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State of Uttar Pradesh - Act

The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985

UTTAR PRADESH
India

The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985

Act 18 of 1985

Published on 23 August 1985
Commenced on 23 August 1985
[This is the version of this document from 23 August 1985.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985(U.P. Act No. 18 of 1985)Received the assent of the Governor on August 21, 1985 and published in the U.P. Gazette, Extraordinary, dated 23rd August, 1985.An Act to provide for the promotion of fruit trees and their protection from plant diseases caused by the existence of brick-kilns or other harmful establishments in vicinity, and for matters connected therewith.It is hereby enacted in the Thirty-Sixth Year of Republic of India as follows :

1. Short title and commencement.

(1)This Act may be called the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985.

(2)It shall be deemed to have come into force on May 15, 1984.

2. Definitions.

- In this Act, unless the context otherwise requires-

(a)'brick-kiln' means any kiln at which bricks are baked and in which hard coke, soft coke, slack coal or any other kind of coal is used for fuel purposes but does not include an indigenous type of kiln in which wood coal is used;

(b)'Buffer zone' in respect of a fruit belt means an area of 3 kilometres on all sides of and parallel to such fruit belt;

(c)'Director' means the Director of Horticulture and Fruit Utilization, Uttar Pradesh appointed as such by the State Government;

(d)'Grove' means any piece of land having fruit trees, planted thereon in such number that they preclude or when full grown will preclude the land or any considerable portion thereof from being used primarily for any other purpose, and includes a nursery for growing plants of such trees;

(e)'harmful establishment' means-

(i)brick-kiln,

(ii)factory, workshop, or other establishment which uses coke or coal other than wood coal for fuel purposes, in its furnace which emits or causes emission of smoke, and in which articles are manufactured, processed, adapted or produced with a view to their use, transport, or sale and which employs ten or more workers on any day in a year, but does not include hotel, restaurant or other eating places;

(f)'housing scheme' means any housing or colonization scheme or activity by a person designated to construct more than one residential or other buildings for purposes of sale or letting and includes any scheme for development of any land for lease or sale as plots of land for construction of residential or other buildings, but does not include construction of a building by a person on his own or lease-hold land for his personal use and occupation;

(g)'fruit belt' means an area declared as such under Section 3 by the State Government;

(h)'occupier' in relation to a harmful establishment or a housing scheme means the person who has ultimate control over the affairs of the harmful establishment or the housing scheme and includes the owner or manager thereof.

3. Declaration of fruit belt.

(1)If the State Government is of opinion that for the promotion and protection of fruit trees and their produce in any area it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on of any housing scheme therein and in its vicinity, it may subject to the provisions of sub-sections (2) to (4) by notification in the Gazette, specify the boundaries of such area and declare it to be fruit belt with effect from such date as may be specified therein.

(2)The State Government shall, before declaring any specified area to be fruit belt under sub-section (1), by notification in the Gazette, and in such other manner as may be prescribed, notify its intention so to do and invite objections and suggestions in regard to the proposed declaration.

(3)Any objections and suggestions under sub-section (2) may be preferred within such period as may be prescribed and shall be addressed to the Director, who shall forward the same, with his comments thereon, to the State Government.

(4)On the expiry of the period, referred to in sub-section (3), the State Government shall consider the objections and suggestions received within the said period and may thereupon proceed in accordance with sub-section (1) to declare such area with or without such changes in its boundary as it may deem fit.

4. Modification in fruit belt.

- The State Government, where it considers necessary and expedient in the public interest so to do, may, by notification in the Gazette, and in such other manner as may be prescribed and with effect from the date specified in the notification include any area in or exclude any area from the fruit belt specified in the notification under sub-section (1) of Section 3 :Provided that in taking action under this section, the provisions of subsections (2) to (4) of Section 3 shall mutatis mutandis apply.

5. Prohibition against running harmful establishment or carrying out of housing schemes.

(1)Notwithstanding anything in any other law for the time being in force or in any contract, grant or other instrument having effect by virtue of such law no person shall, on or after the date of declaration of a fruit belt under Section 3-

(i)install or run any harmful establishment within such fruit belt or buffer zone thereof, or

(ii)without the permission of the State Government or of an officer authorised by the State Government in this behalf, in the manner prescribed, carry out any housing scheme within such fruit belt.

(2)Nothing in sub-section (1) shall be construed to prohibit a person from continuing to run during a period of one year from the date of declaration of a fruit belt any harmful establishment installed from before the date of such declaration.

(3)Nothing in this section shall apply to the industries specified in the First Schedule of the Industries (Development and Regulation) Act, 1951 (65 of 1951).

6. Penalty.

(1)Whoever contravenes the provisions of Section 5 shall be punished with simple imprisonment which may extend to six months or with fine which may extend to three thousand rupees or with both.

(2)No court inferior to the Court of a Judicial Magistrate of First Class shall try any offence punishable under this Act.

7. Offences by companies.

(1)If the person committing an offence under this Act is company, the company as well as every person in-charge of and responsible to the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2)Notwithstanding anything contained in sub-section (1) where any offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any Director, Manager or other officer of the company, such Director, Manager or other officer of the company shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section-

(a)'company' means any body corporate, and include a firm or other association of individuals, and

(b)'director' in relation to firm, means a partner in the firm.

