Section 109 in Haryana Urban Development Authority Act, 1977
109. Power to make bye-laws for the purposes of this Chapter.
- The Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may, with the previous approval of the State Government make bye-laws consistent with this Chapter and the rules made thereunder, for carrying out the purpose of this Chapter in respect of any matter affecting the general public and without prejudice to the generality of this power, such bye-laws may provide for -(a)the form in which any application for permission under sub- section (1) of Section 81 shall be made and the particulars to be furnished in such applications;(b)the terms and conditions referred to in Section 82 subject to which the user of lands and buildings in contravention of plans may be continued;(c)the grant of license to architects, town planner, engineers, surveyors, draftsmen for the preparation of building plans or water supply, the drainage and sewerage plans and the fees to be paid for the grant of such licences;(d)for so long as the [sectoral/zonal development plans] [Substituted for the words 'sector development plans' by Haryana Act No. 23 of 2004.] are not prepared under section 74, the matter specified in clause (d) of sub-section (2) of that section;(e)the definition of an arterial road and the colour scheme and other specifications according to which the facade of building abutting such road shall be repaired, white-washed, colour-washed or painted under Section 78;(f)any other matter which has to be or may be prescribed by bye-laws.
