State of Haryana - Act
The Punjab New Capital (Periphery) Control Rules, 1959
HARYANA
India
India
The Punjab New Capital (Periphery) Control Rules, 1959
Rule THE-PUNJAB-NEW-CAPITAL-PERIPHERY-CONTROL-RULES-1959 of 1959
- Published on 4 May 1959
- Commenced on 4 May 1959
- [This is the version of this document from 4 May 1959.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement.
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context.3. [ Publication of notification and plans of controlled area. [Published in Punjab Government Gazette dated 4.5.1959.]
- Copy or copies of the notification issued under sub-section (1) of Section 3 of the Act shall be displayed together with plans indicating the name of each village situated in the controlled area and specifying the nature of restrictions applicable to such area imposed under sub-section (1) of Section 4 of the Act, on the notice board outside the offices of the Deputy Commissioner, the Estate Officer, Panchkula and the Tehsildars, Kalka and Naraingarh, and all the Panchayat Houses and Patwar Khanas in the Controlled area.]4. Form of plan of controlled area.
[Omitted by Haryana Notification date 11.9.1973.]5. Form of register under sub-section (7) of Section 6 of the Act
[Section 6(7)]. - The register to be maintained under sub-section (7) of Section 6 shall be in Form E.6. Form or applications
[Section 6]. - Every applicant shall make an application in writing to the Deputy Commissioner in Form A and shall, at the same time, submit in duplicate duly signed by himself or his legally authorised agent or attorney a site plan showing the situation of the land according to revenue record, on which the proposed erection or re-erection of any building or excavation or extension or any excavation or laying out of and means of access to a road is desired. The plan shall clearly show the number of fields surrounding the proposed site.7. Power to reject incomplete application
[Section 6]. - The Deputy Commissioner may decline to accept any application which is not made in accordance with the provisions of rule 6.8. Lapse of sanction
[Section 6]. - If the building is not erected or re- erected or an excavation is not made or extended or an access to a road is not laid out within six months of the date of sanction, such sanction shall be deemed to have lapsed in respect of such portion of the building or excavation or lay-out, which has not been completed. In regard to the incomplete portion, a fresh application shall have to be made under rule 6.9. Principles to be taken into consideration before granting or refusing applications and the form in which orders passed thereon are to be communicated
[Section 6]. - (a) The Deputy Commissioner may take into consideration or re-erect any building or to make or extend any excavation may be granted or refused.10. Cases in which permission to be refused
[Section 6]. - The Deputy Commissioner shall refuse to grant permission to laying out means of access to roads, when:11. Person intending to use land for the kilns etc.
[Section 11] - Every person intending to use any land for the purposes of charcoal-kiln, pottery- kiln, lime-kiln or brick kiln or a brick field [or for quarrying stone, bajri or kankar or manufacturing surkhi, or stone crushing, or for other similar extraction or ancillary operations] [See Haryana Government Gazette L.S. Part III dated 11.9.1973.] shall make an application to the Deputy Commissioner in Form C giving necessary particulars against columns provided in the form and such other information as the Deputy Commissioner may require to be furnished.12. Power to refuse licence to kilns
[Section 11]. - (1) Before making an order on any application, the Deputy Commissioner may make or cause to be made such enquiries as he considers necessary.13. Form of conditions of licence
[Section 11]. - Every licence granted under these rules shall be in Form D and shall be deemed to be granted subject to the conditions set forth therein and subject to such further conditions as the Deputy Commissioner may consider it desirable to attach with a view to securing the safety or convenience of the public or any portion of the public.14. Duration of licence
[Section 11]. - Every licence granted under these rules shall be effective for a period of one year from the date of issue but may be renewed by the Deputy Commissioner as often as he may think fit for further periods on yearly basis.15. Revocation of licence
[Section 11]. - The Deputy Commissioner may revoke the licence prior to the date of expiry for the infringement of any of the conditions imposed at the time granting the same.16. Fees of licences
