Section 3 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
3. Registration of the coloniser.
(1)Such coloniser who in any municipal area, [omitted] [Omitted by Notification No. 3-XVIII-3-2001, dated 3-1-2001.]-(i)intends to take up the work of establishment of the colony by developing that area for the purpose of dividing any land into plots;(ii)intends to transfer such plot to the persons desirous of constructing residential or non-residential or joint residence for inhabitation; shall apply to the competent authority for registration in Form-One appended to these rules.(2)It shall be essential to enclose the following documents with each application for registration under sub-rule (1),-(i)copy of the receipt, in proof of depositing the registration fee in the [treasury of the municipality] [Substituted by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.] as mentioned in Rule 4;(ii)Bank Guarantee of Rupees five lacs in case of such municipal area whose population is 3 lakh or more and the Bank Guarantee of Rupees one lakh in case of such municipal area whose population is less than three lakh Bank Guarantee shall be essential for the full period of the registration :[Provided that in case of Co-operative Housing Society it shall not be necessary to submit the Bank Guarantee along with the application submitted for registration and the application shall be considered without Bank Guarantee. If the application is sanctioned the registration shall be done. Provided that the Co-operative Housing Society shall submit Bank Guarantee as prescribed under these rules within a period of 90 days from the date of receipt of the intimation of registration otherwise the registration shall be deemed to have been cancelled.] [Inserted by Notification No. 13-XVIII-3-2000, dated 3-7-2000.](3)In case the application for registration is rejected, the Bank Guarantee [and] [Substituted by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.] the balance amount shall be refundable to the applicant after deducting twenty per cent amount of the registration fee deposited under sub-rule (2).(4)In case the application of registration is rejected, the reasons thereof shall be recorded in writing, and the action to accept or reject the application, as the case may be, shall necessarily be completed within thirty days from the date of receipt of the application. [* * *] [Omitted by Notification No. 13-XVIII-3-2000, dated 3-7-2000.](5)In case the application of registration is rejected, the appeal may be filed to the State Government within thirty days from the date of rejection of the application of registration.(6)The registration certificate shall be issued in Form-Two appended to these rules and the Competent Authority shall have power to mention any other conditions looking to the local circumstances, apart from the terms and conditions as mentioned in these Rules or Act.(7)The registration certificate shall be valid for five years, thereafter it may be renewable.(8)For each colony, separate registration certificate shall not be necessary [to take] [Substituted by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.] in any municipal area.(9)The competent authority shall publish the list of the names of registered colonisers every three months by pasting it on the notice board of the office of the competent authority, notice board of the office of the Collector and at public places.
