Section 3A in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
3A. [ Exclusion of building which was in existence, immediately before commencement of Haryana Ordinance No. 1 of 2009. [Sections 3, 25(1) and 25(2)(i)]. [Inserted by Notification No. C-620(B)/STP(E&V)/2012/ 428, dated 21.3.2012.]
(1)Every owner of a building, which was in existence immediately before commencement of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Ordinance, 2009 (Haryana Ordinance No. 1 of 2009), shall make an application in Form SR-IV to District Town Planner of respective district, within six months of the publication of these rules for exclusion of such building from the provisions of Section 3 of the Act.(2)Every application shall be made in Form SR-IV and shall be accompanied by the requisite plans, documents/photographs (hard copy) on Compact Disk. In case of failure, to furnish the application together with the plans, documents/photographs and Compact Disk, the same shall be returned to the applicant for submission in accordance with the rules.(3)The Committee consisting of the following officers shall scrutinize the application, namely:-(i)District Town Planner/District Town Planner, Enforcement;(ii)a representative of the Deputy Commissioner (not below the status of HCS officer);(iii)Executive Officer of the concerned Municipal Corporation/Municipal Committee, Municipal Council;(iv)Concerned Executive Engineer, Public Works Department (Building and Roads Branch), Haryana(4)(a)After scrutiny of the application if the Committee is satisfied it shall, call upon the applicant to deposit the amount at the rate of Rs. 600/- per square metre for the structure/buildings located on National Highway and Rs. 350/- per square metre for the structures/buildings on Scheduled road other than National Highway, within a period of thirty days from the date of notice given to him under a registered cover and the building shall be deemed to have been excluded from the provisions of Section 3 of the Act on payment of aforesaid charges.(b)If the applicant fails to submit application within period specified in sub-rule (1) above or deposit the said charges within the period as specified in clause (a), such building shall not be deemed to be excluded.]
