Section 9 in The Haryana Development and Regulation of Urban Areas Act, 1975
9. Exemption from obtaining licence in certain cases.
(1)The Director shall grant exemption to a person from obtaining the licence if he is satisfied that -(a)the land -(i)had been divided into plots and more than twenty per centum of the plots according to layout plan had been sold or agreed to be sold prior to the 16th day of November, 1971;(ii)is in a compact block; and(iii)is not situated within the controlled area; or(b)(i)the land does not exceed 4,000 square metres and is situated within the limits of a municipal area, a notified area or the Faridabad complex;(ii)the amenities similar to the one existing in the locality exist or such person undertakes to provide such amenities; and(iii)the size of the plots divided or proposed to be divided is in conformity with the general layout of the plots in the locality :Provided that the Director may, by an order in writing giving reasons, refuse to grant the exemption if he, after hearing the applicant, is of the opinion that the application has been made with a view to evade the provisions of this Act.(2)The application for obtaining exemption shall be in such form and manner as may be prescribed.(3)If, within a period of three months of the date when an application under sub-section (2) has been made to the Director, no order in writing has been passed by the Director, the exemption shall be deemed to have been granted.Explanation. - The expression "controlled area" shall have the meaning assigned to it in the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, [1963, and the Faridabad Complex (Regulation and Development) Act, 1971] [Substituted vide Haryana Act No. 9 of 1977.].
