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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(f) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(f)"Internal Development Works" means the following development works to be done within the limits of the colony under the prescribed standards :-
(i)Levelling;
(ii)Demarcation of the proposed roads and plots sanctioned in the layout;
(iii)Construction of the proposed road (as per IRC standards);
(iv)If road exists at present on the land of the colony, in that case construction or widening of the road on the basis of sanctioned layout (as per IRC standard);
(v)Construction of culverts (as per IRC standards);
(vi)Construction of storm water drain (as per PHE standards);
(vii)Implementation of internal water supply system (as per PHE standards);
(viii)Construction of concealed sewage line (as per PHE standards);
(ix)Construction of septic tank (if proposed) (as per PHE standards);
(x)Fixation of electric polls under the internal electricity system (as
(xi)Construction of overhead tank;
(xii)Development of proposed open areas in the colony;
(xiii)Plantation on road side and in green belts;
(xiv)Construction of rain water harvesting system;
(xv)Development of adequate parking facility;
(xvi)Grey-water collection, treatment, and recycling system, wherever applicable in terms of any current law;
(xvii)Compliance with relevant requirement with respect to colonies as may be stipulated by the Government of India under the Environment (Protection) Act, 1986 and/or any other law.