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[Cites 0, Cited by 0] [Section 38A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38A(3) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(3)The permission under sub-rule 2 of tills Rule shall for any one or more of the following purposes in the following scales:-
(a) for agriculture or horticulture purpose or for bothpurposes. An area not exceeding 4 acres.
(b) for building a residential house. 500 square meters.
(c) for construction of shop. 300 square meters.
(d) for industrial unit. Such area as may be certified by the Deptt. of Industries ofthe State Government.
(e) for charitable religious or public utility service. Such area as certified by the Collector of the District.
(f) [ for construction of a Hotel, Restaurant, Cafeteria or anysuch other premises. [Clause (f) inserted Notification No. 10-5/75-III Revenue B, dated 22-12-1987, published in R.H.P., Extraordinary, dated 10-12-1988, pp. 2239-40.] Such area as may be certified by the Deptt. of Tourism of theState Government].
(g) [ For construction of Apartment as defined in the HimachalPradesh Apartment and Property Regulation Act, 2005. [Clauses (g) and (h) inserted vide Notification No. Revenue B.A. (3)6/96, dated 5th March, 1998, R.H.P., Extraordinary, dated 17-3-1998, pp. 1022-1027 and again clause (g) substituted vide Notification No. Revenue B.A.(3)-5/2000, dated 21st June, 2006, published in H.P., Extraordinary, dated 1-7-2006, p. 2252.] Such area as may be certified by the Department of Housingand the concerned Deputy Commissioner independently.]
(h) for setting up of hydel projects. area as recommended & approved by the MPP & PowerDeptt. of the State.
(i) [ for setting up Bio-Technology Units. [Clauses (i) & (j) inserted vide Notification No. Revenue B.A.(3)-5/2000, dated 21st June, 2006, published in H.P., Extraordinary, dated 1-7-2006, p. 2252.] Such area as may be certified by the Department ofBio-Technology of the State Government and the concerned DeputyCommissioner independently.
(j) for setting up Information Technology Units. Such area as may be certified by the Department ofInformation Technology of the State Government and the concernedDeputy Commissioner, independently.]
[Provided that the permission granted under this rule shall be valid for a period of 180 days, to be counted from the date of issue of the orders of the State Government granting such permission.] [First Proviso inserted vide Notification No. 10-5/75-III Revenue B, dated 22-12-1987, published in R.H.P., Extraordinary, dated 10-12-1988, pp. 2239-40 ][Provided further that the State Government may for reasons to be recorded in writing extend the said period of 180 days.] [Second proviso inserted vide Notification. No. Revenue B.A. (3)6/96 dated 5th March, 1998 R.H.P., Extraordinary, dated 17-3-1998, pp. 1022-1027. ]