Uttar Pradesh act 19 of 1976 : The UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT (AMENDMENT) ACT, 1976

,‘vitcl 407% to- 4

771.a 73W Ted7 ffTrOT gra man

W1NRW qtgiqT7, 3 n't, 1976

tr.% 13, 1898 zr.w

51tql- TITTIT

freirfim" rmin—

nti-r 1796117No-1--123-75

-..:,, 3, 1976

9qf till I Min

"alTa T'T Iffattla" Vaaela 20 m witn-reifff ;:rg-tgq -19.7 5(rivr f47.179. ‘i gm 41‘cr Ra4T aTTT T11W9T ariT fa-a (Watla) igilzm, 1976 TT faafT 1 t,1976 #0 a71 ,971,419. Ara

39T Saar TIfi1f:i94i *gal 19, 1976 q ffThITUI tt T9Vf g 9afEitrariT TT.1 51-TIfta' :::fra1,yactf

qtql- 917 zfrT9T OAR: fachr€ (ozil'iti9- )qiii-f9-74T, 1976 •

aft arbfaaa Tfaal 19, 1976] ( *ft fi 39T saw f*En4 Trunm trftr. rxr)

3-fiT al4T WIT aft7aT raw* Tifufg•trg, 1973 WI OFT alatIaa WTR : • 7fErf;td-4 4i

ITITa alaTTaar WFT#Fig. aTf fanif9fiff a alli1faal? alai t:--

trg writard<04 srtm 977 Titrgt 3117 fq45ffr (z•ivitu4) wie.rfq-cm, 1176 Tgt rirgrn I •

'L) ag„ 3 !iaelaT, 1975 LT !rc.71.; 7Trart

terAaT FIT 1477 affilfaal% 1973 ef, f@ n1 Trt7 Trfuf4triT 1.41F1Tri EMT 01,37. UTTT ( 3) lff, tan .(W) faia farafWfafa Una TT

"e!)1"- T aalT 791t1a-Kat a41 giaT-ttraTaT Titufffqq, 1975 Tata TaTflis Er7 51Wa fkaViT, caa "

atcata' tq set sr ttei

3WT srku qt-tr f9ttv Mgt 30, 1974 gni- gq: g;rfirfq- grim TrsgafF Ttfizfror *MT 11, 1973 Ea qt"Ci 4 **1 ffahaa

wacky E a v.5 kw n; a .2 5% 5&ka , $qu EM? .1ch .53...» mpg E E..E.mm mat.» $3.5 “mm 55"» w :3 £5“..an Egkfim Em, 5.55% awn Ewm E... Eu :3 .on 1:. Ev KEV :55 Efiwwmpm wwwéfifiwu 53..» E E9 w A3 F55 5 En m5,» .fim Hwy Em Erick E» :5 mg as n h a H Evie: Ewfl 5.; EM? 5%. awn. .twwxlm VEwEwmuwanmmhfl Envy»: m: 3V ..5u§wr§ . _ :55 mm 32.. Em musty £3...me AwmrswV tram... wt... Earn NE“ Fun wa Ewan, Mn ? VIL 5M :35 Err. a??? wwwwmkmk .. .Em .wmmtwm my Etta: 55. E3? . . EV w 5.5 kg? KER cm a N. m M $5.33 Ema EM. .555 win awn NE.” Cam LVE Em. Eu Emfi Emu twm E» E5 :2: .3 Eww gig? in NHL ES gwfiVirmEmV BE HERE” LE in HF. . w. EE. .5 Emtwrw EM E? EMF—[WW fiEmEfipkathan a: EwWEmmFEWKVWmWWVfifiH EmErmoumfif 5.: m Era Eff WEE $3er E yam EEG €555. £5 E Ema» Ema 5m twp wwwflmu ESEMQKESN Nun. wwgw :wfifiwfiwzw: . EWV .l Iv FE? ”K: M: Em mhéilllcmfilea: ER TE? Stag EVE» ELM wmm mfimfifi ma: .2 ”firm. 3.2 My m .wEEw Eng» 1... ..-- . EMMWWWW mfiwwmm Em wgw Emma Em 3%? .m ME.” Em»?

