BAGALKOT TOWN DEVELOPMENT AUTHORITY
(ALLOTMENT OF COMMERCIAL SITES, COMMERCIAL SHOPS AND SITES TO SERVICES SECTOR)
RULES, 2003
PREAMBLE
Whereas,
the draft of the Bagalkot Town Development Authority (Allotment of Industrial
Sites) Rules, 2004 was published as required by Section 69 of the Karnataka
Improvement Boards Act, 1976 (Karnataka Act 11 of 1976), in Notification No. RD
116 REH 2003, dated 4-2-2004 in Part IV-A of the Karnataka Gazette,
Extraordinary, dated 26-2-2004, inviting objections and suggestions from all
persons likely to be affected thereby and notice is hereby given that the said
draft will be taken into consideration after expiry of thirty days from the
date of its publication in the Official Gazette.
And
whereas, the said Gazette was made available to the public on 26-2-2004.
And
whereas, no objections and suggestions received within the period specified
above.
Now,
therefore, in exercise of the powers conferred by Section 69 of the Karnataka
Improvement Boards Act, 1976 (Karnataka Act 11 of 1976), the Government of
Karnataka hereby makes the following rules, namely.
Rule - 1. Title and commencement.
(1)
These rules may be called the Bagalkot
Town Development Authority (Allotment of Commercial Sites, Commercial Shops and
Sites to Services Sector) Rules, 2003.
(2)
They shall come into force from the
date of their publication in the Official Gazette.
Rule - 2. Definitions.
In
these rules unless the context otherwise requires.
(a)
"Appointed day" means the
First day of January, 2002;
(b)
"Allotted" means the Project
affected Business Person to whom the Commercial Site and or a Shop is allotted,
kind also included a Project Affected Services Person to whom a Site is
allotted under these rules;
(c)
"Allotment" means allotment
on rental basis or sale on lease-cum-sale basis, under these rules;
(d)
"City limits of Bagalkot"
means the area of Bagalkot City which falls within 525 metres from Mean Sea
Level (MSL);
(e)
"Commercial Site" means any
site formed in any of the layouts formed in the New Township of Bagalkot and
earmarked for locating a Cinema Theatre, a Hotel or Restaurant, a Shopping
Centre, a Shop, a Market area, and includes sites for locating any business or
commercial enterprises or undertakings, or sites to Services Sector, but does
not include any site earmarked for the location of any factory or any industry
or any site for dwelling purpose;
(f)
"Commercial Shop" means
building constructed by the Authority in various sectors/layouts formed in the
New Township of Bagalkot, which have been earmarked for locating a Hotel or a
Restaurant, a Shopping center, a Shop, a Market area, a Medical Shop and
includes shops for locating any business or commercial enterprises or
undertakings, but does not include any premises or building earmarked for the
location of any factory or any industry or any site for dwelling purposes;
[(g) "New Township of Bagalkot" means the area of
New Township of Bagalkot which falls within the limit of Bagalkot Town
Development Authority;]
(h) "Project
affected Services Person" means a person who used to provide any one or
more of the services to the public, for a stipulated amount, within the City
limits of Bagalkot, whether acquired or notified for acquisition or not, on the
appointed day, and whose said activity is going to be affected by the
submergence of Bagalkot City and includes person who is compelled to shift his
place of work because of submergence and rehabilitation of Bagalkot City, but
does not include any person who owns or runs a factory or any industry or any
dwelling house and the person whom the service site is allotted already
anywhere in the New Township of Bagalkot;
(i) "Project
affected Business Person" means a person, who was actually carrying on or
running a Cinema Theatre, a Hotel or Restaurant, a Shopping Centre, a Shop, a
Commercial activity of any description, within the City limits of Bagalkot,
whether acquired or notified for acquisition or not, and includes person who is
carrying on business or commercial enterprises or undertakings on the appointed
day within the said limits of Bagalkot City, and who are compelled to shift
their business activity because of submergence and rehabilitation of Bagalkot City, but does not include any person who owns or runs a
factory, or any industry or any dwelling house and the person to whom the
commercial site is allotted already, any where in the New Township of Bagalkot;
(j) "Services
Sector"' means and includes those sectors where service is provided to the
public at large and catered to their personal needs, by charging a specified
amount for the services rendered by them.
