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State of Haryana - Section

Section 16 in Haryana Urban Development (Disposal of Land & Buildings) Regulations, 1978

16. Use of land/building.

- The transferee or lessee shall not use the land/building for a purpose other than that for which it has been disposed of to him;[Provided that the transferee or lessee of a land/building can use 25% of the built-up covered area of the building or 50 square meter, whichever is less, for rendering non-nuisance professional consultancy services with the prior permission of Chief Administrator on payment of fee which shall be as under:Total Fee
1. For Panchkula, Gurgaon and Faridabad UrbanEstates .. Rs. 0.50 lacs
2. For Hissar, Rohtak, Bhiwani, Bhadurgarh,Sonepat, Rewari, Karnal, Panipat, Ambala, Kurukshetra,Yamunagar/Jagadhri Urban Estate .. Rs. 0.30 lacs
3. For Hansi, Shahbad, Kaithal, Sirsa, Jind,Naraingarh and Dharuhera Urban Estates .. Rs. 0.20 lacs
The permission will be given initially for a period of 5 years on payment of prescribed fee. The fee shall be recovered at 10% with application, 40% at the time of grant of permission and balance 50% after one year from the date of permission failing which the permission shall stand cancelled. However 10% rebate shall be given if payment is made in lump sum. The permission shall be renewed after a period of five years on the payment of renewal fee, equal to 10% of total fee which will be recovered in lump sum at the time of renewal.] [Added by Haryana Government Notification No. 1019 dated 12.1.1999, see Haryana Gazette Part III dated 2.2.1999.]