Section 11 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
11. Permission for development works.
- On receipt of the application under Rule 8, subject to the provisions mentioned in Rules 9 and 10, and after receiving advance possession of land for economically weaker sections to his satisfaction in accordance with clause (b) of sub-rule (1) of Rule 10 and after fulfilling the following conditions, permission for the development of the colony shall be granted in Form-Nine by the Competent Authority-(i)Out of the plots or houses or flats, as the case may be, to be developed by the Colonizer, the plots, houses or flats as the case may be, in number of fifteen percent in respect of plots or houses and ten per cent in respect of flats, leaving the plots, houses or flats, as the case may be, transferred or reserved for transfer to the Competent Authority for the economically weaker sections and leaving the plots, houses or flats, as the case may be, reserved for low income group, shall have to be mortgaged in favour of the concerned Municipality. These plots, houses or flats, as the case may be, shall be released from mortgage and will be available to the Colonizer for sale on the completion of internal development works of the colony subject to sub-rule (2) of Rule 13. The notice regarding the numbers of plots, houses or flats, as the case may be, as mortgaged may be got published in newspapers for information of the general public by the Competent Authority and a copy of such notice shall also be sent to the Sub-Registrar.(ii)The colonizer shall have to deposit an amount equal to two percent of the estimated cost to be incurred on the internal development of the colony as supervision fee in the treasury of the concerned Municipality.(iii)On the basis of the total area of the colony, the amount at the rate of rupees one hundred per square metre for external development cost, shall be deposited by the colonizer in the designated bank account of the Municipality in cash or by Bank Draft:Provided that if the colonizer completes the external development work of the colony as per the prescribed specification then it shall not be necessary for him to deposit the said amount.(iv)The rate under clause (iii) relates to base year 2011 and it shall automatically be increased by five percent every year thereafter :Provided that nothing contained in this clause shall limit the power of the State Government to revise the rates from time to time.(v)The amount deposited for external development under clause (iii) shall be kept in a separate Bank account by the Competent Authority. The withdrawal from this account shall only be made for the purpose of external development works of that colony.(vi)The Colonizer shall complete the development works within a period of three years from the date of deposit of the amount under clause (iii) and shall inform the Municipality accordingly.(vii)The colonizer shall have to comply with the criteria prescribed by the Municipality in respect of the handing over of the colony to the Municipality for maintenance.(viii)The information of completion of the development work of the colony shall be given by the colonizer to the Competent Authority, on receipt of the information the work completion certificate shall be issued by Competent Authority within a period of fifteen days after inspection of the development works of the colony, if the development works are found to be completed. It shall be deemed that the concerned colony has been transferred to the Municipality for maintenance on the date of issue of work completion certificate.(ix)The colonizer shall have to manage the minimum necessary facilities such as drinking water, shelter, toilets etc. for the labourers engaged in the development and construction work of colony and permission for development of colony shall be given only after such arrangements have been made.