Rule - 3. Eligibility for Commercial Sites, Shops and Sites to Services Sector.
(1)
A Project affected Services Person or
a Project affected Business Person carrying on a Business or a Service
activity, as the case may be on the Appointed Day within the City limits of
Bagalkot and who intends to carry on a Business or a Service Activity in the
New Township of Bagalkot, is eligible to apply for a single commercial site or
a single commercial shop or a single site earmarked for Services Sectors only,
unless such person has been allotted, already, a commercial site or a shop or a
Service site in the City limits of Bagalkot
Provided
that such person can apply for more than one site or shop if he was running
more than one business activity or carrying on more than one service activity
on the appointed day and intends to run more than one such business activity or
carry on more than one such Service activity in the New Township of Bagalkot.
(2)
A Project affected Business Person or
a Project affected Services Person, is eligible to seek allotment of a site or
a shop of any of the specified sizes, required for his business or Service, on
lease-cum-sale or on Lease basis. Such person shall apply for allotment in
accordance with Rule 6, indicating the nature and the place of business or
service, he was carrying on in the city limits of Bagalkot, and further should
produce requisite documents to substantiate the fact that he was carrying on
the said business or service at the said place, on the appointed day.
(3)
The applicant shall not be eligible
for allotment of site exceeding double the size of the site held by him in the
city limits of Bagalkot.
(4)
The allotment of sites would be one
unit per Project affected Services Person and not according to the ownership,
individual, joint or partnership of the site in the area affected by the
submergence of Bagalkot City.
(5)
The allotment under these rules shall
be one time only irrespective of the acquisition of the allotted site in
future.
(6)
The allotments of the sites and the
shops would be on first come first served basis or by draw of lots, subject to
availability.
(7)
A Project affected Business Person or
a Project affected Services Person, as the case may be, is entitled to one site
or one shop only:
Provided
that in appropriate cases where eligibility is proved, the authority is
empowered to allot more than one site or shop, in accordance with this rule.
(8)
The owner of a building or a site in
the Old City, on which a business or a service activity/as the case may be, was
being carried on and which had been let out, is also eligible to apply for a
Commercial or a Service Site or a shop, subject to the condition that he
requires the said site or shop for business or service purposes only, as the
case may be, and he intends a start a business or service activity thereon.
Such person shall indicate the nature of business or service, as the case may
be, that he intends to start, and shall apply along with documents showing that
he had let out a premises owned by him for a business or service activity, but
he is entitled to one site or shop only comprised in Category 'A' or 'B' of
sites or Categories T to VIII' of shops.
Rule - 4. Allotment of Commercial and Service Sites.
[The Commercial and Service Sites and the rates per square
meter shall be as follows, namely.
|
Category
|
Dimension of site in meters
|
Square area in meters
|
Rate per square meter in Rs.
|
Rates for each category
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
Category A
|
3.00 x 4.5
|
13.5
|
269.00
|
Rs. 269.00 per sq. mtr.
|
|
Category B
|
4.5 x 6.0
|
27.0
|
269.00
|
Rs. 269.00 per sq. mtr.
|
|
Category C
|
6.00 x 9.00
|
54.0
|
377.00
|
Shall be allotted at the rate of Rs. 377.00 per sq. mtr. for area that
is in excess of the comprised in Category B
|
|
Category D
|
6.00 x 15.0
|
90.0
|
484.00
|
Shall be allotted at the rate of Rs. 484.00 per sq. mtr. for the area
that is in excess of the area comprised in Categories B and C, but for the
area comprised in Categories B and C, rates as specified for the respective
categories are applicable
|
|
Category E
|
9.00 x 18.00
|
162.0
|
538.00
|
Shall be allotted at the rate of Rs. 538.00 per sq. mtr. for the area
that is in excess of the areas comprised in Categories B, C and D, but for
the area comprised in Categories B, C and D rates as specified for the
respective categories are applicable
|
|
Category F
|
9.00 x 27.00
|
243.0
|
592.00
|
Shall be allotted at the rate of Rs. 592.00 per sq. mtr. for the area
that is in excess of the areas comprised in Categories B, C, D and E but for
the area comprised in Categories B, C, D and E rates as specified, for the
respective categories are applicable]
|
Rule - 5. Categories of Commercial Shops and Service Shops.
