Uttar Pradesh act 036 of 2018 : The ROW POLICY

UTTAR PRADESH SHASHAN

STAMP EVAM NIBANDHAN ANUBHAG-2 In pursuance of provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of Government notification no.02/2018/169/94-S.R.-2-2018700(965)/2016,Dated,12 February,2018 Notification

Order

In exercise of the powers under clause (a) of sub section (1) of section 9 of the Indian Stamp Act, 1899 (Act no. 2 of 1899) as amended from time to time in its application to Uttar Pradesh read with section 21 of the General Clauses Act, 1897 (Act no. 2 of 1897) the Governor is pleased to remit with effect from the date of publication of this notification in the Gazette, the stamp duty to the extent shown in Column-3 of the Schedule below, chargeable in respect of the instrument as shown in Column-4 of the said Schedule for the Purposes Provided in Paragraph 1.2 of the Uttar Pradesh Information Technology and Start-up Policy 2017 and Paragraph 4.3 of the Uttar Pradesh Electronics Manufacturing Policy 2017 of the State as maintioned in Column-2 of said Schedule. Schedule

Paragraph numbers of the Uttar Pradesh Information Technology and Start-up Policy 2017	Purpose and other details	Extent of Remission	Nature of instrument and Article number of Schedule I-B
1	2	3	4
Paragraph 1.2	Exemption of stamp duty on Purchase/Lease of land/office space/buildings for It/ITeS use with condition of commencing Operations within 3 Years.	100%	Conveyance, under clause (a) of Article 23 and Lease under Article 35

Paragraph numbers of the Uttar Pradesh Information Technology and Start-up Policy 2017	Purpose and other details	Extent of Remission	Nature of instrument and Article number of Schedule I-B
1	2	3	4
Paragraph 4.3	Exemption of stamp duty on Purchase /Lease of land for establishment of individual ESDM units under EMZ. For Purchase /Lease of land for the establishment of EMCs/ESDM Parks, exemption of stamp duty on first transaction (Authority to Developer/SPV). Exemption of stamp duty on second transaction (Developer/SPV to ESDM Units).	100% 100% 100%	Conveyance, under clause (a) of Article 23 and Lease under Article 35

2. The remit under this notification shall be available if the District Magistrate or the General Manager, District Industries Centre of the concerned district shall sign instrument as witness for the Purpose of confirming the fact that the transfer is being executed under the said Policy.

By Order,

Himanshu Kumar

Pramukh Sachiv

Lka[;k%- 36@2018@852@78&1&2018&45 vkbZ0Vh0@2016 Iksz'kd]

jktho dqekj]

eq[; lfpo]

m0i0z "kklu]

lsok esa]

1 leLr vij eq[; lfpo@izeq[k lfpo@lfpo] mRrj izns"kA 2 leLr foHkkxk/;{k] mRrj izns"kA

3 leLr e.Myk;qDr@ftykf/kdkjh] mRrj izns"kA 4 izns"k ds leLr lkoZtfud midzeksa d s v/;{k@izcU/k funs"kd] fudk;ksa] ifj'knksa ,oa Lok;Rr"kklh fudk;ksa ds eq[; dk;Zdkjh vf/kdkjhA

vkbZ0Vh0 ,oa bysDVªkWfuDl vuqHkkx&1 y[kuÅ% fnukad% 15tuw ] 2018 fo'k;% Hkkjr ljdkj dh vf/klwpuk fnukad 15&11&2016 }kjk iz[;kfir Hkkjrh; rkj ekxZ ds vf/kdkj fu;e] 2016 dh mRrj izns"k eas vaxhd`r fd;s tku s ds lEcU/k esa fn"kk funsZ"kA egksn;]

lpa kj ,oa lpw uk izkS|ksfxdh ea=ky;] Hkkjr ljdkj }kjk fnukad 15 uoEcj] 2016 dks ** bf.M;u VsyhxzkQ jkbV vkWQ os :Yl 2016** fuxZr fd; s x;s gSa tks ns"k esa njw lapkj ds {ks= esa bUQzkLVªDpj dh LFkkiuk ,oa fodkl gsrq le;c) :Ik ls] jkbV vkWQ os vuqeksnu iznku fd;s tkus dh izfdz;k ls lEcfU/kr gAS

2 Hkkjr ljdkj }kjk fuxZr** Hkkjrh; rkj ekxZ ds vf/kdkj fu;e]2016** d s v/;k; 1 ds izLrj 4 mi&izLrj ¼2½ esa fuEuor~ O;oLFkk gS%&

3 Hkkjr ljdkj dh mDr vf/klwpuk ds dze esa uxj fodkl vuqHkkx&9] mRrj izns"k }kjk Hkwfexr rkj vkSj lajpuk dh LFkkiuk vkSj j[k&j[kko ¼vkWfIVdy Qkbcj ykbu fcNku s gsrq½ ds lEcU/k eas mDr fu;ekoyh ds izklafxd "krksZ@a fu;eksa ds vuqlkj dk;Zokgh lqfu"fpr djkus gsrq "kklukns"k la0& 72@ukS79&18&161t@12 fnukad 08-02-2018 fuxrZ fd;k x;k gSA

4 vr% Hkkjr ljdkj dh mDr vf/klwpuk dk s lEi.w kZ mRrj izns"k ds "kkldh; foHkkxksa bR;kfn }kjk ,d:irk ds vk/kkj ij vaxhd`r fd, tkus rFkk eksckby dusfDVfoVh ds fy, Hkwfexr rkj vkSj lajpuk rFkk Hkfw e d s Åij rkj volajpuk@eksckbZy Vkoj dh LFkkiuk ,oa j[kj[kko ds fy, vuqefr;kas@vukifRr;ksa rFkk vkWu ykbZu ikVs Zy ds ek/;e ls vkosnuksa dh vkWu ykbZu izkfIr ,oa muds le;c) :Ik ls fuLrkj.k gsrq fn"kk&funsZ"k ,rn~}okjk fuxZr fd;s tkrs gS%&

vkWu ykbZu vkons u izfdz;k

5 nwjlpa kj bUQzkLVªDpkj dh LFkkiuk gsrq Hkkjr ljdkj }kjk fuxZr vf/klwpuk fnukda 15-112016 dks mRrj izns"k esa vxa hd`r djr s gq, izn"s k "kklu ds foHkkxksa@ izkf/kdj.kksa @ laLFkkvkas@lfefr;k sa bR;kfn }kjk eksckby Vkoj dh LFkkiuk rFkk Hkwfe ds Åij rkj volajpuk@ekcs kbZy Vkoj dh LFkkiuk ,oa j[kj[kko ds fy, vuqefr;ksa@vukifRr;ksa grs q ,d vkWuykbZu vkons u izfdz;k gkxs hA

