Uttarakhand act 006 of 1976 : The UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT ACT, 1976

18

mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976 ¿mÙkj izns"k vf/kfu;e la[;k 6] 1976À

THE UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT

ACT, 1976

[U. P. Act No. 6 of 1976]

19

mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976

1

¿mÙkj izns"k vf/kfu;e la[;k 6] 1976À ¿mÙkj izns"k fo/kku lHkk us fnukad 1 vizSy] 1976 rFkk mÙkj izns"k fo/kku ifj"kn~ us fnukad 6 vizSy] 1976 dh cSBd esa Lohdr̀ fd;kA

^^Hkkjr dk lafo/kku** ds vuqPNsn ds 200 ds vUrxZr jkT;iky us fnukad 16 vizSy] 1976 dks vuqefr iznku dh rFkk mÙkj izns"kh; ljdkjh vlk/kkj.k xtV es fnukad 3 vizSy] 1976 dks izdkf"kr gqvkÀ

jkT; esa dfri; {ks=ksa dk vkS|ksfxd vkSj ikSj {ks= ds :i esa fodkl djus ds fy, izkf/kdkjksa dk xBu djus vkSj mlls lEcfU/kr fo'k;ksa dh O;oLFkk djus ds fy, vf/kfu;e

Hkkjr x.kjkT; lÙkkblosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976 dgk tk;xkA

laf{kIr uke vkSj foLrkj

¼2½ bldk foLrkj lEiw.kZ mÙkj izns"k esa gksxkA

2&& bl vf/kfu;e esa & ifjHkk"kk,a

¼d½ ^^lqfo/kk** ds vUrxZr lM+d] ty&lEej.k] lM+d ij jks"kuh] fo|qr lEHkj.k] lhoj O;oLFkk] tyksRlkj.k] vkS|ksfxd mfPN"V inkFkZ vkSj uxj ds dwM+k&djdV dk laxzg]

"kks/ku vkSj fuLrkj.k vkSj ,slk vU; lkeqnkf;d lkSd;Z] lsok ;k lqfo/kk gS ftls jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa ds fy, lqfo/kk ds :i esa fofufnZ"V djs(

¼[k½ ^^izkf/kdkjh** dk rkRi;Z vf/kfu;e dh /kkjk 3 ds v/khu xfBr izkf/kdkjh ls gS(

¼x½ ^^eq[; dk;Zikyd vf/kdkjh** dk rkRi;Z /kkjk 4 ds v/khu fu;qDr vf/kdkjh ls gS(

¼?k½ ^^vkS|ksfxd fodkl {ks=** dk rkRi;Z ml {ks= ls gS] ftls jkT; ljdkj vf/klwpuk }kjk ,slk {ks= ?kksf"kr djs(

¼³½ ^^v/;klh** dk rkRi;Z ml O;fDr ls gS ¼ftlesa dksbZ QeZ ;k O;fDr;ksa dk fudk;] pkgs fuxfer gks ;k ugha] lfEefyr gS½ ftlds v/;klu esa vkS|ksfxd fodkl {ks= ds Hkhrj dksbZ LFky ;k Hkou gS vkSj ^v/;klh* ds vUrxZr mldk mÙkjkf/kdkjh vkSj leuqnsf"krh Hkh gS (

¼p½ ^^vUrfjrh** dk rkRi;Z ml O;fDr ls gS ¼ftlesa dksbZ QeZ ;k O;fDr;ksa dk vU; fudk; pkgs fuxfer gks ;k ugha] Hkh lfEefyr gSA½ ftls bl vf/kfu;e ds v/khu fdlh Hkh jhfr ls Hkwfe ;k Hkou vUrfjr fd;k tk; vkSj ^vUrfjrh* ds vUrxZr mldk mÙkjkf/kdkjh vkSj leuqnsf"krh Hkh gS(

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, mÙkj izns"kh; ljdkjh vlk/kkj.k xtV fnukad 16 vizSy] 1976 nsf[k,A

20

¿mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976À ¿/kkjk 3&4À ¼N½ "kCn vkSj inkofy ^^Hkou**] ^^fodkl**] ^^Hkou ds ifjfuekZ.k* vkSj ^^Hkwfe** ds ogh vFkZ gksaxs] tks mÙkj izns"k uxj&;kstuk vkSj fodkl vf/kfu;e] 1973 esa muds fy;s fn;s x;s gSA

3&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa ds fy;s] fdlh vkS|ksfxd fodkl {ks= ds fy;s izkf/kdkjh dk xBu dj ldrh gS] ftls ^^¼{ks= dk uke½ vkS|ksfxd fodkl izkf/kdkjh** dgk tk;xkA

izkf/kdkjh dk xBu

¼2½ izkf/kdkjh ,d fuxfer fudk; gksxkA

¼3½ izkf/kdkjh esa fuEufyf[kr gksaxs %&

¼d½ lfpo] mÙkj izns"k ljdkj] m|ksx foHkkx ;k

mudk ukekaafdrh tks la;qDr lfpo ds in ds uhps dk u gks&

insu

lnL;&v/;{k

¼[k½ lfpo] mÙkj izns"k ljdkj] lkoZtfud fuekZ.k

foHkkx ;k mudk ukekafdrh tks la;qDr lfpo ds in ls uhps dk

u gks&

lnL;

¼x½ lfpo] mÙkj izns"k ljdkj] Lok;Ùk "kklu foHkkx

;k mudk ukekafdrh tks la;qDr lfpo ds in ls uhps dk u

gks&

lnL;

