Section 2 in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
2. Definitions.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Uttar Pradesh Industrial Area Development Act, 1976;(b)"Agricultural Use" means the use of any land or part thereof for farming, horticulture, piggery, poultry farming, sericulture and all legitimate uses incidental thereto;(c)"Authority" means the Bhadohi Industrial Development Authority constituted under Section 3 of the Act;(d)"Commercial Use" means the use of any land or building or part thereof for carrying out of any trade, business or profession, sale of goods of any type whatsoever and includes private hospitals, nursing homes, hostels, restaurants, boarding houses not attached to any educational institution, consultant offices in any field, cottage and service industries;(e)"Industrial Use" means the use of any land or building or part thereof mainly for location of industries and other uses incidental to industrial use such as offices, eatable establishment etc.;(f)"Institutional Use" means the use of any land or building or part thereof for carrying on activities like testing, research, demonstration etc. for the betterment of the society and it includes educational institutions;(g)"Land Use" means the use of any land or part thereof in the industrial development area for industrial, residential, institutional, commercial, public, water bodies, organised recreational open spaces, streets, transportation, public and semi-public buildings, agriculture and other like purposes;(h)"Organised Recreational Open Space" means any land with or without structure left open or laid out and developed as a public recreational space in the form of tot lot gardens, sector or neighbourhood parks, amusement parks, woodland, playgrounds, public assembly, botanical and zoological gardens used for public recreational purpose;(i)"Plan" means the plan prepared by the Authority for the development of Industrial Development Area under sub-section (2) of Section 6 of the Act, and it includes sector plan;(j)"Public Use" means the use of any land or building or part thereof for public benefit whether the entry and use is regulated by any charge or not and land appurtenant to such building and for such other uses incidental to a public use;(k)"Residential Use" means the use of any land or building or part thereof for human habitation and such other uses incidental to residential uses;(l)"Sector" means anyone of the divisions in which the industrial development area or part thereof may be divided for the purpose of development under the Act;(m)"Traffic and Transportation Use" means use of any land or building or part thereof for the purpose of transportation of human beings, goods services and such other uses incidental to transportation uses;(n)"Water bodies" means any land for the carriage and storage of water on ground level.
