PREAMBLE The Governor of Haryana is pleased to notify an
'Affordable Plotted Housing Policy 2016 for Low and Medium Potential Towns:
Deen Dayal Jan Awas Yojna', under the provisions of Section 9A of the Haryana
Development and Regulation of Urban Areas Act, 1975 as well as under Section 11
of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated
Development Act, 1963 and any other corresponding statute governing development
of plotted housing colonies on the subject, provided that if there is any
contradiction in any other provision relating to the development of such
colonies then the provisions of this policy shall prevail. The policy, of which the details are given in Annexure-A
below, has been concurred by the Finance Department vide their UO No.
11/161/2015-5FDIII/2850 dated 02nd February, 2016 and approved by the Council
of Ministers in its meeting held on 03rd February, 2016. This policy shall come
into effect from the date of its issuance. The Director General, Town and
Country Planning, Haryana, is hereby directed to effectively implement this
policy to facilitate creation of additional affordable housing stock in the Low
and Medium Potential Towns of the State.??? ANNEXURE-A AFFORDABLE PLOTTED HOUSING POLICY 2016: DEEN DAYAL JAN
AWAS YOJNA (i)
This policy shall be known as 'Deen Dayal Jan
Awas Yojana'. This policy is intended to encourage the development of high
density plotted colonies in Low and Medium Potential towns of the State wherein
small plots are made available through a liberal policy framework. (ii)
All such projects shall be required to be
necessarily completed within 7 years (5+2 years) from the date of grant of
licence. (i)
The projects under this policy shall be
allowed only in the residential zone of the notified Development Plans of Low
and Medium Potential towns of the State. Further, in any residential sector not
more than 30% of the net planned area under residential zone, inclusive of the
20% area limit allowed for group housing projects, can be allowed for projects
under this policy. However, if a residential sector has an area of less than 50
acres, one such project shall be allowed upto 15 acres. (ii)
The minimum and maximum net planned area for
such projects shall be 5 acres and 15 acres respectively irrespective of the
Development Plan where such project is proposed. Not more than 10% of the
licenced area should fall under sector roads. (iii) The first licence may be obtained for an area of 5 acres
or more and additional licence for minimum 2 acres can be obtained to take the
aggregated area of colony upto 15 acres. (iv)
Grant of licence shall be considered under
this policy, initially, against 20% group housing area limit in such sector.
Once the area under 20% limit stands exhausted on account of either group
housing licences or affordable housing policy 2013 projects or under the
present policy; grant of any further licence under this policy shall be
considered only upto a further limit of 10% of the net planned area under
residential zone of such sector. (i)
The applications for licence received under
this policy should be made in the format as prescribed in the Rule 3 of the Haryana
Development and Regulations of Urban Areas Rules, 1976 and the said Rules shall
be applicable mutatis-mutandis for processing of the application under this
policy. (ii)
The opening window for receipt of licence
applications under this policy shall be 90 days from the notification of this
policy. During this period- (a)
In case, the receipt of licence applications
in a particular sector for area is less than the total area permitted in that
sector under this policy, then all the eligible applications shall be
considered for grant of licence subject to the minimum area norm of 5 acres and
maximum area norm of 15 acres. (b)
In case the receipt of licence applications
in a particular sector for area is more than total area permitted in that
sector under this policy, then: - (i)
Every applicant shall be eligible for minimum
5.00 acres and the balance area shall be allowed to every applicant in
proportion to the balance permitted area viz-a-viz balance applied area. (ii)
However, if all the applications cannot be
accommodated in view of minimum area norms, then the DGTCP may consider all
applications by increasing the permitted area upto 40% of net planned area of
residential sector. If all the applications cannot be considered even within
40% of net planned area, then draw of lots shall be conducted. (iii) Applications shall be entertained on an ongoing basis
till the availability of area in any specific sector and/or any specific
development plan vis-a-vis the area limits prescribed under this policy gets
licenced. (iv)
After receipt of application, complete in all
respects, from an applicant, the decision regarding either issuance of LOI or
return/rejection of licence application shall be conveyed to the applicant
within a period of six months from the receipt of application. (v)
Though the policy does not prescribe any cap
on the allotment rate of plots, it is envisaged that with a regular and
adequate supply of high density residential plotted colonies under this policy,
the market forces shall ensure that the rates of plots are affordable in such
colonies. a.