¼?k½ lfpo] mÙkj izns"k ljdkj] foÙk foHkkx ;k mudk

ukekafdrh tks la;qDr lfpo ds in ls uhps dk u gks & insu

lnL;

¼³½ izcU/k funs"kd] mÙkj izns"k jkT; vkS|ksfxd fodkl

fuxe&

insu lnL;

¼p½ jkT; ljdkj }kjk vf/klwpuk }kjk uke&fufnZ'V

ikap lnL;&

lnL;

¼N½ eq[; dk;Zikyd vf/kdkjh lnL; lfpo

¼4½ izkf/kdkjh dk eq[;ky; ,sls LFkku ij gksxk] ftls jkT; ljdj vf/klwfpr djsA ¼5½ izkf/kdkjh ds cSBd ds lapkyu dh izfdz;k ,slh gksxh] tSlh fofgr dh tk;]A ¼6½ izkf/kdkjh dk dksbZ dk;Z ;k dk;Zokgh izkf/kdkjh esa fdlh fjfDr ds gksus ls ;k mlds xBu esa fdlh =qfV ds gksus ls vfof/kekU; u gksxhA

4&& ¼1½ izkf/kdkjh dk eq[; dk;Zikyd vf/kdkjh] jkT; ljdkj }kjk fu;qDr fd;k tk;xk vkSj og izkf/kdkjh dk ,d iw.kZdkfyr vf/kdkjh gksxkA eq[; dk;Zikyd vf/kdkjh

¼2½ eq[; dk;Zikyd vf/kdkjh] izkf/kdkjh dh fuf/k ls ,slk osru vkSj HkÙkk ikus dk gdnkj gksxk vkSj lsok dh ,slh "krkZsa }kjk fu;af=r gksxk] tSlh jkT; ljdkj ds bl fufeÙk lkekU; ;k fo"ks'k vkns"k }kjk vo/kkfjr dh tk;saA

21

¿mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976À ¿/kkjk 5&6dÀ ¼3½ eq[; dk;Zikyd vf/kdkjh ,slh "kfDr;ksa dk iz;ksx vkSj ,sls dÙkZO;ksa dk ikyu djsxk] tSlk fofu;eksa esa fofufnZ'V fd;k tk;] izkf/kdkjh }kjk mls izfrfufgr fd;k tk;A 5&& ¼1½ ,sls fu;a=.k vkSj fucaZU/ku ds v/khu jgrs gq,] tks jkT; ljdkj ds lkekU; ;k fo"ks'k vkns"k }kjk vo/kkfjr fd;s tk;a] izkf/kdkjh mrus vf/kdkjh vkSj deZpkjh fu;qDr dj ldrk gS] ftrus mlds dR̀;ksa ds fu"iknu ds fy;s vko";d gksa] vkSj mudh Js.kh vkSj inkfHk/kku vo/kkfjr dh ldrk gSA

izkf/kdkjh ds deZpkfj;ksa dks

cUn

¼2½ mi;qZDr ds v/khu jgrs gq, izkf/kdkjh ds vf/kdkjh vkSj deZpkjh izkf/kdkjh dh fuf/k ls ,slk osru vkSj HkÙkk ikus ds gdnkj gksaxs vkSj lsok dh ,slh vU; "krk Zsa }kjk fu;af=r gksaxs] ftl ij izkf/kdkjh ds lkFk lgefr gksA

6&& ¼1½ izkf/kdkjh dk mís"; vkS|ksfxd fodkl {ks=ksa dk lqfu;ksftr fodkl lqfuf"pr djuk gksxkA

izkf/kdkjh ds d`R;

¼2½ izkf/kdkjh dk mís"; dh O;kidrk ij izfrdwy izHkko Mkys fcuk] izkf/kdkjh fuEufyf[kr d̀R;ksa dk fu'iknu djsxk % &

¼d½ vkS|ksfxd fodkl {ks= esaa] bl vf/kfu;e ds iz;kstuksa ds fy;s djkj }kjk ;k Hkwfe vtZu vf/kfu;e] 1894 ds v/khu dk;Zokgh ds ek/;e ls Hkwfe vftZr djuk ( ¼[k½ vkS|ksfxd fodkl {ks= ds fodkl ds fy;s ;kstuk rS;kj djuk( ¼x½ ;kstuk ds vuqlkj vkS|ksfxd] okf.kT;d vkSj vkoklh; iz;kstuksa ds fy;s LFkyksa dk lhekadu vkSj fodkl djuk (

¼?k½ vkS|ksfxd] okf.kfT;d vkSj vkoklh; iz;kstuksa ds fy;s vuqjpuk dh O;oLFkk djuk (

¼³½ lqfo/kk dh O;oLFkk djuk(

¼p½ vkS|ksfxd] okf.kfT;d ;k vkoklh; iz;kstuksa ds fy;s IykV dk foØ; ;k iV~Vk }kjk ;k vU; izdkj ls vkoaVu vkSj vUrj.k djuk(

¼N½ Hkouksa ds ifjfuekZ.k vkSj m|ksxksa dh LFkkiuk dks fofu;fer djuk( ¼t½ ml iz;kstu dks vFkkZr~ ,sls {ks= esa] vkS|ksfxd ;k okf.kfT;d ;k vkoklh; iz;kstu ;k fdlh vU; fofufnZ"V iz;ksstu dks fu/kkZfjr djuk] ftlds fy;s fdlh fof"k"V LFky ;k IykV dk mi;ksx fd;k tk;xkA