TITT 14 V 44-PrfIR

ern IS 4u1aR

TT

W. Car,'" PRITTKT 3PC 1978

ITSTfiR 3-T TrarTTIR 9*E.411 3 e TZRIT 14gPITITT IEPTA g.T.T fOx ,4 4 11',.;

TT MLTT

g`cfs7T11 3-T

fq.7.77; RUT CT7T

12--T (1) tftftU4tB 4174 4 Tia: am-411;TE R-415(41 Ng RI *Mk

rt. ffcbi Or sumftrzr TrIt 541m: war14* miST41* uPrifer Ott memcw41Y,

44e ttifilma zmr *-4-* 4 4FTER:r RaP TT armlet* gni • tg4 mi 1414%'.:

71r4f TRIN1/1 ;Mt Tft fr- "P TargEn*Thrrqw1T-4-4 wpm4tvit nta, t

imt,

grarptirtt tut zn zifkzr;c-a-tff fnmq 'laza jtm • ''"

cue •

( 2) it srifir*nr f*4t ,a7 f9-14asw,4 frAtifisztil *1*7*trai;

trizra-6 vEnf1liza•t 4FTT c9T UTP*TTT PT RRITIR xq d, UTTV Wit 5E11E;

:R171 7tivrn (1) qvit f*Fil A-47 * WPM TT PTvT46, gmt, imt UT

Tref!. TRTT TeTT ITfiTTZur Mb, TITT Prz 744T1 TTT ET 344';

TT* Fmt STINTTITT 27."TTT qiPRT f44TTET-TR frq'T q17 411, frc TTATTIT TETRTT.:

41T1 PTRITTITT TTk'T WT4 LP4 TT WTT TT4 ref R if V44TT TrTTI I

(3) PPRITT ( 2) TI f9risa rem frizi Iva rpm Nfft re* zuvt-zwq atItit.

FrT elm mmft, 41-< TRT f*4 mi* f*q sscifm7 44tritr rifimilEmat mt 4 Al fmm

Ii4*1 mit 7ETTT ITIRZRzl T17iP I1TT1T gra NM TWIT, Tirt PfTe TMF

mfa*T* TTf1TU TII-TR@Tli . TTI TZR fifth TITWIRP ntfff ffeit7rarit „

( 4) tatrEma ( 2) 4 Hilt ITRI TT* TT RPril gi TRW! RIP, Cif*TTIT Eittt

1.1POIRR Pet m401 miT i PITTTAIT PT TWITRYTIT 4 14-TTTEIP e TWIT

PT-7 IPTIT m **TA i

;.mairrkw--comr 4—

(w) 4-g tu Ile ai1 zfoR FRI vikiEr4f Rat mir,r

(IT) I*71 A-47 * FmTEr 4, PP "gfq4rft' IT Metre( PR Erstqa t Ca01

qieciftti6 1PIRT-TTT PT 31101 IMP 41, vri stm44 fR=4141m4 1ft

(1) faral (fw; ag * crm4a &Imre in mml m m1mmi.0

fffmia fr41-g7, %atm.& sram* m 1741•4 TET 14115 74ITt t) f!51:!,11

+Minim M; itnegn i 5TPVT4R-T ITTTPT

KURT; to.ectit

tr wrrtim7 TflFr444);.

*Oite rg nr144 farq., Trim* dtr; msurtirq ticriff TIT

,

fmi cm41 et fffneya w t"

31ffw' T q17, 14 e, 9fl "ATITTTR" e C 4114 CrTr

it, 5rtg "711411" 774 Ina TTPTYT, Tittf -TRTT 1 s grtm 197 5 4 irm ;rut 7mip

nirr

-- grufgagr *1 am is 4.— .

7375121 ( 2), 4, Pig "T;ITT ARre fittt fgi mi4

(ii) znare.r ( 2) i marl f4T;(1-*Titra .1,041tt ATT 6 =Ilk qQ

"( 3) ZITUTTT . ( 2) 4 Pet e S 11ifiTTOTTI

12RTP/fa stiv*ra (411114 at (fmci wain Eft frztn

silfteta it eiril 441744, rPitTP 4.0 11 4ITT TaTTATT WITIenteli

PT! aTT 00-1514 Cf et 1140 ei4TTP, f .9 7 2 4 mo Prt7S:

"4Ph-4 Turn turn- 17 gm t4 f4f4g cfmtv UT%ell IS

TtpiTreg fleT4 TRI.ITT.T1 PITT w maw TIT STRIT

ITNT

UTTI 37.• V 6--TT,Y4 9 2f4f4TITT er my 37 e , "maw farm-me'

* T4TT slt ITT

4`411Uff "STITT 41 4 d441417 zwr svm7wt q,gmtis fen"

