In exercise of the
powers conferred by [1][sub-section
(1) and] clauses (a), (b), (c), (d), (e), (f), (g), (h) [2][(i)
and (j)] of sub-section (2) of section 63 of the Maharashtra Industrial
Development Act, 1961 (Mah. III of 1962), and of all other powers enabling it
in this behalf, the Government of Maharashtra hereby makes the following rules,
namely CHAPTER I PRELIMINARY These rules may be called the Maharashtra
Industrial Development Rules, 1962. In these rules, unless the context otherwise
requires- (a)
the
Act means the Maharashtra Industrial Development Act, 1961; (b)
Chief
Executive Officer means the officer appointed by the State Government as the
Chief Executive Officer of the Corporation under sub-section (1) of section 12; (c)
Chief
Accounts Officer means the officer appointed by the State Government as the
Chief Accounts Officer of the Corporation under sub-section (1) of section 12; (d)
Form
means a form appended to these rules; (e)
non-official
member means a member of the Corporation nominated under clauses (b), (c) or
(d) of sub-section (1) of section 4; (f)
regulations
means the regulations made by the Corporation under section 64: (g)
section
means a section of the Act. CHAPTER II REMUNERATION OF
MEMBERS OF THE CORPORATION (1) A non-official
member shall be entitled to an allowance of Rs. 40 for every day on which he
attends a meeting of the Corporation or any of its Committees. [3][(2) An official
member nominated under clause (a) of sub-section (1) of section 4 shall, if he
is a whole time member, be entitled to draw the same salary and allowances
which he was getting under Government immediately before such nomination. If
such official members is a part-time member, he shall not be entitled to draw
any salary or allowances except travelling and daily allowances provided for in
rule 4.] (1)
The
non-official members shall be entitled to travelling allowances admissible to a
Government Officer of the first grade under the Bombay Civil Service Rules : Provided that, the Chairman, and with the
permission of the Chairman a non-official member, may in the discharge of his
duty, travel - (i)
by
the highest class of accommodation available, including air-conditioned
accommodation, or (ii)
by
air. (2)
The
official members shall be eligible to draw such travelling and daily allowances
as may be admissible to them under the rules governing such members : Provided that, an official member shall not
draw travelling or daily allowance from the Corporation if for the same journey
or for the same halt he has drawn travelling or daily allowance, as the case
may be, from Government treasury in another capacity. (3)
A
bill for travelling allowance, daily allowance or conveyance allowance, as the
case may be, claimed under this rule shall be counter-signed, when such
allowance is claimed by - (a)
the
Chairman, by the Chairman himself, (b)
the
Vice-Chairman or by a non-official member, by the Chairman or the
Vice-Chairman, and (c)
an
official member, by the official member himself, before such bill is submitted
for audit and payment. CHAPTER III CONDITIONS OF
APPOINTMENT AND SERVICE AND SCALES OF PAY OF CHIEF EXECUTIVE OFFICER AND CHIEF
ACCOUNTS OFFICER The Chief Executive Officer and the Chief
Accounts Officer shall be appointed by the State Government on such pay as may
be fixed by that Government in the following scales of pay and allowances,
namely :- (a)
Chief
Executive, Officer - Scale of Pay - [4][Rs.