¿6&d&& bl vf/kfu;e ds fdlh vU; micu/k eas fdlh izfrdwy ckr ds gksrs gq, Hkh vkSj ,sls fucU/kuksa vkSj "krksZa ds v/;/khu jgrs gq, tSls fofu;eksa eas fufnZ'V fd;s tk;] izkf/kdkjh] djkj }kjk bl vf/kfu;e ds v/khu fdlh vuqjpuk ;k lqfo/kk dh O;oLFkk djus ;k vuqj{k.k djus ;k O;oLFkk ;k vuqj{k.k dks tkjh j[kus vkSj mlds fy, mn~x̀ghr] ;FkkfLFkfr dj ;k Qhl dk laxzg djus ds fy;s] fdlh O;fDr dks izkf/kdr̀ dj ldrk gSA

vuqjpuk ;k lqfo/kk dh

O;oLFkk djus vkSj dj ;k

Qhl dk laxzg djus ds

fy, fdlh O;fDr dks

izkf/kd`r djus dh "kfDRkÀ

1

22

¿mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976À ¿/kkjk 7&9À 7&& izkf/kdkjh vkS|ksfxd fodkl {ks= esa izkf/kdkjh dh fdlh Hkwfe ;k Hkou] dks ,sls fucU/kuksa vkSj "krkZsa ij] ftUgsa og bl vf/kfu;e ds v/khu cuk;a s tkus okys fdlh fu;e ds v/khu jgrs gq,] vkjksfir djuk mfpr le>s] uhyke] vkoaVu ;k vU; izdkj ls] csp ldrk gS] iV~Vs ij ns ldrk gS ;k vU; izdkj ls vUrfjr dj ldrk gSA Hkwfe ds vUrj.k ds lEcU/k

esa izkf/kdkjh dh "kfDr

8&& ¼1½ vkS|ksfxd fodkl {ks= ds leqfpr fu;kstu vkSj fodkl ds iz;kstuksa ds fy;s izkf/kdkjh fuEufyf[kr ds laca/k esa ,sls funs"k fuxZr dj ldrk gS] ftls og vko";d le> s &

Hkou ds ifjfuekZ.k ds

lEcU/k esa funs"k fuxZr

djus dh "kfDr

¼d½ fdlh Hkou ds mRls/k lk vxz Hkkx dk LFkkiR; Lo:i(

¼[k½ fdlh LFky ds Hkouksa dk lajs[k.k(

¼x½ Hkouksa esa vkSj muds vki&ikl j[ks tkus okys [kqys LFkkuks a ds ckjs esa vkSj Hkouksa dh Å¡pkbZ vkSj muds Lo:i ds ckjs esa fucZU/ku vkSj "krZsZ ( ¼?k½ fdlh LFky ij ifjfufeZr fd;s tk ldus okys vkoklh; Hkouksa dh la[;k( ¼M½ nqdkuksa] deZ"kkykvksa] xksnkeksa] dkj[kkuksa ;k Hkouksa ds ifjfuekZ.k dk fofu;eu( ¼p½ nhoky] ?ksjk] ckM+k ;k fdlh vU; jpuk ;k LFkkiR; fuekZ.k dh ÅWpkbZ vkSj fLFkfr dk vuqj{k.k(

¼N½ lqfo/kk dk vuqj{k.k(

¼t½ ftl iz;kstu ds fy;s LFky vkcafVr fd;k x;k gks] mlls fHkUu iz;kstu ds fy;s mldk mi;ksx djus ij fucZU/ku]

¼>½ ¼1½ mfPN"V ty dh leqfpr fudklh(

¼2½ vkS|ksfxd mfPN"V inkFkZ ds leqfpr fuLrkj.k( vkSj

¼3½ uxj ds dwM+k&djdV ds leqfpr fuLrkj.k dh O;oLFkk fd;s tkus okys lk/kuA

¼2½ izR;sd vUrfjrh mi/kkjk ¼1½ ds v/khu fuxZr funs"kksa dk ikyu djsxk vkSj ;Fkk"kD; "kh?kz fdlh Hkou dk ifjfuekZ.k djsxk ;k ,sls vU; dne mBk;sxk] tks ,sls funs"kksa dk ikyu djus ds fy;s vko";d gksaA

9&& ¼1½ dksbZ O;fDr] mi/kkjk ¼2½ ds v/khu cuk;s x;s fdlh Hkou lEcU/kh fofu;e dk mYya?ku djds vkS|ksfxd fodkl {ks= esa fdlh Hkou dk ifjfuekZ.k ;k v/;klu ugha djsxkA

fofu;eksa dk mYya?ku djds

Hkouksa ds ifjfuekZ.k ij

jksd

¼2½ izkf/kdkjh] vf/klwpuk }kjk vkSj jkT; ljdkj ds iwokZuqeksnku ds Hkouksa ds ifjfuekZ.k dks fofu;fer djus ds fy;s fofu;e cuk ldrk gS vkSj ,sls fofu;eksa esa fuEufyf[kr lHkh ;k fdlh fo'k; dh O;oLFkk dh tk ldrh gS] vFkkZr~ %& 1- mÙkj izns"k vf/kfu;e la[;k 2 o'kZ 1999 dh /kkjk 2 }kjk vUrfoZ'VA

