Section 19 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
19. Conditions required to be to fulfilled by colonizer [Sections 8(3) and 25(2)(f)]
- The colonizer shall -(a)[ furnish to the Director a bank guarantee equal to 25 per centum of the estimated cost of the development of any one or more of the works as mentioned in rule 13, which the colonizer wishes to undertake first, as certified by the Director and he shall enter into agreement in form CL-II for carrying out and completion of development works in accordance with the permission finally granted provided that the colonizer shall undertake any such development work only after the permission for such a work has been given by the Director after the colonizer has furnished a bank guarantee equal to twenty-five per centum of the estimate cost of said development work/works.] [Substituted vide Haryana Government Notification No. GSR/119PA- 41/63/S.25/70 dated 12-11-1970.](b)[---] [Omitted vide Haryana Government Notification No. GSR 89/PA- 41/63/S. 125/Amd(1)/66 dated 21-4-1966.](c)undertake to pay proportionate development charges as and when required and as determined by the Director in respect of laying out and construction of main lines of roads, drainage, sewerage, water-supply and electricity, if any when so laid by the Government or any other local authority;(d)undertake to be responsible for the maintenance and upkeep of all roads, open spaces, public parks and public health services for a period of five years from the date of issue of the completion certificate under rule 22 unless earlier relieved of this responsibility by the Government or a local authority, as the case may be, and thereupon to transfer all such roads, open spaces, public parks and public health services free of costs to the Government or the local authority, as the case may be;(e)undertake to construct at his own cost or get constructed by any other institution or individual at its own cost, schools, hospitals, community centres and other community buildings on the land set apart for this purpose or undertake to transfer to the State Government at any time it may desire free of cost the land set apart for schools, hospitals, community centres and community buildings, in which case the Government shall be at liberty to transfer such land to any person or institution including a local authority on such terms and conditions as it may deem fit, and(f)undertake to permit the Director or any other officer authorised by him in this behalf to inspect the execution of the layout and the development works in the colony and to carry out all directions issued by him for ensuring due compliance of the execution of the layout and development works in accordance with the permission granted.