(1)
The categories of commercial shops and
service shops, their carpet area for allotment under these rules shall be as
follows, namely.
|
|
Category
|
Carpet Area (in Sq. Mtrs.)
|
|
1.
|
I
|
7.45
|
|
2.
|
II
|
9.00
|
|
3.
|
III
|
10.31
|
|
4.
|
IV
|
10.49
|
|
5.
|
V
|
10.50
|
|
6.
|
VI
|
10.53
|
|
7.
|
VII
|
10.72
|
|
8.
|
VIII
|
10.93
|
|
9.
|
IX
|
13.97
|
|
10.
|
X
|
18.56
|
|
11.
|
XI
|
18.35
|
|
12.
|
XII
|
123.59
|
|
|
Total
|
290
|
(2)
The authority may notify from time to
time the value of the Commercial Shops based on the cost of the shop.
(3)
The authority shall allot Commercial Shops
on lease-cum-sale basis only.
Rule - 6. Procedure for Allotment of Commercial and Services Sites and Shops.
(1)
Whenever the Authority has formed
layouts and constructed shops thereon in the New Township of Bagalkot and has
earmarked the said sites and shops for commercial or service purposes, the
authority shall notify the sites and shops available for allotment with due
publicity and invite Project affected Business Person or Project affected
Services Persons, or both, to apply.
(2)
The notification issued under sub-rule
(1) shall contain the following details, namely.
(a)
the day on which the filing of
applications is to be commenced and the last day of filing such applications;
(b)
the day on which the allotment will
take place;
(c)
the manner in which the result of the
allotment will be intimated to the allottee;
(d)
the amount of registration fee to be
paid along with the application;
(e)
the time and date for payment of
consideration amount, in case of sale;
(f)
the documents to be filed showing the
eligibility of the applicant to apply for site or shop.
(3)
The Project affected Business Person
or Services Person is required to apply in Form I, for allotment of a
commercial or service site or shop, as the case may be, indicating the category
that he intends to apply.
(4)
The application for allotment shall be
filed along with documents showing the eligibility of the applicant for
allotment, and may be filed in the office of the authority or be sent by
Registered Post Acknowledgement Due, so as to reach the office of the authority
before time on the last date fixed for receipt of applications. Applications
reached beyond the prescribed time and date, or which are defective or
incorrect or which are filed without the requisite documents, are liable to be
rejected by the authority, and the decision of the authority, in this regard,
is final.
(5)
Each application for allotment of site
shall be filed along with the registration fee of Rs. 500/- in case of site
comprised in Categories 'A' and 'B', Rs. 750/- in case of site in Category 'C',
Rs. 1,000/- in case of site in Category 'D', Rs. 1,500/- in case of site in
Category 'E', Rs. 2,000/- in case of site in Category 'F' and Rs. 5,000/- in
case of a site bigger than the site in Category 'F'.
(6)
Each application for allotment of shop
shall be filed along with the registration fee of Rs. 2,000/- in case of shops
comprised in Category 'I", Rs. 3,000/- in case of shops in Category 'II',
Rs. 4,000/- in case of shops in Categories 'III to VIII', Rs. 5,000/- in case
of shops in Category 'IX', Rs. 6,000/- in case of shops in Categories 'X and
XI' and Rs. 20,000/- in case of a shops or Hotels in Category 'XII'.
(7)
Application by a Project affected
Business Person or a Project affected Services Person, as the case may be,
applying for more than one site or shop, shall accompany necessary documents
showing that he was carrying on more than one business or service activity, on
the appointed day, but he has to pay a separate registration fee for each site
or shop.