8. Power to remove harmful establishment and to stop execution of housing scheme.

(1)Notwithstanding anything contained in Section 6 and Section 7 the Collector may, on being satisfied that there has been contravention of the provisions of Section 5 by any person, direct him by order-

(a)to remove the harmful establishment or to regulate its running in such manner as may be necessary for the protection of the fruit belt;

(b)to discontinue or stop installation or stop construction of harmful establishment or execution of any housing scheme in contravention of the provisions of Section 5 ;

Provided that no order under this sub-section shall be made unless the person referred to therein has been given an opportunity of being heard.

(2)Where the order issued under sub-section (1) is not complied with within the required period, the Collector thereupon cause the harmful establishment to be removed or regulated, as the case may be, or take such action as may be necessary for the compliance of the said order and may for that purpose use or cause to be used such force, as may be necessary.

(3)The Collector shall recover the expenses incurred in execution of the order under sub-section (2) from the occupier as arrears of land revenue.

9. Appeal to Commissioner.

- Any person aggrieved by an order under Section 8, may, within one month from the date of the communication to him of such order, prefer an appeal in the manner prescribed to the Commissioner having jurisdiction and the order of the Commissioner on appeal shall be final.

10. Power of entry and inspection.

(1)The Collector or the Director, or any officer authorised by any one of them may, at all reasonable times enter into or upon any harmful establishment or site of any housing scheme, in order to survey or take measurements or to do any other act which may be necessary for carrying out the purposes of this Act.

(2)Any person who obstructs the entry of a person empowered under sub-section (1) to enter into or upon any harmful establishment or site of any housing scheme, or molests such person after such entry shall be punished with simple imprisonment which may extend to three months or with fine which may extend to one thousand rupees or both.

11. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against the State Government or any officer of the State Government or any person in respect of anything which is in good faith done or intended to be done under this Act.

12. Power of State Government to exempt or to withdraw exemption.

(1)The State Government may, in public interest, or in a case of extreme hardship by notification in the Gazette, exempt in the manner prescribed and subject to such terms and conditions as it may impose in this behalf any housing scheme or harmful establishment wholly or in part from the operation of all or any of the provisions of this Act.

(2)The State Government, may, likewise by notification in the Gazette withdraw in whole or in part permanently, or for such period as may be specified, any exemption granted under sub-section (1) :Provided that exemption shall not be withdrawn unless the person in whose favour the exemption had been granted has been given an opportunity of being heard.

13. Power to remove difficulty.

(1)The State Government, may, for the purpose of removing any difficulty, by order published in the Gazette, direct that the provisions of this Act shall, during such period as may be specified in the order, have effect subject to such adaptations whether by way of modification, addition or commission as it may deem to be necessary or expedient :Provided that no such order shall be made after two years from the commencement of this Act.

(2)Every order made under sub-section (1) shall be laid before both Houses of the State Legislature.

(3)No order under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.

14. Power to make rules.

- The State Government may make rules for carrying out the purposes of this Act.

15. Repeal and saving.

(1)The Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Ordinance, 1985 (U.P. Ordinance No. 5 of 1985) is hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act as if the provisions of this Act were in force at all material times.NotificationsNotification No. 6516/XII-4-211-87, Dated December 22, 1987, Published in the U. P. Gazette (Extraordinary), Part-4, Section (Kha), Dated 24th December, 1987. - Whereas, the State Government is of opinion that for the promotion and protection of fruit trees and their produce in the area specified in Schedule 'A' comprising the villages mentioned in Schedule 'B' below in district Allahabad, it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on of housing schemes therein and in its vicinity;And, whereas, with a view to inviting objections and suggestions as required under sub-section (2) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the intention of the State Government to declare the aforesaid area to be the fruit belt was notified in Government Notification No. 2284/XII-4-211-81, dated June 27, 1987, published in the Uttar Pradesh Gazette, dated June 27, 1987 and in two daily newspapers having circulation in the locality of the aforesaid area namely "Swatantra Bharat" and "Pioneer" on July 1, 1987 and July 1, 1987, respectively;And, whereas, no objections or suggestions have been received within the specified period;Now, therefore, in exercise of the powers under sub-section (1) of Section 3 of the aforesaid Act the Governor is pleased to declare the said area to be the fruit belt with effect from the date of publication of this notification in the Gazette.

"A"

Area of the fruit belt falling in the portions of Nagar Mahapalika, Allahabad, Muratganj Development Block and Chail Development Block in district Allahabad bounded as below :

North :	Villages Umarpurneewan Kachhar, Gayasuddinpur Kachhar,Rasulpur, Kashimpur Kachhar, Bamrauli, Hatwa Kachhar, UjehniPatti, Kashipur Kachhar, Husenpur Uparhar, Husenpur Kachhar,Ujehni Sima, Ujehni Khalsa and Junetpur.
West :	Villages Chauwara, Malak Mohiuddinpur, Hafizpur, Charwa,Hardua and Kotiya.
South :	Villages Jalalpur, Gariur, Chauradeeh, Katara, Paryawa,Dariyapur, Mitwapur, Lalpur, Muradpur, Sekhpur Kanseda, Akbarpur,Kadlapur, Abdul Buhalpur, Sekhpur Sharwa Rasulpur, Saraibegum,Saraineem, Chak Mada Patti, Manpara, Padmanpura, Chak Badanpur,Jairampur, Subedarganj and Railway Line.
East :	Allahabad Cantonment.