*flafxy foUMks Dyh;jsUl*

6 bl vkWu ykbZu vkosnu izfdz;k ds fy, vkbZVh ,o a bysDVªkfuDl foHkkx] mRrj izns"k }kjk ,d vkWu ykbu iksVZYk fodflr djk;k tk;sxk tk s *flfa xy foUMks Dyh;jsUl* ds :Ik esa gksxk rFkk bld s ek/;e ls vkosnu dh izLrqfr ,oa mudk fuLrkj.k lEcfU/kr

foHkkxkas@izkf/kdj.kksa@laLFkkvks@a lfefr;kas bR;kfn }kjk le;c) :Ik ls fd;k tk;sxkA vkons u dk izk:Ik vkbZ0Vh0 ,o a bysDVªkfuDl foHkkx] mRrj izns"k "kklu }kjk fofHkUUk

"kkldh; foHkkxk@sa ikz f/kdj.kksa@laLFkkvk@sa lfefr;ksa bR;kfn ds ijke"kZ ls fu/kkZjr fd;k tk;sxk] rFkk ble as vkosnu ds lkFk izLrrq fd, tkus okyh lwpukvks@a vfHkys[kksa@ vukifRr;ks a dks Hkh Li'V :Ik esa iznf"kZr fd;k tk;sxkA

Ukxjh; ,oa xzkeh.k {k=s kas gsrq ,dleku :Ik ls ykxw

7- ekcs kby dusfDVfoVh ds fy, Hkwfexr rkj vkSj lajpuk rFkk Hkwfe ds Åij rkj volajpuk@eksckbZy Vkoj dh LFkkiuk ,oa j[k j[kko ds fy, ftu 'kkldh; foHkkxks@a vukifÙk;kas ds fy, vkWu ykbZu vkosnu ,oa muds le;c) fuLrkj.k dh ;g ,dy izfØ;k jkT; fo/kkf;dk }kjk xfBr leLr fodkl izkf/kdj.kks]a vkS|ksfxd fodkl] ykds fuekZ.k foHkkx] vkokl ,oa 'kgjh fu;kstu foHkkx] vU; 'kkldh; foHkkxksa bR;kfn ij muds lqlxa r fu;eks a d s vUrxZr ,dleku :i ls ykx w gksxhA ou foHkkx] flapkbZ foHkkx rFkk jktLo foHkkx }kjk izLrqr fn'kk&funsZ'kksa ds lUnHkZ esa tks izfrcU/k lq>k;sa x;s gSa] mUgas muds }kjk vkons d dks iznku dh tkus okyh vueq fr;ksa esa izfrcU/kkas ds vUrxZ lfEefyr fd;k tk;xs kA 8- Hkkjr ljdkj dh vf/klwpuk esa vf/kfu;e ls lEcfU/kr ifjHkk"kk;sa] LFkkuh; izkf/kdkjh vkfn }kjk uksMy vf/kdkjh ukfer fd;k tkuk] fooknksa lek/kku] fd, tkus okys dk;Z ds ifj.kkeLo:i gksus okys fdlh uqdlku d s iquLFkkZiu] rFkk leqfpr izkf/kdkjh }kjk rkj volapuk ds gVk;s tkus ;k ifjofrZr fd, tkus dh izfØ;k grs q O;oLFkk nh xbZ gS rFkk vkosnuksa gsrq ,d&leku 'kqYd ,oa vkosnukas ds fuLrkj.k gsrq le;c)rk dk fu/kkZj.k fd;k x;k gSA Hkkjr ljdkj dh vf/klwpuk fnukad 15-11-2016 ds v/;k;&2 ds izLrj 6¼2½ rFkk v/;k;&3 ds izLrj 10¼3½ esa vkosnuksa ds fuLrkj.k gsrq fu/kkZfjr] ^^vkosnu dh rkjh[k ls 60 ¼lkB½ fnolks a l s vuf/kd dh vof/k^^ dk s mÙkj ds ifjizs{; eas ^^vkosnu dh rkjh[k ls 45 ¼iSra kfyl½ fnolksa ls vuf/kd dh vof/k^^ i<+k tk;sA mijksDr funsZ'kas dk vuqikyu izns'k 'kklu ds lEcfU/kr foHkkxks@a izkf/kdj.kksa@laLFkkvks@a lfefr;ksaa bR;kfn }kjk lqfuf'pr fd;k tkuk gksxkA

9- uxj fodkl vuqHkkx&9] mÙkj izns'k }kjk fuxZr 'kklukns'k fnukad 08-02-2018 d s vUrxZr vkPNkfnr uxjh; {ks=ksa dks NksM+dj] izns'k ds vU; {ks=ksa gsrq jkT; fo/kkf;dk }kjk xfBr leLr fodkl izkf/kdj.kksa] vkS|ksfxd fodkl izkf/kdj.kksa] vU; lkfa of/kd izkf/kdkfj;ksa rFkk xzke iapk;rks]a ftyk ifj"knksa@ipa k;rkas] ou foHkkx] yksd fuekZ.k foHkkx] vU; 'kkldh; foHkkxksa bR;kfn }kjk] Hkkjr ljdkj dh vf/klpw uk fnukda 15-11-2016 ¼ifjf'k"V&1½ }kjk iz[;kfir Hkkjrh; rkj ekxZ ds vf/kdkj fu;e 2016 dks vaxhd`r djrs gq, iow Z esa fuxZr 'kklukns'kkas@ekxZfunZs'kksa@fu;ekofy;ksa eas vko';drkuqlkj mi;qDr la'kks/ku lqfuf'pr djk; s tk;sxa sA

10- mÙkj izn's k lkoZtfud Hkwfe ¼vkWfIVdy Qkbcj dsfcy fcNkus vkSj mudk vujq {k.k djus ds fy,½ lwpuk izkS|ksfxdh ,o a bysDVªkfuDl foHkkx] m0iz0 dh vf/klwpuk la[;k 1126@78&vkbZVh&1&2001&81bys&98&Vhlh] fnukda 03 uoEcj] 2001 rFkk LFkkuh; izkf/kdkfj;k sa dh Hkwfe ij ^^vkWfIVdy Qkbcj dfs cy fcNk;s tkus ds fy, vkbZVh ,oa byDs VªkfuDl foHkkx dh foKfIr la[;k 1508@78&vkbZVh&1&2001] fnukda 03 uoEcj] 2001 }kjk tkjh fn'kk&funZs'kksa dks ,rÌ~okjk voØfer le>k tk;sA

11- Hkkjr ljdkj }kjk le;≤ ij Hkkjrh; rkj ekxZ ds vf/kdkj fu;ekas esa fdUgha la'kks/kuk sa ds QyLo:i mDr fn'kk&funZs'kksa dks ;Fkkle; la'kkfs /kd fd;k tk;sxkA Hkonh;]

¼jktho dqekj½

eq[; lfpo

la[;k%&36@2018@852¼1½78&1&2018 rfÌukadA izfrfyfi% fuEufyf[kr dks lwpukFkZ ,oa vko';d dk;Zokgh gsrq izfs "kr%& 1- lekt dY;k.k vk;qDr] mÙkj izns'kA

