Section 2 in Punjab Urban Estates (Sale of Sites) Rules, 1965
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Punjab Urban Estates (Development and Regulation) Act, 1964;(aa)[ "additional price" means such sum of money as may be determined by the State Government, in respect of the sale of a site by allotment, having regard to the amount of compensation by which the compensation awarded by the Collector for the land acquired by the State Government of which the site sold forms a part, is enhanced by the Court on a reference made under Section 18 of the Land Acquisition Act, 1894, and the amount of cost incurred by the State Government in respect of such reference. [Insterted according to Notification Published in Pb. Gaz. (Extra) L.S. Part III dated 14.3.1966.]Explanation. - For the purposes of this clause and sub-rule (1) of Rule 4, the expression "the Court" means the Court as defined in clause (d) of Section 3 of the Land Acquisition Act, 1894, and where an appeal is filed, the Appellate Court.](b)"Obnoxious trade" shall be deemed to be carried on any site or in a building (erected on a site) if the site or the building is used for any of the following purposes :-(i)melting tallow, dressing raw hides, boiling bones, offal or blood;(ii)as a soap house, oil boiling house, dyeing house or tannery;(iii)as brick-field, brick kiln, charcoal-kiln, pottery or lime-kiln or stone crushing;(iv)as any manufactory, engine-house, store-house or place of business from which offensive or unwholesome smells, gases, noises or smoke arise;(v)as a yard or depot for trade unslaked lime, hay, straw, thatching grass, wood, charcoal or coal or other dangerously inflammable material;(vi)as a store-house for any explosive, or for petroleum or any inflammable oil or spirit;(c)"Schedule" means a Schedule annexed to these rules;[***] [See Notification Published in Pb. Gaz. (Extra) L.S. Part III dated 14.3.1966.](d)"section" means a section of the Act; and(e)[] [Add made vide Notification Published in Pb. Gaz. (Extra) L.S. Part III dated 14.3.1966.] "tentative price" means such sum of money as may be determined by the State Government from time to time, in respect of the sale of a site by allotment, having regard, among other matters, to the amount of compensation awarded by the Collector under the Land Acquisition Act, 1894, for the land acquired by the State Government of which the site sold forms a part.]