"B"

Villages situate within the fruit belt area specified in Schedule "A" in district Allahabad :

Sl. No.	Name of the village	Name of Nagar Mahapalika or the DevelopmentBlock in which the village is situated
1	2	3
1.	Sarai Sulem	Nagar Mahapalika Allahabad
2.	Umarpur Neewan	“
3.	Harwara	“
4.	Gusaipur Saiyed Sarawan	Muratganj Development Block
5.	Saiyed Sarawan	“
6.	Muhiuddinpur Saiyed Sarawan	“
7.	Gayasuddinpur	Chail Development Block
8.	Rasulpur Kashipur	“
9.	Bamrauli Uparhar	“
10.	Ibrahimpur Bamrauli	“
11.	Ahmadpur Asrauli Uparhar	“
12.	Mohammadpur Asrauli	“
13.	Gopalpur Tikari	“
14.	Hatawa Uparhar	“
15.	Meerapur	“
16.	Vihka urf Puramufti	“
17.	Rasulpur urf Koilha	“
18.	Balipur Tata	“
19.	Chak Badshahpur	“
20.	Dalyanpur	“
21.	Mohiuddinpur	“
22.	Mahamoodpur	“
23.	Ratgaha	“
24.	Shekhpur Rasuli	“
25.	Paharpur Sudhwar	“
26.	Kamalpur Jalalpursana	“
27.	Faridpur Sulem	“
28.	Chalauli	“
29.	Singhpur	“
30.	Giria Khalsa	“
31.	Chak Giria	“
32.	Chali Khas	“
33.	Sultanpur	“
34.	Kundanpur	“
35.	Tiwara	“
36.	Medwara	“
37.	Ahmadpur Puraini	“
38.	Nizampur Puraini	“
39.	Mardanpur	“
40.	Chilla Sahvazi	“
41.	Matpur	“
42.	Mahmudpur Matpur	“
43.	Manaury	“
44.	Akbarpur Sallahpur	“
45.	Ismailpur Kotawa	“
46.	Mohiuddinpur Bharetha	“
47.	Manderdeh Maphy	“
48.	Ahmadpur Pawan	“
49.	Kusuwan	“
50.	Janka	“
51.	Keshwapur	“
52.	Pirpur	“
53.	Mandarix	“
54.	Begampur	“
55.	Kashimpur Chhabilepur	“
56.	Ashrafpur	“
57.	Chak Pyagpur	“
58.	Harirampur	“
59.	Rasulpur	“

Notification No. 3222/LVIII-1-91-733-87, dated July 25, 1991, published in the U. P. Gazette (Extraordinary) Part 4, Section (kha), dated 25th July, 1991. - Whereas the State Government is of the opinion that for the promotion and protection of fruit trees and their produce m the area specified in Schedule 'A' below comprising the village mentioned in Schedule 'B' below in district Varanasi, it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on the housing schemes therein and in its vicinity;And, whereas, with a view to inviting objections and suggestions as required under sub-sections (2) and (3) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985) the intention of the State Government to declare the aforesaid area to be fruit belt was notified in Government Notification No. 235/XII-4-90-733-87, dated March 30, 1990 and in daily newspaper 'Swatantra Bharat', dated March 5, 1991, Qaumi Morcha, dated March 1, 1991 having circulation in the locality of the aforesaid area;And, whereas, no objection or suggestion has been received within the specified period;Now, therefore, in exercise of the powers under sub-section (1) of Section 3 of the aforesaid Act, the Governor is pleased to declare the said area to be fruit belt with effect from the date of publication of this notification. A. D. should ensure the correctness of entries in the Schedule before issue.

'A'

Area of the fruit belt falling in Chiraigaon Development Block in district Varanasi, bounded as below :

North-Following villages of the Cholapur DevelopmentBlock-
1.	Berthera Khurd	12.	Bahadurpur
2.	Garthouli	13.	Munari
3.	Gaura-Umraha	14.	Latouni
4.	Sudhulpur	15.	Sariya
5.	Tiwaripur	16.	Hadiyadeeh
6.	Jujharpatti	17.	Kadipur Kalan
7.	Dhakwa	18.	Chubhukint
8.	Bahrampur	19.	Ghhitumpur
9.	Bimathipur	20.	Paranapur
10.	Kowapur	21.	Palkahan
11.	Ajaon	22.	Murli.
South-Varanasi City.
East-Ganga river.
West-Following villages of Harahua Development Block-
1.	Taktakpur	7.	Belwariya
2.	Rasoolpur	8.	Lamhi
3.	Meerapur Basehi	9.	Allopur
4.	Bhusouli	10.	Balua
5.	Atesuwa	11.	Chandapur
6.	Dashnipur	12.	Ramdattpur.

'B'

List of villages situated in Chiraigaon Development Block in district Varanasi to declared fruit belt:

1.	Amouli	22.	Pachraon
2.	Amba	23.	Prohaladpur
3.	Umraha	24.	Phoolpur
4.	Kamouli	25.	Barai
5.	Korwe	26.	Bariasanpur
6.	Kukda	27.	Marani
7.	Kochi	28.	Milkapur
8.	Khalispur	29.	Makelpur
9.	Khanpur	30.	Muatafabad
10.	Gobraha	31.	Rampur
11.	Gourakalan	32.	Ramchandipur
12.	Chandpur	33.	Ramna
13.	Chhitouni	34.	ReuwaaliasChiraigaon
14.	Chhitauna	35.	Shivdasha
15.	Jalhupur	36.	Shivdasha Ufarwar
16.	Tatepur	37.	Saraymohana
17.	Tefapur	38.	Shankerpur
18.	Deenapur	39.	Siristi
19.	Dharhara	40.	Sultanpur
20.	Nerpatapur	41.	Seewan
21.	Newad

Notification No. 3539/LVIII-1-93-270-88, dated July 16, 1993, published in the U. P. Gazette, Extraordinary, Part 4, Section (kha), dated 16th July, 1993. - In exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the Governor is pleased to declare the aforesaid area to be fruit belt with effect from the date of publication of this notification in the Gazette.