2- d`f"k mRiknu vk;qDr] mÙkj izns'kA

3- voLFkkiuk ,o a vkS|ksfxd fodkl vk;qDr] mÙkj izn's kA 4- izeq[k lfpo] ek- eq[;ea=h th] m0iz0A

5- futh lfpo] ek- mi eq[;ea=h ,oa foHkkx;h ea=h th] vkbZVh ,oa byDs VªkfuDl foHkkx] m0iz0A

6- futh lfpo] ek- jkT;ea=h th] vkbZVh ,oa byDs VªkfuDl foHkkx] m0iz0A 7- futh lfpo] e[q ; lfpo] mÙkj izns'kA

8- futh lfpo] vij eq[; lfpo] vkbZVh ,oa bysDVªkfuDl] mÙkj izns'kA 9- futh lfpo] fo'ks"k lfpo] vkbZVh ,oa byDs VªkfuDl] mÙkj izns'kA 10- izcU/k funs'kd] ;wih bysDVªkfuDl dkjiksjs'ku fyfeVMs ] y[kuÅA 11- egkys[kkdkj] ys[kk ijh{kk & izFke ,oa f}rh; dk;kZy;] bykgkcknA 12- funs'kd] jktdh; eqnz.kky;] y[kuÅA

13- xksiu vuqHkkx&1

14- xkMZ QkbyA

vkKk l]s

¼lta ho lju½

vij eq[; lfpoA

lapkj ea=ky; ¼njw lapkj foHkkx½ vf/klwpuk

ubZ fnYyh] 15 uoEcj] 2016 lk-dk-fu- 1070¼v½-&dsUnzh; ljdkj] Hkkjrh; rkj vf/kfu;e] 1885 ¼1885 dk 13½ dh /kkjk 7 dh mi/kkjk ¼1½ vkSj mi/kkjk ¼2½ ds [kaM ¼M-½ ds lkFk ifBr /kkjk 10]12 vkSj 15 }kjk iznÙk 'kfä;ksa dk iz;ksx djrs gq,] Hkwfexr volapuk ¼vkfIVdy Qkbcj½ vkSj Hkwfe ds Åij volajpuk ¼eksckby Vkoj½ dks fofu;fer djus ds fy, fuEufyf[kr fu;e cukrh gS] vFkkZr%&

v/;k; 1

izkjafHkd

1- laf{kIr uke vkSj izkjaHk%&¼1½ bu fu;eksa dk laf{kIr uke Hkkjrh; rkj ekxZ ds vf/kdkj fu;e] 2016 gSA

¼2½ ;s jkti= esa izdk'ku dh rkjhd dks izo`Ùk gksaxsA

2- ifjHkk"kk,a%& ¼1½ bu fu;eksa esa] tc rd lanHkZ ls vU;Fkk vif{kr u gks]& ¼d½ ^^vf/kfu;e^^ ls Hkkjrh; rkj vf/kfu;e] 1885 ¼1885 dk 13½ vfHkizsr gS( ¼[k½ ^^leqfpr izkf/kdkjh^^ l s dsUnzh; ljdkj] lacaf/kr jkT; ljdkjsa] LFkkuh; izkf/kdkjh ;k ,ls leqfpr izkf/kdkjh ds fu;a=.k ;k izc/a k eas fufgr ;k ds v/khu rkj volajpuk ftUgsa LFkkfir fd;k tkuk gS ;k ftudk j[k&j[kko fd;k tkuk gS] ds v/khu] d s Åij] ds lkFk] ds lkeus mlesa ;k ml ij laifÙk ds laca/k es a dsUnzh; ljdkj ;k jkT; ljdkj }kjk fuxfer ;k LFkkfir ,sls izkf/kdkjh] fudk;] daiuh ;k laLFkk vfHkizsr gS(

¼x½ ^^jkT; ljdkj^^ ls vf/kdkfjrk j[kus okyh jkT; ljdkj vkSj ftlds varxZr la?k jkT; {ks= iz'kklu Hkh gS] vfHkizsr gS(

¼?k½ ^^vuKq fIr/kkjh^^ l s vf/kfu;e dh /kkjk 4 dh mi/kkjk ¼1½ ds v/khu tkjh vuqKfIr /kkj.k djus okyk vfHkizsr gS(

¼M-½ ^^Hkwfe ds Åij rkj volajpuk^^ ls Hkfw e ds Åij LFkkfir rkj ;k rkj ykbZu vfHkizsr gS vkSj ftlds varxrZ rkj ;k rkj ykbZu ds LFkkiuk ;k j[k&j[kko ds iz;kstu ds fy, pkSfd;ka ;k Hkwfe ds Åij vU; iz;qfä;ka] lkf/k= vkSj ;a= vfHkizsr gS(

¼p½ ^^fu;e^^ ls Hkkjrh; rkj ekxZ ds vf/kdkj fu;e] 2016 vfHkizsr gS( ¼N½ ^^Hkwfexr rkj volajpuk^^ ls Hkwfe ds Hkhrj fcNh gqbZ rkj ykbZu vfHkizsr gS vkSj ftlds varxZr rkj ykbu ds LFkkiuk ;k j[k&j[kko ds iz;kstu d s fy, esu&gksy] ekdZj& iRFkj] lkf/k= vkSj ;=a vfHkizsr gS(

¼2½ mu 'kCnksa vkSj inksa ds] tks bleas iz;qDr gS vkSj ifjHkkf"kr ugha gS fdra q vf/kfu;e esa ifjHkkf"kr gS] ogha vFkZ gksax]s tks muds ml vf/kfu;e esa gSA

3- ykx w gksuk & leqfpr izkf/kdkjh bl vf/klwpuk }kjk vf/kjkfs ir dh tk ldus okyh 'krkZsa vkSj fucZU/kuksa ds v/;/khu jgrs gq, fdlh vuqKfIr/kkjh ftl s vf/kfu;e dh /kkjk 19[k ds v/khu vf/klpw uk }kjk rkj izkf/kdkjh dh 'kfä;k a iznku dh xbZ gS] }kjk Hkwfexr ;k Hkwfe ds Åij rkj volajpuk ds LFkkiuk vkSj j[k&j[kko ds fy, vkons u ij bu fu;eksa d s v/khu 'kfä;ksa dk iz;ksx djsxkA

4- LFkkuh; izkf/kdkjh] vkfn }kjk uksMy vf/kdkjh inkfHkfgr fd;k tkuk &

¼1½ izR;sd leqfpr izkf/kdkjh bu fu;eksa ds iz;kstuksa ds fy, ,d uksMy vf/kdkjh fu;qDr djsxkA

¼2½ leqfpr izkf/kdkjh vkosnu dks izLrqr dju s ds fy, bu fu;eksa ds izkjaHk dh rkjh[k ls ,d o"kZ dh vof/k ds Hkhrj ,d bYkSDVªkfud vkosnu izfØ;k fodflr djsaxsA ijarq ;g fd jkT; ljdkj Lofoosdkulq kj blds fu;a=.kk/khu lHkh leqfpr izkf/kdkfj;kas ds fy, ,d ,dy bySDVªkfud vkosnu izfØ;k LFkkfir dj ldsxhA v/;k;&2