23

¿mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976À ¿/kkjk 10&11À ¼d½ fdlh Hkou dh okg; vkSj foHkktd] nhoky] Nr] Q"kZ vkSj vU; Hkkx ds fy, iz;ksx dh tkus okyh lkexzh vkSj mudh fLFkfr ;k vofLFkfr ;k fuekZ.k dh jhfr( ¼[k½ Hkou dh foU;kl ;kstuk pkgs og vkS|ksfxd] okf.kfT;d ;k vkoklh; gks] ¼x½ vkokl ;k jlksbZ?kj ds iz;kstukFkZ mi;ksx ds fy, vk"kf;r fdlh Hkou dh Nr vkSj Q"kZ dh Å¡pkbZ vkSj

¼?k½ ok;q lapkyu dks lqfuf"pr djus vkSj vfXu ls jksd&Fkke ds fy, fdlh Hkou ;k mlds Hkkx esa okrk;u ;k mlds ikl NksM+h tkus okyh txg( ¼³½ fdlh Hkou dh eaftyksa dh la[;k vkSj mudh Å¡pkbZ(

¼p½ fdlh Hkou esa izos"k vkSj mlls fuxZe dh O;oLFkk gsrq lk/ku( ¼N½ jgus ds dejs vkSj lksus ds dejs ds :i esa mi;ksx ds fy;s vk"kf;r dejksa dh U;wure yEckbZ&pkSM+kbZ vkSj okrk;u vkSj O;oLFkk(

¼t½ Hkouksa ds ifjfuekZ.k] lekiu vkSj v/;klu ds leqfpr fofu;eu dks vxzlj djus ds fy, dksbZ vU; fo'k;(

¼>½ izek.k&i= tks ;kstuk] la"kksf/kr ;kstuk vkSj lekiu vk[;k dks izLrqr djus ds fy;s vko";d vkSj vkuq"kafxd gksaA

10&& ;fn izkf/kdkjh dks ;g izrhr gks fd fdlh LFky ;k Hkou dh n"kk ;k mi;ksx ls vkS|ksfxd fodkl {ks= ds fdlh Hkkx ds leqfpr vk;kstu ij ;k lqfo/kk ij ;k ogka lkekU; turk ds fgr ij izfrdwy izHkko iM+ jgk gS ;k iM+us dh lEHkkouk gS rks og ml LFky ;k Hkou ds vUrfjrh ;k v/;klh ij uksfVl rkehy dj ldrk gS] ftlesa mlls ;g vis{kk djsxk fd og ,slh dk;Zokgh ,slh vof/k ds Hkhrj djs] tSlk uksfVl esa fofufnZ'V gks vkSj mlds i"pkr~ mldk vuqj{k.k ,slh jhfr ls djs] tSlh mlesa fofufnZ"V gks vkSj ;fn mlds i"pkr~ ,slk vUrfjrh ;k v/;klh ,slh dk;Zokgh djus ;k mldk vuqj{k.k djus esa vlQy jgrk gS rks izkf/kdkjh Loa; ,slh dk;Zokgh dj ldrk gS ;k mldk vuqj{k.k dj ldrk gS vkSj ml ij mixr O;; ,sls vUrfjrh ;k v/;klh ls olwy dj ldrk gSA

LFky ;k Hkou dk leqfpr

vuqj{k.k djus dh vis{kk

djus dh "kfDr

11&& ¿¼1½ vkS|ksfxd fodkl {ks= esa fdlh lqfo/kk dh O;oLFkk djus] vuqj{k.k djus ;k mls tkjh j[kus ds iz;kstuksa ds fy;s] izkf/kdkjh jkT; ljdkj ds iwoZ vuqeksnu ls ,sls dj dk mn~xzg.k] ftls og fdlh LFky ;k Hkou ds lEcU/k esa vko";d le>sa] mlds vUrfjrh ;k v/;klh ls dj ldrk gS] ijUrq dj dk dqy Hkkj ,sls LFky] ftleas Hkou dk LFky Hkh lfEefyr gS] ds cktkj ewY; ds ,d izfr"kr ls vf/kd ugha gksxkA dj dk mnxzg.k

Li"Vhdj.k & bl mi/kkjk ds iz;sktuksa ds fy,] in ^cktkj ewY;^ dk rkRi;Z fuEufyf[kr ls gS %&

24

¿mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976À ¿/kkjk 12&14À ¼d½ fodz; dh n"kk eas] izfrQy dh jkf"k( ;k

¼[k½ iV~Vs dh n"kk eas] izhfe;e dh jkf"k( ;k ¼x½ Hkkjrh; LVkEi vf/kfu;e] 1899 ds v/khu cuk;s x;s fu;eksa ds vuqlkj vo/kkfjr U;wure ewY; dh jkf"k] tks Hkh vf/kd gksAÀ

1

¼2½ ;fn jkT; ljdkj] yksd fgr esa vko";d ;k lekphu le>s rks og lkekU; ;k fo"ks'k vkns"k }kjk fdlh ,sls vUrfjrh ;k v/;klh ;k mlds fdlh Js.kh dks mi/kkjk ¼1½ ds v/khu mn~x̀ghrk dj ls iw.kZr% ;k va"kr% eqDr dj ldrh gSA 12&& mÙkj izns"k jk"Vªifr vf/kfu;e ¼ifj"dkjksa lfgr iqu% vf/kfu;e½ vf/kfu;e] 1974 }kjk iqu% vf/kfu;fer vkSj ifj"dr̀ mÙkj izns"k uxj ;kstuk vkSj fodkl vf/kfu;e] 1973 ds v/;k; 6 dss /kkjk 30] 32] 40] 41] 42] 43] 44] 45] 46] 47] 48] 49] 50] 51] 53 vkSj 58 ds micU/k] vko";d ifjorZu lfgr] izkf/kdkjh ij bl vuqdwyu ds lkFk ykxw gksaxs fd&

jk"Vªifr vf/kfu;e la[;k

11]1973 ds dfri;

micU/kksa dk ykxw gksuk

¼d½ mi;qZDr vf/fku;e ds izfr fdlh funsZ"k dk bl vf/kfu;e ds izfr funsZ"k le>k tk;xk(