"A"

Area of the fruit belt falling the Khekra Pilana/Jaani Development Blocks in district Meerut bounded as below :East - Kalanjari, Bafar, Poothri, Shalinapar, Dhikauli, Paanchi, Mansurpur.West - Khidauda Basaud, Dola, Basatikri, Harchandpur, Mubarikpur, Firozpur.North - Neck, Timkiyan Raghunathpur, Ramnagar.South - Hariya Khera, Johra, Bhawi, Fulera, Bhagaut, Tigri.

"B"

List of villages situated in Khekra, Pilana and Jaani Development Blocks in district Meerut declared to be fruit belt :

1. Rataul 2. Harchandpur 3. Nangla Badhi 4. Bhagaut 5. Vinaypur 6. Mubarikpur 7. Firozpur 8. Khekra 9. Lechchaura 10. Tigri 11. Shekhpur 12. Khela 13. Mansoorpur 14. Bada Gaun 15. Bhodapur 16. Basaud 17. Khidauda 18. Luhara 29. Aminagar Sarai 20. Gauspur 21. Patheda 22. Hisauda 23. Singhawli 24. Basatikri 25. Amirpur Baleni 26. Roshan Garh 27. Pilana 28. Sikheda 29. Dhikauli 30. Abdulpur Nevla 31. Slavatpur Kheri 32. Sedpur- kalan 33. Paanchi 34. Dolla 35. Raghunathpur 36. Jokhra 37. Nanoo Fatehpur 38. Rasoolpur Dhauldi 39. Bhawi 40. Basa Tikri 41. Makrampur Bharapar 42. Kishro 43. Shahnagar 44. Timkiyan 45. Neck 46. Kurali 47. Shiwalkhas 48. Madaya 49. Khanpur 50. Pastara 51. Lahari 52. Johra 53. Jaanikhurd 54. Jaani Kalan 55. Bafai 56. Kalanjari 57. Panchgan 58. Muzakkipur 59. Nanglakumbha 60. Chandaura.

Notification No. 1880/LVIII-1-93-781-90, dated June 18, 1993, published in the U. P. Gazette, (Extraordinary) Part 4, Section (kha), dated 18th June, 1993. - In exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the Governor is pleased to declare the said area to be fruit belt with effect from the date of publication of this notification in the Gazette.

"A"

Area of the fruit belt falling in Banki and Deva Development blocks of district Barabanki :East - Kurauli, Jinhali, Mithauli, Bhithura, Barabanki.West - Karaunda, Shapur, Goria, Paverayaveeran, Chandavli, Chhindwahi, Gavenda, Kalawan, Jakyasi.North - Thakausi, Matehara, Maholia, Isarhan, Kajawar.South - Dhaurmau, Moti, Harauri, Basti, Khaltaria, Daniyalpur, Bharthara, Mohpittiya, Bhuhera, Gharsania, Aseni.

"B"

List of villages situated in Banki and Deva Development blocks in district Barabanki declared a fruit belt :

1. Gadia 2. Jasmonda 3. Masudpur 4. Aurangabad 5. Ganaura 6. Kumbharaura 7. Palia 8. Mohamadpur 9. Haraura 10. Barethi 11. Kaithi 12. Mustafabad 13. Alipur 14. Bichlanga 15. Tikra 16. Kesarua 17. Harauni 18. Tikarapatti 19. Sindaula 20. Gorsadikpur 21. Rampur 22. Khajurgaon.

Notification No. 3538/LVIII-1-93-913-91, dated July 15, 1993, published in the U. P. Gazette, (Extraordinary), Part 4, Section (kha), dated 15th July, 1993. - In exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the Governor is pleased to declare the said area to be fruit belt with effect from the date of publication of this notification in the Gazette.

"A"

Area of the fruit belt falling in the Sadar and Mangraura Development Blocks in district Pratapgarh bounded as below :East - Kurra, Gangheti, Sarai, Jamuari, Pargaspur, Asalpur, Payagpur Aurasta.West - Newada Kalyan, Nariya, Sari Kalyan Dey, Majhilaha.North - Puretil Vikram, Sirkhori, Jaitipur Kathar, Sangapur, Suryagarh Jagannath, Madura, Raniganj, Parasurampur, Sonbarta, Rajmalpur.South - Pratapgarh City, Chakband Tor, Pure Ishwar, Nath, Ranjeetpur Chilbila.

