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[Cites 0, Cited by 3] [Section 3(3)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3)(a) in The Haryana Development and Regulation of Urban Areas Act, 1975

(a)grant a licence in the prescribed form, after the applicant has furnished to the Director a bank guarantee equal to twenty-five per centum of the estimated cost of development works as certified by the Director and has undertaken-
(i)to enter into an agreement in the prescribed form for carrying out and completion of development works in accordance with the licence granted;
(ii)[ to pay proportionate development charges in the external development works as defined in clause(g) of section 2 are to be carried out by the government or my other local authority. The proportion in which and the time within which, such payment is to be made shall be determined by the Director;] [Substituted by Haryana Act No. 11 of 2003.]
(iii)the responsibility 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 unless earlier relieved of this responsibility and thereupon to transfer all such roads, open spaces, public parks and public health services free of cost to the Government or the local authority, as the case may be;
(iv)[ to construct at his own cost, or get constructed by any other institution or individual at its cost, schools, hospitals, community centres and other community buildings on the lands set apart for this purpose, within a period of five years from grant of licence or in the extended period as allowed by the Director and failing which the land shall vest with the Government after such specified period, free of cost, in which case the Government shall be at liberty to transfer such land to any person or institution including a local authority, for the said purposes, on such terms and conditions, as it may deem fit: [Substituted by Haryana Act No. 7 of 2019, dated 31.1.2019.]