Hkwfexr rkj volajpuk dk LFkkiuk vkSj j[k&j[kko

5- vuqKfIr/kkjh }kjk vkosnu & ¼1½ vuqKfIr/kkjh] fdlh leqfpr izkf/kdkjh ds fu;a=.k ;k izca/k es a fufgr ;k ds v/khu fdlh LFkkoj laifÙk ds v/khu rkj volajpuk ds LFkkiuk ds iz;kstu ds fy,] ml lefq pr izkf/kdkjh }kjk fofufnZ"V fd, tk ldsxa s] okys ,sls izk:i vkSj jhfr esa ml izkf/kdkjh dk s ,sl s nLrkostks a }kjk lefFkZr vkosnu dj ldsxkA

¼2½ mi fu;e ¼1½ d s v/khu fd, x, vkosnu eas vuqKfIr/kkjh }kjk iznku fd, tkus okys leFkZd nLrkostksa ds lkFk lwpuk eas fuEufyf[kr lfEefyr gksxk&

i. dsUnhz ; ljdkj }kjk iznku dh xbZ vuqKfIr dh izfr(

ii. fcNk, tkus ds fy, izLrkfor Hkwfexr rkj volajpuk d s C;kSjs(

iii. dk;Z ds fu"iknu ds fy,

iv. ml n'kk eas tc vuKq fIr/kkjh fnu dh fdlh fofufnZ"V vof/k ds Hkhrj dk;Z fd, tkus dh vis{kk djrk gS fnu dk og le; tc ,slk dk;Z fd;k tkuk visf{kr gS(

v. O;;kas ds C;kSjs ftls ,slk leqfpr izkf/kdkjh] vuqKfIr/kkjh }kjk fd, tkus okys izLrkfor dk; Z ds ifj.kkeLo:i vko';d :i ls izLrqr djsxk(

vi. vlqfo/kk tks yksd dks dkfjr gksuk laHkkO; gS vkSj ,slh lqfo/kk dk s de djus ds fy, mBk, tku s ds fy, izLrkfor fofufnZ"V mik;(

vii. dk;Z ds fu"iknu ds nkSjku ykds lqj{kk lqfuf'pr djus ds fy, fd, tkus okys izLrkfor fofufnZ"V mik;(

viii. dksbZ vU; lqlaxr ekeyk tks vuKq fIr/kkjh dh jk; esa fd, tkus ds fy, izLrkfor dk;Z ls lgc) ;k lqlaxr gks(

ix. dsUnzh; ljdkj ;k leqfpr jkT; ljdkj ;k leqfpr LFkkuh; izkf/kdkjh }kjk lk/kkj.k vFkok fo'ks"k vkns'k ds ek/;e ls fofufnZ"V fd, x, dk;Z eas lgc) ;k lacaf/kr dksbZ vU; ekeyk(

ijUrq ;g fd vuKq fIr/kkjh] vkosnu djrs le;] fd D;k og uqdlkuh tks leqfpr izkf/kdkjh ftEEks fy, x, izLrkfor dk;Z ds ifj.kkeLo:i vko';d :i ls vf/kjksfir djsxk] ds ;qfä;qä vkSj izKk;qä foLrkj rd izR;kLFkkiuk ds fy, nkf;Ro ds fuoZgu dk ftEek yrs k gS] ij fofufnZ"V vfHkc/a ku nsxkA

¼3½ mi fu;e ¼1½ ds v/khu izR;ds vkosnu] vkosnu vkSj izLrkfor dk;ksZa dh ijh{kk ds fy, iz'kklfud O;;ksa dk s iwjk dju s ds fy, ,ls h Qhl tks leqfpr izkf/kdkjh lk/kkj.k vkns'k }kjk mfpr le; ds lkFk fd;k tk,xkA

ijarq ;g fd iz'kklfud O;;kas dks iwjk djus ds fy, ,slh Qhl ,d gtkj #i; izfr fdyksehVj ls vf/kd ugh a gksxhA

6- leqfpr izkf/kdkjh }kjk vuqKk dk iznku fd;k tkuk&

¼1½ leqfpr izkf/kdkjh fuEufyf[kr izkpyksa dh ckcr vkosnu dh ijh{kk djsxk] vFkkZr~%&

¼d½ izLrkfor Hkfw exr rkj volajpuk ds fy, ;kstukc) ekxZ vkSj fdlh vU; yksd volajpuk tks izLrkfor ekxZ ds lkFk fcNkbZ tkuh gS] ds lkFk ,slh rkj volja puk ds ;k rks LFkkiuk ;k j[k&j[kko esa lHa kkO; ck/kk( ¼[k½ fu"iknu dh jhfr(

¼x½ dk;Z ds fu"iknu dh le;kof/k vkSj fnu dk og le; tc izLrkfor dk;Z fu"ikfnr fd;k tkuk gS(

¼?k½ O;;ksa tks leqfpr izkf/kdkjh ftEes fy, x, izLrkfor dk; Z ds ifj.kkeLo:i vko';d :i ls vf/kjksfir djsxk] dk izkDdyu(

¼M-½ dksbZ uqdlkuh tks lefq pr izkf/kdkjh ftEes fy, x, izLrkfor dk;Z ds ifj.kkeLo:i vko';d :i ls vf/kjkfs ir djsxk] ds izR;kLFkkiu dk nkf;Ro( ¼p½ yksd lqj{kk vkSj vlqfo/kk tk s izLrkfor dk;Z ds ifj.kkeLo:i ykds dks dkfjr gksuk laHkkO;] dk s lqfuf'pr djus gsrq mik;ksa vkSj vuKq fIr/kkjh }kjk minf'kZr ,slh vlqfo/kk esa deh dju s gsrq mik;ksa dk fu/kkZj.k( ¼N½ dsUnzh; ljdkj] lefq pr jkT; ljdkj ;k leqfpr LFkkuh; izkf/kdkjh }kjk lk/kkj.k ;k fof'k"V vkns'k d s ek/;e ls Hkqfexr rkj volajpuk ds LFkkiuk ;k j[kj[kko l s lgc) ;k lca af/kr] vf/kfu;e vkSj mu fu;eksa ds mica/kkas ls laxr dksbZ vU; ekeyk(

¼2½ leqfpr izkf/kdkjh fu;e 5 ds v/khu fd, x, vkosnu dh rkjh[k ls lkB fnolksa ls vuf/kd dh vof/k ds Hkhrj fuEufyf[kr djsxk&

