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      • 1. Short title, extent, and commencement.
      • 2. Definitions.
      • 3. Incorporation.
      • 4. Appointment of officers.
      • 5. Power to apply provisions of Haryana Act 24 of 1973.
      • 6. Advisory Committee.
      • 7. Appointment of the staff.
      • 8. Service rules.
      • 9. Application of the provisions of Punjab Act 4 of 1922.
      • 10. Withdrawal from the operation of this Act and its effect.
      • 11. Delegation of certain powers.
      • 12. Bye-laws.
      • 13. Contracts.
      • 14. Constitution of Administration Fund.
      • 15. Vesting of immovable property.
      • 16. Liabilities of Municipal Committees and Gram Panchayats.
      • 17. Application of Fund.
      • 18. Budget.
      • 19. Custody and investment of funds.
      • 20. Application of Sections 61 to 65 of the Haryana Act 24 of 1973.
      • 21. Taxes which may be imposed.
      • 22. Procedure for the imposition of taxes.
      • 23. Direction of State Government to impose or modify taxes.
      • 24. Savings of taxes already imposed.
      • 25. Power to exempt.
      • 26. Power of the State Government to suspend the levy of tax or fee.
      • 27. Application of certain sections of Haryana Municipal Act, 1973.
      • 28. Assessment procedure.
      • 29. Declaration of controlled area.
      • 30. Erection or re-erection of buildings etc. in controlled area.
      • 31. Prohibition on use of land in controlled area.
      • 32. Application of permission or licence and the grant or refusal thereof.
      • 33. Power of entry.
      • 34. Appeal.
      • 35. Control by Government.
      • 36. Offences and penalties.
      • 37. Offence by Companies.
      • 38. Composition of offences.
      • 39. Trial of offences.
      • 40. Sanction of prosecution.
      • 41. Officers to be public servants.
      • 42. Chief Administrator to carry out functions of the Director.
      • 43. Bar to erection of buildings in contravention of building rules.
      • 44. Power to require proper maintenance of site or building.
      • 45. Preservation and planting of trees.
      • 46. Control of advertisement.
      • 47. Penalties.
      • 48. Penalty.
      • 49. Appeal.
      • 50. Penalty for making immovable encroachment.
      • 51. Bar of jurisdiction of courts.
      • 52. Protection of action taken in good faith.
      • 53. Registration and licensing of Architects, Engineers and Plumbers etc.
      • 54. Other powers of the Chief Administrator.
      • 55. Power to borrow money.
      • 56. Power to apply certain provisions of other Acts in Faridabad.
      • 57. Power to make rules.
      • 58. Power to remove difficulties.
      • 1. Title.
      • 2. Commencement.
      • 3.
      • 1. Short title and extent.
      • 2. Definitions.
      • 3. Application for erection or re-erection of buildings. Secttuibs 43(2), 57(2).
      • 4. Site plan. Section 43(2), 53(2)(m).
      • 5. Building Plan. Sections 43(2), 57(2)(m).
      • 6. Type plans. Sections 43(2), 57(2)m.
      • 7. Information necessary to validate the application. Sections 43(2), 57(2)(m).
      • 8. Permission to erect the building. Sections 43(2), 57(2)(m).
      • 9. Validity of sanctioned plans. Sections 43(2). 57(2)(m).
      • 10. Revalidation of plans. Sections 43(2), 57(2)(m).
      • 11. Revision of plans during construction. Sections 43(2), 57(2)(m).
      • 12. Notice of commencement of work. Sections 43(2), 57(2)(m).
      • 13. Completion of building. Sections 41(2), 57(2)(m).
      • 14. Occupancy violation. Sections 43(2), 57(2)(m).
      • 15. Revocation of Sanctions. Sections 42(2), 57(2)(m).
      • 16. Submission of plans by Government Departments. Sections 43(2), 57(2)(m).
      • 17. Maintenance of register or sanction/rejection of building applications. Sections 43(2), 57(2)(m).
      • 18. Use of site type and character of building. Sections 43(2), 57(2)(m).
      • 20. Size of plot for a residential building. Sections 43(2), 57(2)(m).
      • 21. Proportion of site which may be covered with residential buildings. Sections 43(2), 57(2)(m).
      • 22. Basement in a residential building. Sections 43(2), 57(2)(m).
      • 23. Height of residential building. Sections 43(2), 57(2)(m).
      • 24. Minimum size of plot, coverage, and basement for an industrial building. Sections 34(2), 57(2)(m).