5,900-200-6,700]. (b)
Chief
Accounts Officer - [5][Scale
of Pay - Rs. 2,000-125/2-2,250]. (c)
Dearness
Allowance.- As admissible according to the rates prescribed by the State
Government for its officers [6][in
the corresponding scale]. (1)
The
Chief Executive Officer and the Chief Accounts Officer shall be entitled to
travelling allowances for the journeys performed in the service of the
Corporation on the scale provided for Grade I Officers of the State Government. (2)
Notwithstanding
anything contained in sub-rule (1), the Chief Executive Officer shall, whether
he is a Government servant deputed on foreign service conditions or not and
irrespective of the pay drawn by him, in the case of journeys on tour including
various types of journeys for which travelling allowance is admissible as for
the journey on tour, be entitled to travel by air : Provided that, such concession shall not be
admissible to him for journeys on transfer and similar types of [7][journeys]
and, in the case of any types of journeys, to the members of his family. (3)
A
bill for travelling allowance, daily allowance or conveyance allowance, as the
case may be, claimed by the Chief Executive Officer or the Chief Accounts
Officer shall be countersigned by the Chief Executive Officer. The Chief Executive Officer or the Chief
Accounts Officer who - (a)
is
a Government servant deputed on foreign service conditions to the Corporation
shall, so long as he remains in Government service, be entitled to leave and
leave salary under the rules applicable to him as such Government servant; and (b)
is
not a Government servant, or being in Government service has subsequently
ceased to be in such service, shall be entitled to leave and leave salary which
may be admissible to other officers of the Corporation under the Regulations. The Chief Executive Officer or the Chief
Accounts Officer who - (a)
is
a Government servant deputed on foreign service conditions to the Corporation
and who has been admitted to the provident fund maintained by Government shall
so long as he is in Government service, be entitled to continue to subscribe to
the said fund upon the same terms and conditions and, subject to the same
rules, as apply to Government servants; and (b)
is
not a Government servant, or being in Government service, has ceased to be in
Government service, shall be entitled to the benefit of the provident fund of
the Corporation maintained under the Regulations. Except as otherwise expressly provided in the
terms of a contract in any individual case, the State Government may terminate
the service of the Chief Executive Officer or the Chief Accounts Officer, who
is not a Government servant deputed on foreign service conditions to the
Corporation or being a Government servant has ceased to be in Government
service, by giving him three months notice or in lieu of such notice an amount
equal to three months pay. Except as otherwise expressly provided by the
terms of a contract in any individual case, the Chief Executive Officer or the
Chief Accounts Officer, who is not a Government servant deputed on foreign
service conditions to the Corporation, or being a Government servant has ceased
to be in Government service, may resign his office by giving three months
notice in writing to the State Government ; Provided that, if the State Government so
directs before the expiry of the aforesaid period of three months, the Chief
Executive Officer or the Chief Accounts Officer, as the case may be, giving
such notice, shall not vacate his office after the period of three months until
such time as he is relieved thereof. The Chief Executive Officer or the Chief
Accounts Officer, who - (a)
is
a Government servant deputed on foreign service conditions to the Corporation,
so long as he is in Government service, on the recommendation of the
Corporation shall be subject to disciplinary action by the Government according
to the rules applicable to its officers; and (b)
is
not a Government servant, or being a Government servant has ceased to be in
Government service, shall be subject to disciplinary action by the Corporation
with the approval of Government according to the Regulations applicable to
other officers of the Corporation. All other matters relating to the conditions
of service of the Chief Executive Officer or the Chief Accounts Officer, who (a)
is
a Government servant deputed on foreign service conditions to the Corporation,
shall, be regulated in accordance with the provisions of the Bombay Civil
Service Rules; and (b)
is
not a Government servant, or being a Government servant has ceased to be in
Government service, shall be regulated with the approval of Government in
accordance with the provisions of the Regulations applicable to other officers
of the Corporation Notwithstanding anything contained in these
rules, the State Government may [8][determine]
any other conditions of appointment, service or scales of pay for the Chief
Executive Officer or the Chief Accounts Officer, who is a Government servant
deputed on foreign service conditions. CHAPTER IV FINANCE OF THE
CORPORATION Except as otherwise directed by Government,
all monies forming part of the fund of the Corporation shall be kept in current
or deposit. account with the State Bank of India or the Reserve Bank of India
or in any Schedule Bank or invested in such securities as may be approved by
the State Government : Provided that, the Corporation may keep on
hand such sums not exceeding Rs. 10,000 as the Corporation may consider
necessary. The Corporation may, for the purpose of
