Section 26D in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
26D. Conditions required to be fulfilled by the applicant.
- The applicant shall-(a)furnish to the Director a bond guarantee in the [amount equal to twenty- five percent] [Added vide Haryana Government Notification GSR65/PA-41/63/S-25/69 dated 24-4- 1969.] of proportionate estimated cost of the development works as certified by the Director and enter into an agreement in Form CLU-II for fulfilling the conditions contained herein in accordance with the permission finally granted.(b)undertake to pay proportionate development charges which shall be a first charge of the said land as and when required and as determined by the Director in respect of external development works which may be carried out in the area for the benefit of the said land.(c)undertake to be responsible for making arrangement for the disposal of affluent to the satisfaction of the Director.(d)undertake to get the plan approved from the Director before commencing any construction on the said land.(e)undertake not to sell the said land or portion thereof unless the said land has been put to use permitted by the Director and to use the said land only for the purposes permitted by the Director;(f)undertake to start construction on the said land within a period of six months and complete the construction within a period of [two years] [Substitutedfor 'one year' vide Haryana Government Notification No 8DP- 97/3423 dated 25-3-1997.] from the date of issue of order permitting the charge of land use :[Provided that where the existing use of the land in a Controlled Area is to be changed for the purpose of developing the said land into buildings for industrial purposes, no bank guarantee referred to change (a) shall be required to be furnished and in such a case paragraph 3 of the agreement in Form CLU-II shall not apply.] [Proviso added vide Notification GSR/59PA-41/63/S.25/70 dated 17-4-1970.] and(g)[ furnish to the Director a demand draft on account of conversion charges as per rates prescribed in the Schedule IV of these rules] [Added by Haryana Government Notification No 10DP-99/3423 dated 1.10.1999.]