      • 25. Minimum size of plot coverage basement and height of an industrial building. Sections 43(2), 57(2)(m).
      • 26. Minimum size of plot coverage, basement etc. for institutional and public buildings. Sections 43(2), 57(2)(m).
      • 27. Building lines. Sections 43(2), 57(2)(m).
      • 28. Area of internal courtyard for purposes of light and ventilation. Sections 43(2), 57(2)(m).
      • 29. Plinth etc. of main building. Sections 43(2)47(2)(m).
      • 30. Area and size of habitable room. Sections 43(2), 57(2)(m).
      • 31. Size, height etc. of kitchen. Sections 42(2), 57(2)(m).
      • 32. Minimum dimension, ventilation, location, etc. of bathroom and water-closet. Sections 43(2), 57(2)(m).
      • 33. Staircase. Sections 43(2), 57(2)(m).
      • 34. Provision of lift. Sections 43(2) , 57(2)(m).
      • 35. Lobbies, corridors and passage. Sections 43(2), 57(2)(m).
      • 36. Projection from the buildings. Sections 43(2), 57(2)(m).
      • 37. Mezzanine floor. Sections 43(2), 57(2)(m).
      • 38. Garage. Sections 43(2), 57(2)(m).
      • 39. Materials. Sections 43(2), 57(2)(m).
      • 40. Sites. Sections 43(2), 57(2)(m).
      • 41. Foundations. Section 43(2), 57(2)(m).
      • 42. Damp proof course. Sections 43(2), 57(2)(m).
      • 43. Loads. Sections 43(2), 57(2)(m).
      • 44. Walls. Sections 43(2), 57(2)(m).
      • 45. Thickness of walls. Sections 43(2) 57(2)(m).
      • 46. Slenderness ratio. Sections 43(2), 57(2)(m).
      • 47. Hollow bricks and block walls. Sections 43(2), 57(2)(m).
      • 48. Roofs. Sections 43(2), 57(2)(m).
      • 49. Chimneys and flues. Sections 43(2) 57(2)(m).
      • 50. Notice for carrying out drainage work and application for permission. Sections 43(2), 57(2)(m).
      • 51. Work to be executed under the supervision of plumber. Sections 43(2), 57(2)(m).
      • 52. Adequate water supply for installation of water borne sanitary installation. Sections 42(2) 57(2)(m).
      • 53. Sanitary fittings and execution of works to I.S.I. specifications. Sections 43(2), 57(2)(m).
      • 54. All drainage system to be air, smoke and water tight. Sections 43(2), 57(2)(m).
      • 55. Net work of foul and waste water drainage. Section 42(2), 57(2)(m).
      • 56. Junctions. Sections 43(2), 57(2)(m).
      • 57. Minimum sanitary facilities in various types of buildings. Sections 43(2), 57(2)(m).
      • 58. Water closets. Sections 43(2), 57(2)(m).
      • 59. Urinals. Sections 43(2), 57(2)(m).
      • 60.
      • 61. Ventilation of drains. Section 42(2), 57(2)(m).
      • 62. Manholes. Sections 43(2), 57(2)(m).
      • 63. Soil pipes and soil ventilating pipes. Sections 43(2), 57(2)(m).
      • 64. Separation of soil pipes from rain water pipes. Sections 43(2), 57(2)(m).
      • 65. Provision of traps. Sections 43(2), 57(2)(m).
      • 66. Waste water pipes. Sections 43(2), 57(2)(m).
      • 67. Over from pipe. Sections 43(2), 57(2)(m).
      • 68. Pipe not to be exposed on external walls. Sections 43(2), 57(2)(m).
      • 69. Method of disposal. Sections 43(2), 57(2)(m).
      • 70. Septic tanks. Sections 43(2), 57(2)(m).
      • 71. Absorption pits. Sections 43(2), 57(2)(m).
      • 72. Sub-soil irrigation for disposal of effluent. Sections 43(2), 57(2)(m).
      • 73. Sanitary installations and drainage to be completed before applying for connection. Sections 43(2), 57(2)(m).
      • 74. Application for connection with public sewer. Sections 43(2), 57(2)(m).
      • 75. Sewer connection. Sections 43(2), 57(2)(m).
      • 76. Drainage of roofs. Sections 43(2), 57(2)(m).
      • 77. Size of down pipes. Sections 43(2), 57(2)(m).
      • 78. Storm water not to drain into sewer. Sections 43(2), 57(2)(m).
      • 79. Inspections. Sections 43(2), 57(2)(m).
      • 80. Minor alteration in case of emergency. Sections 43(2), 57(2)(m).
      • 81. Carrying out of work. Sections 43(2), 57(2)(m).
      • 82. Sub-division of Plots. Sections 43(2), 57(2)(m).
      • 83. Application for permission to sub-divide. Sections 43(2), 57(2)(m).
      • 84. Access for the sub-divided plots. Sections 43(2), 57(2)(m).
      • 85. Minimum size of sub-divided plots. Sections 43(2), 57(2)(m).
      • 86. Provision of services. Sections 43(2), 57(2)(m).
      • 87. Construction on sub-divided plots. Sections 43(2), 57(2)(m).
      • 88. Registration of Architects, Engineers and Plumbers. Sections 43(2), 57(2)(m).