¼[k½ mi;qZDr vf/kfu;e ds v/khu xfBr izkf/kdkj.k ds izfr fdlh funsZ"k dks bl vf/kfu;e ds v/khu xfBr izkf/kdkjh ds izfr funsZ"k le>k tk;xk( vkSj ¼x½ izkf/kdkjh ds mik/;{k ds izfr fdlh funsZ"k dks izkf/kdkjh ds eq[; dk;Z&ikyd vf/kdkjh ds izfr funsZ"k le>k tk;xkA

13&& tgka dksbZ vUrfjrh fdlh izfrQy /ku ;k mldh fdLr ;k izkf/kdkjh }kjk] fdlh LFky ;k Hkou ds vUrj.k ds dkj.k ns; fdlh vU; jkf"k ;k fdlh iÍk ds lEcU/k esa izkf/kdkjh dks ns; fdlh fdjk;s dk Hkqxrku djus esa dksbZ O;frdze djrk gS ;k tgka dksbZ vUrfjrh ;k v/;klh bl vf/kfu;e ds v/khu mn~x̀ghrk fdlh Qhl ;k dj dk Hkqxrku djus esa dksbZ O;frdze djrk gS] ogka eq[; dk;Zikyd vf/kdkjh ;g funsZ"k ns ldrk gS fd cdk;k jkf"k ds vfrfjDr] ml jkf"k ls vuf/kd /kujkf"k ;FkkfLFkfr] vUrfjrh ;k v/;klh ls "kkfLr ds :i esa olwyh dh tk;sxhA

"kkfLr dk vkjksi.k vkSj cdk;k dh olwyh dh jhfr 14&& ¼1½ izkf/kdkjh }kjk fdlh LFky ;k Hkou ds vUrj.k ds QyLo:i izfrQy&/ku ;k muds fdlh fdLr ds v"kanku dh fLFkfr esa ,sls vUrj.k dh fdlh "krZ ds mYya?ku dh fLFkfr esa eq[; dk;Zikyd vf/kdkjh bl izdkj vUrfjr LFky ;k Hktu dks iqu% xzg.k dj ldrk gS vkSj mlds lEcU/k esa lanÙk lEiw.kZ /ku ;k mlds fdlh Hkkx dk] ;fn dksbZ gks] leigj.k dj ldrk gSA

varj.k dh "krkZsa ds

mYya?ku ds fy, leigj.k

¼2½ tgka eq[; dk;Zikyd vf/kdkjh mi/kkjk ¼1½ ds v/khu fdlh LFky ;k Hkou ds iquZxzg.k dk vkns"k nsrk gS] ogka dysDVj] mlds vf/k;kpu ij] mldk dCtk mls fnyk ldrk gS vkSj bl iz;kstu ds fy;s ,slh "kfDr dk iz;ksx dj ldrk gS ;k djk ldrk gS] tks vko";d gksA

1- mÙkj izns"k vf/kfu;e la[;k 18 o'kZ 1995 dh /kkjk 2 }kjk izfrLFkkfirA

25

¿mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976À ¿/kkjk 15&18À 15&& ¼1½ dksbZ O;fDr tks bl vf/kfu;e] ;k blds v/khu cuk;s x;s fu;e ;k fofu;eksa ;k /kkjk 8 ds v/khu fuxZr fdlh funsZ"k ds fdlh micU/k dk mYya?ku djrk gS] fl)&nks"k gksus ij tqekZuk ls tks ikap gtkj :i, rd gks ldrk gS vkSj lrr vijk/k dh fLFkfr esa vfrfjDr tqekZuk ls n.Muh; gksxk] tks izFke vijk/k ds fy;s fl)&nks"k gksus ds Ik"pkr~ izR;sd fnu ds fy;s] ftleas ,slk vijk/k ds fy;s fl)&nks"k gksus ds i"pkr~ izR;sd fnu ds fy;s ftleas ,slk vijk/k iwoZor~ tkjh jgs] ,d lkS :i;s rd gks ldrk gSA

"kkfLr 16&& eq[; dk;Zikyd vf/kdkjh] fdlh O;fDr dks fdlh Hkwfe ;k Hkou esa fuEufyf[kr iz;kstu ds fy, lgk;rk lfgr ;k jfgr izos"k djus ;k mls [kksyus dk izkf/kdkj ns ldrk gS %&

izos"k vkdn dh "kfDr

¼d½ dksbZ tkap] fujh{k.k] eki ;k losZ{k.k djuk ;k ,sls Hkwfe ;k Hkou dk nkxcsy( ¼[k½ fuekZ.k/khu dk;Z dk ijh{k.k ;k lhoj ;k ukyh ds ekxZ dk irk yxkuk( ¼x½ bl ckr dk irk yxkuk fd fdlh Hkou dk ifjfuekZ.k ;k iqu% ifjfuekZ.k Lohdf̀r ds fcuk ;k bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ;k fofu;eksa ds v/khu nh x;h Lohdf̀r dk mYya?ku djds fd;k tk jgk gS ;k fd;k x;k gS] vkSj ,slh uki ysuk vkSj dksbZ dk;Z djuk tks ,sls iz;kstu ds fy, vko";d gkss( ¼?k½ dksbZ vU; dk;Z djuk] tks bl vf/kfu;e ds dq"ky iz"kklu ds fy, vko";d gks %

ijUrq &

¼1½ bl izdkj dk dksbZ izos"k lw;ksn; vkSj lw;kZLr ds le; ds chp ds flok; vkSj v/;klj dks] ;k ;fn dksbZ v/;klh u gks rks Hkwfe ;k Hkou ds Lokeh dh] ;qfDr;qDr lwpuk fn;s fcuk ugha fd;k tk;xk (

