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State of Chattisgarh - Section

Section 3 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

3. Registration of colonizer or builder.

(1)Any person who intends to undertake development of colony under Section 292-A of Municipal Corporation Act, 1956 and under Section 339-A of Municipalities Act, 1961 shall apply in Form-One appended to these rules.
(2)The application in Form-One under sub-rule (1) must be accompanied by the following documents :
(i)copy of the receipt, in proof of depositing the registration fee in the treasury of the Municipality and Municipal Corporation as mentioned in Rule 4.
(ii)Bank Guarantee (BG) in favour of the competent authority, for a period covering the entire period of registration requested, according to the following scale :-
S. No. Area Amount of Bank Guarantee
(a) Municipal Corporation having population of three lacs or more. Rs. 10 lacs
(b) Municipal Corporation having population of less than three lacs Rs. 5 lacs
(c) Municipal Councils Rs. Rs. 3 lacs
(d) Nagar Panchayats Rs. 1 lac
Provided that registered cooperative housing societies shall not be required to furnish bank guarantee alongwith application for registration;Provided further that if their application is allowed, they shall be required to furnish bank guarantee according to the above scale within ninety days from the date of their application is allowed, failing which the registration certificate shall not be issued.
(3)In case the application for registration is rejected, the bank guarantee and the balance amount shall be refundable to the applicant after deducting twenty percent of the
(4)The registration certificate shall be issued in Form-Two appended to these rules.
(5)The Registration Certificate shall be valid for five years and may be renewed thereafter.