TIT In mitt p.,

mm: s-fi $7 amt mm arm 14 W «Shea H12! :8 51 am ' 37 3:! firm “FT: . .srésrwmmm ,3=r%,197a M sang fiafimq 3.? 91mm 3 a: tram?! 'fiwtfiafiga 91‘5qu 33: flat m,.. swim—— “WWII 3-55 fem”: E5157 :3 11%: 63a: 3 > 12~—fii (1) fig: rem fam fix 11“ via: mm sm‘ma‘f ii fat: m fiaaia‘ 5m figfi :1 5113111115 fit aim: warm: srn‘tm‘i fi‘ fa! uffi‘gsa afi‘fé wan fm dam aim: {at was a Him a}, fight? mm mufaafilfi uwfi'ui‘ «1'33 fai‘ta-A MURW aménéfm? WafaaTfimfiRQ§m$ was? mum, gag, mmflt imé an Era: aw? % fan, arm: it!" I «an (2) 35? 519mm Emir win-war :11 3a ffiwaua Fafwi'zfszu‘i 3:“! www- ET gfiffia 251% 5h"? 3%: a firm sent mama: m Hafia‘m awa‘, 11! as? it‘ré at? am”! EWW (1) 8?: aim! fw‘r wan a? mum 65‘! arms, 331%, vné m if amfi 2? 2mm '{gar g, 331 sni‘afizzw mésr am 7:3 flat i5? mat 3 Ta 333 am? m 9-szme 2in m “sea? Favhru‘ta Fab-m sum", aft: afim‘t fifw‘nfl; am mfimm 751%? we? % a2? a: wgtarvt am? ”a”! :fi when $2 W?" 3 I {3) 3mm ( 2) i faihs: fw‘remi $1 mi aft mm (am ffi't m-Erfafi mm» In i”: am}, in mm W mi :3 faq Wm am '51 gfwagsam a? at? a a}: fan: g‘rn’ #1 m i, :3qu fafasau ma 2mm gm ram! mm, a?! sari mfia taa‘ mfixerm mfumau uffiwg‘m: 2:172 we “BREW :mman t? mar?! 35'? as“! aren't I (4) mm (2) i was; {=53} mi as! any? (3% in mm mm qfiaw‘trfi mg W a fiafi an?! :37 am :7, 3mm a? qm‘qa m: afaw‘hfi 3r w—uaw m‘ mam fi m. i mgr {mu m m ‘ Ream—43 we: in , _ (a) an ‘53:: 3535’ E?! 2131 Knight 3‘! we M Nafiu‘ffifaflt W 9 ‘afsm‘tzfi’ wé't maxi w eufwa a a W (E!) €393? Iran 3‘ W '5, 17,3 am afafim an m‘m i m g‘r, fit gwfi uafiafmffifaa w? a. (i) saw”: (fawwzfi mafia fifafifmmfimmfiu faqsxa Ram, afmfiwi 2n was at m 6' u‘ma'ra _ 5:me aft; (ii) f‘mrfiatz aft “:51 w W? in V (iii) cram mot-nan :11 mm. (iv) 2:5 wfaa fawn aha 311% Mag?! 3mm in ufififl" airfare mq’rimfaqfifiafafigx” , 4—433 arrafiazu it at?! 1 4 :3, ma “mfafitw” % Stuart, 5:31:51 a3 3' a), 51s: “wanna” '61:: fax! mum, afi't'ffiw 1 5mm, 1975 % war «'11 mm: v . 1 . saga strafm 261 am as i.“ v {i} mm (2), i, we “mm at am?" fauna fgn‘t £115?! ;_ , (ii) award (2) a? mfwfiwfifi 3mm :3! a math, with “(3) «611112) E fw‘! are! $ 31% gt; it, wtfam fill-a Nfifi’a summit Era'mjw ‘T't (fawfi maria aim fm fit? «a ‘ _wr<a’?a aka aficn Farm, 313131“ fin: ata'a swan-fizz m 5! 137.3%“ aim-era (£31551 my?) flaw, 1'97: 1? m "f «r .‘ “arm W?” m mm mm: am 2a fzfqa m :1! fan! gm nw‘vfiza fiat“! mu Faa’m SW?! 5: m i mu: m swam“ :57. mm 34 ” 6~~¥1fi wfilfm fit are 3 7 fi, ma “955m Fifi-tau" a: ema- thzfii 11‘! "am 4: i mafiaa :7: mm are? 32, mm fa-fzxau" rt: fan: am! I azauaafr far-(m T—Hfifi‘ as} m i 13!"?

77-(sR9T - 3 At 1976 3

qt-E,TfrItr et ECM 41 4,--

4744' "gfIETWVin elPr rtZ, V-(t Wit ftg Tovrr t, raz, "suitortur, 11167611Z111117513,141" tizi -dtt f4rik, 15 !sTrmr., 19 75 4 T*ITi 71:rd mi,44 ;

7P1TqT71 (3) z.11' 75319, 1.1-0-rt caTt-99 73`49141 Fir it wig* 417 ?Tat* T5 #649; 1975 77111t. grNft WM% TnTrrl,

" (4) 71'31,77111 '.444 j thii ITV 4q7 iir' i 7f93.9 ZPRP:TT tt rc fzifth ;ftriirm 4 qtrif 4ff * *mit