¼2½ izR;sd n"kk] esa efgykvksa dks] ;fn dksbZ gksa] Hkwfe ;k Hkou ds ckgj pys tkus dk i;kZIr volj fd;k tk;xk(

¼3½ ftl Hkwfe ;k Hkou esa izos"k djuk gks mlds v/;kfl;ksa dh lkekftd vkSj /kkfeZd izFkkvksa dk lnk lE;d~ /;ku j[kk tk;xk] tgka rd fd ml iz;kstu dh vko";drkvksa dss vuq:i gks] ftlds fy, izos"k fd;k tkrk gSA 17&& fdlh {ks= dks bl vf/kfu;e ds micU/kksa ds v/khu vkS|ksfxd fodkl {ks= ?kksf'kr fd;s tkus ij] ,sls {ks= dks] ;fn og mÙkj izns"k uxj ;kstuk vkSj fodkl vf/kfu;e] 1973 ds v/khu egk;kstuk ;k ifj{ks=h; fodkl ;kstuk] ;k fdlh vU; mÙkj izns"k vf/kfu;e ds v/khu fdlh vU; fodkl ;kstuk esa lfEefyr gks] ,slh ?kks'k.kk ds fnukad ls fdlh ,slh ;kstuk ds vyx le>k tk;xkA

vf/kfu;e dk vf/kdkjh

izHkko

18&& jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA

fu;e cukus dh "kfDr

26

¿mÙkj izns"k vkS|ksfxd {ks= fodkl vf/kfu;e] 1976À ¿/kkjk 19À 19&& ¼1½ izkf/kdkjh] jkT; ljdkj ds iwoZ vuqeksnu ls] vf/kdkjh ds dk;Zdyki ds iz"kklu ds fy, fofu;e cuk ldrh gS] tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds micU/kksa ls vlaxr u gksA

fofu;e cukus dh "kfDr

¼2½ fo"ks"kr% vkSj iwoZorhZ] "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fofu;e esa fuEufyf[kr lHkh ;k fdlh fo'k; dh O;oLFkk dh tk ldrh gS %&& ¼d½ izkf/kdkjh dh cSBd cqykuk vkSj djuk] og le; vkSj LFkku tc vkSj tgka ,slh cSBd gksxh] ,slh cSBd esa dk;Z&lapkyu vkSj mlesa x.kiwfrZ ds fy, lnL;ksa dh la[;k] tks vko";d gks(

¼[k½ eq[; dk;Zikyd vf/kdkjh dh "kfDr vkSj dÙkZO;(

¼x½ Hkou ds ifjfuekZ.k dh vuqKk ds fy, vkosnu&i= jftLVj dk izi=( ¼?k½ izkf/kdkjh dh lEifÙk;ksa dk izca/k(

¼³½ vius dR̀;ksa ds fuoZgu esa mn~xzg.k dh tkus okyh Qhl( ¼p½ ,sls vU; fo'k;] ftudh fofu;e esa O;oLFkk dh tk;A

27

THE UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT

ACT, 1976¹

[U. P. ACT No. 6 OF 1976]

[Passed in Hindi by the Uttar Pradesh Legislative Assembly on April 1, 1976 and by the Uttar Pradesh Legislative Council on April 6, 1976. Received the assent of the Governor on April 16, 1976 under Article 200 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette, Extraordinary dated April 3, 1976.]

AN

ACT

to provide for the constitution of an Authority for the development of certain areas in the State into industrial and urban township and for matters connected therewith; IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India, as follows:-

Short title and

extent

1. (1) This Act may be called the Uttar Pradesh Industrial Area Development Act,

1976.

(2) It extends to the whole of Uttar Pradesh, Definitions

2. In this Act-

(a) "amenities" includes roads, water supply, street lighting, power supply, sewerage, drainage, collection, treatment and disposal of industrial waste und town refuse and such other community facilities, services or conveniences as the State Government may, by notification, specify to be an amenity for the purposes of this Act;

(b) "Authority" means the Authority constituted under section 3 of the Act;

(c) "Chief Executive Officer" means the officer appointed as such under section 4;

(d) "Industrial development area" means an area declared as such by the State Government by notification;

(e) "Occupier" means a person (including a firm or body of individuals whether incorporated or not) who occupies a site or building within the industrial development area and includes his successors and assigns ;

(f) "transferee" means a person (including a film or other body of individuals, whether incorporated or not) to whom any, land or building is transferred in any manner whatsoever, under this Act and includes his successors and assigns ;

28

[The Uttar Pradesh Industrial Area Development Act, 1976] [Section 3-4]

(g) the words and expressions "building", "development" to erect a building" and "land" shall have the same meaning as assigned to them in the Uttar Pradesh Urban Planning and Development Act, 1973. Constitution of

Authority

3. (1) The State Government may, by notification, for the purposes of this Act, all Authority to be called name of the area Industrial Development Authority, for any industrial development area.

