Section 11(1) in The Haryana Development and Regulation of Urban Areas Rules, 1976
(1)The applicant shall :-(a)furnish to the Director a bank guarantee equal to twenty five percent of the estimated cost of the development work as certified by the Director and enter into an agreement in form LC-IV for carrying out and completion of development works in accordance with the licence finally granted;(b)undertake to deposit fifty percent of the amount to be realised by him from the plot-holders, from time to time, within ten days of its realisation in a separate account to be maintained in a scheduled bank and this amount shall only be utilised towards meeting the cost of internal development works in the colony;(c)undertake to pay proportionate development charges if the main lines of roads, drainage, sewerage, water supply and electricity are to be laid out and constructed by the Government or any other local authority. The proportion in which and time within which such payments is to be made shall be determined by the Director ;(d)undertake responsibility for the maintenance and upkeep of all roads, open spaces, public parks and public health service for a period of five years from the date of issue of the completion certificate under rule 16 unless earlier relieved of this responsibility and there upon to transfer all such roads, open spaces, public parks and public health service free of cost to the Government or the local authority, as the case may be ;(e)undertake to construct at his own cost or get constructed by any other institution or individual at its cost, schools, hospitals, community centres and other community buildings on the land set apart for this purpose, or undertaken to transfer to the Government at any time if so desired by the Government free of cost, the land set apart for school, hospitals, community centres and community buildings, in which case the Government shall be liberty to transfer such land to any person or institution including a local authority on such terms and conditions as it may deem fit ; and(f)undertakes to permit the Director or any other officer authorised by him to inspect the execution of the layout and the development works in the colony and to carry out all directions issued by him for ensuring due compliance of the execution of the layout and development works in accordance with the licence granted.