U721 41 51• thiftu4

3--19 aribfron * war 55 it 7$9.134.3 ( 2)4, 1.717.4. (ea) 4, nti4 crt 4747 "rn:aTT'' V9F-1.47 1LT4TT qastr. fitt*-41 15 9'471:9„ 975 97(41 Mr' 91977

WITMT

TearT4'19 vT:i um 57€, 1772. (V ) =-1"5 (1-719. firT4414619:3 TIT 1-3111 Mr( .-7121211491i9. thltu4

"(vr) 1791 97,2; 'et :Tr7.9117 1Thin-94929i 42 revertiaftt ri 9W1T teat ZI:fq14 #9.;c4 ]11.671: 11ft -13.2#6,192rt 2.117f, rtis 1:11f4;7 artl 12-tr ir1 /4 areliq 41 MIMI; ;

UTZI $5 r6T 4ula-4

57 51

I IST1719119 ft 1ITTI 59 it, --

q-q-yrr (04, (*) FlTe4futt 3113 4ltü T f74 4744 gft f3219 15 7356, 1975 7rrt, Trzr6 41'44, atfti-ci, :•-•

"ultz-9-7 7.1/2 (fivricr-tri Fecrftffrk ) ;TF41444,1958 * 7414 wrzerftrtTlf 717-T te 7Ttilql.;14 72# 91-111414# 9siCri r4zra su1ft0T71

fr-rzin Alfwiftwft919-7 949: 743399 AT *um 4 fiffzif *It i t'

(i1) 72111-21 ( 13) c42979, 1/1.119f97 7159427 eivi Marti 4117 kraa 4 70 :It <old/ 91194 9•1111:--

" ( 14) 794 ak1T 992 1:TT1ITP.TC 91(far9T111, 1959 it UM 365 4 f**

an ER erR r 41, ivit ITTT7 Ter4*14i, int-n? wnw 4 vft 7E1mm

(13) 0 apt* famm srtfintrir * eft trit =pa 2911'l *44, 4f4 aft 414 * aiWt 31 f4til-gic, 1977 ;TT rai 74, *Tr 0

frizr 44 T-47 mr, f*i t" thi-

1 rgigiviq virgifeitikul if** r4Er,1-24,1217934411-419211 Rikt9 arra * p-sthrfaiTtotrzTr*Ii **-4 fiffts.44r t *Tim@ Trf In* wen. Tiff arai;146 UM 59 #3. 34'5R-1(14) fwct

7nri zrftt t fent. pri• *11;*.:f47 zrr %;frr 4 fo * Tr44 • FrTnr *t istrtromi Wyki Wk-ffir11 9:11.471trird WflT ittilrfa-44tirkrt mtrer• irc-47 tt

44*.Tim.it f-* 7 741 list< Wu-4n t Olt *it t, 11Thi 'PT 411019711T4 •••• ' f117,1, 444- trT 94 t: .5Reiff7 vim*, Oar Of, * w11,47* 14 I I

-2fff 59 91 4#194

ifti*tw

12-- (1) :394 trill' Witt 41991 9717 199Iff (99499) 2149129:1976 qtfilti frthrff f*zrt 7191 t I

H. .(2) qW Frits/. Ell mini ( 1) 4' 4 vtiftirff Vairhs g-TxT 792 U4121 ii-K zit**

Oh fa*TTT (1;kilaw) witgla41, 1975 1g f-r...ttgt i era ffq *, 7T9' 4:1412T2Ti i• Uritl %TIT Mit Wit TTzl lETT wi rft 7:it 01477/1 TR' 7f-SIIT i- Tf9i4 %TM TTE1T EMT 93 t9:131