      • 89. Repeal and Savings. Sections 43(2), 57(2)(m).
      • 1. Short title.
      • 2. Definitions.
      • 3. Administrative Approval and establishment of depreciation fund.
      • 4. Technical Sanction and condition for taking up works.
      • 5. Revised Administration Approval.
      • 6. Saving.
      • 7. Electrical Sanitary Works.
      • 8. Grant-in-aid.
      • 9. Qualifications of Administration Engineers.
      • 10. Preparation of Preliminary Plans, etc.
      • 11. Preparation of detailed plants/execution of works.
      • 12. Fees to Staff.
      • 13.
      • 14. Difficulty.
      • 15. Power of relaxation.
      • 1. Short title. Section 57.
      • 2. Definitions. Section 57.
      • 3. Contents plans of controlled area. Section 29 (2).
      • 4. Publication of development plans or inviting objections. Sections 29 (5) and 30.
      • 5. Publication of final plans. Section 29(7).
      • 6. Application for permission under Section 32 for laying out means of access to a road in a controlled area. Sections 32 and 57 (2) (k).
      • 7. Restriction governing the grant of permission for laying out means of access in a controlled area. Section 32.
      • 8. Information necessary to validate application under rule 6. Section 32.
      • 9. Form in which order under sub-section (2) of Section 32 is to be passed. Section 32.
      • 10. Duration of permission. Section 32.
      • 11. Application for license under Section 32 for setting up a brick-kiln etc. Section 32.
      • 12. Information necessary to validate application under rule 11. Section 32.
      • 13. Restriction governing the grant of licence. Section 32.
      • 14. Form in which licence under Section 32(2) is to be given. Section 32.
      • 15. Duration of licence. Section 32.
      • 16. Fees for licence. Sections 31 and 57(2)(i) and (j).
      • 17. The Register of applications for permission and licences. Sections 32(4) and 57(2) (1).
      • 18. Procedure for hearing appeals. Section 34.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Exercise of option.
      • 5. Establishment of pension fund.
      • 6. Transfer of amount to the pension fund.
      • 7. Operation of pension fund.
      • 8. Maintenance of account.
      • 9. Grant of pension.
      • 10. Payment of Pension.
      • 11. Conversion of amount to the General Provident Fund.
      • 12. Audit of Pension Fund.
      • 13. Over-riding effect.
      • 14. Interpretation.
      • 1.
      • 2.
      • 3.
      • 4.
      • 1.
      • 2.
      • 3.
      • 1. Definition.
      • 2.
      • 3. Use of public stand post.
      • 4. Application for Supply.
      • 5. Application for connection.
      • 6. Sanction of connection, alteration or extension.
      • 7. Connections to mains.
      • 8. Alteration on removal of consumer's pipes and fittings.
      • 9. Connection pipe.
      • 10. Size of connection pipe.
      • 11. Requirement of meter.
      • 12. Meter.
      • 13.
      • 14. Position of meters.
      • 15. Interference with meter.
      • 16. Correctness of meter.
      • 17. Replacement of meter.
      • 18. Authenticity of consumption.
      • 19. Refund of excess consumption recorded.
      • 20.
      • 21. Bill of Demand.
      • 22. Connection.
      • 23. Maintenance of consumer's pipes and fittings.
      • 24. Consumer's fittings, testing and stamping.
      • 25. Consumer's pipe fittings.
      • 26. Erection of water closets to be approved.
      • 27. (a) Premises not to be supplied through more than one communication pipe.
      • 28. Separate communication pipe to every premises.
      • 29. Duties of consumer.
      • 30. Prohibited connections of consumer's pipes.
      • 31. Storage tank for domestic use in public buildings, houses and industrial buildings.
      • 32. Cisterns to be accessible.
      • 33. Cleaning of cisterns.
      • 34. Cutting off of a connection.
      • 35. Closing of a connection.
      • 36. Reopening of a cut off connection.
      • 37. Reopening of a closed connection.
      • 38. Consumer other than an owner of premises.
      • 39. Temporary connection.
      • 40. Private Water Trough.
      • 41. List of Licensed Plumbers.
      • 42. Work to be done by licensed Plumbers.
      • 43. Plumber's name to be furnished.
      • 44. Penalty for infringement of bye-laws.
      • 45. Security Deposits.

