Punjab Scheduled Roads And Controlled Areas Restriction Of Unregulated Development (Amendment) Rules, 2021

[03 May 2021]

No. MISC-1026/2021/10920.- In exercise of the powers conferred by sub-section (1) read with sub-section (2) of section 25 of the Haryana Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963) and with reference to Haryana Government, Town and Country Planning Department, notification No. MISC-1026/Asst.(AK)/2021/3390, dated the 11th February, 2021, the Governor of Haryana hereby makes the following rules further to amend the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 namely :-

Rule - 1. :-

 

(1)     These rules may be called the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Amendment) Rules, 2021.

(2)     They shall come into force on the date of publication in the official gazette and shall remain in force till the 31st March, 2022.

Rule - 2. :-

 

In the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 (herein after called the said rules), in rule 26-A, in clause (g), for the word and figure "Schedule IV", the word, figures and sign "Schedule IV/IVB" shall be substituted.

Rule - 3. :-

 

In the said rules, in Schedule IV, under column 3, the words "and periphery controlled area of Panchkula" shall be omitted.

Rule - 4. :-

 

In the said rules, after Schedule IV-A, the following schedule shall be inserted, namely:-

 

Notes:

1.        Abbreviations used indicate NH: National Highway; SR: Scheduled Road.

2.        Sector Road is the Sector dividing road as indicated on the Development Plan.

3.        Where a piece of land falls in more than one category, the Higher/Highest rate shall apply.

4.        50 percent conversion charges shall be charged for food processing unit located in industrially backward area declared by the Industries Department, Haryana.

5.        No conversion charges and scrutiny fee shall be charged for renewable energy power projects in the State of Haryana.

6.        The commercial components like hotels, exhibition centers, restaurants, convention centers etc. shall be charged at applicable commercial rates within the recreational projects.

7.        50% conversion charges shall be levied in B, C&D category blocks as notified by the Government, for Micro, Small and Medium Enterprise as defined in the Enterprises Promotion Policy-2015.

8.        In case of Institutions/Organizations imparting religious/spiritual preaching/moral education, the conversion charges be levied as per covered area/FAR approved.

9.        In case of Transit Oriented Development, the conversion charges shall be levied on pro-rata basis i.e. for every increased slab of 0.25 FAR, the additional charges equivalent to the charges applicable for FAR of 25% as per the rates prescribed for respective use in Schedule-IV shall be applicable. However, full payment of conversion charges shall be payable for fresh licences under Transit Oriented Development Policy.

10.     The conversion charges shall be levied proportionate to the uses in case of mixed land use project.

11.     For New Integrated Licencing Policy, the conversion charges on the residential component shall be recovered in proportion to the proposed FAR i.e. at 5/7th of the corresponding rates notified for group housing colonies.

12.     For Affordable Plotted Residential Colonies permitted under Deen Dayal Jan Awas Yojana, the conversion charges are exempted.

13.     These charges shall be applicable on the applications for seeking permission upto and including the 31st March 2022".