Section 3A in The Haryana Development and Regulation of Urban Areas Act, 1975
3A. [ Establishment of Fund. [Inserted vide Haryana Act No. 15 of 1984.]
(1)Any colonizer whom a license has been given under this Act shall deposit as [State Infrastructure Development Charges]a sum [at such rate as may be prescribed by the Government from time to time, per sq. metrs. of the gross area and of the covered area of all the floors in case of flats proposed to be developed by him into a colony] [Substituted for the words 'at the rate of rupee one per square metre of the plotted area proposed to be developed by him as residential, commercial or industrial (excluding the areas used by the public for general purposes) into a colony' by Haryana Act 17 of 1996.] in two equal instalments. The first instalment shall be deposited within 60 days from the date of the grant of the license and the second instalment to be deposited within six months from the date of grant of the license.(2)The [local authorities, firms, undertakings of Government and other authorities involved in land development] [Substituted by Haryana Act No. 17 of 1996 for the words 'Haryana Urban Development Authority'.] shall also be liable to deposit the [State Infrastructure Development Charges] [Substituted 'infrastructure development charges' by Haryana Act No. 32 of 2019, dated 3.9.2019.]and shall be deemed to be a colonizer for this purpose only. The date of first inviting applications for sale of plots in any colony by it shall be deemed to be the date of granting of license under this Act for the purpose of deposit of service charges.(3)The [infrastructure development charges] [Substituted 'service charges' by Haryana Act No. 5 of 2007, dated 3.4.2007.] shall be deposited by the colonizer with such officer or person as may be appointed by the Government in this behalf.(4)The colonizer shall in turn be entitled to pass on the [State Infrastructure Development Charges] [Substituted 'infrastructure development charges' by Haryana Act No. 32 of 2019, dated 3.9.2019.]paid by him to the plot holder.(5)The amount of [State Infrastructure Development Charges] [Substituted 'infrastructure development charges' by Haryana Act No. 32 of 2019, dated 3.9.2019.]if not paid within the prescribed period shall be recoverable as arrears of land revenue.(6)[ The amount of [State Infrastructure Development Charges] [Substituted by Haryana Act No. 5 of 2009, dated 18.3.2009.][and infrastructure augmentation charges] [Inserted by Haryana Act No. 16 of 2010, dated 30.9.2010.] so deposited by colonizer shall constitute a fund, called the fund for stimulating socio-economic growth and development of major infrastructure projects for the benefit of the State of Haryana (hereinafter referred to as the Fund)].(7)[ The Fund shall be collected and managed by the Director and passed on for the purpose of its further utilisation to the Board to be constituted by the Government for this purpose.] [Substituted by Haryana Act No. 5 of 2013, dated 5.4.2013.](8)The amount of [State Infrastructure Development Charges] [Substituted 'infrastructure development charges' by Haryana Act No. 32 of 2019, dated 3.9.2019.][and infrastructure augmentation charges] [Inserted by Haryana Act No. 16 of 2010, dated 30.9.2010.] deposited by the colonizers, loans and grants from the Central/State Government, or the local authority, or loans and grants from national/international financial institutions and any other money form such source as the State Government may decide, shalll e credited to the Fund.(9)[ The fund shall be utilized for stimulating socio-economic growath and development of major infrastructure projects for the benefit of the State of Haryana. The fund may also be utilized to meet the cost of administering the Fund.] [Substituted by Haryana Act No. 5 of 2009, dated 18.3.2009.]](10)[ ***.] [Omitted by Haryana Act No. 5 of 2013, dated 5.4.2013.]]
