In
exercise of the powers conferred by Section 69 of the Bangalore Development
Authority Act, 1976 (Karnataka Act 12 of 1976), the Government of Karnataka
hereby makes the following rules further to amend the Bangalore Development
Authority (Allotment of Civic Amenity Sites) Rules, 1989, namely. (1) These rules may be
called the Bangalore Development Authority (Allotment of Civic Amenity Sites)
(Amendment) Rules, 2007. (2) They shall come into
force from the date of their publication in the Official Gazette. In
Rule 8 of the Bangalore Development Authority (Allotment of Civic Amenity
Sites) Rules, 1989 (hereinafter referred to as 'said rules'), after sub-rule
(1), the following proviso shall be inserted, namely "Provided
that the lease amount of a site allotted to the Bangalore Mahanagar Transport
Corporation, for the purpose of constructing a bus depot or a bus stand in the
layouts formed by the authority, shall be the cost of the land plus twenty per
cent thereof towards expenses". In
Rule 10 of the said rules, after item (d), the following proviso shall be
inserted, namely. "Provided
that no interest shall be levied, demanded or collected from Bangalore
Mahanagar Transport Corporation, for the delayed payment of the lease amount or
annual installment upto 120 days".BANGALORE
DEVELOPMENT AUTHORITY (ALLOTMENT OF CIVIC AMENITY SITES) (AMENDMENT) RULES,
2007
PREAMBLE