[Act No.
05 of 2022] [03rd
June, 2022] An Act further to amend the
Uttar Pradesh Industrial Area Development Act, 1976 It is hereby enacted in the
Seventy third Year of the Republic of India as follows-- (1)
This Act may be called the Uttar Pradesh Industrial Area
Development (Amendment) Act, 2022. (2)
It shall be deemed to have come into force with effect from
January 7, 2022. In Section 7 of the Uttar
Pradesh Industrial Area Development Act, 1976 for the proviso the following
proviso, shall be substituted, namely-- "Provided that,-- (a)
where any land has been allotted on lease before 28-7-2020 for
setting up of an industrial unit and/or an Information Technology/Information
Technology Enabled Services unit (IT/ITES); and (b)
the land has not been utilized (functional/minimum completion) by
28-7-2020 as per the norms laid down by the Authority; and (c)
a period of eight years from the date of execution of lease deed
or the period fixed for such utilisation as per the terms and conditions of
allotment, whichever is longer, has lapsed by 28-7-2020; and (d)
a notice has been given by the Authority to such allottee at least
three months prior to 31-12-2022 to utilise the said land by 31-12-2022 for the
purpose for which it was allotted and apprising him of the consequences as
mentioned hereafter of the failure to do so; and (e)
the allottee does not utilise the land by 31-12-2022; then the
allotment and lease deed will stand automatically cancelled and allotted land
will vest with the Authority on 31-12-2022": Provided further that the
State Government may, by a general or special order, extend the date of such
cancellation and vesting as mentioned in the above proviso, m the interest of
promotion of investment and employment generation. Explanation 1.--The
aforesaid amendment does not entitle any allottee/unit to claim a minimum
completion period of eight years. The period fixed for such utilisation shall
continue to be governed by the terms and conditions of allotment and the policy
of the concerned Authority, including the applicability of extension of time
and other interests and charges. Explanation 2.--The refund
of money deposited by the allottee on such cancellation of allotment and lease
deed, and vesting of land in Authority shall be as per the policy of the
concerned Authority. (1)
The Uttar Pradesh Industrial Area Development (Amendment)
Ordinance, 2022 (U.P. Ordinance 3 of 2022) is hereby repealed. (2)
Notwithstanding such repeal, anything done or any action taken
under the provisions of the principal Act as amended by the Ordinance referred
to in sub-section (1) shall be deemed to have been done or taken under the
corresponding provisions of the principal Act as amended by this Act as if the
provisions of this Act were in force at all material times.UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT
(AMENDMENT) ACT, 2022
PREAMBLE