Faridabad Complex Controlled Areas (Restriction of Unregulated Development) Rules, 1974

Published vide Haryana Government Notification No. 1254-ICI- 74/3851 dated 5th February, 1974

hl238

No. 1254-ICI-74/3851. - In exercise of the powers conferred by Section 57 of the Faridabad Complex (Regulation and Development) Act, 1971, the Governor of Haryana hereby makes the following rules namely :-

Part I

1. Short title. Section 57. - These rules may be called the Faridabad Complex Controlled Areas (Restriction of Unregulated Development) Rules, 1974.

2. Definitions. Section 57. - In these rules, unless the context otherwise requires,-

(a) "Act" means the Faridabad Complex (Regulation and Development) Act, 1971;

(b) "development plan" means the final Plan notified in the official Gazette under sub-section (7) of Section 29;

(c) "form" means a form appended to these rules;

(d) "Government" means the Government of the State of Haryana;

(e) "Section" means a Section of the Act;

(f) "sector" means any part of the controlled area indicated as such in the development plan;

(g) "sector plan" shall mean the plan as proposed under rule 3 and kept in the office of the Chief Administrator showing the layout of a sector and in particular defining the main road system and approximate location of sites for shopping centre, schools and other public buildings and major open spaces within the sector.

Part II

Preparation of Development plans

3. Contents plans of controlled area. Section 29 (2). - Plans of a controlled area prepared under sub-section (2) of Section 29 shall consist of -

(i) a map showing existing land use including existing buildings;

(ii) a map showing -

(a) areas reserved for major land uses such as residential, industrial, commercial and ware housing;

(b) areas reserved for public and community amenities such as civic centers, educational, recreational and social institutions and major open spaces;

(c) main lines of roads, railways, airports and areas reserved for major public utility services such as treatment of water-supply, disposal of drainage and electricity and gas installations;

(d) lands reserved for major green rural belts;

(e) special areas of aesthetic sentimental or historic value which require protection;

(f) lands liable to flooding or subsidence; and

(g) stages in which areas reserved for major land uses and the sectors will be permitted to be developed having regard to compact and economical development.

Explanation - The map may show the above reservations required for the controlled area as a whole and may not show the above reservations within a sector for which a sector plan shall be prepared as and when required.

(iii) a note explaining the proposals illustrated on the map; and

(iv) zoning regulations containing -

(a) types of buildings and ancillary and allied uses which may be permitted within a major land use referred to in sub-clause (a) of clause (ii); and

(b) any special or general restrictions applicable to a specific part or parts of the controlled area.

4. Publication of development plans or inviting objections. Sections 29 (5) and 30. - A copy of the development plan notified by the Chief Administrator under sub-section (5) of Section 29 shall be displayed at the office the Faridabad Complex Administration.

