Section 2 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'Allied Activities' means the activities connected directly or indirectly which may, in the opinion of Government, facilitate or catalyze the growth of tourism or facilitate the visitors or tourists in the area including infrastructure facilities such as roads, water, sewage, guest houses, hotels, motels, shops, shopping malls, emporiums, housing, clubs, etc.;(b)'Amenities' includes parking, roads, streets, water and electric supply, street lighting, open spaces, parks, recreation grounds, playgrounds, natural features, drainage, sewerage, collection, treatment and disposal of waste, toilets, public works and other utilities, services and conveniences;(c)'Authority' means the Authority constituted under section 4 of the Act;(d)'Building' includes any structure or part of a structure with whatever material constructed which is used or intended to be used as a place for human dwelling or custody of property or performance of worship or for carrying an occupation trade or business;(e)'Development' with its grammatical variations means, the planned development of any area by carrying out Landscape Architecture, Structural designs, buildings, Engineering works or other operations in or over or under land, or making any material change in any building, land or water source in such area and includes infrastructure facilities for attraction, promotion of tourism and for socio- economic development of such area;(f)'Master Plan' includes a Landscape sketch, drawing or plan specifying sector plans, landscape drawing with optimum utilization of water resource for sports, gaming, entertainment and surroundings for serene beauty, rest and reoccupation and like other activities;(g)'Gaming' includes fishing, Spear fishing, Horse Riding, Go Karting, Archery and such other gaming activities as may be provided in the Rules or Regulations;(h)'Regulation' means a regulation made under this Act by the Special Area Authority;(i)'Rule' means a rule made under this Act by the State Government;(j)'Special Area' means the area specified in the Schedule -I and any other area specified as such in any Government Notification thereto;(k)'Sports' means all sorts of sports conducive to the area including gaming and water sport;(l)'Water Sports' includes sports on the water surface, under water and in the water and such other sports as may be provided in the Rules or Regulations under this Act. Words and expressions used in this Act but not defined shall have the meanings respectively assigned to them in the Uttaranchal River Valley (Development And Management) Act, 2005, the Uttar Pradesh Urban Planning and Development Act, 1973, the Uttar Pradesh Special Area Development Authority Act, 1986 and the like law adopted vide Adaptation and Modification Order by the Uttarakhand State, subject to the context herein and thereof.Chapter - II Establishment of Special Area Authority