meeting any current expenditure properly chargeable to revenue, borrow by way
of temporary loan or over-draft from any bank or otherwise, such sums as it may
require, on such terms and conditions as the Corporation thinks fit. The amount
so borrowed, together with the interest thereon, shall be repaid from current
revenues within a period of twelve months from the date of the temporary
borrowing [9][or
within such extended period as the State Government may allow.] The Corporation may borrow money and mortgage
or charge its undertaking and property (including its revenues) or any part
thereof and issue debentures, debenture stock, notes and other securities
whether outright or as security for any debt, liability or obligation of the
Corporation or of any third party; provided that the aggregate amount for the
time being remaining undischarged of money borrowed or secured as aforesaid by
the Corporation exclusive of the temporary loans as aforesaid shall not at any
time, without the previous consent of the State Government exceed the sum of
Rs. 25,00,000. Nothing herein contained shall require a bona
fide lender to the Corporation to ascertain if the limits herein prescribed
have been or are about to be exceeded. Every bond, obligation, debenture or other
security issued by the Corporation for raising money or for securing money
borrowed by or due from the Corporation shall be by a deed under the common
seal of the Corporation and signed autographically by the Chief Executive
Officer or any other officer authorised by the Corporation in that behalf. A register of bonds, debentures and other
securities shall be kept by the Corporation in which shall be entered the
number and date of every such bond, debenture or other security and the sum
secured thereby and the names of the parties thereto (if any) with their proper
addresses and all other necessary particulars thereof. The Corporation may from time to time issue
instructions for controlling the transfer of any bond, debenture or other
security as it may deem expedient, provided that no such instructions shall
affect the holder or transferee of any bond, debenture or other security unless
distinct notice of such instruction shall appear thereon. The Corporation may, for the purpose of
securing the payment of any such bonds, debentures or other securities as
aforesaid, or the payment with interest of any money so borrowed as aforesaid
or payable under any contract or otherwise, make and carry into effect any
arrangement which the Corporation may deem expedient by assigning or conveying
any property of the Corporation, including its revenues, to trustees. Unless otherwise resolved by the Corporation
in a general meeting, any debentures which may be issued by the Corporation may
be so framed that the principal money and interest thereby secured shall be
payable to the bearer and free from any equities between the Corporation and
the persons to whom the same may be issued. Where the Corporation proposes to borrow
money on the guarantee of the State Government as provided in sub-section (2)
of section 22, the Corporation shall furnish to the State Government all such
particulars of the amount, purpose, nature and circumstances of the proposed
borrowing and the amount of outstanding loans and such other information as the
State Government may require. No security shall be issued or granted as a
security in respect of which the payment of the principal and interest is
guaranteed by the State Government, until the amount, price, rate of interest,
date and method of issue of such security, the arrangements for the application
of the proceeds of the issue and for the repayment of the proceeds have been
previously approved by the State Government and no variation of any such
arrangements shall be made without the like approval of the State Government. CHAPTER V ANNUAL FINANCIAL
STATEMENT AND OTHER STATEMENTS AND REPORTS TO BE FURNISHED BY THE CORPORATION
AND MANNER OF MAINTAINING ACCOUNTS (1)
The
Corporation shall submit to the State Government for approval before the 1st
day of February of each year the annual financial statement and programme of
work for the succeeding financial year. (2)
The
annual financial statement and the supplementary financial statement, if any,
shall be in Form A, and the programme of work in Form B. (3)
[10][***] (4)
The
Corporation shall also forward to the State Government with its programme of
work, a note giving history and description of each scheme including inter alia
the progress made, expenditure incurred and receipts accrued in the previous
years in respect of continuing schemes. The note shall, in particular, bring
out the financial implications of each scheme. (1)
The
accounts of the Corporation shall be prepared and maintained in accordance with
the Public Works Account Code, Bombay. (2)
The
annual statement of accounts to be submitted to the State Government under
sub-section (3) of section 27 shall be in [11][Form
C]. NOTIFICATIONS No. IDC. 2190/(14670)/IND-14, dated 4th May,
1990 (M.G.G., Pt. IV-B, p. 537).-In exercise of the powers conferred by rule
25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra
hereby specially appoints the Sub-Divisional Officer, Bhiwandi Division,
Bhiwandi, District Thane, to exercise the powers of the Government under
section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC. 2190/(12724)/IND-14, dated 16th May,
1990 (M.G.G., Pt. IV-B, p. 569).-In exercise of the powers conferred by rule
25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra
hereby specially appoints the Sub-Divisional Officer, Dahanu Division, Dahanu,
District Thane to exercise the powers of the Government under section 32,
sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial
Development Act, 1961 (Mah. III of 1962). No. IDC. 2190/(14671)/IND-14, dated 22nd
June, 1990 (M.G.G., Pt. IV-B, p. 732).- In exercise of the powers conferred by
rule 25 of the Maharashtra Industrial Rules, 1962, the Government of
Maharashtra hereby specially appoints the Sub-Divisional Officer, Nandurbar
Division, Nandurbar District Dhule to exercise the powers of the Government
under section 32, sub-section (2) of the section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC. 2190/(14733)/IND-14, dated 28th
June, 1990 (M.G.G., Pt. IV-B, p. 749).-In exercise of the powers conferred by rule
25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra,
hereby specially appoints the Sub-Divisional Officer, Aheri, Division Aheri,
District Gadchiroli to exercise the power of the Government under section 32,
sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial
Development Act, 1961 (Mah. III of 1962). (1)
The
Corporation shall within three months of the date of closing of each year
submit to the State Government an annual report. (2)
The
report shall contain inter alia particulars regarding the - (a)
industrial
areas/estates entrusted to the Corporation by the State Government; (b)
programme
of work for the year under report; (c)
progress
of work during the year with particular reference to the - (i)
land
acquired, (ii)
development
carried out, (iii)
amenities
provided, (iv)
industries
established in the industrial areas/estates, and (v)
details
of any other activities entrusted to and undertaken by the Corporation under
and in accordance with the Act; (d)
finance
for Corporation; (e)
changes,
if any, in the constitution of the Corporation; (f)
establishment
under the Corporation and administration of its business; (g)
directions
given by the State Government to the Corporation and their compliance; (h)
[12][***] (i)
[13][***] (3)
[14][The Corporation
shall also submit to the State Government in April, July, October and January
of each year, a progress report based on its working and accounts upto the end
of the quarter immediately preceding the months aforesaid.] CHAPTER VI MISCELLANEOUS The Collector shall
dispose of cases referred to him under sub-section (3) of section 33 within one
year from the date on which they are referred to him, [15][or
not later than such further period not exceeding twelve months, as the State
Government may, in any case or class of cases, allow]. (1) The powers of the
State Government under section 32, sub-section (2) of sections 33, 36 and 38 of
the Act to acquire land and determine compensation by mutual agreement shall be
exercised by the Collectors and Divisional Commissioners within their
respective jurisdiction. (2) The powers of the
State Government to determine rates of compensation to be paid to land owners
in cases of acquisition through negotiation and mutual agreement shall be
exercised as follows: (a) by Collectors within
their respective jurisdiction upto Rs. 50,000 per hectare; (b) by Divisional
Commissioners within their respective jurisdiction from Rs. 50,001 to Rs.
1,00,000 per hectare : Proviso.- Provided
further that, the State Government may specially appoint Assistant and Deputy
Collectors within their respective jurisdiction and any other officer not below
the rank of Deputy Collector, to exercise the powers of the State Government
under sections 32, 36 and 38 of the Act in that behalf.][16] NOTIFICATIONS G. N., I. E. & L.
D., No. IDC. 2174/33002/IND-2, dated 29th October, 1975 (M. G., Pt. IV-B,
p. 1104) In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Chiplun Division, Chiplun, to exercise the powers of the Government under
section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). G. N., I. E. & L.
D., No. IDC. 2171/54-IND-2, dated 29th October, 1975 (M. G., Pt. IV-B, p. 1112) In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Dahanu to exercise the powers of the Government under
section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). G. N., I. E. & L.
D., No. IDC. 2175/577/IND-2, dated 1st November, 1975 (M. G., Pt. IV-B, p.
1116) In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Sawantwadi, to exercise the powers of the Government
under section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). G. N., I. E. & L.
D., No. IDC. 2073/78/39039-IND-2, dated 14th November, 1975 (M. G., Pt. IV-B,
p. 1200) In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra hereby specially appoints the Special Land
Acquisition Officer, Sholapur, district Sholapur, to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). G. N., I. E. & L.
D., No. IDC. 2175/25830-(303)/IND-I4, dated 31st January, 1977 (M. G., Pt.
IV-B, p. 199) In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Osmanabad, to exercise the powers of the Government
under section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). G. N., I. E. & L.
D., No. IDC. 2176/101519/(401)/IND-14, dated 17th February, 1977 (M. G., Pt.
IV-B, p. 187) In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra . hereby specially appoints the
Sub-Divisional Officer, Savner Sub-Division, Savner, district Nagpur, to
exercise the powers of the Government under section 32, sub-section (2) of
section 33, sections 36 and 38 of the Maharashtra Industrial Development Act,
1961 (Mah. III of 1962). G. N., I. E. & I.