"B"

List of villages situated in Sadar and Mangraura Development Blocks in district Pratapgarh declared to be fruit belt :

1. Newada Kalan 2. Ramnagar 3. Nadiya 4. Dhekhai 5. Sarai Kalyan Dev 6. Majhilaha 7. Pure Bhaiya 8. Garai Chakdeia 9. Isipur 10. Pure Madhosingh 11. Chaukhar 12. Sirkhori 13. Chaukhat Pure Anti 14. Rajapur Kalan 15. Bhanapur 16. Bandadih Sakat 17. Baria Samudra 18. Patulaki 19. Paramnathpur 20. Jahargo 21. Jagdishpur 22. Ramgarhi 23. Dahilamau 24. Pure Keshavroy 25. Ranjitpur Chilbila 26. Pure Bansi 27. Pure Horaha 28. Sarai Virbhadra 29. Ghoraha 30. Bhojpur 31. Lohangpur 32. Biharganj 33. Setapur 34. Baijalpur 35. Tardeeh 36. Jaitipur Kathar 37. Baghumar 38. Gajrahi 39. Sangapur 40. Raghunathpur 41. Sarai Mahima 42. Puretil Vikram 43. Sonawan 44. Gore 45. Tekar 46. Rampur 47. Saraidali 48. Benipur 49. Isarpur 50. Suryagarh Jagannath 51. Madura Raniganj 52. Bara Sarai 53. Patawan 54. Kapa Madhupur 55. Mandah 56. Vardi Jabar 57. Phenha 58. Mahuli 59. Khumpur 60. Ojhala 61. Tala 62. Shakhenpur 63. Pure Beniram 64. Aasalpur 65. Fatehpur 66. Dohari 67. Pargasspur 68. Chak Majhanipur 69. Meerpur 70. Manhai Madhumpur 71. Gangheti 72. Kurra 73. Jafarpur 74. Pure Pande 75. Madhupur 76. Bojhi 77. Basupur 78. Uskar 79. Seera Bas 80. Sonbarta 81. Parsurampur.

Notification No. 4205/LVIII-1-93-270-88, dated July 16, 1993, published in the U. P. Gazette, Extraordinary, Part 4, Section (kha), dated 16th July, 1993. - In exercise of the power under sub-section (1) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the Governor is pleased to declare the aforesaid area to be fruit belt with effect from the date of publication of this notification in the Gazette.

"A"

Area of the fruit belt falling in Machhara Development Block in district Meerut bounded as below :East - Alipur, Danthala, Singhpur, Rahadra, Aminabad, Govindpur.West - Kayasth Khera, Bhatipura, Rachhauti.North - Jai, Abdullapur Baksur.South - Badli, Nanpur, Shyampur, Pawti.

"B"

List of villages situated in Machhra Development Block in district Meerut declared to be fruit belt :

1. Shahjahanpur 2. Nangli Kithaur 3. Kithaur 4. Umarpur Nangla 5. Nangli Abdulla 6. Kasampur 7. Barauda 8. Machhara 9. Nityanandpur 10. Chandrawal or Mahalwala 11. Puswara 12. Fatehpur Narayan 13. Abdullapur Baksur 14. Muradagampur Shaulda 15. Muradpur or Baragaon 16. Hasanpur Kalan 17. Esapur 18. Bahraura.

Notification No. 861/LVIII-1-94-198-91, dated February 16, 1994, published in the U. P. Gazette (Extraordinary), Part 4, Section (kha), dated 16th February, 1994. - In exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the Governor is pleased to declare the said area to be fruit belt with effect from the date of publication of this notification in the Gazette.

"A"

Area of the fruit belt falling in Safipur, Fatehpur 84, Miyaganj, Auras and Hasanganj development blocks in district Unnao bounded as below :East : Pilkhana-Rasidpur, Chandawli Khurd, Unchdwar, Mohan (Kamalpur), Hajipur Terha, Chunauti, Muhaddinpur, Bhogkala Daudpur, Adampur Barethi, Rampur Akhauli, Khalwari Sadikpur, Sajamana Babban, Salonepur, Navinagar, Lalpur, Aharapur Kauria, Chandpur Jhalihai, Narayanpur, Deekagarhi, Jarelia, Amethan Garhi, Parenda, Bajenhra, Harigarhi, Goura Khurd, Atia, Narulla Nagar, Mirjapur, Rampur, Methitikur, Atwa Jasara, Kannhai Khera, Ataha.West : Inayatpur Barra, Mohammadpur, Parsehra, Aini Buzurg, Aini Khurd, Bijimau, Kulha, Muravatpur, Asiwan, Nai Basti, Miyanganj, Sarambha Shahpur Sindhora, Kotra, Mahendra, Naugawa, Arairkala, Khargaura, Bhaisahra, Brajpalpur, Mawailal, Raiamau, Usia, Gurdhari, Tikara, Matalabpur, Firojpur Khurd, Patti Usman, Patti Hamid, Ung (Rural and Town), Rajjakpur, jasara, Mathar, Kakrora, Sapiapur.North : Auras, Nandauli, Gerua, Sharifabad, Narayanpur, Gahrawa, Narsa, Bauri, Karchal, Tala Saray, Kakrawala.South : Mustafabad, Khalil Nagar, Jamalnagar, Niyamatpur, Saray, Sakahan Gahauli, Sakahan Rajputan, Sakhan, Musalmanan, Safipur, Gramin, Mahmoodpur.