5. Publication of final plans. Section 29(7). - The development plan as notified by the Government under sub-section (7) of Section 29 shall in addition to its publication in the official gazette, be published by displaying copy thereof at a conspicuous place at the office of the -

(i) Faridabad Complex Administration;

(ii) Estate Officer, Faridabad;

(iii) Deputy Commissioner of the district in which the controlled area is situated; and

(iv) Panchayat or Panchayat Samitis in which the controlled area is situated.

Part III

Laying out means of access to a road within controlled area

6. Application for permission under Section 32 for laying out means of access to a road in a controlled area. Sections 32 and 57 (2) (k). - (1) Every person requiring permission of the Chief Administrator for laying means of access to a road within a controlled area shall submit an application in form ACI.

(2) The site plan mentioned in Form ACI shall be drawn to a scale of 1 cm. to 4 m. and indicate -

(i) the name of the road to which access is desired indicating the number of kilometre stone; and

(ii) the details of the proposed junction.

(3) The cross-section of the proposed access shall be drawn to a scale of 10 cm. to cm. and shall show all elements constituting the road, that is, the metalled portion, footpaths, position of electric poles, green verges, etc.

7. Restriction governing the grant of permission for laying out means of access in a controlled area. Section 32. - No permission for application made under rule 6 shall be granted, unless -

(a) the proposed means of access are in conformity with the provisions of the development plan; and

(b) the applicant undertakes to construct the proposed access in the manner specified in the order granting permission.

8. Information necessary to validate application under rule 6. Section 32. - No application under rule 6 shall be considered to be valid unless it is made on the prescribed form. In case of failure of such compliance, the application together with the plans and documents shall be returned to the applicant for submission in accordance with the rules.

9. Form in which order under sub-section (2) of Section 32 is to be passed. Section 32. - After an application on the prescribed form containing the requisite information and accompanied by necessary documents as mentioned in rule 6 is received, the Chief Administrator shall, after making such inquiry as he considers necessary, pass an order under sub-section (2) of Section 32 in form AC II;

Provided that before passing the order of refusal, a notice in form AC III shall be issued to the applicant for affording him an opportunity of being heard.

10. Duration of permission. Section 32. - Every permission granted under rule 9 shall remain in force for a period of one year from the date of order and if the means of access are not laid out within the aforesaid period according to the conditions attached with the order granting permission, the permission shall be deemed to have lapsed and in that case fresh permission will be necessary.

Part IV

Licensing of Brick-kilns etc. within controlled areas

11. Application for license under Section 32 for setting up a brick-kiln etc. Section 32. - Any person intending to use land within a controlled areas for purposes of a charcoal kiln, potter-kiln, lime-kiln, brick-kiln or brick-field or for quarrying stone, bajri, surkhi, kankar or other similar extractive and ancillary operation shall make an application in writing to the Chief Administrator in form BK 1 accompanied by the following plans and documents in triplicate, namely :-

(i) a guide map on a scale of not less than 10 cm. to a KM showing the location of the site in relation to the main geographical features to enable its identifications within the controlled area; and

(ii) a site plan on a scale of not less than 1 cm. to 4 m. showing thereon -

(a) the boundaries of the site proposed to be used for the aforesaid purpose;

(b) the portion of the site which is to be excavated;

(c) the portion of the site in which kiln or machinery is to be installed; and

(d) a cross-section through the portion of the site proposed for excavation showing the existing levels and the average levels to which it is to be excavated

12. Information necessary to validate application under rule 11. Section 32. - No application under rule 11 shall be considered to be valid unless it is made on the prescribed form and accompanied by the requisite number of plans and documents required to be furnished along with the application. In case of failure of such compliance, the application together with the plans and documents shall be returned to the application for submission in accordance with the rules.

13. Restriction governing the grant of licence. Section 32. - No licence under rule 11 shall be granted unless -

(a) the land is situated within an area indicated for the purpose for which the licence is sought in the development plan;

(b) the portion of the land earmarked for excavation does not exceed fifty per cent of the land sought to be licensed;

(c) the proposed excavation does not exceed the depth of 1 m. and 50 cm; and

(d) no permanent buildings are proposed to be constructed on the land.