TZT-440 RR* 99911, *A ftq *f19 -4- m f11717 Rifti crx sztrer zrt 1 -

t,

794 STklif #1.731i51 41 1976

FF .1211warzvrvm, 3112?, 1976 1—2-23 fiafm $1 art": 51 in (i) 1162 “Mam-11” :‘1 22112 $2, $121 $51 1:53 211111 a), 11112‘ “11111115111, 1121121111 2111121111" 1111 f—a 1112111 $11 rm 1 51:11:11, 1975 11 $2111.? 112$ $11111 , (ii) 31111121 ( 3) ’7' 1152 $13W$2$1$Faa «1121111 $21 it $11111) 11111 F2212: 151111191 19175 $12212 12211111? 21121111 1121121 _ ”(4) 211211212291 152121 11221 11122 =2 $1111: «'1' 111:1 1121 11211 1121111: =51 $12311 11211 $21112. 51111 $111: 1121 11-1 11511? mafia =1 $111121 :15? $7 11111111 1” 3—411 31%qu $1 arm 5512’, :1. 11:1 ( 2) 1i, 12119 I 11) in .1112 “aft-1111111” 111=21111112 11122 “$111111 $111221 11-12141: 1,111 F-zrzim 1 5 1.111121, 1 , ~ 5 11 1121:1111 1111111 «111111 1 9—-=17~1 #1112211 $‘1 21m 57 1»? 1219-: (13) a“; 115$th firmfafia‘a 121:5 $21 fan $12111, $12153: —- “(22) 1325112121: . '1': . - €r2=22$111$°11=11212fi172fiaaif$$$ 312111255"? 112$ a 11, 1 ._ — 2.11 219111, 32112:, 151112 :1? 111221 12111 12~$$ 3111122111an ' ('1) 31111111 (1)fi.$,%==11”=1?§=1 112: 11111121 11:61 1? $21 €22 $1511 $517. €212: 15.113,1975 21 fififigfififitfimz-m “air-$1 51-31:. (fink-$111 . 12212-912) 5212921111,: 958 =1 212121 $122123? 21 1111113 $‘ 51-222mm Twa 31121721121 $“ $11—11: Fatwa 1111112112) :11! frré=I$ =11f=1$111 21. 911%: $7111: 211111121 3111- awai =1 faf‘ga 2311'?" 1 (ii) 3112121 (13) 9 $1212 fwfifafaa 21111111 21,112 smirfi $111 2121! 22212 =12 1111111 11111111, waYa:—— , “(14) EEK 512111 11112 «Emilm afafm, 1959 21“! 2111365 12 (“$1.11 213$ 1‘16ng “11, f$1i1gaw$$fw$fi=fifm$w§fi$a 211111111 (13) $ 31151: E12112 51112122211 21‘? 13111 wigaz ma“ $1211, wfusfiz 11131 wfgaaraw‘rmw, 211211122, 197 7fimmwafi, $=1§l$=1 awfu- ‘ Wiaafimw, 321213 11151“: 1” — 1 1--f“$1fi.=111a1a=1 a1 afm =1. f$1$1 {1111111, 12$? :11 $112111 11 f‘fifi wfa$$1 am $‘ afing“! gaafhfiw=ss1mw$gé =11 $1=if$uu1mzf11n $121212? $7 '51? it. meafiafimfim 59$1$=11$1(14)=1, Tm $w=qag§$1=1faf=1m1” ,. 311:1 mmg,fif€¥ghfiffih$fit “2%!!! $1121 1212112 1121227 W211 ‘ fiéufizfim 191‘} $wmm2$wrfta$m1mwfafawu 221111 mm 11"! 3.- fizmmf$23wswwfafm1§ fikaa‘a‘rtgtfiwfigawfafm-21 'mafimmmwafiégfi-mmmfimfi, 1113 3122, 21112111131, fimfiwfi: lz——(1) 3211: $2218, 2112‘ 11121-11 1ft: 12211:: (#sfiaa) #911221, 1'9'76 Wmfa'zfira f$1111111111gr , . .. r -,; (2) iammmm (I) wvf‘afiia 519112111 2111 3a? 112$ 211$ $111121 ‘1“? Famq (fiafiaa) 9911211, 1975 91292111 $‘ 11:12 151;: 11,91 3211 1111112211“ 21 win 1. mfiéazmmfifi‘fii‘w-rzfi’aflafivm$wafif$mmr$mmfifi :yWWrg'i $111311 91111111, 111115 $51 $129271»? $111 1112112 1111112 1'12 515121 =11 1 ' 1111-1 55 $1 #11321 11111 57 $1 1.1111212 22171212111

1\14,3(IET t.ur Ad, 2 RI, 1976

No. 1796/XVII-V-1-123-75

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Nagar Yojana Aur Vikas (Saashodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 19 of 1976), as passed by the Uttar Pradesh Legislature and assented to by the President on May 1, 1976:

THE UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT (AMENDMENT) ACT, 1976

[U. P. Act No. 19 of 1976]

(As PASSED BY THE UTTAR PRADESH LEGISLATURE)

AN ACT

further to amend the Uttar Pradesh Urban Planning and Development Act, 1973

IT IS HEREBY enacted in the Twenty-Seventh Year of the Republic of India, as follows:

(I) This Act may be called the Uttar Pradesh Urban Planning and Development (Amendment) Act, 1976.

(2) It shall he deemed to have come into force on October 3, 1975.

In section 4 of die Uttar Pradesh Urban Planning and Development Act, 1973, hereinafter referred to as the principal Act, in sub-section (3), for clause CO , the following clause shall be substituted, namely :—

"(f) the Managing Director of the Jal Nigam, established under the Uttar Pradesh Water Supply and Sewerage Act, 1975, ex officio ;".

a. After Chapter III of the principal Act, the following Chapter shall be inserted, namely :—

Short title and commence- ment.