'B'

List of village situated in Safipur, Fatehpur 84, Miyaganj, Auras and Hasanganj development blocks in district Unnao declared as fruit belt :

1.	Kakraura	131.	Kulaha Ataura
2.	Sapiapur	132.	Aaini Buzurg
3.	Safipur Rural	133.	Murauwwatpur
4.	Mehmoodpur	134.	Beejjmau
5.	Tikra	135.	Makdoompur
6.	Gurdhari	136.	Malhimau
7.	Dakauli	137.	Khairanpur Ganasa
8.	Darauli	138.	Kahnpur peer Ali
9.	Peekhi	139.	Parsehara
10.	Osiya	140.	Muhummadpur Chak Sunera
11.	Rayyamau	141.	Enayatpur Barra
12.	Atwa Mohal Usiya	142.	Nandauli/Bachhauli
13.	Mawailal	143.	Hajipur Gosa
14.	Brijpalpur	144.	Katra Auras
15.	Bhashara	145.	Gerua
16.	Nihalpur	146.	Narayanpur Sarifabad
17.	Mawaibhan	147.	Gahrawan
18.	Dugaura	148.	Sehdoi
19.	Abdullapur	149.	Bairi
20.	Sallindra	150.	Mirzapur Azgaon
21.	Gauri	151.	Maini Bhawa Khera
22.	Daraab Nagar	152.	Saidapur
23.	Devgaon	153.	Panapur
24.	Khargaura	154.	Alipur Michlaula
25.	Lahburpur	155.	Katra Mubarakpur
26.	Nazeerpur	156.	Jhabra
27.	Sahadat Nagar	157.	Bachwakola
28.	Naubatpur	158.	Shahpur Tonda
29.	Jutpurwa	159.	Baradev
30.	Chakrasoolpur	160.	Garhi Fatehabad
31.	Bubhhana	161.	Rairaypur
32.	Mukdoomnagar	162.	Narsa
33.	Salenagar Karaundi	163.	Karchal
34.	Kusaila	164.	Fatehpur Dabeer
35.	Sherpur	165.	Tala Sarai
36.	Sherpur Khurd	166.	Mahraura
37.	Fazilpur	167.	Arsaina
38.	Jamalnagar	168.	Sindhoor
39.	Sakahun Rajputan	169.	Nevraghat Udai
40.	Sakahum Musalmanan	170.	Singarmau
41.	Gahauli	171.	Rampur Rai
42.	Sarai Sakahun	172.	Chakahayatnagar
43.	Niyamatpur	173.	Hasanganj
44.	Mirzapur	174.	Munni Khera
45.	Devagarmau	175.	Newtini
46.	Bahauddinpur	176.	Behjajmau
47.	Nurhapur	177.	Nasratpur Juglemau
48.	Atha	178.	Nindemau
49.	Mustafabad	179.	Maulvikhera
50.	Khalilnagar	180.	Unchgaon
51.	jagdishpur	181.	Unchduwar
52.	Methitikur	182.	Tegapur
53.	Rampur	183.	Chuk Kusehri
54.	Ooper	184.	Nizampur Panchgehna
55.	Junedpur	185.	Maulabakepur
56.	Umhara	186.	Jindaspur
57.	Jamaluddinpur	187.	Bhanpur
58.	Unwan	188.	Hasewa
59.	Atwa	189.	Saidapur
60.	Ung (Rural Town Area)	190.	Jajumau
61.	Jasra	191.	Gajaffarnagar
62.	Mathar	192.	Barakhera
63.	Razzaqpur	193.	Farhadpur
64.	Patti Hameed	194.	Gadan Khera
65.	Patti Usman	195.	Chandauli Buzurg
66.	Firozpur Khurd	196.	Chandesua
67.	Matlabpur (Sukkha Khera)	197.	Shekhpur
68.	Arerkala	198.	Tikwamau
69.	Arerkhurd	199.	Lalpur
70.	Kuremau	200.	Nenadpur
71.	Shahpur Sidhaur	201.	Rasoolpur Bakiya
72.	Atiya	202.	Samadpur Bhawa
73.	Mahendra	203.	Harawani Samsuddin
74.	Mirzapur Kala	204.	Sultanpur
75.	Aurai Shabad	205.	Dhakwa Jagdishpur
76.	Rasoolabad Town A .ea	206.	Behrauli Jahanpur
77.	Narulla Nagar	207.	Kori Kalayanpur
78.	Bhawanipur	208.	Ahamadpur Wadey
79.	Amedhan Garhi	209.	Samadpur Hadasa
80.	Jareliya	210.	Pilawana Raseedpur
81.	Bajehara	211.	Chandauli Khurd
82.	Parenda	212.	Chunauti
83.	Deepa Garhi	213.	Bhogla
84.	Saraipur Chandan	214.	Hagipur Terha
85.	Kunai Dayalpur	215.	Mohaddinpur
86.	Mustafabad	216.	Daudpur
87.	Rawatpur	217.	Mohan (Kamalpur)
88.	Nisbhi	218.	Shekhpur Terha
89.	Ahara Dandiya	219.	Kamalpur
90.	Beerugarhi	220.	Sadiqpur Khakhri
91.	Sumerauha	221.	Jasmara Babban
92.	Hameerpur	222.	Bhatpur
93.	Burha Kala	223.	Navinagar
94.	Nauhai Buzurg	224.	Rampur Akhauli
95.	Nauhai Khurd	225.	Adampur Barethi
96.	Banauni	226.	Samadpur Jasmara
97.	Rampur Kala	227.	Ismailabad
98.	Geglamau Sardar Nagar	228.	Ajamat Garhi
99.	Paara Saidpur	229.	Vikha Aaladaatpur
100.	Rampur Kala	230.	Faridpur
101.	Gaurakala	231.	Moosepur
102.	Binaika	232.	Rafigarhi
103.	Saidsi	233.	Hilalmau
104.	Aasiwan Taraf Lokman	234.	Hasnapur
105.	Nai Basti	235.	Jagdishpur
106.	Jarullanagar	236.	Khaprabhat
107.	Miyanganj	237.	Amoeya
108.	Sarambha	238.	Chharehara
109.	Qadirpur	239.	Saidana
110.	Pathakpur	240.	Narayanpur
111.	Sundhari Khurd	241.	Madnapur
112.	Sahijna Jurgal	242.	Semramau
113.	Razapur	243.	Singhnapur
114.	Faqruddin Mau	244.	Adampur Jhanai
115.	Nepalpur	245.	Bhopa Jamuriha
116.	Ahmadpur Naktauli	246.	Kurauli
117.	Malhauli Sardarnagar	247.	Kodralakhaura
118.	Firozpur	248.	Khanpur Surauli
119.	Akbarpur	249.	Jakhaila
120.	Dittepurdarihut	250.	Parmethia
121.	Tipar	251.	Sakatpur
122.	Shyampur	252.	Mirzapur Bhamau
123.	Chukbaresar	253.	Qayampur Niverwara
124.	Gobaar	254.	Achchepur Kirmili
125.	Galrapur	255.	Aawagoj
126.	Aaini Khurd	256.	Ainapur
127.	Himmat Khera	257.	Khairabad
128.	Tikra	258.	Chandpur Jhalihai
129.	Subhani Khera	259.	Kaudiya
130.	Muzaffarpur Sara	260.	Dayalpur

