Section 339A in The Chhattisgarh Municipalities Act, 1961
339A. Registration of Colonizer or Builder.
- [(1) Any person who-(a)as a colonizer intends to undertake the; establishment of a colony or colonies in the area of Municipal Council or Nagar Panchayat for the purpose of dividing the land into plots, with or without developing the area, transfers or agrees to transfer gradually or at a time, to person desirous of settling down on those plots by constructing residential or non-residential or composite accommodation; or(b)as a builder constructs or causes to be constructed on any land in a municipal area or Nagar Panchayat area, whether held by him or any other person, independent buildings or a single building with apartments; or converts or causes to be converted an existing building or any part of such building into apartments, for the purpose of transfer by sale or otherwise all or some of them to persons other than members of his; family and includes his assignees shall apply to the Chief Municipal Officer for the grant of a Registration Certificate.Exemption. - Chhattisgarh Housing Board, Urban Development Authorities constituted under Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973) and other bodies created by the Government of Chhattisgarh shall be exempted from the requirement of obtaining Registration Certificate.(2)On receipt of the application for registration under sub-section (1) the Chief Municipal Officer shall, subject to the rules made in this behalf, either issue or refuse to issue the Registration Certificate within thirty days:Provided that if the Chief Municipal Officer refuses to issue the Registration Certificate, the reasons for refusal shall be intimated to the applicant:Provided further that an appeal may be filed before the Appeal Committee constituted under Section 307 within 30 days from the date of rejection of application for registration by the Chief Municipal Officer.(3)The State Government shall have power to make rules prescribing the form of application, amount of fees for registration and other terms and conditions for issue of the Registration Certificate.(4)Every person who has been issued the Registration Certificate under subsection (2) shall become eligible to establish one or more colonies in the area of the Municipal Council or Nagar Panchayat area, as the case may be, and shall not be required to apply for Registration Certificate in respect of every colony separately but it shall be mandatory for such person to obtain approval of layout plans and all other approvals separately from the competent authority in respect of each colony.(5)No authority involved in grant of permission or approval of any aspect or task or component of development of colony under any law in force shall entertain an application of any person for grant of such permission or approval unless such application is accompanied by a valid Registration Certificate as required in this section.] [[Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-A stood as under:-'339-A. Registration of Colonizer.-(1) Any person who intends to undertake the establishment of colony in the area of Municipal Council or Nagar Panchayat for the purpose of dividing the land into plots, with or without developing the area, transfers or agrees to transfer gradually or at a time, to persons desirous of settling down on those plots by constructing residential or non-residential or composite accommodation shall apply to the Sub-Divisional Officer (Revenue) for the grant of a Registration Certificate.(2)On receipt of the application for registration under sub-section (1), the Sub-Divisional Officer (Revenue) shall, subject to the rules made in this behalf, either issue or refuse to issue the Registration Certificate, within thirty days:Provided that if the Sub-Divisional Officer (Revenue) refuses to issue the Registration Certificate, the reasons for refusal shall be intimated to the applicant.(3)The State Government shall have power to make rules prescribing the form of application, amount of fees for registration and other terms and conditions, for issue of Registration Certificate.']]