14. Form in which licence under Section 32(2) is to be given. Section 32. - After an application on the prescribed form containing the requisite information and accompanied by necessary document as mentioned in rule 11 is received the Chief Administrator shall, after making such inquiry as he may consider necessary, grant a license in form BK II or refuse to grant the same;

Provided that before passing the order of refusal, a notice in Form BK III shall be issued to the applicant for affording him an opportunity of being heard.

15. Duration of licence. Section 32. - Every licence issued under rule 14 shall remain valid for one calendar year or a part thereof, as the case may be and will be renewable annually :

Provided further that if at any time or at the time of renewal, any extension of land for the required purpose is necessary, the applicant shall make a fresh application for the same as required under rule 11;

Provided further that no fresh licence shall be necessary in case of extension and necessary amendment shall be made in the licence already issued.

[16. Fees for licence. [Sections 31 and 57(2)(i) and (j)]. - Fees for issue of a licence or renewal thereof under rule 14 shall be five hundred rupees for brick-klins and ten thousand rupees for quarrying stone or stone crusher.]

Part V

Miscellaneous

Appeal and Maintenance of Records

17. The Register of applications for permission and licences. Sections 32(4) and 57(2) (1). - The Chief Administrator shall maintain the following registers in the form noted against each in respect of permissions or licences granted or refused by him under Section 32 :-

(a) a register in form M I in which particulars of all cases in which permission to erect or re-erect a building or make or extend an excavation or to lay out means of access in a controlled area is granted or refused;

(b) a register in form M II in which particulars of all cases in which licence in a controlled area for charcoal-kiln, potter-kiln, lime-kiln, brick-kiln or brick-field or for quarrying stone, bajri, surkhi, kankar or for some other similar extractive, or ancillary operation is granted or refused.

18. Procedure for hearing appeals. Section 34. - (1) The memorandum of appeal shall contain grounds of appeal and shall be accompanied by a copy of order appealed against and a sketch/plan of the building/site in question.

(2) The State Government shall hear the appellant and call for the comments of the Chief Administrator and shall consider the comments before final disposal of the appeal.

Form AC I

(See rule 6)

To

The Chief Administrator,

Faridabad Complex Administration,

Faridabad.

Sir,

I/We beg to apply for a permission for laying out means of access in the controlled area ------------------------, of which details are given below :-

(i) Name of the road to which access desired___________________________;

(ii) Points at which access desired indicating the number or kilometre stones _____

(iii) Reasons for access______________________________________________

(iv) Applicant's title to the land under the proposed access__________________

(v) Revenue particulars of the land under the proposed access_______________

2. As required, I/We enclose a site plan in triplicate indicating the proposed access and details of the proposed junctions.

3. I/We also enclose a plan showing the cross-section in triplicate of the proposed access road indicatiny there on the width proposed to be metalled and the specifications thereof and hereby undertake to construct the same accordingly.

Yours faithfully,         

Dated :

Name(s) and Address(es).

Form AC II

(See rule 9)

Form for grant/refusal to grant permission for laying out means of access to a road within a controlled area

To

___________________

___________________

Sir,

Reference your application, dated___________________________for permission to lay out means of access to road.

In accordance with the plan submitted with it, permission is hereby -

(a) granted subject to the conditions given below :-

________________________________________________________________

_______________________________________________________________

(f) refused for reasons given below :-

_______________________________________________________________

_______________________________________________________________

Note. - This permission will remain valid for a period of one year during which the access should be laid and completed in all respects.

[In case of (a) above].

Yours faithfully,    

Chief Administrator.

Form AC III

(See rule 9)

Notice for personal hearing before deciding to refuse grant of permission for laying out means of access to a road which in a controlled area.

To

________________

________________

Sir,

Reference your application dated___________________________________ for permission to lay out means to road.

2. After making necessary enquiries I have tentatively decided to refuse permission for laying out means or access to a road within the controlled area for the following reasons:-

____________________________

____________________________

____________________________

However, before finally deciding the application, you are hereby called upon to appear before me in my office room on__________________, at________________ hours, and show cause as to why your application should not be rejected. In case you fail to appear before me at the aforesaid place, date and time no further opportunity shall be afforded to you and final orders shall be passed.

Chief Administrator

Form BK I

(See rule 11)

Application for a licence for setting up charcoal-kiln/pottery-kiln/lime-kiln/brick-kiln or brick-field or for quarrying stone, bajri, surkhi, kankar in a controlled area under Section 32 of the Act.

