Section 2 in U.P. Urban Planning and Development Act, 1973
2. Definitions.
- In this Act unless the context otherwise requires-(a)'amenity' includes road, water supply. street lighting, drainage, sewerage, public works and such other convenience as the State Government may, by notification in the Gazette, specify to be an amenity for the purposes of this Act.,(b)'building' includes any structure or erection or part of a structure or erection which is intended to be used for residential, industrial, commercial or other purposes, whether in actual use or not:(c)building operations' includes rebuilding structural alterations of, or additions to, buildings operations normally undertaken in connection the construction of buildings:(d)'bye-law' means a bye-law made under this Act by the Development Authority:(dd)[ 'Chairman' and 'Vice-Chairman shall mean respectively the Chairman and Vice-Chairman of the Development Authority.] [Inserted by Act. No.-13 of 1975](ddd)[ `City development charge' means the charge levied on a private developer under section 38-A for development of land;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008](e)'development' with its grammatical variations, means the carrying out of building, engineering, mining or other operations in, on, over or under land, or the making of any material change in any building or land, and includes re-development:(f)'Development Area' means any area declared, development area under Section 3:(g)'the Development Authority' or 'the Authority', in relation to any development area, means the Development Authority constituted under Section 4 -for that area:(gg)[ 'Development Authorities Centralised Service' means a Centralised Service created under Section 5-A):] [Inserted by section-2 of amendment act-1985 (Act no-21 of 1985) dated 21.08.1985](ggg)[ 'development fee 'means the fee levied upon a person or body under Section 15 for construction of road, drain, sewer line, electric supply and water supply lines in the development area by the Development Authority):] [Inserted by section-2 of amendment act-1997 (Act no-3 of 1997) dated 01.05.1997](h)'engineering operation' includes the formation or laying out means of access to a road or the laying out of means of water supply:(hh)[ `Land use conversion charge' means the charge levied on a person or body under section 38-A for the change of land use in the Master Plan or Zonal Plan;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008](i)'means of access' includes any means of access, whether private or public for vehicles or for foot passengers, and includes a road:(ii)[ 'mutation charges' means the charges, levied under Section 15 upon the person seeking mutation in his name of a property allotted by the Authority to another person:] [Inserted by section-2 of amendment act-1997 (Act no-3 of 1997) dated 01.05.1997](iii)[ `Private developer' means an individual, company or association, body of individuals whether incorporated or not, owing or assembling or agreeing to own or assemble, whether by purchase or otherwise, land for development and to whom a license has been granted under section 39-B of this Act;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008](hhh)[ `License fee' means the fee levied on a private developer under section 39-B seeking license for assembly and development of land within the development area;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008](j)regulation' means a regulation made under this Act by the Development Authority.(k)rule' means a rule made under this Act by the State Government:(kk)[ 'Stacking fees' means the fees levied under Section 15 upon the person or body who keeps building materials on the land of the Authority or on a public street or public places:] [Inserted by section-2 of amendment act-1997 (Act no-3 of 1997) dated 01.05.1997](l)'to erect a building', with its grammatical variations, includes-(i)any material alteration or enlargement of any building;(ii)the conversion by structural alteration-(a)of a building not originally constructed for human habitation into a place for human habitation: or(b)into more than one place for human habitation of a building originally constructed as one such place, or(c)of two or more places of human habitation into a greater number of such places:(iii)such alterations of a building as affect an alteration of its drainage or sanitary arrangements, or materially affect its security:(iv)the addition of any rooms, buildings, houses or other structures to any building., and(v)the construction, in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening on to such street or land.(ll)[ 'water fees' means the fees levied under Section 15 upon a person or body for using water supplied by the Authority for building operation or construction of buildings.] [Inserted by section-2 of amendment act-1997 (Act no-3 of 1997) dated 01.05.1997](m)'zone' means any one of the divisions in which a development area may be divided for the purposes of development under this Act:(n)the expression 'land' has the meaning assigned to it in Section 3 of the land Acquisition Act, 1894.