¼d½ ,slh 'krksZa ij ftlds varxZr le;] fu"iknu dh jhfr] yksd vlqfo/kk esa deh djus ds mik; ;k yksd lqj{kk esa o`f) vkSj izR;kLFkkfir Hkkj dh lna k;] tks fofufnZ"V fd;k tk,] Hkh gS ysfdu bu rd lhfer u jgrs gq,] vf/kfu;e vkSj bu fu;eksa ds mica/kkas ds v/;/khu jgrq gq, vuKq k iznku djsxk( ;k ¼[k½ mu dkj.kksa d s fy, tks y[s kc) fd, tk,] vkosnu vLohdkj djuk% ijUr q ;g fd dksbZ vkosnu] vkosnd vuqKfIr/kkjh dks ,slh vLohdkjh ds dkj.kks a ij lquokbZ dh volj fn, fcuk vLohdkj ugha fd;k tk,xk% ijUrq ;g vkSj fd vuqKk iznku dh xbZ le>h tk,xh ;fn leqfpr izkf/kdkjh ;k rks ¼d½ ds v/khu vuKq k iznku djus es a vlQy gks tkrk gS ;k ¼[k½ ds v/khu vLohdkj dj nsrk gS( vkSj bls vuKq k iznku fd;k tkuk le>s tkus ds ikap fnolksa ls vuf/kd vkosnd dks fyf[kr esa lalwfpr djxs kA ¼3½ tgka leqfpr izkf/kdkjh] uqdlkuh tk s leqfpr izkf/kdkjh }kjk dk;Z d s ifj.kkeLo:i ,slk leqfpr izkf/kdkjh vko';d :i ls vf/kjksfir djxs k] d s izR;kLFkkiu ds mÙkjnkf;Ro ds fuoZgu ds fy, vuqKfIr/kkjh }kjk fd, x, opuca/k dks Lohdkj djrk gS] leqfpr izkf/kdkjh mi/kkjk ¼2½ ds [kaM ¼d½ ds v/khu vuqKk iznku djrs le; nkf;Ro ds fuoZgu ds ikyu ds fy, izfrHkfw r ds :i esa ,slh uqdlkuh ds izR;korZu d s fy, O;;ks a d s LFkku ij jde ds fy, cSad izR;kHkfw r pkg ldsxkA

¼4½ leqfpr izkf/kdkjh] vuqKfIr/kkjh ls Hkfw exr rkj volajpuk ds LFkkiuk ds fy, dksbZ Qhl tk s fu;e ¼5½ ds mi fu;e ¼3½ vkjS mi fu;e ¼2½ ds [kaM ¼d½ ds v/khu fofgr ls fHkUu gS] izHkkfjr ugha djsxa sA

7- dk;Z dk ftEek yus s esa vuqKfIr/kkjh dh ck/;rk%&

¼1½ vuqKfIr/kkjh] vuqKk iznku djus dh rkjh[k ls rhl fnolksa dh vof/k ds Hkhrj vkSj Hkwfexr rkj volajpuk fcNkus dk dk;Z izkjHa k djus ls igys leqfpr izkf/kdkjh }kjk ;Fkk vo/kkfjr O;;ksa dk lank; ;k cSad izR;kHkfw r izLrqr djsxkA

ijUrq ;g fd leqfpr izkf/kdkjh] Lofoosdkuqlkj ,slk foLrkj pkgus okys vuqKfIr/kkjh }kjk fd, x, vkosnu ij O;;ksa ds lank; vkSj cSad izR;kHkwfr ds izLrqr djus dh mDr vof/k dk foLrkj dj ldsxkA

¼2½ vuqKfIr/kkjh ;g lqfuf'pr djxs k fd%&

¼d½ Hkwfexr rkj volajpuk fcNkus dk dk; Z izkjaHk djus ls iwoZ vkSj dk;Z ds fu"iknu d s nkSjku iwjs le;] ykds vlfq o/kk de djus ds vkSj yksd lqj{kk iznku djus ds mik; fØ;kfUor fd, tk, vkSj

¼[k½ Hkwfexr rkj volajpuk fcNkus dk dk;Z leqfpr ljdkj }kjk vuqKk ds iznku dju s esa fofufnZ"V 'krksZa ds vuqlj.k esa fd;k x;k gS( ¼3½ vuKq fIr/kkjh] mldh vofLFkfr ij okLrfod le; lpw uk izkIr djus d s fy, leqfpr izkf/kdkjh dks leFkZ cukus gsrq lHkh Hkwfexr rkj volajpukvksa dh leqfpr izkS|ksfxdh ds ek/;e ls] fLFkrh; vklwpuk ds mica/k lqfuf'pr djsxkA 8- dk;Z dk i;Zo{s k.k djus ds fy, leqfpr izkf/kdkjh dh 'kfä%& ¼1½ leqfpr izkf/kdkjh] ;g vfHkfuf'pr dju s ds fy, D;k vuqKfIr/kkjh }kjk fu;e 6 ds mi fu;e ¼2½ ds [kMa ¼d½ ds v/khu vuqKk iznku djus ij vf/kjksfir 'krksZ a dk ikyu fd;k tkrk gS] dk;Z ds fu"iknu dk i;Zos{k.k dj ldsxk( ¼2½ leqfpr izkf/kdkjh] ,sls i;Zo{s k.k ds vk/kkj ij ,slh vU; ;qfä;qä 'krZ tSlk og mfpr le>s] vf/kjksfir dj ldsxkA

¼3½ ;fn leqfpr izkf/kdkjh bl fu"d"kZ ij igqaps fd vuqKfIr/kkjh us fu;e 6 ds mi fu;e ¼2½ ds [kaM ¼d½ ds v/khu vuqKk iznku dju s dh fdlh 'krZ dk tkuc>w dj vfrØe.k fd;k gS] mu dkj.kkas ds fy, tks ys[kc) fd, tk,] vuqKfIr/kkjh }kjk izLrqr cSad izR;kHkwfr dks iw.kZr% ;k Hkkxr% leiâr dj ldsxk vkSj vuqKfIr/kkjh dks iznÙk vuqKk izR;kâr dj ldsxkA

ijUrq ;g fd bl mi/kkjk ds v/khu dksbZ dk;Zokgh rc rd ugha dh tk,xh tc rd vuqKfIr/kkjh dk s lquokbZ dk volj iznku ugha dj fn;k tkrkA v/;k;&3

Hkwfe d s Åij rkj volajpuk dk LFkkiuk

9- vuqKfIr/kkjh }kjk vosnu & ¼1½ vuqKfIr/kkjh] fdlh leqfpr izkf/kdkjh ds fu;=a .k ;k izc/a k eas fufgr ;k ds v/khu fdlh LFkkoj laifÙk ij Hkwfe ds Åij rkj volajpuk ds LFkkiuk ds iz;kstu ds fy, ,sls nLrkostksa ls lefFkZr vkons u ,sls iz:i vkjS jhfr ls tks leqfpr izkf/kdkjh }kjk fofgr dh tk,] ml leqfpr izkf/kdkjh dk s izLrqr djsxkA