Amendment of agetiedt 4 • a President's Am 11 of 1973 is re- enacted by U. P. Act no. 30 of 1974,

Insertion of Chapter III-A.

"CHAPTER III-A

Arterial Roads in Development Area

in any development area, any building occupied wholly for non-residential purposes or partly for residential and partly for non-residential purposes • abuts an arterial road, the occupier of such building------

arterial mat . shall be bound to repair, white-wash, colour-wash or paint the facade of such building at his own cost in accordance with any bye- laws made in that behalf.

(2) 'Where the authority, with a view to ensuring •symmetry with any ; colour-scheme or other specification made in that behalf considers it necessary or expedient so to do, or where any occupier fails to repair. white-wash, colour,: wash or paint the facade of any building in accordance with sub-section (1) , it may by order require that 'the said work shall be carried out by the Authority itself or under its direction, and may accordingly, also require the occupier to . pay the cost of such work to the Authority.

The cost of any work referred to in sub-section (2) shall be calcIty laced On a 'no profit, no loss' basis-, and in case of any dispute about the' teased-1 ablencss of the-amount required to be deposited, the mine shall be- decided -131 wthe State Government, and subject thereto, the order of the Authority sl3411- be final an shall not be called in question in any court. ,

(4) In case of non-payment by an occupier of the whole or part of th ;- e cost of any work referred to in sub-section (2) , it shall, On the certificate of t> the Vice-Chairman, be recoverable from the occupier as arrears of land, revenue.

Explanation7ln this section—

(a) the expression 'arterial road' shall have the meaning assign,..4..5 to it in the bye-laws; :1 1 ;ail

12-A. (1) Where Maintenance and

improvement of factde of certain buildings abutting

4 amainwarm we, 3 xii, 1976 No. l796/XVII-V— 1—123-75 1N pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication ofthe following English translation of the Uttar Pradesh Nagar Yojana Aur Vikas (Saushodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya l9 of1976), as passed by the Uttar Pradesh Legislature and assented to by the President on May 1, 1976: THE UTTAR PRADESH URBAN PLANNING AND DEVELOPMENT (AMENDMENT) ACT, 1976 V [U. P. Act No. 19 of 1976] (As PASSED BY THE UTTAR PRADESH LEGISLATURE) AN ACT further to amend the U Mar Pradesh Urban Planning and Development Act, 1973 IT is my enacted in the Twenty—Seventh Year of the Republic of India, as follows: Shun gm. 1. (I) This Act may be called the Uttar Pradesh Urban Planning and :13“ Commence- Development (Amendment) Act, 1976. ‘ ‘ (2) It shall be deemed to have come into force on October 5. 1975. Amendment 0! 2. In section 4 of the Uttar Pradesh Urban Planning and Development " Md” " °‘ Act, 1973, hereinafter referred to as the principal Act. in sub-section (3), for {1133:3523 “Ax: clause (f), the following clause shall be substituted, namely :— enacted by U. P. t. - , -. . - ' ' 0 l 4 (f) the Managing Director of the Jal Nigam, established under the Am no 3 of 97 ’ Uttar Pradesh Water Supply and Sewerage Act, 1975, ex oflictof‘. i After Chapter 111 of the principal Act, the following Chapter shall [martian oi 'w Chapter Ill-A. be inserted, namely :— "CHAPTER III-A Arterial Roads in Development Area l2-A. (1) Where in any development area, any building occupied Mainlmncc and wholly for non-residential purposes or partly for "E‘Pmmm' °f residential and partly for nonresidential purposes , facade of certain 'b ,-.1 . . - f h ‘d' - building: “humus a uts an arteua wad, tne occupier 0 we boil mg"? amvmdl, . shall be bound to repair, white-wash, colour-wash or ., paint the facade of such building at his own cost in accordance with any bye- laws made in that behalf. (2) Where the authority, with a view to ensuring-symmetry with any colour-scheme or other specification made in that behalf considers it necessary K or expedient so to do, or where any occupier fails to repair, white-wash, colour - wash or paint the facade of any building in accordance with subsection (1). i may by order require that the said work shall be carried out by the Authority itself 61' under its direction, and may accordingly, also require the occupier t9 ‘ pay the cost of such work to the Authority. " ' ‘ ' ' (3) The cost of any work referred to in sub-section (2) shall be cl iated on a‘ 'n‘o profit. no loss" basis; and in case of any dispute about the" ré'as ablencss of the’amount required to be deposited, the sarne shall be' decided ' ‘b‘l - 'the State Government, and subject thereto, the order of the Authority shalt be final and shall not be called in question in any court. ;.--,. (4) In use of nonpayment by an occupier of the whole or part of the , cost of any” work referred 'to in sub-section (2). it shall. on the certificate 0 the Vice-Chairan be recoverable from the occupier as arrears of 113111,d revenue. ‘ Explanation-flit this section‘- (a). the expression 'arterial road' shall have the meaning a to it in the bye-laws; . ‘_ ‘ fl ll

