Section 7 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
7. Prohibition on use of land in controlled areas.
(1)No land within the controlled area shall, except with the permission of the Director, [and on payment of such conversion charges as may be prescribed by the Government from time to time] [Substituted for the words 'except with permission of the Director' inserted vide Haryana Act No. 16 of 1996.] be used for purposes other than those for which it was used on the date of publication of the notification under sub-section (1) of Section 4, and no land within such controlled area shall be used for the purposes of a charcoal-kiln, pottery kiln, lime-kiln, brick-kiln or bricks field or for quarrying stone, bajri, surkhi, kankar or for other similar extractive or ancillary operation except under and in accordance with the conditions of a licence from the Director on payment of such fees and under such conditions as may be prescribed :[Provided that fee of charge leviable, if not paid within the specified period, shall be recoverable as the arrears of land revenue.] [Added vide Haryana Act No. 7 of 2004.](1A)[ Local authorities, firms and undertakings of Government, colonisers and persons exempted from obtaining a licence under the Haryana Development and Regulation of Urban Areas Act, 1975, and authorities involved in land development will also be liable to pay conversion charges but they shall be exempt from making an application under Section 8 of this Act.] [Inserted vide Haryana Act No. 16 of 1996.](2)The renewal of such licences may be made [after three years] [Substituted for the words 'anually' vide Haryana Act No. 11 of 1995.] on payment of such fees as may be prescribed.[7A. Power of relaxation. - The Government may, in public interest, relax any restrictions or conditions in so far as they relate to land use prescribed in controlled area in exceptional circumstances.] [Inserted vide Haryana Act No. 16 of 1996.]