Notification No. 1642/LVIII-1-94-1131-90, dated May 13, 1994, published in the U. P. Gazette (Extraordinary) Part 4, Section (Kha), dated 13th May, 1994. - Whereas the State Government is of opinion that for the promotion and protection of fruit trees and their produce in the area the bounding of which are specified in Schedule "A" comprising the village specified in Schedule "B" below, it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on of any housing scheme therein and in its vicinity;And whereas with a view to inviting objections and suggestions as required under sub-sections (2) and (3) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the intention of the State Government to declare the said area to be the fruit belt was notified in Government Notification No. 4256/LVIII-1-93-131-90, dated September 7, 1993 published in the Gazette dated September 7, 1993 and in daily newspaper having circulation in the locality of the said area;And, whereas no objection or suggestion has been received within the specified period;Now, therefore, in exercise of the powers under sub-section (1) of Section 3 of the said Act, the Governor is pleased to declare the said area to be the fruit belt with effect from the date of publication of this Notification in the Gazette.

"A"

Area of the fruit belt falling in the Mahamoodabad Vikas Khand in district Sitapur bounded as below :East - Chaturavehar, Shyamdaspur, Rewana, Chhangapurwa.West - Kaluapur, Sukaipur, Godhoura.North - Unera, Usmanpur, Patepur, Nyatpur, Salauddinpur.South - Senara, Paharipur, Abdullapur.

"B"

List of villages situated in Mahmoodabad Vikas Khand in district Sitapur declared as fruit belt :

(1)Mahmoodabad

(2)Behta Chhawani

(3)Sahjani

(4)Indaura

(5)Imalia

(6)Ichauli

(7)Sindauli

(8)Gulramau.Notification No. 3205/LVIII-1-94-381-91, dated November 10, 1994, published in the U. P. Gazette, Extraordinary, Part 4, Section (Kha), dated 10th November, 1994. - Whereas, the State Government is of opinion that for the promotion and protection of fruit trees and their produce in the area specified in Schedule "A" comprising the villages specified in Schedule "B" below, it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on of any housing scheme therein and in its vicinity;Now, therefore, in exercise of the powers under sub-section (2) and (3) of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. 18 of 1985), the Governor is pleased to notify the intention of the State Government to declare the said area, to be fruit belt under sub-section (1) of the said section with a view to inviting objections and suggestions in regard thereto.All objections and suggestions shall be sent in writing, in duplicate to the Director, Agriculture and Food Processing (Plains), Uttar Pradesh, Udyan Bhawan-2, Sapru Marg, Lucknow within fifteen days from the date of publication of this notification.

"A"

Area of the fruit belt in Vikas Khand, Bakshi ka Talab, District Lucknow bounded as below :East. - Palka, Kouriyamau, Gorvamau, Phatehapur Khemarai, Barakhempur, Dhimohari, Sonava, Bhaisamau, Tikari, Bibipur, Jalalpur, Usarana, Kishunpur, Chandnapur, Bhatesuva.West. - Gangjor, Bhouli, Majholiya, Kathwara, Bhikhampur, Sultanpur, Akarriya Kalan, Dudhra.North. - Jamarvanua, Sahadatnagar, Bahargaon, Shivri, Saraydmau, Aramba.South. - Mubarakpur, Kamlabad, Barhauli, Dinkarpur, Jhalaua, Chandakodar, Acharamau, Sivan.