(8)
After the draw of lots on the prescribed
day, the authority shall inform in Form II, the concerned allottee about the
allotment in his favour and further inform him the date before which he has to
pay the consideration amount and execute the agreement.
Rule - 7. Conditions for allotment of commercial and service sites.
The
allotment of the Commercial or service sites are subject to the following
conditions, namely.
(a)
The allottee shall, within a period of
30 days from the date of receipt of allotment letter, pay to the authority the
entire site value, after deducting the registration fee. If the entire amount
is not paid within the said period of 30 days, the registration fee shall be
forfeited and the allotment shall be cancelled without any further intimation
in this regard.
(b)
After the payment stipulated under
clause (a) above is made, the authority shall call upon the allottee to execute
a lease-cum-sale agreement in the prescribed form, the duration of which shall
be for a period of 10 years, after the execution of such agreement by the allottee.
If the agreement is not executed within 45 days from the date on which the
authority has called upon the allottee to execute the agreement, the allotment
shall stand cancelled and the amount paid by the allottee, after deducting such
expenses as has been incurred by the authority, shall be refunded to him.
(c)
Until the site or the shop is conveyed
to the allottee, the amount paid by the allottee for the purchase of the site
or shop, shall be held by the Authority as a security deposit for a period not
exceeding 45 days for the due performance of the terms and conditions of the
allotment and the execution of lease or lease-cum-sale agreement entered into
between the authority and the allottee.
(d)
With effect from the date of taking
possession of the site or shop as the case may be, the allottee, or his heirs,
or his successors shall be liable to pay all taxes, fees and cess etc., legally
payable in respect of the site or shop.
(e)
If the particulars furnished by the
applicant in the prescribed form for the allotment of site or shop, are found
to be incorrect or false, the value of the site or shop deposited by the
allottee shall be forfeited and the allotment shall be cancelled by the
authority.
(f)
The construction of shops over the
allotted sites shall be made by the allottee himself subject to the condition
that the plan is to be approved by the authority and the Chamber of Commerce of
Bagalkot.
(g)
The allottee shall complete the
construction of the shop within a period of 6 months from the date of taking
possession of the site, failing which the allotment in his favour is liable to
cancelled without any amount being refunded to him.
(h)
The expenses on account of stamp duty,
registration fees and any other incidental charges in respect of the conveyance
shall be borne by the allottee.
Rule - 8. Conditions for allotment of Commercial Shops.
The
allotment of Commercial Shops are subject to the following conditions, namely.
(a)
The allottee shall, within a period of
30 days from the date of receipt of allotment letter, pay to the authority the
entire shop value, in the case of sale of shop on lease-cum-sale basis, after
deducting the registration fee. If the entire amount is not paid within the
said period of 30 days, the registration fee shall be forfeited and the allotment
shall be cancelled without any further intimations in this regard.
(b)
After the payment stipulated under
clause (a) above is made, the Authority shall call upon the allottee to execute
a lease-cum-sale agreement in the prescribed form, the duration of which shall
be for a period of 10 years, after the execution of such agreement by the
allottee. If the agreement is not executed within 45 days from the date on
which the authority has called upon the allottee to execute the agreement, the
allotment shall stand cancelled and the amount paid by the allottee, after
deducting such expenditure as has been incurred by the authority, shall be
refunded to him.
(c)
Until the shop is conveyed to the
allottee, the amount paid by the allottee for the purchase of shop, shall be
held by the authority as a security deposit for a period not exceeding 45 days
for the due performance of the terms and conditions of the allotment and the
execution of lease and lease-cum-sale agreement entered into between the
authority and the allottee.
(d)
With effect from the date of taking
possession of the shop, the allottee or his heirs, or his successors shall be
liable to pay all taxes, fees and cess etc., legally payable in respect of the
shop.
(e)
If the particulars furnished by the
applicant in the prescribed form for the allotment of shop, are found to be
incorrect or false, the shop value deposited by the allottee shall be forfeited
and the allotment of shop shall be cancelled by the Authority.