D., No. IDC. 2177/76609-(983)-IND-14, dated 15th July, 1978 (M. G., Pt. IV-B,
p. 847) In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra hereby specially appoints the Special Land
Acquisition Officer-I, Kulaba, Alibag, to exercise the powers of the Government
under section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2180/(2820)/IND-14, dated 16th January, 1981 (M.G.G., Pt. IV-B, p. 109).-In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Bhandara, to exercise the powers of the Government
under section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2179/3362/(2308)/IND-14, dated 16th December, 1982 (M.G.G., Pt. IV-B, p. 27).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962 the Government of Maharashtra hereby specially appoints the Special
Divisional Officer, Mulkapur, District Buldhana, to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2184/(6560)/IND-14, dated 26th July, 1984 (M.G.G., Pt. IV-B, , p, 981).-Whereas, by
Government Notification, by rule 28 of the Maharashtra Industrial Rules, 1962,
the Government of Maharashtra hereby specially appoints, the Special Land
Acquisition Officer, Minor Irrigation, Raigad, to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36
and 38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2185/(8014J/IND-14, dated 29th January, 1986 (M.G.G., Pt. IV-B, p. 248).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Katol Division, Katol, District Nagpur, to exercise the
powers of the Government under section 32, sub-section (2) of section 33,
sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Mah.
III of 1962). No. IDC.
2185/(8046)/IND-14, dated 29th January, 1986 (M.G.G., Pt. IV-B, p. 248).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Deglur, District Nanded to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2184/(6906)/IND. 14, dated 30th May, 1986 (M.G.G., Pt. IV-B, p. 450).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Gadchiroli Division, Gadchiroli, to exercise the powers
of the Government under section 32, sub-section (2) of section 33, sections 36
and 38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2186/(9036)/IND-14, dated 30th May, 1986 (M.G.G., Pt. IV-B, p. 450).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Parner Division, Ahmednagar to exercise the powers of
the Government under section 32, sub-section (2) of section 33, sections 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2186/(9397)/IND-14, dated 18th July, 1986 (M.G.G., Pt. IV-B, p. 539).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962 the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Hingoli Division, Hingoli, to exercise the powers of
the Government under section 32, sub-section (2) of section 33, sections 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC. 2186/(9139)/IND-14,
dated 19th November, 1986(M.G.G., Pt. IV-B, p. 1132).- In exercise of
the powers conferred by rule 28 and the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Udgir Sub-Division, Udgir, District Latur, to exercise
the power of the Government under section 32, sub-section (2) of section 33,
sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Mah.
III of 1962). No. IDC.
2186/(9204)/IND'14, dated 19th November, 1986 (M.G.G., Pt. IV-B, p. 1132).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962 the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Khanapur Division, Khanapur, District Sangli, to
exercise the powers of the Government under section 32, sub-section (2) of
section 33, sections 36 and 38 of the Maharashtra Industrial Development Act,
1961 (Mah. II of 1962). No. IDC.
2186/(9144)/IND-14.- In
exercise of the powers conferred by rule 28 of the Maharashtra Industrial
Development Rules, 1962 the Government of Maharashtra hereby specially appoints
the Sub-Divisional Officer, Rahuri District Ahmednagar, to exercise the powers
of the Government under section 32, sub-section (2) of section 33, sections 36
and 38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2184/(6906)/IND-14, dated 9th February, 1987 (M. G. G.. Pt. IV-B, , p. 270).- In exercise of
the powers conferred by rule 28, and the Maharashtra Industrial Development
Rules, 1962 the Government of Maharashtra hereby specially appoints the Special
Land Acquisition Officer (General) Gadchiroli, to exercise the powers of the
Government under section 32, sub-section (2) of section 33, section 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2186/(9354)/IND-14, dated 9th March, 1987 (M. G. G Pt. IV-B, p. 397).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962 the Government of Maharashtra hereby specially appoints the Special
Land Acquisition Officer (B & I. P.) No. (1) Bhandara, District Bhandara,
to exercise the powers of the Government under section 32, sub-section (2) of
section 33, sections 36 and 38 of Maharashtra Industrial Development Act, 1961
(Mah. III of 1962). No. IDC.