¼2½ mi fu;e ¼1½ d s v/khu vuqKfIr/kkjh }kjk fd, x, vkosnu esa leFkZd nLrkostksa ds lkFk iznku dh tkus okyh lwpuk es a fuEufyf[kr lfEefyr gksxk &

i. dsUnzh; ljdkj }kjk iznku dh xbZ vuqKfIr dh izfr(

ii. pkSdh ;k mijksä òÙkkdkj iz;qfä ftldk LFkkiu fd;k tkuk izLrkfor gS] dh izd`fr vkSj vofLFkfr] ftlds varxZr lVhd v{kka'k vkSj ns'kkra j j[s kka'k Hkh gS(

iii. Hkwfe ds Åij rkj volajpuk ds LFkkiuk ds fy, visf{kr Hkwfe dk foLrkj(

iv. Hkou ;k lajpuk ds C;kSj]s tgka Hkfw e ds Åij rkj volajpuk dk LFkkiuk fd;k tkuk izLrkfor gS(

v. jsfM;ksa rjxa kas ;k gVZft;u rjaxksa ds lpa j.k ds fy, mi;kxs fd, tku s gsrq izLrkfor mijksä Hkwfe iz;qfä dh vofLFkfr ds fy, dsUnzh; ljdkj ds lE;d~ :i ls izkf/kd`r vf/kdkjh }kjk tkjh vuqeksnu dh izfr(

vi. dk;Z d s fu"iknu dk

vii. vlqfo/kk tks yksd dks dkfjr gksuk laHkkO; gS vkSj fofufnZ"V mik; tk s ,slh vlqfo/kk dks de djus ds fy, izLrkfor gS(

viii. dk;Z d s fu"iknu ds nkSjku yksd lqj{kk lqfuf'pr djus ds fy, izLrkfor mik;(

ix. pkSdh ;k vU; mijksä Hkwfe iz;qfä dh rduhdh ifjdYiuk vkSj j[s kkfp= ds C;kSjs(

x. Hkwfe ds Åij rkj volajpuk dh lajpuk lqj{kk dks vuqizekf.kr djus okys lajpuk bta hfu;j }kjk rduhdh ifjdYiuk dk izek.ki=(

xi. Hkou dh lja pukj lqj{kk dks vuqizekf.kr djus okys lajpuk bathfu;j }kjk izek.ki=] tgka pkSdh ;k vU; mijksä Hkwfe iz;qfä;ka Hkou ij LFkkfir fd;k tkuk izLrkfor gS(

xii. fd, x, vkosnu dh ckcr i= O;ogkj ds iz;kstuksa ds fy, vuqKfIr/kkjh d s deZpkfj;ksa ds uke vkSj laidZ C;kSjs(

xiii. ftEe s fy, x, izLrkfor dk;Z ls lgc) ;k d s laca/k eas] vuqKfIr/kkjh dh jk; esa dksbZ vU; lqlaxr ekeyk(

xiv. dsUnzh; ljdkj ;k leqfpr jkT; ljdkj ;k leqfpr LFkkuh; izkf/kdkjh }kjk lk/kkj.k ;k fo'ks"k vkn's k d s ek/;e ls dk;Z ftls fofufnZ"V fd;k tk,] ls lgc) ;k ls lqlaxr dksbZ vU; ekeys(

¼3½ mi fu;e ¼1½ ds v/khu izR;sd vkosnu] vkosnu vkSj izLrkfor dk;ksZa dh ijh{kk ds fy, iz'kklfud O;;ksa dks iwjk djus ds fy, ,slh Qhl tks leqfpr izkf/kdkjh lk/kkj.k vkns'k }kjk mfpr le; ds lkFk fd;k tk,xkA

ijUrq ;g fd iz'kklfud O;;ksa dks iwjk djus ds fy, ,d ckjxh Qhl ,d gtkj :i;ks a ls vf/kd ugha gksxhA

10- leqfpr izkf/kdkjh }kjk vuqKk iznku fd;k tkuk & ¼1½ leqfpr izkf/kdkjh fuEufyf[kr izkpyksa dh ckcr vkosnu dh ijh{kk djsxk] vFkkZr~%& ¼d½ Hkwfe d s Åij rkj volajpuk d s fy, visf{kr Hkwfe dk foLrkj( ¼[k½ izLrkfor vofLFkfr(

¼x½ jfs M;ksa rjaxksa ;k gVZft;u rjaxkas ds lapj.k ds fy, mi;ksx fd, tku s gsrq izLrkfor mijksä Hkwfe iz;qfä dh vofLFkfr ds fy, dsUnzh; ljdkj ds lE;d~ :i ls izkf/kd&r vf/kdkjh }kjh tkjh vuqeksnu dh izfr(

¼?k½ dk;Z ds fu"iknu dk

¼M-½ O;;ksa dk izkDyu ftls ,slk leqfpr izkf/kdkjh] vuqKfIr/kkjh }kjk fd, tkus okys izLrkfor dk;Z ds ifj.kkeLo:i vko';d :i ls izLrqr djsxk( ¼p½ Hkfw e ds Åij rkj volajpuk d s LFkkiuk ;k j[k&j[kko ds ifj.kkeLo:i ykds dks dkfjr laHkkO; vlqfo/kk dk fu/kkZj.k vkSj vuKq fIr/kkjh }kjk minf'kZr ,slh vlqfo/kk dks de dju s ds mik;(

¼N½ Hkwfe ds Åij rkj volajpuk dh lajpuk lqj{kk dks vuqizekf.kr djus okys lajpuk bathfu;j }kjk rduhdh ifjdYiuk dk izek.ki=(

¼t½ Hkou ftl ij pkSdh ;k vU; mijksä Hkfw e iz;qfä;ka LFkkfir fd;k tkuk izLrkfor gS dh lajpuk lqj{kk dks vuqizekf.kr dju s oky s lajpuk bta hfu;j dk izek.ki=( ¼>½ dsUnzh; ljdkj] leqfpr jkT; ljdkj ;k leqfpr LFkkuh; izkf/kdkjh }kjk lk/kkj.k ;k fof'k"V vkns'k ds ek/;e ls Hkwfe ds Åij rkj volajpuk fcNkus] ds LFkkiuk

;k j[kj[kko ls lgc) ;k lacfa /kr] vf/kfu;e vkSj mu fu;ekas ds mic/a kks a l s laxr dksbZ vU; ekeyk(

¼2½ tgka Hkwfe ds Åij rkj voljapuk dk LFkkiu] LFkkoj laifÙk ftl ij ,slh Hkwfe ds Åij rkj volajpuk dk LFkkiu fd;k x;k gS] leqfpr izkf/kdkjh ds fu;=a .k ;k izaca/k esa fufgr gS] ftldk fdlh vU; iz;kstu ds fy, mi;kxs fd;k tkuk vlaHkkO; gS] leqfpr izkf/kdkjh ,ls h njksa ij tks leqfpr izkf/kdkjh lk/kkj.k vkns'k }kjk fofufnZ"V djs]a fu/kkZfjr LFkkoj laifÙk ds ewY; ds fy, izfrdj dk] ;k rks ,d ckj ;k okf"kZd :i ls] gdnkj gksxkA

¼3½ leqfpr izkf/kdkjh fu;e 9 d s v/khu fd, x, vkosnu dh rkjh[k ls vkB fnolksa ls vuf/kd dh vof/k ds Hkhj fuEufyf[kr djxs k&

