissioner/Magistrate, First Class :-  
    (a) Revenue documents (authenticated copies):-  
    (b) Registration deed  
    (c) Intkal duly verified by Halka Patwari  
    (d) Shijra Plan duly verified by Halka Patwari  
    (e) Jamabandi duly verified by Halka Patwari  
  7. Site plan showing the covered area in hatches,detailed building plans for the covered area which are dulyauthenticated by an Architect/Engineer.  
  8. Use of the building.  
  9. Photographs of the building applied for, dulyauthenticated by owner.  
  10. Videography of the building applied for, inthe form of Compact Disk.  
Signatures of the owner alongwith address & e-mail ID.Form CL-I(See rule 11)Form of application by a coloniser for permission under Section 8 of the Punjab Scheduled Roads land Controlled Areas Restriction of Unregulated Development Act, 1963.ToThe Director,Town and Country Planning Department, Punjab.Chandigarh.Controlled Area --------------Sir,I/We beg to apply for permission to change the existing use of land for the purposes of setting up a colony by sub-dividing and developing into building plots for residential/Industrial/Commercial/Other purpose.