Section 2 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
2. Exemptions from Operation of Act.
(1)Nothing in this Act shall apply to-(a)any building belonging to or vested in the Government of India or the Government of any State or any local authority ; or(b)any tenancy created by grant from the State Government or the Government of India in respect of a building taken on lease or requisi-tioned by such Government ;, or(c)any building used or intended to be used as a factory within the meaning of the Factories Act, 1948 ; or(d)any building used or intended to be used for any other industrial purpose (that is to say, for the purpose of manufacture, preservation or processing of any goods) or as a cinema or theatre, where the plant and apparatus installed for such purpose in the building is leased out along with the building :Provided that nothing in this clause shall apply in relation to any shop or other building, situated within the precincts of the cinema or theatre, the tenancy in respect of which has been created separately from the tenancy in respect of the cinema or theatre ; or(e)any building used or intended to be used as a place of public entertainment or amusement (including any sports stadium, but not including a cinema or theatre) , or any building appurtenant thereto ; or(f)any building built and held by a University or any other statutory corporation or' by a society registered under the Societies Registration Act, 1860, or by a co-operative society, company or firm, and intended solely for its own occupation or for the occupation of any of its officers or servants, whether on rent or free of rent, or as a guest house, by whatever name called, for the occupation of persons having dealing with it in the ordinary course of business.(2)Except as provided in sub-section (2) of section 24 or sub-section (3) of section 29, nothing in this Act shall apply to a building during a period of ten years from the date on which its construction is completed.Explanation - For the purposes of this sub-section,-(a)the construction of a building shall- be deemed to have been completed on the date on which-the completion thereof is reported to or otherwise recorded by the local authority having jurisdiction, and in the case of a building subject to assessment, the date on which the first assessment thereof comes into effect, and where the said dates are different, the earliest of the said dates, and in the absence of any such report, record or assessment, the date on which it is actually occupied (not including occupation merely for the purposes of supervising the construction or guarding the building under construction) for the first time :Provided that there may be different dates of completion of construction in respect of different parts of a building which are either designed as separate units or are occupied separately by the landlord and one or more tenants or by different tenants ;(b)"construction" includes any new construction in place of an existing building which has been wholly or substantially demolished ;(c)where such substantial addition is made to an existing building that the existing building becomes only a minor part thereof the whole of the building including the existing building shall be deemed to be constructed on the date of completion of the said addition.(3)The State Government, if it is satisfied that it is necessary or expedient so to do in the interest of genera public, may by notification in the Gazette, exempt from all or any of the provisions of this Act any building which is owned by an educational or charitable institution and the whole of the income derived from which is utilised for the purposes of that institution, and may in the like manner cancel or amend such notification.
