Section 5(1) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(1)Notwithstanding anything in any other law for the time being in force or in any contract, grant or other instrument having effect by virtue of such law no person shall, on or after the date of declaration of a fruit belt under Section 3-(i)install or run any harmful establishment within such fruit belt or buffer zone thereof, or(ii)without the permission of the State Government or of an officer authorised by the State Government in this behalf, in the manner prescribed, carry out any housing scheme within such fruit belt.
