203D. Prohibition on use of the land and building in controlled area.
- [(1) No land and building within the controlled area shall, except with the permission of the Director and on payment of such conversion charges, scrutiny fee and development charges as may be prescribed from time to time, be used for purposes, other than those for which it was used on the date of publication of the notification under sub-section (1) of section 203 C and no land within such controlled area shall be used for the purposes of a charcoal-kiln, pottery-kiln, lime-kiln, brick-kiln or brick-field, or for quarrying stone, bajri, surkhi, kankar or for other similar or ancillary operation except under and in accordance with the conditions of a licence as may be prescribed.] [Sub section (1) substituted vide Haryana Act No 5 of 2002.](2)[ The licence so granted shall be valid for one year and may be renewed annually on payment of such fees as may be prescribed.] [Inserted vide Haryana Act No. 1 of 2001.]
