Section 2 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
2.
In these Regulations, unless there is anything inconsistent with the context or meaning,-(i)"Allotment letter" means a letter in such form as may be prescribed by the Board from time to time making allotment of a particular property to an applicant.(ii)"Allottee" means a person to whom a property has been allotted by way of sale.(iii)"Applicant" means a person who has sent an application putting his signature or affixing his thumb impression thereon along with the prescribed papers.(iv)"Application" means an application made in such form and manner as may be prescribed by the Board from time to time.(v)"Application Register" means a register in which application in response to public notice are entered in the order in which they have been received.(vi)"Board" means the Bihar State Housing Board.(vii)"Common Portions" means those portions of the plot or premises which are in common use and include the land, gateway, enclosure compound walls, parks, open ground, passages, corridors, staircases fittings, fixtures, lift if any, installation where for water-supply or drainage or lighting or any other purpose and all such facilities which are used or intended to be used in common.(viii)"Common services" in relation to common portions means the services which are rendered for maintenance, running, keeping in good condition and control those common portions, use whereof shall be regulated by the Housing Board or such agency set up by the Board on such terms as they may specify with the prior approval of Government.(ix)"Conveyance Deed" means an agreement in the prescribed form between the Board and the allottee or hirer or the housing estate agency as the case may be, by which the title in the property is transferred to the allottee or hirer or the Housing Estate Agency on the terms and conditions specified in the said agreement.(x)"Deposit" means the initial amount payable by an applicant for securing a property which shall be non-interest bearing.(xi)"Disposal price" or "Hire-purchase price" in relation to a property means such price as may be fixed by the Board for such property or as may be determined by auction.(xii)"Documentation charges" in relation to a document or documents made in pursuance of those Regulations means all charges such as stamp charges, registration charges, writing charges, printing charges and plan charges and such other charges as may be prescribed by the Board.(xiii)"Dwelling unit" means a building or a part thereof which is used or is intended to be used by a family for habitation.(xiv)"Eligible person" means a person who is entitled to the purchase of a property in accordance with the provisions of the scheme and these Regulations.(xv)"Flat" means a portion of building which can be delineated with definite outline on plan and which can be definitely marked on site, and which is a dwelling unit.(xvi)"Ground Rent" in relation to a plot of land means the annual payment to be made by the lessee of the plot to the Board as lessor.(xvii)"Hire-purchase period" means such period as may be specified for continuance of a tenancy.(xviii)"Hirer" means a person who has participated in the hire-purchase system and who has signed the Hire-purchase Tenancy Agreement.(xix)"Hire-purchase" or "Hire-purchase System" means a system in which a participant takes step to secure rights in a property under a scheme by payment of deposit and also a specified number of monthly instalments spread over a specified number of years, during which he remains a tenant on the terms and conditions set for the purpose and on the expiry of the said years ceases to be a tenant and becomes owner after payment of all dues.(xx)"Hire-purchase Tenancy Agreement" means an agreement between the Board and the participant in the form prescribed in these Regulations for disposal of property under the hire-purchase system.(xxi)"Housing Estate" means a group of houses built by the Board for dwelling purposes and may comprise all or any of the following namely:(a)dwelling units,(b)land under and appurtenant to such dwelling units,(c)roads and paths, sewers, storm water drains, water supply and sanitary installation, street lighting and other similar amenities,(d)open spaces intended for recreation and ventilation,(e)shopping, school, community hall or other amenity for common use.(xxii)"Managing Director" means Managing Director of the Board.(xxiii)"Nominee" means a person who has been nominated by the hirer to be the hirer and to be the person to whom rights and liabilities in the property shall be passed on in the event of his demise or similar contingencies.(xxiv)"Penalty" means an additional amount as laid down in the relevant agreement payable by the allottee or hirer as a consequence of his default in the payment of prescribed dues.(xxv)"Property" means a plot of land, a dwelling unit, a flat or other structure whether grouped under the scheme of the Board or otherwise and includes common portions and common services.(xxvi)"Allotment Committee" means a committee constituted under these Regulations.(xxxvii)"Property circumstances" includes the nature and conditions of the building and premises the type and the nature of construction specification adopted therefor, material used and the workmanship, stability or durability of the structure, the type of accommodation, pattern of installation, fittings, fixtures and other amenities in all, such other things that constituted the property as they exist in the building for premises concerned.(xxviii)"Scheme" means a scheme prepared by the Board for one or more Housing States.(xxix)"Service charges" means the amount which the allottee or hirer has to pay as a monthly charge for the maintenance of common portion and common services.(xxx)"Tenancy Stipulations" in relations to a hirer means the stipulations for the tenancy prescribed under these Regulations.