"B"

List of villages comprises in fruit belt in Vikas Khand, Bakshi ka Talab, District Lucknow :

1. Gorvamau 2. Sadamau 3. Phatehpur Khemarai 4. Palka 5. Hajichak 6. Kauriyamau 7. Arti 8. Barakhempur 9. Siva 10. Achramau 11. Manpur Lala 12. Dhinohari 13. Devari 14. Bhaisamau 15. Sonva 16. Misripur 17. Nagvamau 18. Nagvamau Khurd 19. Kathawara 20. Bhikhampur 21. Shivapuri 22. Sultanpur 23. Sinhamau 24. Bargadikalan 25. Shahpur Raja 26. Beher Karodi 27. Hardorpur 28. Mahipatpur 29. Bhavanipur 30. Bagaha 31. Karodi 32. Bahargava 33. Dudhra 34. Saadatnagar 35. Garha 36. Akariya Akar 37. Jamkhanva 38. Saray Usarna 39. Raypur Raja 40. Gorahi 41. Madhopur 42. Chaugawan 43. Bahadurganj 44. Balva 45. Lodhauli 46. Manpur Raja 47. Palpur 48. Bangaon 49. Kamalpur Kayasth 50. Malukpur 51. Bhatya 52. Aramba 53. Banowa 54. Bhagautipur 55. Saraydamu 56. Shivri 57. Bibipur 58. Chakbibipur 59. Daulatpur 60. Chakvankat 61. Khaserawa 62. Arjunpur 63. Kamalpur Sirsa 64. Chak Prithvipur 65. Devri Rukhara 66. Bedhaura 67. Naviphot Nandna 68. Chandakodar 69. Bargadi Magath 70. Sarakpur 71. Saraiyan 72. Kamlavat Badhauli 73. Chakganjagiri 74. Umarbhari 75. Mubarakpur 76. Sadhupur 77. Tahriya 78. Rudahi 79. Bhauli 80. Parvatpur 81. Majhauriya 82. Shivkhar.

Notification No. 402/LVHI-1-97-381-91, dated February 19, 1997, published in the U. P. Gazette (Extraordinary), Part 4, Section (Kha), dated 19th February, 1997. - Whereas the State Government is of the opinion that for the promotion and protection of fruit trees and their produce in the area specified in Schedule "A" comprising the villages mentioned below in Schedule "B" in district Lucknow, it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on of any housing schemes therein and in its vicinity;And whereas with a view to inviting objections and suggestions as required under sub-sections (2) and (3) of Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U. P. Act No. XVIII of 1985), the intention of the State Government to declare the aforesaid area to be the fruit belt was notified in Government Notification No. 3205/LVIII-1-94-381-91, dated November 10, 1994 published in the Gazette dated September 7, 1993 and in daily newspaper having circulation in the locality of the said area;Now, therefore, in exercise of the powers under sub-section (1) of Section 3 of the said Act, the Governor after considering the objections and suggestions received in pursuance of the said notification is pleased to declare the said area to be a fruit belt with effect from the date of publication of the Notification in the Gazette.

"A"

Area of the Fruit belt in Vikas Khand, Bakshi Ka Talab, district Lucknow bounded as below :East - Palika, Kouriyamau, Gorvamau, Phatehapur, Khonarai, Barakhempur, Dhimchari, Sonava, Bhaisamau, Tikari, Bibipur, Jalalpur, Usarana, Kishnupur, Chandnapur, Bhateseva.West - Gangjor, Bhauli, Magholiya, Kathwara, Bhikhampur, Sultanpur, Akarriya, Kalon Dudhra.North - Jamaranua, Sahadatnagar, Cahargaon, Shivri, Saraydamu, Aramba.South - Mubarakpur, Kamlabad, Barhauli, Dinkarpur, Jhalaua, Chandakodar, Acharamau, Sivan.

"B"

List of villages comprised in Fruit belt in Vikas Khand, Bakshi Ka Talab, district Lucknow :

1.	Gorvamau	42.	Chaugawan
2.	Sadamau	43.	Bahadurganj
3.	Phatepur Khemarai	44.	Balva
4.	Palka	45.	Lodhauli
5.	Kajichak	46.	Manpur Raja
6.	Kouriyamau	47.	Palpur
7.	Arti	48.	Bangaon
8.	Barakhempur	49.	Kamalpur Kayasth
9.	Siva	50.	Malukpur
10.	Achramau	51.	Bhatya
11.	Manpur Lala	52.	Aramba
12.	Dhinohari	53.	Banoua
13.	Devari	54.	Bhagautipur
14.	Bhasamau	55.	Sarayadamu
15.	Sonva	56.	Shivri
16.	Misripur	57.	Bibipur
17.	Nagvamau	58.	Chakbibipur
18.	Nagvamau Khurd	59.	Daulatpur
19.	Kathawara	60.	Chakvarkat
20.	Bhikhampur	61.	Khesarawa
21.	Shivapuri	62.	Arj unpur
22.	Sultanpur	63.	Kamalpur Sirsa
23.	Sinhamau	64.	Chak Prithvipur
24.	Bargdikalan	65.	Davri Rukhara
25.	Shahpur Raja	66.	Badaura
26.	Behar Karodi	67.	Naviphot Nandna
27.	Hardopur	68.	Chandakodar
28.	Mahipatpur	69.	Bargadi Magath
29.	Bhavanipur	70.	Sarakpur
30.	Bagaha	71.	Saraiyan
31.	Karodi	72.	Kamlavar, Badhauli
32.	Bahargava	73.	Chakganjagiri
33.	Dudhra	74.	Umarbhari
34.	Saadatnagar	75.	Mubarakpur
35.	Garha	76.	Sadhupur
36.	Akariya Akar	77.	Tahaiya
37.	Jamkhanva	78.	Rudahi
38.	Saray Usarma	79.	Bhauli
39.	Raypur Raja	80.	Parvatpur
40.	Gorahi	81.	Majhauria
41.	Madhopur	82.	Shivkhar

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