Section 2 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Agriculture" includes horticulture, dairy farming, poultry farming and the planting and upkeep of an orchard;(2)"Amenity" includes roads, water supply, street lighting, drainage, sewerage, public parks and any other convenience which the Government may by notification specify for the purposes of this Act;(3)"Bye-pass" means a road provided as a permanent diversion to a scheduled road, whether such diversion is situated within or without the limits of a local authority and whether it is constructed before or after the commencement of this Act;(4)[ "Commissioner" means Commissioner and Secretary to Government, Haryana, Town and Country Planning Department;] [Substituted vide Haryana Act No. 8 of 2001.](5)"Controlled Area" means an area declared under Section 4 to be a controlled area;(6)"Director" means the Director of Town and Country Planning [Haryana] [Substituted by Haryana Adaptation of Laws Order, 1968.], and includes any person for the time being appointed by the Government by notification to exercise and perform all or any of the powers and functions of the Director under this Act and the rules made thereunder in respect of any scheduled road or controlled area;(7)"the Government" means the Government of the State of [Haryana] [Substituted by Haryana Adaptation of Laws Order, 1968.].(8)"Prescribed" means prescribed by rules made under this Act;(9)"Road reservation, in relation to scheduled road" means the land, whether metaled or unmetilled, which vests in the Government or the Central Government or a local authority for the purposes of such road and the boundaries of which are demarcated by pillars, posts or wires or in any other manner;(10)[ "scheduled road" means a road specified in the Schedule to this Act which is wholly situated within the State of Haryana, and, where, any road so specified is not so situated the portion of such road which is situated in the State of Haryana, and includes a bye-pass or express way but does not include any part of such road or portion, not being a bye-pass or expressway or expressway, which is situated in the limits of a local authority;Explanation. - For the purposes of this clause 'local authority' means a cantonment board, municipal committee, notified area committee or an improvement trust;](11)"building" means any shop, hut, outhouse, shed or stable, whether used for the purpose of human habitation or otherwise and whether of masonry, bricks, wood mud thatch, metal or any other material whatever; and includes "wall" and "a well";(12)"erect or re-erect any building" includes -(a)any material alteration or enlargement of any building;(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(c)the conversion into more than one place for human habitation of a building, originally constructed as one such place;(d)the conversion of two or more places of human habitation into a greater number of such places;(e)such alteration of a building as affect an alteration of its drainage or sanitary arrangements, or materially effect its security;(f)the addition of any rooms, building outhouses, or other structures to any building; and(g)the constructions in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening on to such street or land;.(13)[ "expressway" means a road as may be notified by the Government from time to time in the Official Gazette, and includes the portion of such road which is situated in the State of Haryana, within or outside the limits of a local authority;] [Added vide Haryana Act No. 7 of 2004.](14)[ "location premium" means an amount over and above the prescribed fee and charges that an applicant is willing to pay to the Government to obtain the permission against applications received under sub-section (1A) of section 8, as determined through bidding/auction process in pursuance of the policy issued by the Government in this regard, from time to time.] [Inserted by Haryana Act No. 19 of 2018, dated 4.5.2018.]
