Section 38B in Jodhpur Development Authority Act, 2009
38B. Provision of parking space.
(1)In every building constructed in Jodhpur region after the commencement of the Jodhpur Development Authority (Amendment) Act, 2010 (Act No. 17 of 2010), it shall be compulsory to provide such parking space as may be prescribed by the State Government:Provided that the State Government may, having regard to the area of land and situation and use of building, exempt, by notification in the official Gazette, any building or class of buildings from the provisions of this section.(2)The Authority shall not grant any permission for development required under the provisions of this Act or rules or regulations made thereunder unless provision for parking space as prescribed under sub-Section (1) has been made in the site plan and maps and the person seeking permission undertakes to provide such parking space and furnishes security for the same to, the satisfaction of the Authority.(3)Every owner of the building, for which provision of parking space is compulsory under the provisions of this section, shall, after completion of such building, obtain a completion certificate in the prescribed manner and no such building shall be occupied unless and until such certificate has been obtained.(4)The officer or authority authorized to issue completion certificate under subSection (3) shall not issue such certificate unless he is satisfied that parking space as prescribed under sub-Section (1) has been provided in the building.(5)Any development of land in Jodhpur region made or continued in contravention of the provisions of this section shall be deemed to be an unauthorized development for the purposes of this Act.(6)No permanent water connection from any public water supply system shall be permitted in a building, for which provision of parking space is compulsory under the provisions of this section, unless the owner or occupier thereof produces a completion certificate issued under sub-Section (3).(7)Any person who contravenes any provision of this section shall, on conviction and without prejudice to any other action that may be taken against him under any other provision of this Act or any other law for the time being in force, be punishable with imprisonment which may extend to seven days or with fine which shall not be less than rupees twenty five thousand but which may extend to rupees one lakh or with both.]Chapter-VII Projects and Schemes