2187/(9995)/IND-14, dated 4th January, 1988 (M. G. G., Pt. IV-B, p. 113)- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Special Land Acquisition Officer, No. (6), Kolhapur, to exercise the powers of
the Government under section 32, sub-section (2) of section 33, sections 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2187/(10514)/IND-14, dated 8th June, 1988 (M.G.G., Pt. IV-B, p. 527).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Special Land Acquisition Officer, No. 1, Sholapur to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2184/(6902)/IND-14, dated 9th June, 1988 (M.G.G., Pt. IV-B, p. 551).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional
Officer, Arvi, District Wardha, to exercise the powers of the Government under
section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2188/(11426J/IND-14, dated 7th October, 1988 (M.G.G., Pt. IV-B, p. 929).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Baramati Division, Baramati to exercise the powers of
the Government under section 32, sub-section (2) of section 33, sections 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC. 2189/(1401
D/IND-14, dated 17th September, 1990.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Madha Division, Madha, district Solapur to exercise the powers of the Government
under section 32, sub-section (2) of section 33 sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 27.9.1990, p. 1406. No. IDC.
2190/(14709)/IND-14, dated 17th January, 1991.- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Ratnagiri Division Ratnagiri, District Ratnagiri to
exercise the powers of the State Government under section 32 sub-section (2) of
section 33, sections 36 and 38 of the Maharashtra Industrial Development Act,
1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 30.1.1992 p. 125. No. IDC.
2189/(14469)/IND-14, dated 17th January, 1992.- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Chandrapur, Division Chandrapur, District Chandrapur,
to exercise the powers of the Government under section 32 sub-section (2) of
section 33, sections 36 and 38 of the Maharashtra Industrial Development Act,
1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 30.1.1992 p. 132. No. IDC.
2189/(14468)/IND-14, dated 16th March, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Dhule, to exercise the powers of the Government under section 32 sub-section
(2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development
Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 2.4.1992 p. 515. No. IDC.
2189/(14508)/IND-14, dated 18th March, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Akola Division, Akola, District Akola, to exercise the powers of the State
Government under section 32 sub- section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 2.4.1992 p. 514. No. IDC.
2189/(12191)/IND-14, dated 18th April, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Nagar, Division Nagar, District Ahmednagar to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 30.4.1992 p. 541. No. IDC.
2190/(14670)/IND-14, dated 18th April, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Jawar Division, Jawar, District Thane, to exercise the powers of the Government
under section 32, sub-section (2) of section 33, sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 7.5.1992, p. 547. No. IDC.
2192/(16905)/IND-14, dated 7th May, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Sakoli, Division Sakoli, District Bhandara, to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 28.5.1992, p. 595. No. IDC.
2191/(16597)/IND-14, dated 15th June, 1992 (M.G.G., IV-B, p. 892).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Bhor Division, Bhor, District Pune to exercise the
powers of the Government under section 32, sub-section,. (2) of section 33,
sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Mah.
III of 1962). No. IDC.
2189/(12050)/IND-14, dated 26th June, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Deori, Division Deori, District Bhandara, to exercise the powers of the
Government under section 32 sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 9.7.1992, p. 917. No. IDC.
2189/(12278)/IND-14, dated 3rd July, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Pandharpur, Division Pandharpur, Dis trict Solapur, to exercise the powers of
the Government under section 32, sub-section (2) of section 33, sections 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 23.7.1992, p. 1162. No. IDC.
2191/(16184)/IND-14, dated 7th July, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Nandurbar, Division Nandurbar, District Dhule, to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 23.7.1992, p. 1157. No. IDC.
2192/(17064)/IND-14, dated 8th July, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Mangaon, Division Mangaon, District Raigad, to exercise the powers of the State
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 23.7.1992, p. 1157. No. IDC.
2191/(16184)/IND-14, dated 1st August, 1992.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Taloda, Division Taloda, District Dhule, to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 3.9.1992, p. 1474. No. IDC.
2186/(9422)/IND-14, dated 3rd September, 1992.- In exercise of
the powers conferred by clause (c) of section 2 of the Maharashtra Industrial
Development Act, 1961 Mah. III of 1962, the Government of Maharashtra hereby
specially appoints the Sub-Divisional Officer, Karvir, Division, Kolhapur, to
perform the functions of the Collector under section (3) of section 33 of the
said Act. M.G.G., Pt. IV-B,
dated 24.9.1992, p. 1565. [The above
Notifications were published before the amendment made in Rule 28, amended in
the year 1993.] No. IDC.
