Section 1 in The Haryana Development and Regulation of Urban Areas Rules, 1976
(1)Any owner of land desirous of setting up a colony shall make an application in writing to the Director in form LC-1 and shall furnish therewith ;-(a)[ a demand draft for licence fee at the rates (given in the Schedule to these rules) for the plotted colony, group housing colony and commercial/office complexes in residential sectors and for industrial colony;] [Substituted vide Haryana Notification No. 5DP-2001/1459 dated 25.1.2001 w.e.f. 10.12.1998.](b)income tax clearance certificate ;(c)particulars of experience as coloniser showing number and details of colonies already established or being established ;(d)particulars about financial position [so as to determine the capacity to develop the colony for which he is applying] [Inserted by Haryana Government Gazetted Notification No. 5DP-82/M-31 dated 24.12.1982.]; and(e)the following plans and documents in triplicate ;-(i)copy or copies of all title deeds and other documents showing the interest of the applicant in the land under the colony, along with a list of such deeds and documents ;(ii)a copy of the Sharja Plan showing the location of the colony alongwith the names of revenue estate, Khasra number and area of each field ;(iii)a guide map on a scale of note less than 10 centimetre to 1 Kilometre showing the location of the colony in relation to surrounding geographical features to enable the identification of the land ;(iv)a survey plan of the land under the proposed colony on a scale of 1 centimetre to 10 metres showing the spot levels at a distance of 30 metres and where necessary contour plans. The survey will also show the boundaries, and dimensions of the said land, the location of streets, buildings, and premises within a distance of at least 30 metres of the said land and existing means of access to it from existing roads ;(v)layout plan of the colony on a scale of 1 centimetre to 10 metres showing the existing and proposed means to access to the colony the width of streets, sizes and types of plots, sites reserved for open spaces, community building and schools with area under each and proposed building lines on the front and sides of plots;(vi)an explanatory note explaining the salient feature of the colony, in particular the sources of wholesome water supply arrangement and site for disposal and treatment of storm and sullage water ;(vii)plans showing the cross-sections of the proposed roads indicating in particulars the width of the proposed drainage ways cycle tracks and footpaths, green verges, position of electric plots and of any other works connected with such roads ;(viii)plans as required under sub-clause (vii) indicating in addition to the position of sewers, storm water channels, water supply and any other public health services ;(ix)detailed specifications and designs of road works shown under sub-clause (vii) and estimated cost thereof ;(x)detailed specifications and design of sewerage, storm, water and water supply schemes with estimated costs of each ;(xi)detailed specification and designs for disposal and treatment of storm and sullage water and estimated costs of works ;(xii)detailed specification and designs for electric supply including street lighting.