¼d½ ,slh "krksZ ij ftlds varxrZ le;] fu'iknu dh jhfr] yksd vlqfo/kk esa deh djus ds mik; ;k ykds lqj{kk eas òf) vkSj izR;kLFkkfir Hkkj dh lank;] tks fofufnZ'V fd;k tk,] Hkh gS ysfdu bu rd lhfer u jgr s gq,] vf/kfu;e vkSj bu fu;eksa ds mica/kks ds v/;/khu jgr s gq, vuqKk iznku djxs k(

¼[k½ mu dkj.kksa ds fy, tks ys[kc) fd, tk,] vkosnu Lohdkj djuk(

ijar q ;g fd dksbZ vkosnu] vkosnd vuqKfIr dks ,slh vLohdkjh ds dkj.kksa ij lquokbZ dh volj fn, fcuk vLohdkj ugha fd;k tk,xk%

ijar q ;g vkSj fd vuqKk iznku dh xbZ le>h tk,xh ;fn leqfpr izkf/kdkjh ;k rks ¼d½ ds v/khu vuqKk iznku djus e sa vlQy gk s tkrk gS ;k ¼[k½ ds v/khu vkosnu vLohdkj dj nsrk gS( vkSj blds vuqKk iznku fd;k tkuk le> s tkus ds ikap dk;Z fnolkas ls vuf/kd vkosnd dks fyf[kr es lalfw pr djsxk

¼4½ leqfpr izkf/kdkjh] vuqKfIr/kkjh ls Hkwfexr rkj volajpuk ds LFkkiuk ds fy, dksbZ Qhl tks fu;e ¼9½ ds mi fu;e ¼3½ vkSj mi fu;e ds [kaM ¼d½ d s v/khu fofgr ls fHkUUk gS] izHkkfjr ugha djxas sA

11- vuqKfIr/kkjh ds dk;Z ftEe s ysus eas ck/;dk,a&¼1½ vuqKfIr/kkjh ;g lqfu"fpr djxs k fd&

¼d½ Hkwfe d s Åij rkj volajpuk d s LFkkiuk vkSj j[k&j[kko d s izkjaHk gksus ds igy s vkSj ijw s le; yksd lqfo/kk e sa deh ds mik; vkSj yksd ljq {kk] ftlds varxZr ,sl s Hkwfe d s Åij rkj volajpuk dh lja pukRed lqj{kk Hkh gS] lqfu"fpr djuk dk;kZfUor djs ¼[k½ Hkwfe d s Åij rkj volajpuk ds LFkkiu vkSj j[k&j[kko dk dk;Z leqfpr izkf/kdkjh }kjk iznku dh xbZ vuqKk eas fofufnZ'V "krkZsa ds vuqlj.k es a fd;k tk,A 12- leqfpr izkf/kdkjh dh dk;Z ds Ik;Zo{s k.k dh "kfDr&¼1½ leqfpr izkf/kdkjh] ;g vfHkfu"fpr djus ds fy, D;k vuqKfIr/kkjh }kjk fu;e 10 ds mi fu;e ¼3½ ds [kMa ¼d½ ds v/khu vuqKk iznku djus ij vf/kjkfs ir "krkZsa dks ikyu fd;k tkrk gS] Hkwfe ds Åij rkj volajpuk ds LFkkiuk vkSj j[k&j[kko dk Ik;Zo{s k.k dj ldsxk(

¼2½ leqfpr izkf/kdkjh] ,sl s Ik;Zos{k.k ds vk/kkj ij ,slh vU; ;qfDr;qDr "kr Z tSlk og mfpr le>s] vf/kjksfir dj ldsxkA

¼3½ ;fn leqfpr izkf/kdkjh bl fu'd'kZ ij igqapas fd vuqKfIr/kkjh us fu;e 10 ds mi fu;e ¼3½ ds [kaM ¼d½ d s v/khu vuqKk iznku djus dh fdlh "krZ dk tkucw>dj vfrdze.k fd;k gS] mu dkj.kksa ds fy, tks ys[kc) fd, tk,] vuqKfIr/kkjh dks iznRr vuKq k izR;kgr dj ldxs kA

Ikjarq ;g fd bl mi/kkjk ds v/khu dkbs Z dk;Zokgh rc rd ugha dh tk,xh tc rd vuqKfIr/kkjh dks lquokbZ dk volj iznku ugha dj fn;k tkrkA

v/;k;&4 leqfpr izkf/kdkjh ds Hkwfexr vkSj Hkwfe ds Åij rkj volajpuk dk gVk;k tku pkgus dk vf/kdkj 13- leqfpr izkf/kdkjh dk gVk;k tkuk pkgus] bR;kfn dk vf/kdkj&¼1½ tgka leqfpr izkf/kdkjh mu ifjfLFkfr;ksa dks /;ku esa j[krs gq, tks ml leqfpr izkf/kdkjh ds fu;=a .k ;k izca/k es fufgr ;k mlds v/khu fdlh LFkkoj laifRr ds v/khu] ml ij] mlds lkFk] mlds lkeus]mlesa ;k mlds Åij fdlh Hkwfexr ;k Hkwfe ds Åij LFkkiuk ds mRiUUk gqbZ gS] ;g fopkj djrk gS fd ,slh rkj volajpuk dks gVk;k tkuk ;k ifjofrZr djuk vko";d vkSj lehphu gS og ,slh rkj volajpuk dk Lokeh gksrs gq,] vuqKfIr/kkjh dks mldh vofLFkfr gVkus ;k ifjofrZr djus gsrq uksfVl tkjh djxs kA

¼2½ mi/kkjk ¼1½ ds v/khu uksfVl izkIr gksus ij] vuqKfIr/kkjh rRdky vkSj rhl fnol dh vof/k ds Hkhrj] ,slh rkj volajpuk dks gVk, tkus ;k mlds ifjoZru ds fy, foLr``r ;kstuk leqfpr izkf/kdkjh dks izLrqr djsxkA

¼3½ leqfpr izkf/kdkjh] mi/kkjk ¼2½ ds v/khu vuqKfIr/kkjh }kjk izLrqr foLrr̀ ;kstuk dh ijh{kk ds Ik"pkr~ ,slk vkns"k tSlk og mfpr le>s] ikfjr djsxkA Ikjarq ;g fd leqfpr izkf/kdkjh] ,slh rkj volajpuk ds gVk, tkus ;k ifjofrZr ds tkus ds fy, visf{kr vkikfrd vkSj lehphu ifjfLFkfr;ksa dks /;ku esa j[krs gq,] ,slh rkj volajpuk dks gVkus ;k ifjofrZr djus ds fy, vuqKfIr/kkjh dks uCcs fnolksa ls vU;wu ;qfDr;qDr le; nsxk%

v/;k;&4

fooknksa dk lek/kku

14- vuqfIr/kkjh vkSj leqfpr izkf/kdkjh ds e/; fookn& ¼1½ bu fu;eksa ds ifj.kke Lo:I vuqKfIr/kkjh vkSj leqfpr izkf/kdkjh ds e/; dksbZ fookn mRiUUk gksrk gS] dsUnzh; ljdkj }kjk inkfHkfgr vf/kdkjh dks fufnZ'V fd;k tk,xkA