,d7H. 51k-VIWMITR-17TriTzTe, 3 At 1976 •

(E) the expression 'occupier', in relation to a building, means the , person in actual occupation or use of the building, and includes—

the owner (which expression shall include an agent or trustee or a receiver, sequestrator or manager appointed by a court, or a mortgagee with possession of the building) in occupa- tion;

the tenant who for the time being is paying or is liable to pay rent in respect thereof to the owner ;

the rent-free grantee or licensee thereof;

the person who is liable to pay to the owner damages for unauthorised use and occupation thereof".

4. In section 14 of the principal Act, for the word "Authority" (except where it occurs as part of the expression 'local authority') wherever occurring,

1: the word "Vice-Chairman" shall be substituted and be deemed to have been substituted with effect from August 15, 1975.

5. In section 18 of the principal Act—

(i) in sub-section (2) , the words "mortgage or charge" shall be omitted;

(ii) after sub-section (2), the following sub-section shall be inserted, namely

(3) Notwithstanding anything contained in sub-section (2) ..the Authority or the local authority concerned ma) :.„ Inortgaa,-,c3 or charge over such land (including any building thereon) in favour of the Life Insurance Corporation of India, the Housing and Urban Development Corporation, or a banking company as defined in the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 or any other financial institution approved by general or spec.:1nL order in this behalf-by the State Government."

6. In section 37 of the principal Act, for the words "Every decision", the words and figures "Except as provided in section 41, every decision" shall be substituted.

7. In section 41 of the principal Act— for the word "Authority" wherever occurring, the words "Autho-

rity, the Chairman or the Vice-Chairman" shall be substituted and be deemed to have been substituted with effect from August 15, 1975;

after sub-section (3), the following sub-section shall be inserted and be deemed to have been inserted with effect from August 15, 1975, namely :-

4(4) Every order of the State Government made in exercise of the powers conferred by this Act shall be final and shall not be called in question in any court."

8. In section 55 of the principal Act, in sub-section (2), in clause (b), for the word "Tribunal", the word "Chairman" shall be substituted and be deemed to have been substituted with effect from August 15, 1975,

9. In section 57 of the principal Act, after clause (e), the following Clause shall be inserted, namely ;—

"(ee) the definition of an arterial road and the colour scheme and other specifications according to which the facade of buildings abutting such road shall be repaired, white-washesd, colour-washed or painted under section 12-A

10. In section 59 of the principal Act,—

(i) in sub-section (1), in clause (a), the following words and figures shall be inserted and be deemed to have been inserted with effect from August 15, 1975, at the end, namely;

"and for the purpose of continuance of proceedings under the Uttar Pradesh (Regulation of Building Operations) Act, 1958, the powers of the prescribed authority and the controlling authority under that Act shall vest respectively in the Vice-Chairman and the Chairman,";

Amendment of section 14.

Amendment of section 18.

Amendment of section 37.

Amendment ed section 41.

Amendment at section 55.

Amendment S Sect ion 57.

Amendment of section 59.