Max area of plots to be permitted: 150
sqm. b.
Min. and Max. density permitted: 240
to 400 persons per acre (PPA). c.
Max. area allowed under Res. & Comm. Plots: 65%
of the licenced area d. Area
under Commercial Use: Max.
4% of licenced area. e.
Max. FAR on Res. plot of upto 150 sqm: 2.00 f.
Min. width of Internal roads in the colony: 9
metre g.
Minimum Area under organized Open Space: 7.5%
of the licenced area. The
entire area prescribed under organized open space shall preferably be
provided in a single pocket of regular shape. At least one organized open
space pocket, in each colony, shall be of not less than 0.3 acre area. h.
No separate EWS/NPNL category plots shall be provided to eliminate any cross
subsidy component and thus to avoid any adverse impact on the affordability
of plots made available under this policy. i.
Clubbing of residential plots for approval of integrated zoning plan of two
adjoining plots under same ownership shall not be permitted in the colonies
approved under the present policy. j.
The colonizer will transfer 10% area of the licenced colony free of cost to
the Government for provision of community facilities. This will give
flexibility to the Director to workout the requirement of community
infrastructure at sector level and accordingly make provisions. Since the
area will be received in a compact block, it will help in optimal utilization
of the area. k.
Registration of independent floors in plots shall be allowed. l.
The stilt parking shall be allowed. (i)
Allotment of 50% residential plots covering
saleable area (excluding 50% area frozen by the Department) shall be undertaken
in the first phase by the licencee/coloniser. However, the colonizer shall also
carry out development works simultaneously on this area also. It is clarified
that 15% area mortgaged towards IDW shall be part of 50% area frozen by
Department upto completion of IDW in the colony. (ii)
The applicant shall have an option to deposit
the cost of internal development works with the concerned Municipality as per
mutually decided rates. (iii) As a matter of security against any possible
delinquencies in completion of the project, the coloniser shall be required to
mortgage residential plots covering saleable area of not less than 15% of the
total area under all residential plots in lieu of depositing cost of IDW with
concerned municipality, in favour of the Director. (iv)
The applicant shall be allowed to sell the
balance 50% of the saleable area after completion of IDW. (i)
Taking into account the fact that a limited
number of projects shall be allowed under this policy, the licence fees shall
be levied at the following rates: 1.
For medium potential towns: Rs. 1 lakh per
acre 2.
For low potential towns: Rs. 10 thousand per acre (ii)
The scrutiny fees at prescribed rates shall
be levied. (iii)
The Conversion Charges and IDC shall stand
waived off. (iv)
The bank guarantee to the tune of 25% on
account of IDW shall be submitted or the applicant has to mortgage 15% salable
area. (v)
EDC shall be payable at the rate of Rs. 10
Lacs per acre for Medium Potential Zone, Rs. 7.5 Lacs per acre for all the
District Headquarters falling within Low Potential Zone and Rs. 5 Lacs per acre
for all other towns falling within Low Potential Zone. The bank guarantee to
the tune of 25% on account of EDC shall be submitted by the applicant. (i)
The Director may impose any other condition,
as considered necessary, to ensure provision of adequate infrastructure
services to the colony and for effective implementation of this policy. (ii)
The allotment letter and sale-purchase
agreement entered into with the allottees shall also include the parameters
prescribed under this policy to maintain complete transparency in the matter. (iii)
In order to enable effective and expeditious
implementation of this policy to facilitate creation of additional affordable
plotted housing stock in the Low and Medium Potential Towns of the State,
necessary action pertaining to amendment in Act/Rules, development plans will
be undertaken immediately.
AFFORDABLE PLOTTED HOUSING POLICY 2016 DEEN DAYAL JAN
AWAS YOJNA