Section 2 in Faridabad Complex (Regulation and Development) Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Administration" means the Administration of the Faridabad Complex established under Section 3 of this Act;(b)"advertisement" means any word, letter, model, sign, placard, board, notice, device or representation in any manner whatsoever wholly or in part, intended for the purpose of advertisement, announcement or direction, and includes any structure used or adapted for the display of advertisements;(c)"amenity" includes the construction and maintenance of roads, water-supply, street lighting, drainage, sewerage, public building, horticulture, land scaping and any other public utility service provided in the Faridabad Complex;(d)"building" means any construction or part of construction which is intended to be used for residential, commercial, industrial or any other purpose, whether in actual use or not, and includes any out-house, stable, cattle shed and garage;(e)"Chief Administrator" means a person appointed as such under Section 4 of this Act;(f)"controlled area" means an area declared under section 29 of this Act to be controlled area;(g)"erect or re-erect any building" has the same meaning as is assigned to this expression in [the Haryana Municipal Act, 1973] [Substituted by Haryana Act, 41 of 1973.](h)[ 'Faridabad Complex" means the municipalities, revenue estate and Sabha areas specified in Schedule I to this Act and other areas as the State Government may, from time to time by notification, include;] [Substituted by Haryana Act No. 10 of 1975 and shall deemed to have always substituted.](i)"occupier" means a person (including a firm or other body of individuals, whether incorporated or not) who occupies a site or building and includes his successors and assigns;(j)"prescribed" means prescribed by rules made under this Act;(k)"site" means any land on which building is proposed to be erected or re-erected or which is transferred by the Chief Administrator under section 53 of this Act;(l)"workshop" means any building or place in which or within the compound of which may manual labour is employed or utilized in aid of, or incidental to, any process for the following purposes, --(i)the making of any article or part thereof;(ii)the altering, repairing, ornamenting or finishing of any article; or(iii)the adapting for sale of any article; and(m)the words and expressions not defined in this Act shall have the same meanings as are assigned to them in [the Haryana Municipal Act, 1973.] [Substituted by Haryana Act No. 41 of 1973.]