3—H: finnmwrfi, 3177;, 1975, 5 . (b) the expressron ‘occupier’, in relation to a building, means the person in actual occupation or use of the building, and includes—- (i) the owner (which expression shall include an agent or trustee or a receiver, sequestrator or manager appointed by a court, or a mortgagee with possession of the building) in occupa- tion; (ii) the tenant who for the time being is paying or is liable to pay rent in respect thereof to the owner; (iii) the rent-free grantee or licensee thereof; (iv) the person who is liable to pay to the owner damages for unauthorised use and occupation thereof.". ‘ 4. In section 14 of the principal Act, for the word "Authority" (except REG-“5mm! “ 'where it occurs as part of the expression ‘local authority‘) wherever occurring, “cm“ 14' the word ”Vice-Chairman” shall be substituted and be deemed to have been substituted with effect from August 15, 1975. 5. In section 18 of the principal Act— sexfffm‘ ‘1 (i) in sub-section (2), the words “mortgage or charge" shall be . omitted; (ii) after sub-section (2), the following sub-section shall be inserted,_ namely:— f‘(5) Notwithstanding anything contained in sub-section (2). the Authority or the local authority concerned may -:. .A mortgage or charge over such land (including’ any building thereon) in favour of the Life Insurance Corporation of India, the Housing and Urban Development Corporation, or a banking company as defined in the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 or any other financial institution approved by general or special order in- this behalf'by the State Government." 6. In section 37 of the principal Act, for the words “Every decision". Amendment a! :lhe words and figures “Except as provided in section 41, every decision” shall section37. , be substituted. 7. In section 41 of the principal Act— Amendment A (i) for the word “Authority" wherever occurring, the words "Autho' Section 41' rity, the Chairman or the Vice-Chairman" shall be substituted and be deemed to have been substituted with eifect from August 15, l975; (ii) after sub-section (3), the following sub-section shall be inserted and be deemed to have been inserted with eifect from August 15, 1975, namely :— "(11) Every order of the State Government made in exercise of the powers conferred by this Act shall be final and shall not be called in question in any court." 8. In section 55 of the principal Act, in sub-section (2), in clause ((7), Eefig‘ismm‘ d for the word “Tribunal”, the word “Chairman” shall be substituted and be “ ' _. deemed to have been substituted with effect from August 15, 1975‘ » 9. In section 57 of the principal Act. after clause (6), the following Amendment at c(liluse shall be inserted, namely :— 5513101157- "(ee) the definition of an arterial road and the colour scheme and other specifications according to which the facade of buildings abutting such road shall be repaired, white-washesd, colour~washed or painted under section 12-A;”. l0. In section 59 of the principal Act,—- Amendment of (i) in sub-section (1) , in clause (a), the following words and figures section 59' shall be inserted and be deemed to have been inserted with efiect from 'August 15, 1975, at the end, namely; “and for the purpose of continuance of proceedings under the ') Uttar Pradesh (Regulation of Building Operations) Act, 1958, the -/ powers of the prescribed authority and the controlling authority under that Act shall vest respectively in} the Vice-Chairman and the Chairman.” ;

SibT 3;19.1,STITgi nZ, 31T&, 1976

4-

(ii) after sub-section (13) the following sub-section shall be inserted and be deemed always to have been inserted, namely :—

" (14) Notwithstanding anything contained in section 365 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, all acquisition. of land and interest in land foi- an improvement scheme the functions in respect of which are to be deemed as functions assigned to the Development Authority under sub-section (13) shall be completed at least up to the stage of making awards on or before December 31, 1977."

Notwithstanding anything contained in any judgment, decree or order of any court or tribunal to the contrary, anything done or any action taken before the commencement of this Act, including any notification issued, proceed- ing taken or order passed or award made or possession taken, in respect of acquisition of land or interest in land for an improvement scheme referred to in sub-section (14) of section 59 of the principal Act, as inserted by this Act, shall be deemed to be and always to have been as valid as if the provisions of this Act were in force at all material times, and such further proceedings, if any, as may be required, may be taken accordingly,

(1) The Uttar Pradesh Urban Planning and Development (Amend- 1-14 .0::19 num ment) Ordinance, 1976, is hereby repealed.

. (9) Notwithstanding such repeal or the repeal of the Uttar Pradesh Urban •

Planning and Development (Amendment) Ordinance, 1975, by the Ordinance mentioned in sub-section (1), any thing done or any action taken under the said Ordinances, shall be deemed to have been done or taken under this Act as if this Act was in force at all material times.

;MT 4,

iM1 ?rig filtM

Iraq

Validation.

Repeal and savings.

(fro too TociAo--y) cilo 55 MO 04EIT --1976-7 50 (go)

Validation. Repeal and savings. ear Herr aararrn we, 3 we; 1 97 6 (ii) after subsection (13) the following sub-section shall be inserted and be deemed always to have been inserted, namely :— “(l4) Notwithstanding anything contained in section 365 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, all acquisition of land and interest in land for an improvement scheme the functions in respect of which are to be deemed as functions assigned to the Development Authority under sub-section (15) shall be completed at least up to the stage of making awards on or before December 31, 1977." ll. Notwithstanding anything contained in any judgment, decree or order of any court or tribunal to the contrary, anything done or any action taken. beiore the commencement of this Act, including any notification issued, proceed- ing taken or order passed or award made or possession taken, in respect of acquisition of land or interest in land for an improvement scheme referred to in subsection (14) of section 59 of the principal Act, as inserted by this Act. shall be deemed to be and always to have been as valid as if the provisions of this Act were in force at all material times, and such further proceedings, if any, as may be required, may be taken accordingly. 12‘ (l) The Uttar Pratlesh Urban Planning and Development (Amend- ment) Ordinance, 1976, is hereby repealed. _ (2) Notwithstanding such repeal or the repeal of the Uttar Pradesh Urban Planning and Development (Amendment) Ordinance, 1975, by the Ordinance mentioned in sub-section (1), any thing done or any action taken under the said Ordinances, shall be deemed Lo have been done or taken under this Act as if this Act was in force at all material times. men a. ears: are titan}? Hfa'a I «To neoiofio-{oflo as me (fearo)——1976—-7so (fro)