Section 78 in Haryana Urban Development Authority Act, 1977
78. Maintenance and improvement of facade of certain buildings, arterial roads.
(1)Where in any local development area, any building occupied wholly for residential purpose or partly for residential and partly for non- residential purpose abuts an arterial road, the occupier of such building shall be bound to repair, white-wash, colour-wash or paint the facade of such building at his own cost in accordance with any bye-laws made in that behalf.(2)Where the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], with a view to ensuring symmetry with any scheme of other specification made in that behalf consider it necessary or expedient so to do, or where any occupier fails to repair, white-wash, colour-wash or paint the facade of any building in accordance with sub-section (1), it may by order require that the said work shall be carried out by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] itself or under its direction and may accordingly, also require the occupier to pay the cost of such work to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].(3)The cost of any work referred to in sub-section (2) shall be calculated on a `no profit', `no loss' basis, and in case of any dispute about the reasonableness of the amount required to be deposited, the same shall be decided by the State Government and subject thereto the order of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be final and shall not be called in question in any Court.(4)In case of non-payment by an occupier of the whole or part of the cost of any work referred to in sub-section (2), it shall, on the certificate of the Vice-Chairman, be recoverable from the occupier as arrears of land revenue.Explanation. - In this section -(a)the expression `arterial road' shall have the meaning assigned to it in the bye-laws;(b)the expression `occupier', in relation to a building, means the person in actual occupation or use of the building, and includes -(i)the owner (which expression shall include an agent or trustee or a receiver, sequestrator or manager appointed by a Court, or a mortgagee with possession of the building) in occupation;(ii)the tenant who for the time being in paying or is liable to pay rent in respect thereof to the owner;(iii)the rent-free guarantee or licensee thereof;(iv)the person who is liable to pay to the owner damages for authorised use and occupation thereof.
