Section 62 in U.P. Revenue Code (Amendment) Act, 2016
62. Amendment of Section 80.
- In Section 80 of the said Code -(a)for the heading and sub-section (1), the following sub-section shall be substituted, namely -"80. Use of holding for Industrial, Commercial or Residential purpose - (1) Where a Bhumidhar with transferable rights uses his holding or part thereof, for industrial, commercial or residential purposes, the Sub-Divisional Officer may, suo moth or on an application moved by such Bhumidhar, after making such enquiry as may be prescribed, either make a declaration that the land is being used for the purpose not connected with agriculture or reject the application. The Sub-Divisional Officer shall state the reasons in writing of such declaration or rejection and inform the applicant of this decision within forty-five working days from the date of receipt of the application:Provided that no such declaration under this section shall be made merely on the ground that the holding or part thereof is surrounded by boundary wall or is "Parti" on the spot:Provided further that no application for the declaration under this sub-section moved by any co-bhumidhar having undivided interest in Bhumidhari land shall be maintainable, unless application is moved by all the co-bhumidhars of such bhumidhari land or their interests therein are divided in accordance with provisions of law.".(b)in Hindi version, in sub-section (4), for the words ^^lkoZtfud mRikr the words ^^lkoZtfud U;wlsUl shall be substituted;(c)after sub-section (4), the following sub-section shall be inserted, namely -"(5) The State Government may fix the scale of fees for declaration under this section and different fees may be fixed for different purposes:Provided that if the applicant uses the holding or part thereof for his own residential purpose, no fee shall be charged for the declaration under this section.".