[Section 11]. - (1) The following fees shall be payable for licences issued under these rules :| I. For the initial grant of a licence for : | |
| (i) a brick-field | including not more than one brick kiln of standard size |
| (ii) a charcoal kiln | Rs. 10.00 a year |
| (iii) a pottery kiln (except potter kiln) | Rs. 50.00 a year |
| (iii-a) a potter kiln | Rs. 5.00 a year |
| (iv) a lime kiln | Rs. 25.00 a year |
| (v) [ quarrying stone bajri or kankar] [Added by Haryana Government Notification dated 11.9.1973.] | Rs. 25.00 a year |
| (vi) [ manufacturing surkhi] [Added by Haryana Government Notification dated 11.9.1973.] | Rs. 25.00 a year |
| (vii) [ stone crushing] [Added by Haryana Government Notification dated 11.9.1973.] | Rs. 40.00 a year |
| (viii) [ other similar extraction or ancillary operation asin items (v) to] [Added by Haryana Government Notification dated 11.9.1973.][(vii)] [Added by Haryana Government Notification dated 11.9.1973.] | The same fee as for main or similar item. |
| II. For the renewal of the licence for each year of renewal | Half the above fees. |
| III. Additional fees payable for every additional kiln afterthe fist | [Full fee as at I above] [Substituted vide Punjab Government Notification Dated 20.5.1966.] |
| IV. Additional fees payable in respect of any brick kilnwhich exceeds standard size | Rs. 20.00 a year |
1st. Class
Form "B"[See Rule 9(b)]Form for the grant of or refusal of permission under Section 6(2) of the Punjab New Capital (Periphery) Control Act, 1952FromThe Deputy Commissioner,Chandigarh.ToShri/Shrimati ...........MemorandumReference your application dated .......... for permission to ..........2. Permission is hereby :-
2. A sum of Rs. ...... on account of fee for the licence has been deposited by me in Haryana Treasury at Chandigarh under the head "......" and copy of Treasury Challan showing the receipt of the aforesaid amount is enclosed.
Your's Faithfully(Signature of applicant)particulars (Full name percentage etc.) and full address of the applicant.If the applicant is a company or firm or if the applicant purposes to operate the kiln brick field or the stone/bajri/kankar quarry through an agent give the name (with full particulars and address) of the Managing Director, Agent or other persons who will be directly incharge of the kiln/brick field/quarry.Whether kiln or brick field is proposed to be established| Revenue Estate | Field Khasra numbers indicating whether the whole of eachfield will be included or a part only. | Area |
| Total |
1.
2. The licensee shall not permit any person suffering from any contagious or infectiuous disease to enter or be upon the licence kiln or brick field or quarry.
3. No excavation shall be made in any kiln or part of the brick field or quarry to a depth of more than five feet below the surface level whether for the removal of clay to be used for making bricks or for any other purposes or for the removal of stone/bajri/kankar.
4. The licensee shall comply with all directions that may be given by the Deputy Commissioner, in writing, for the regulation of excavation and the provision of proper drainage or with a view to ensuring that rain or flood water shall collect at one place or in the kiln on the brick field instead of at a number of places and on completion of operation shall remove all structure and dress and tidy the site to the satisfaction of the Deputy Commissioner.
5. The whole of the area of the brick kiln/quarry shall be opened at all times to be inspected by the Deputy Commissioner or any official deputed by him to inspect on his behalf.
6. The grant of licence is subject to the condition that a licence under the East Punjab Control of Bricks Suppliers Act, 1949 (No. 1 of 1949), is obtained from the Industries Department.
A brick-kiln of standard size means a kiln containing not more than 32 chambers each capable of burning 25,000 bricks, at one loading.]Form "E"Form of register to be maintained under sub-section (7) of Section 6 of the Punjab New Capital (Peripheri) Control Act, 1952| Serial No. | Date of receipt | Name of particulars of the applicants | Description of the land or site of village | Village |
| 1 | 2 | 3 | 4 | 5 |
| Condition of property units use on the date of notice under/section 3(2) | Purpose for which permission is required | Date of order | Permission granted/refused with conditions/grounds oftrant/refusal | Order on appeal, if any | Tehsil and District | Remarks |
| 6 | 7 | 8 | 9 | 10 | 11 | 12 |