2191/(14902)/IND-14, dated 26th April, 1993.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Special Land
Acquisition Officer, Jalgaon to exercise the powers of the Government under
section 32, sub-section (2) of sections. 36 and 38 of the Maharashtra
Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 29.4.1993, p. 666. No. IDC.
2192/(17077)/IND-14, dated 26th April, 1993.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Vaijapur Division, Vaijapur, District Aurangabad to exercise the powers of the
Government under section 32, sub-section (2) of section 33, sections 36 and 38
of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 13.5.1993, p. 689. No. IDC.
2186/(3060)/IND-14, dated 10th June, 1993.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Karjat Sub-Division, Karjat to exercise the powers of the Government under
section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial
Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 24.6.1993, p. 854. No. IDC.
2192/(17335)/IND-14, dated 11th October, 1993.- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer Yavatmal, District, Yavatmal, to exercise the powers of
the Government under section 32, sub-section (2) of sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 28.10.1993, p. 1165. No. IDC.
2193/(521)/IND-14, dated 4th December, 1993.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Partur, District Jalna to exercise the powers of the Government under section
32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial
Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 16.12.1993, p. 1279. No. IDC.
2192/(17980)/IND-14, dated 3rd May, 1995 (M.G.G., Pt. IV-B, dated 3.5.1995, p.
192).- In
exercise of the powers conferred by rule 28 of the Maharashtra Industrial
Development Rules, 1962, the Government of Maharashtra hereby specially appoints
the Sub-Divisional Officer, Panvel, District Raigad to exercise the powers of
the Government under section 32, section 33, sub-section (2), sections 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC. 2194/(1045)/IND-14,
dated 17th August, 1995 (M.G.G., Pt., IV-B, p. 355).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby appoints the Assistant
Collector, Bhoom, District Usmanabad to exercise the powers of the Government
under section 32, section 33, sub-section (2), sections 36 and 38 of the
Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2193/(200)/IND-14, dated 26th February, 1996.- In exercise of the
powers conferred by rule 28 of the Maharashtra Industrial Development Rules,
1962, the Government of Maharashtra hereby specially appoints the Land
Acquisition Officer No. 1, Nashik and (2) Land Acquisition Officer, Drought No.
1, Nashik to exercise the powers of the Government under section 32, section
33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial
Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 26.2.1996, p. 62. No. IDC.
2195/(1808)/IND-14, dated 18th June, 1996 (M.G.G., Pt. IV-B, p. 792).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Special Land Acquisition Officer, No. 11, Kolhapur to exercise the powers of
the Government under section 32, section 33, sub-section (2), sections 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2196/(2774)/IND-14, dated 1st August, 1996.- In exercise of the powers
conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the
Government of Maharashtra hereby specially appoints the Sub-Divisional Officer,
Junnar Sub-Division, Taluka Khed, District Pune to exercise the powers of the
Government under section 32, section 33, sub-section (2), sections 36 and 38 of
the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 1.8.1996, p. 925. No. IDC.
2120/(6682)/IND-14, dated26thSeptember, 2000 (M.G.G., Pt., IV-B, p. 821).- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby appoints the Sub-Divisional
Officer, Haveli Sub- Division, Disitrict Pune to exercise powers of the
Government under section 32, section 33, sub-section (2), sections 36 and 38 of
the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). No. IDC.
2122/(8087)/Ind.-14, dated 8th January, 2003.- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the [17][Sub-Divisional
Officer, Radhanagari], to exercise the powers of the Government under section
32, sub-section (3) of sections 33, section 36 and 38 of the Maharashtra
Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 16.1.2003, p. 5. No.
IDC-2123/(8711)/IND-14, dated 4th June, 2003.- In exercise of
the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Ichalkaranji, Dist. Kolhapur to exericse the powers of
the Government under section 32, sub-section (3) of section 33, section 36 and
38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1932). M.G.G., Pt. IV-B,
dated 19th June, 2003, p. 485. No. IDC.
