Section 12 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
12. Permission for the development works of the colony.
- On receipt of the application under Rule 8, subject to the provisions mentioned in Rules 9, 10 and 11, after fulfilment of the following conditions, the permission for the development of the colony in Form-Five shall be given by the Competent Authority,-(i)[ Out of the plots or houses or Hats, as the case may be, to be developed by the Coloniser, the plots or houses or Hats, as the case may be, in number of twenty-five per cent leaving the plots or houses or Hats, as the case may be, reserved for the economically weaker sections, shall have to be mortgaged with the concerned Municipality. These plots or houses or fiats, as the case may be, shall be released from mortgage and will be available to the Coloniser for sale on the completion of internal development works of the colony, subject to sub-rule (2) of Rule 13. The notice regarding the numbers of the plots or houses or fiats, as the case may be. as mortgaged shall be got published in newspapers for the information of the general public by the Competent Authority and a copy of such notice shall also be sent to the Sub-Registrar.] [Substituted by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.](ii)The coloniser shall have to deposit an amount equal to two per cent of the estimated cost to be incurred on the internal development of the colony as supervision fee in the treasury of the concerned municipality.(iii)The coloniser shall have to comply with the criteria prescribed by the municipality in respect of the handing over of the colony to the municipality for maintenance.(iv)The information of completion of the development work of the colony shall be given by the coloniser to the Competent Authority, on receipt of the information the work completion certificate shall he issued by Competent Authority within a period of fifteen days on inspection of the development works of the colony if the development works are found to be completed. It shall be deemed that the concerned colony has been transferred to the municipality for maintenance on the date of issue of work completion certificate.(v)On the basis of the total area of the colony, the amount at the rate of rupees ten per square metre for external development cost, shall be deposited by the coloniser in the treasury of the municipality in cash or by Bank Draft. The State Government may revise this rale from time to time :[Provided that if the coloniser himself completes the external development of the colony as per the prescribed specification then it shall not be necessary to deposit the said amount by the coloniser :Provided further that in the planning area declared by the Director of Town and Country Planning which is adjacent to the Municipal Limits, the coloniser shall have to undertake external development works as per the prescribed norms, in such cases the concerned coloniser shall not be required to deposit the amount prescribed for the external development.] [Inserted by Notification No. 13-XVIII-3-2000, dated 3-7-2000.](vi)The municipality shall complete the development works within a period of one year from the date of deposit of the amount under clause (v) and shall inform the coloniser accordingly.(vii)[ The coloniser shall have to manage the minimum necessary facilities such as drinking water, shelter, toilets etc. for the labourers engaged in the development and construction work of colony and permission for development of colony shall only be given after making such arrangement. [Inserted by Notification No. 13-XVIII-3-2000, dated 3-7-2000.](viii)The amount deposited for external development under clause (v) shall be kept in a separate Bank Account by the Competent Authority. The withdrawal from this account shall only be made for the purpose of external development works of that colony, through joint signature of the Competent Authority and Collector or a subordinate officer authorised by him for this purpose.]