(2) The Authority shall be a body corporate,

(3) The Authority shall consist of the following :--

(a) The Secretary to the Government, Uttar Pradesh, Industries Department or his nominee not below the rank of Joint Secretary-ex officio - Member-

Chairman,

(b) The Secretary to the Government, Uttar Pradesh, Public Works Department or his nominee not below the rank of Joint Secretary- officio - Member

(c) The Secretary to the Government, Uttar Pradesh, Local Self-Government Department or his nominee not below the rank of Joint' Secretary- ex officio -

Member

(d) The Secretary to the Government, Uttar Pradesh, Finance Department or his nominee not below the rank of Joint Secretary-ex officio----

Member

(e) The Managing Director, U. P. State Industrial Development Corporation-ex officio -- Member

(f) Five members to be nominated by the State Government by notification --

Member

(g) Chief Executive Officer - Member- Secretary.

(4) The headquarters of the Authority shall be at such place as may be notified by the state Government.

(5) The procedure for the conduct of the meetings for the Authority shall be such as may be prescribed.

(6) No act or Proceedings of the Authority shall be invalid by reason of the existence of any vacancy in or defect in the constitution of the Authority. Chief

Executive

Officer

4. (1) The Chief Executive Officer of the Authority shall be appointed by the State Government and he shall he a whole-time officer of the Authority.

(2) The Chief Executive Officer shall be entitled to receive from the funds of the Authority such salaries and allowances and be governed by such conditions of service as may be determined by general or special order of the State Government in this behalf,

29

[The Uttar Pradesh Industrial Area Development Act, 1976] [Section 5-6A]

(3) The Chief Executive Officer shall exercise such powers and perform such duties as may be specified in the regulations or delegated to him by the Authority.

Staff of the

authority

5. (1) Subject to such control and restrictions as may be determined by general or special orders of the State Government, the Authority may appoint such number of officers and employees as may be necessary for the performance of its functions, and' may determine their grades and designations.

(2) Subject as aforesaid the officers and employees of the Authority shall be entitled to receive from the funds of the Authority such salaries and allowances and shall be governed by such other conditions of service as may be, agreed upon with the Authority.

Function of

the Authority

6. (1) The object of the Authority shall be to secure the planned development of the industrial development areas.

(2) Without prejudice to the generality of the objects of the Authority, the Authority shall perform the following functions :--

(a) to acquire land in the industrial development area, by agreement or through proceedings under the Land Acquisition Act, 1894 for the purpose of this Act ; .

(b) to prepare a plan for the development of the industrial development area ;

(c) to demarcate and develop sites for industrial, commercial and residential purposes according to the plan;

(d) to provide infrastructure for industrial, commercial and residential purposes ;

(e) to provide amenities ;

(f) to allocate and transfer either by way of sale or lease or otherwise plots of land for industrial, commercial or residential purposes ;

(g) to regulate the erection of buildings and setting up of industries; and

(h) to Jay down the purpose for which a particular site or plot of land shall be used, namely for industrial or commercial or residential purpose or any other specified purpose in such area.

[Power to

authorize a

person to

provide infra-

structure or

amenities and

collect tax or

fee

6-A Notwithstanding anything to the contrary contained in any other provisions of this Act and subject to such terms and conditions as may be specified in the regulations, the Authority may, by Agreement, authorize any person to provide or maintain or continue to provide or maintain any infrastructure or amenities under this Act and to collect taxes or fees, as the case may be, levied therefore.]¹

30

[The Uttar Pradesh Industrial Area Development Act, 1976] [Section 7-9] power to the

Authority in

respect of

transfer of land

7. The Authority may sell, lease or otherwise transfer whether by auction, allotment, or otherwise, any land or building belonging to the Authority in the industrial development area on such terms and conditions as it may, subject to any rules that may be made under this Act think fit to impose. Power to issue

directions in

respect of

erection of

building

8. (1) For the purposes of proper planning and development Or the industrial development area, the Authority may issue such direct ion as it may consider necessary, regarding --

(a) architectural features of the elevation or frontage of any building;

(b) the alignment of buildings on any site;

(c) the restrictions and conditions in regard to open spaces to be maintained in and around buildings and height and character of buildings;

(d) the number of residential buildings that may be erected on any site;

(e) regulation of erect ion of shops, workshops, warehouses factories or buildings ;

(f) maintenance of height and position of walls ; fences, hedges or any other structure or architecture constructions ;

(g) maintenance of amenities ;

(h) restriction of use of any site for a purpose other than that for which it has been allocated ;

(i) the mans to be provided for proper -

(1) drainage of waste water;

(2) disposal of industrial waste, and

(3) disposal of town refuse.

(2) Every transferee shall comply with the directions issued under sub-section (1) and shall as expeditiously as possible erect any building or take such other steps as may be necessary to comply with such directions. Ban on

erection of

buildings in

contravention

of regulation

9. (1) No person shall erect or occupy any building in the industrial development area in contravention of any building regulation made under sub-section (2).