(f)
In the case of allotment of shops on
lease basis, the above rules are applicable with necessary changes.
(g)
The expenses on account of stamp duty,
registration fees and any other incidental charges in respect of the conveyance
shall be borne by the allottee.
Rule - 9. Powers vested in the authority.
(1)
The authority is empowered to allot a
site with an area bigger than the one comprised in Category 'F', in accordance
with these rules.
(2)
The authority may allot the site of
any dimension irrespective of the dimension applied by the applicant and the
decision of the authority in this regard shall be final.
(3)
The rate specified in these rules
shall be valid for a period of three years from the date of commencement of
these rules and are subject to revision after the said period of three years.
(4)
The authority has the right to confirm
any transaction of lease or lease-cum-sale. The authority has also the right to
cancel any such transaction after recording its reasons. When such transaction
is cancelled the amount received from the allottee as deposit shall be refunded
to him without interest
Provided
that the authority shall not cancel the said transaction after the allottee has
completed construction or has started business.
Rule - 10. Restrictions and conditions on the sale of sites and shops.
(1)
The conveyance of the sites and shops
in favour of the allottee, hereinafter referred to as the purchaser, shall be
subject to the following restrictions, conditions and limitations, namely.
(a)
The allottee shall execute an
agreement in Form III.
(b)
The purchaser shall not alienate the
site or the shop, as the case may be, to any other person within a period of 10
years from the date of conveyance.
(c)
The allottee shall construct the shop
and run the business himself or through his family members within 12 months of
taking possession of the site, and commence business within 3 months from the
date of the completion of construction of the shop and he shall not allow or
permit any third party either to occupy the site and to construct the shop or
to run the business over there. These rules apply mutatis mutandis to an
allottee under the Services Sector and to an allottee of a Commercial Shop.
(d)
In the event of the purchaser
committing breach of any of the conditions, the authority shall, at any time
after giving the purchaser a reasonable notice, resume the site or shop, free
from all encumbrances.
Explanation.
In these rules the reference to the authority shall be deemed to include
reference to the Chief Engineer or any subordinate officer of B.T.D.A.,
Bagalkot, authorised by the authority by a General Resolution, to exercise any
power vested in the authority.
(e)
Notwithstanding anything contained in
sub-rules (a) and (b) above, but without prejudice to the provisions of Rule 9,
a purchaser on lease-cum-sale basis may where for reasons beyond his control,
he was unable to occupy and run the business in the allotted site or shop, by
reason of his insolvency or any other cause, and it has become necessary for
him to sell the site or the shop, the authority, apply to the authority and the
authority shall with the previous approval of the Government.
(i)
require him to surrender the site or
shop, in its favour; or
(ii)
permit him to sell the site or shop:
Provided
that if the allottee desires to surrender the site or shop, the authority shall
pay back to the allottee, the value of the allotted site or shop, paid by the
allottee, and where the authority permits the allottee to sell the site or
shop, the purchaser shall pay to the authority a sum equal to the amount of
interest at 12% p.a., on the allotted value of the site or shop.
(f)
The rules contained in clause (d)
above apply, mutatis mutandis, to a purchaser of services site and a commercial
shop.
Rule - 11. Voluntary Surrender.
(1)
The allottee is at liberty, at any
time after the allotment, to surrender the site or shop, allotted to him by the
authority. Upon such surrender, the authority shall refund all the amount paid
by the purchaser in respect of the allotment of site or shop, except the
registration fee.
(2)
If the authority is unable to allot
sites or shops to all the eligible applicants, then the entire Registration Fee
paid by the unsuccessful applicant shall be refunded to him without interest.
(3)
If an allottee is for any reason
unable to carry out the business or as the case may be the service or where
within the period of lease the allottee dies and his legal representatives are
unable to continue the said business or service, the allottee or as the case
may be the legal representatives may after obtaining approval in writing of the
authority sub-lease it to any other person for the purpose of carrying on any
business or service activity :and such sub-lessee is bound by the rules under
which the site or the shop is allotted to the allottee.