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State of Uttar Pradesh - Act

The Allahabad Development Authority (Form of Register of Application For Permission) Regulations, 1983

UTTAR PRADESH
India

The Allahabad Development Authority (Form of Register of Application For Permission) Regulations, 1983

Rule THE-ALLAHABAD-DEVELOPMENT-AUTHORITY-FORM-OF-REGISTER-OF-APPLICATION-FOR-PERMISSION-REGULATIONS-1983 of 1983

Published on 3 April 1984
Commenced on 3 April 1984
[This is the version of this document from 3 April 1984.]
[Note: The original publication document is not available and this content could not be verified.]

The Allahabad Development Authority (Form of Register of Application For Permission) Regulations, 1983Published vide Notification No. 8336/XXXV11.2-158-DA-80, dated March, 31, 1984, published in U.P. Gazette Extra, dated 3rd April, 1984, pp.4-7 ]

033.

In pursuance of the provisions under clause(e) of sub-section (2) of Section 56 read with sub-sections (6) and (7) of Section 15 of the U.P. Urban Planning and Development Act, 1973 (Presidents Act No. 11 of 1973) as re-enaeted with modifications by the U.P. Presidents Acts (Re enetment with Modification) Act, 1974 (U.P. Act No. 30 of 1974) the Allahabad Development Authority after the previous apporval of the State Government makes the following regulations prescribing the form of register of application for permission and the particulars to be contained in such register:

1. Short title and commencement.

(1)These regulations may be called the Allahabad Development Authority (Form of Register of Application for Permission) Regulations, 1983.

(2)They shall be applicable to the Allahabad Development Area.

(3)They shall come into force with effect from the date of publication in the Gazete.

2. Form of Register.

- The Development Authourity shall maintain a Register of Application for permission in the form prescribed in Regulation No. 3 of these regulations.

3. Particulars to be contained in the Register.

- The aforesaid Register of Application for Permission shall contain the following particulars:I. Applicant:A. - Where the applicant is a person other than Government or local authority -

(1)Name of the Applicant.........................................

(2)Father's/Husband's name......................................

(3)Occupation.................................................

(4)Present Adderss..............................................

(5)Age................................................. ..........

(6)If the applicant is a Company or Partnership Firm -

(a)its name;

(b)registered office;

(c)names of Directors/Partners;

(d)other particulars, if any

(7)Whether the applicant is the owner of the land or the capacity in which he is applying for permission.B. - If the applicant is a Government or local authority the necessary particulars of the applicant and name and designation of the officer who has moved the application.II. Site Particulers:

(1)Location of the site of development;.

(2)Khasra/Municipal Number and other local denomination;

(3)boundaries of the site;

(4)Area of the plot in squire metres;

(5)Local Bodies falling within the Development Area or whose boundaries touch the development area;

(6)Special features of the site, if any -

(i)...............(nearest monument)

(ii)..............(neares Temple/Mosque)

(iii)..............(nearest Government Building)

(iv)..............(nearest important buliding)

(v)................

III. Nature of Development:

(1)Erection of a building -

(i)meterial alteration or enlargement;

(ii)conversion by structural alterations -

(a)of a building not originality constructed for human habitation into a place for human habitation ; or

(b)into more than one place for human habitation of a building originally constructed as one such place ; or

(c)of two or more places of human habitation, into a greater number of such place;

(iii)such alteration of a building as affects its drainage or sanitary arrangements or materially affects its security;

(iv)the addition of any rooms buildings houses or other structures to any buliding; and

(v)the construction, in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening on to such street or land;

(2)Engineering Operations -

(i)formation or laying out means of access to road ; or

(ii)the laying out of means of water supply; or

(iii)any other engineering operations.

(3)Mining Operations;

(4)Development of any land;

(5)Re-development of building or land ;

(6)Any other development operations.IV. Vicinity of Land to Public Property or Road :

(1)Whether the site for proposed development is within 60 metres of the property or road maintained by the Public Works Department, Ierrigation or any other Government Department or belonging to Railway Administration or Military.

(2)Whether the permission under the Uttar Pradesh Roadside and Control Act is necessary and has been obtained.V. Purpose for which the Building will be used:

(1)Residential -

(a)Personal living;

(b)Rental purposes;

(2)Commercial;

(3)Industrial;

(4)Religious, Caritable and Educational; or

(5)Any other purpose ;

(6)For official use of the Government or local authority.VI. Details of Application ;

(1)Date of submission of Application ;

(2)Amount of fee paid ;

(3). Receipt number and date of the payment of the fees ;

(4)Plan submitted in triplicate/quadruplicate ; and

(5)Statements containing general specification, purpose of development, etc. whether furnished.

(6)Name, Licence no., last date of validity of licence of the licence holder of the Authority who has prepared and signed the plan for development.VII. Action on the Application :

(1)Date on which application sent for inquiry and report to

(a)Executive Engineer;

(b)Assistant Engineer;

(c)Junior Engineer;

(2)Report and Recommendations ;

(3)Final decision of the Vice Chancellor granting or refusing the permission with date;

(4)Communication of permission/rejection of permission -

(a)Letter no. ;

(b)Date

(c)Short contents;

(5)If any additional information required, the letter no., date and short contents of such communication;

(6)Date of receipt of revised plans and statements ;

(7)Action taken on the revised plans and statements ;

(8)Final dicision of the Vice-Chairman on the refused plan and statements with date; and

(9)The decision of the Vice-Chairman communicated vide letter no., dated and the short contents.VIII. Monthly/quarterly checking of the Register and countersigning of entries :

(1)Officers authorised to check the Register (Names and designation) ;

(2)The month/quarter of checking ;

(3)Name and designation of the officer who checked the register ;

(4)Date of checking;

(5)Observations of the chacking officer ;

(6)Signature of the checking officer;

(7)Observations of the Countersigning Officer ;

(8)Counter-signature with date.IX. Remarks

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