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State of Haryana - Section

Section 3 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

3. Prohibition to erect or re-erect buildings along scheduled roads.

- [No person shall erect or reerect any building or make or extend any excavation or lay out any means of access to a road within one hundred meters of either side of the road reservation of a bye-pass or expressway or within thirty meters on either side of the road reservation of any scheduled road not being bye-pass or expressway:] [Para substitued vide Haryana Act No. 7 of 2004.]Provided that nothing in this section shall apply to -(a)the repair to a building which was in existence immediately before the commencement of this Act or any erection or re-erection of such a building which does not involve any structural alteration or addition therein; or(b)the erection or re-erection of a building, which was in existence immediately before the commencement of this Act and which involves any structural alteration or addition with the permission of the Director; or(c)the laying out of any means of access to a road with the permission of the Director; [or] [Substituted vide Haryana Act No. 16 of 1996.](d)the erection or re-erection of a moter-fuel-filling station or a busqueue-shelter with the permission of the Director [or](e)[ "the public utility buildings" and "community assets" which were in existence immediately before the commencement of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Second Amendment & Validation) Act, 1996. [Added vide Haryana Act No. 16 of 1996.]Explanation - (1) "Public utility building" means buildings belonging to Government, Government Controlled Organisations, Local Bodies, Voluntary Organisations and individuals which are being used for the benefit of public at large without profit motive; and
(2)"Community assets" means assets belonging to Government, Government Controlled Organisations, Local Bodies, Voluntary Organisations and individuals which are created the beneficial use of public at large without profit motive.]