To

The Chief Administrator,

Faridabad Complex Administration,

Faridabad.

Sir,

I/We beg to apply for grant/renewal of a licence for the setting up of a charcoal-kiln/pottery-kiln/lime-kiln/brick-kiln or brick-field or for quarrying stone, bajri, surkhi, kankar in a Controlled area___________________.

2. As required, I/we submit the following in triplicate :-

(i) a guide map on a scale of not less than 10 cm. to a Km. showing the location of the site within the controlled area;

(ii) a site plan on a scale of not less than 1 cm to 4 m. showing the boundaries of the land, the portion of the land which is to be excavated and portion in which kiln or machinery is to be installed;

(iii) a cross-section through the portion of the land proposed for excavation showing the existing levels and the average levels to which it is to be excavated.

3. I/We enclose a demand draft for two hundred rupees as the prescribed fees.

Yours faithfully,          

Dated :

Name(s) and Address(es).

Form BK II

(See rule 14)

Form of licence under Section 32 of the Faridabad Complex (Regulation and Development) Act, 1971, for setting up of a charcoal-kiln/pottery-kiln/lime-kiln/brick-kiln or brick-field or for quarrying stone, bajri, surkhi, kankar in a controlled area.

Name and address of licensee________________________

Purpose of licence__________________________________

Description of land covered by licence__________________

1. Licence is hereby granted under Section 32 of the Faridabad Complex (Regulation and Development) Act, 1971, with particulars given above.

2. This licence is applicable only to the land indicated in the attached site plan bearing my signature and seal of office.

3. This licence is valid up to_________________________31st December, 19

Renewed up to___________________________________31st December, 19

Renewed up to___________________________________31st December, 19

Renewed up to___________________________________31st December, 19

4. This licence is subject to the following conditions :-

(i) The position of the land earmarked for excavation as shown in the site plan shall alone be excavated.

(ii) The excavation shall not exceed a depth of 1.50 M.

(iii) No permanent buildings shall be constructed on the site.

Date :

Chief Administrator.

Form BK III

(See rule 14)

Notice for personal hearing before deciding to refuse grant of permission for setting up of a brick-kiln etc.

To

___________________

___________________

Sir,

Reference your application, dated____________for permission to_________.

2. After making necessary enquiries I have tentatively decided to refuse permission for setting up of a brick-kiln etc. for the following reasons :-

________________________

________________________

________________________

However, before finally deciding the application, you are hereby called upon to appear before me in my office room on ______________________at _________________ hours, and show cause as to why your application should not be rejected. In case you fail to appear before me at the aforesaid place, date and time, no further opportunity shall be afforded to you and final orders shall be passed.

Chief Administrator.

Form M I

[See rule 17 (a)]

Register showing particulars of all cases in which permission to erect or re-erect a building or make or extend an excavation or lay out means of access in a controlled is granted or refused relating to the controlled area at __________________________.

1

2

3

4

5

6

7

8

S.No.

File No.

Name and full address

Date of application

Particulars of application that is whether the request is to erect or re-erect a building or make or extend an excavation or lay out means of access to a road within a controlled area in accordance with the plan

Brief specifications of the erection or re-erection or of means of access mentioned in column 5

Date and brief particulars of the final orders passed by the Chief Administrator granting or refusing the permission

Remarks









































Form M II

[See rule 17 (b)]

Register showing particulars of all cases in which licence in a controlled area for charcoal-kiln, lime-kiln, brick-kiln or brick field or for quarrying stone, bajri, surkhi, kankar or for some similar extractive or ancillary operation is granted or refused.

1

2

3

4

5

6

S.No.

File No.

Name and address of the person or society or firm applying for licence

Date of application

Purpose of licence that is for charcoal-kiln, lime-kiln, brick-kiln or brick field or for quarryings stone, bajri, surkhi, kankar or for some similar extractive or ancillary operation

Particulars of past experience of the applicant in the line































7

8

9

10

11

12

Brief description of land, its location and area on which operation is to be carried out

Date and brief particulars of the final orders passed by the Chief Administrator granting or refusing permission

Amount of licence fee paid

Date on which the licence expires

Dates of renewal

Remarks































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