2124/(9588)/IND-14, dated 14th January, 2005.- In exercise
of the powers conferred by rule 28 of the Maharashtra Industrial Development
Rules, 1962, the Government of Maharashtra hereby specially appoints the
Special Land Acquisition Officer No. 13, Pune District, Pune to exercise the
powers of the Government under sections 32, 33(3), 36 and 38 of the Maharashtra
Industrial Development Act, 1961 (Mah. III of 1962). M.G.G., Pt. IV-B,
dated 20.1.2005, p. 82. Where the Corporation
provides any amenities in or to any industrial area or estate, then there shall
be levied and collected from every person holding under the Corporation any
premises whether as lessee or otherwise in such area or estate a fee at such
rate not exceeding the following rate as the Corporation may determine, regard
being had to the expenses incurred for providing and maintaining such amenities
therein, namely :- (1) in the case of
amenities provided in an industrial area where premises, consists of land, at a
rate not exceeding [18][one
rupee and fifty paise,] per square metre of the land; (2) in the case of
amenities provided in an industrial estate,- (a) where the premises
consists of land with or without building, at a rate not exceeding [19][one
rupee and fifty paise,] per square metre of the land; and (b) where the premises
consists of a part of a building, at the rate not exceeding [20][two
rupees], per square metre of the carpet area of such part of the building.][21] NOTIFICATION No. IDC.
2183/(4805)/IND-14, dated 28th July, 1983 (M.G.G., Pt. IV-B, p. 841).- In exercise of
the powers conferred by rule 29 of the Maharashtra Industrial Development
Rules, 1962 the Government of Maharashtra hereby specially appoints the
Sub-Divisional Officer, Sangamner, District Ahmednagar, to exercise the powers
of the Government under section 32, sub-section (2) of section 33, sections 36
and 38 of the Maharashtra Industrial Development Act, 1961 (Mah. III of 1962). The following periods
are hereby prescribed for different areas under the second proviso to
sub-section (3) of section 1 of the Act, after the expiry of which no
notification shall be issued by the State Government under the first proviso to
the said sub-section (3) directing that Chapter VI of the Act shall cease to be
in force in those areas or any parts thereof, namely :- Area Period (1) For all areas in which Chapter VI
of the Act has been brought into force before the commencement of the
Maharashtra Industrial Development (Amendment) Act, 1974 (Mah. XVIII of 1975)
on the 15th day of September, 1976. In the case of each such area, a
period of 20 years from the date of bringing into force of Chapter VI in that
area under sub-section (3) of section 1 of the Act. (2) For all areas in which Chapter VI
of the Act has been brought into force after the commencement of the
Maharashtra Industrial Development (Amendment) Act, 1974 (Mah. XVIII of
1975), on the 15th day September, 1976. In the case of each such area, a
period of 10 years from the date of bringing into force of Chapter VI in that
area under sub-section (3) of section 1 of the Act.][22] [1]
Inserted by G.N. of 26.9.1974. [2]
Substituted ibid. [3]
Substituted by G.N. of 1.8.1973. [4]
Substituted by G. N. of 11.5.1988. [5]
Substituted by G. N. of 2.9.1982. [6]
Inserted by G. N. of 22.7.1966 [7]
Substituted ibid. [8]
Substituted by G. N. of 2277.1966. [9]
Inserted ibid. [10]
Omitted by G. N. of 19.11.1965. [11]
Substituted ibid. [12]
Omitted by G. N. of 22.7.1966. [13]
Omitted by G. N. of 22.7.1966. [14]
Substituted ibid. [15]
Added by G. N. of 9.10.1974. [16]
Rule 28 was substituted by G.N. of 11.6.1993. [17]
These words were substituted for the words Special Land Acquisition Officer,
Radhanagari" by Corrigendum No. IDC-2122/(8087)/IND-14, dated 27th March,
2003 (M.G.G., Pt. IV-B, p. 133. The Maharashtra Industrial Development Rules,
1962 325 [18]
Rule 28 was substituted by G.N. of 11.6.1993. [19]
These words were substituted for the figures and words 50 Paise by G.N. of
18.1.2001. [20]
These words were substituted for the words one rupee, ibid. [21]
Added by G. N. of 26.9.1974. [22]
Inserted by G.N. of 9.2.1977.MAHARASHTRA INDUSTRIAL
DEVELOPMENT RULES, 1962
PREAMBLE