(2) The Authority may, by notification and with the prior approval of the State Government make regulations to regulate the erection of buildings and such regulations may provide for all or any of the following matters, namely-

1. Added by section 2 of U.P. Act No. 2, 1999.

31

[The Uttar Pradesh Industrial Area Development Act, 1976] [Section 10-11]

(a) the materials to be used for external and partition walls, roofs floors and other parts of a building and their position or location or the method of construction;

(b) lay-out plan of the building whether industrial, commercial or residential ;

(c) the height and slope of the roofs and floors of any building which is intended to be used for residential or cooking purposes ;

(d) the ventilation in, or the space to be left about any building or part thereof to secure circulation of air and for the prevention of fire;

(e) the number and height of the storey of any building;

(f) the means to be provided for the ingress and agress to and from any building ;

(g) the minimum dimension of rooms intended for use as living rooms and sleeping rooms and the provision of ventilation ;

(h) any other matter in furtherance of the proper regulation of erection, completion and occupation of buildings; and

(i) the certificates necessary and incidental to the submission of plans amended plans and completion re-ports.

Power to

require proper

maintenance

of site or

building

10. If it appears to the Authority that the conditions or use of any site or building is prejudicially affecting or is likely to affect the proper planning of or the amenities in any part of the industrial development are a or the interests of the general public there, it may serve on the transferee or occupier of that site or building a notice requiring him to take such steps and within such period as may be specified in the notice and thereafter to maintain it in such manner as may be specified therein and in case such transferee or occupier fails to take such steps or to maintain it thereafter the Authority may itself take such steps or maintain it, and realize the cost incurred on it from such transferee or occupier.

Levy such

taxes

11. [(1) For the purposes of providing, maintaining or continuing any amenities in the industrial development area, the Authority may with the previous approval of the State Government, levy such taxes as it may consider necessary in respect of any site or building on the transferee or occupier thereof, provided that the total incidence of such tax shall not exceed one per cent of the market value of such site, including the site of the building.

Explanation-- For the purpose of this sub-section, the expression "market value" means, the amount of -

32

[The Uttar Pradesh Industrial Area Development Act, 1976] [Section 12-14]

(a) consideration, in the case of sale; or

(b) premium, in the case of lease; or

(c) the minimum value determined in accordance with the rules made under the Indian Stamp Act, 1899, whichever is more]¹

(2) If the State Government considers it necessary or expedient in the public interest, it may, by a general or special order, exempt wholly or partly-any such transferee or occupier or any class thereof from the taxes levied under sub-section (1).

Applications

of certain

provisions of

President's Act

XI of 1973

12. The provisions of Chapter VII and sections 30, 32, 40, 41, 42, 43, 44, 45, 46, 47, 49, 50, 51, 53, and 58 of the Uttar Pradesh Urban Planning and Development Act, 1973, as re-enacted and modified by the Uttar Pradesh President's Act (Re-enactment with Modifications) Act, 1974, shall mutatis mutandis apply to the Authority with adaptation that --

(a) any reference to the aforesaid Act shall be deemed to be a reference to this Act ;

(b) any reference to the Authority constituted under the aforesaid Act shall be deemed to be a reference to the Authority constituted under this Act; and

(c) any reference to the Vice-Chairman of the Authority shall be deemed to be a reference to the Chief Executive Officer of the Authority. Imposition of

penalty and

mode of

recovery of

arrears

13. Where any transferee makes any default in the payment of any consideration money or installment thereof or any other amount due on account of the transfer of any site or building by the Authority or any rent due to the Authority in respect of any lease, or where any transferee or occupier makes any default in the payment of any fee or tax levied under this Act, the Chief Executive Officer may direct that in addition to the amount of arrears; a further sum not exceeding that amount shall be recovered from the transferee or occupier, as the case may be, by way of penalty.

For feature for

breach of

conditions of

transfer

14. (1) In the case of non-payment of consideration money or any installment thereof on account of the transfer by the Authority of any site or building or in case of breach of any condition of such transfer or breach of any rules or regulations made under this Act, the Chief Executive Officer may resume the site or building so transferred and may further forfeit the whole or any part of the money, if any, paid in respect thereof.

(2) Where the Chief Executive Officer orders resumption of any site or building under sub-section (1) the Collector may, on his requisition, cause possession thereof to be delivered to him and may for that purpose use or cause to be used such force as may be necessary.

33

[The Uttar Pradesh Industrial Area Development Act, 1976] [Section 15-18] Penalty

15. Any person who contravenes any provisions of this Act, or rules or regulations made thereunder or any directions issued under section 8, shall on conviction be punishable with fine which may extend to five thousand rupees and in the case of a continuing offence with further fine which may extend to one hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.

Powers of

entry, etc

16. The Chief Executive Officer may authorize any person to enter into or open any land or building with or without assistance, for the purposes of --

(a) making any inquiry, inspection, measurement or survey or taking levels of such land or building ;

(b) examining works under construction or of ascertaining the course of sewer or drains ;

(c) ascertaining whether any building is being or has been erected or re- erected without sanction or in contravention of any sanction given under this Act or the rules and regulations made thereunder and to take such measurements and do any such other acts as may be necessary for such purpose:

(d) doing any other thing necessary for the efficient administration of this Act :

Provided that-

(i) no such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the occupier, or if there be no occupier, to the owner of the land or building;

(ii) sufficient opportunity shall in every instance, be given to enable women, if any, to withdraw from such land or building;

(iii) due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building entered. Overriding

effect of the

Act

17. Upon any area being declared an industrial development area under the provisions of this Act, such area, if included in the master plan or the zonal development plan under the Uttar Pradesh Urban Planning and Development Act, 1973, or any other development plan under any other Uttar Pradesh Act, shall, with effect from the date of such declaration be deemed to be excluded from any such plan.

Power to make

rules

18. The State Government may by notification, make rules for carrying out the purposes of this Act.

34

[The Uttar Pradesh Industrial Area Development Act, 1976] [Section 19] Power to make

regulations