¼2½ dsUnzh; ljdkj] bu fu;eksa ds izkjaHk dh rkjh[k ls lkB fnol dh vof/k ds Hkhrj] mi fu;e ¼1½ ds v/khu fooknksa dks fufnZ'V djus ds izk;kstu ds fy, vf/klwpuk }kjk] vf/kdkjh dks ,slh vf/kdkfjrk ds lkFk tks vf/klwpuk esa mfYyf[kr dh tk,] inkfHkfgr djsxkA

¼3½ dsUnzh; ljdkj }kjk inkfHkfgr vf/kdkjh mi/kkjk ¼1½ esa fufnZ'V fooknksa dk vo/kkj.k lkB fnolksa ls vuf/kd dh vof/k esa ,slh jhfr ls tSlh dsUnzh; ljdkj le;≤ ij fofufnZ'V dj]s djsxkA

¼Qk-la- 2&6@2014&uhfr&1¼ftYn&2½½

"kf"k jatu dqekj] la;qDr lfpo

MINISTRY OF COMMUNICATIONS

(Department of Telecommunications)

NOTIFICATION

New Delhi, the 15^thNovember,2016 G.S.R. 1070 (E).- In exercise of the powers conferred by sub-section (1) and clause

(e) of sub-section (2) of section 7 read with sections 10,12 and 15 of the Indian Telegraph Act, 1885 (13 of 1885), the Central Government hereby makes the following rules to regulate underground infrastructure (optical fibre) and overground infrastructure (mobile towers),namely:-

CHAPTER I

PRELIMINARY

1. Short title and Commencement.-(1) These rules may be called the Indian Telegraph Right of way Rules, 2016.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definations.- (1) In these rules, unless the context otherwise requires,-

(a) "Act" means the Indian Telegraph Act, 1885 (13 of 1885);

(b) "appropriate authority" means the Central Government,respective State Governments, Local authority or such authority, body, company or installation incorporated or established by the Central Government or the State Government, in respect of property, under, over, along, across, in or upon which underground or overground telegraph infrastructure, is to be established or maintained, vested in, or under, the control or management of such appropriate authority;

(c) " State Government" means the State Government having Jurisdiction, and includes the administration of Union territory;

(d) "Licensee" means any person holding a licence issued under sub-section (1) of section 4 of the Act;

(e) " Overground telegraph telegraph infrastructure" means a telegraph or a telegraph line establishment or maintenance of the telegraph line.

(f) "rule" means the Indian Telegraph Right of Way Rules, 2016.

(g) "underground telegraph infrastructure" means a telegraph line laid under the ground and includes manholes, marker stones, applications and apparatus for the purposes of establishment or maintenance of the telegraph line.

2. Words and expressions used and not defined herein but defined in the Act shall have the meaning assigned to them in the Act.

3. Applicability.- The Appropriate authority shall exercise the powers under these rules on an application for establishment and maintenance of underground or overground telegraph infrastructure by any licensee on

whom the powers of the telegraph authority have been conferred by notification under section 19B of the Act, subject to any conditions and restrictions as may be imposed in such notification.

4. Nodal officer to be designated by local authority, etc.-(1) Every appropriate authority authority shall designate a nodal officer for the purposes of these rules.

(2)The appropriate authority shall develop an elcectronic application process withing a period of one year from the date of coming into force of these rules for submission of applications:

Provided that the State Government may at its discretion establish a single electronic application process for all appropriate authorities under its control.

CHAPTER II

ESTABLISHMENT AND MAINTENANCE OF UNDERGROUND TELEGRAPH

INFRASTRUCTURE

5. Application by a licensee.- (1) A licensee shall, for the purposes of establishment of telegraph infrastructure under any immovable property vested in or under the control or management of any appropriate authority, make an application, supported by such document, to that authority in such form and manner as may be specified by that appropriate authority.

(2) The information along with supporting documents to be provided by the licensee in the application made under sub-rule (1) shall include-

(i) a copy of the licence granted by the central Government.

(ii) the details of underground telegraph infrastructure proposed to be laid;

(iii) the mode of and the time duration for, execution of the work;

(iv) the time of the day when the work is expected to be done in case the licensee expects the work to be done during specific time of the day;

(v) the details of expenses that such appropriate authority will necessarily be put in consequence of the work proposed to be undertaken by the license;

(vi) the inconvenience that is likely to be caused to the public safety during the execution of the work;

(vii) any other matter relevant, in the opinion of the licensee, connected with or relative to the work proposed to be undertaken; and

(ix) any other matter connected with or related to the work as may be specified, through a general or special order, by the central Government or appropriate State Government or appropriate local authority:

Provided that the licensee shall, while making the application, give a specific commitment on whether he undertakes to discharge the responsibility for restoration, to the extent reasonable and prudent, of the

damage that the appropriate State Government or appropriate local authority:

(3) Every application under sub-rule (1) shall be accompanied with such fee to meet administrative expenses for examination of the application and the proposed work as the appropriate authority may, by general order, deem fit:

Provided that such fee to meet administrative expenses shall not exceed one thousand rupees per kilometer.

6. Grant of permission by appropriate authority.- (1) The appropriate authority shall examine the application with respect to the following parameters, namely:-

(a) The route planned for the proposed underground telegraph infrastructure and the possible interference, either in the establishment or maintenance of such telegraph infrastructure, with any other public infrastructure that may have been laid along the proposed route;

(b) The mode of execution;

(d) the estimation of expenses that the appropriate authority shall necessarily be put in consequence of the work proposed to be undertaken;

(e) the responsibility for restoration of any damage that the appropriate authority may necessarily be put in consequence of the work proposed to be undertaken;

(f) assessment of measures to ensure public safety and inconvenience that the public is likely to be put to in consequence of the work proposed and the measures to mitigate such inconvenience indicated by the licensee;

(g) Any other matter, consistent with the provisions of the Act and these rules, connected with or relative to the establishment or maintenance of underground telegraph infrastructure, through a general or special order, by the Central Government, appropriate State Government or the appropriate local authority.

(2) The appropriate authority shall within a period not exceeding sixty days from the date of application made under rule 5-

(a) Grant permission on such conditions including, and not limited to, the time, mode of execution, measures to mitigate public inconvenience or enhance public safety and payment of restoration charge, as may be specified, subject to the provisions of the Act and these rules; or

(b) Reject the application for reasons to be recorded in writing.

Provided that no application shall be rejected unless the applicant licensee has been given an opportunity of being heard on the reasons for such rejection; Provided further that the permission shall be deemed to have been granted if appropriate authority fails to either grant permission under (a) or reject the application not later than five working days after permission is deemed to have been granted.

(3) Where the appropriate authority accepts the undertaking by the licensee to discharge the responsibility to restore the damage that such appropriate authority shall necessarily be put in consequence of the work, the appropriate authority, while granting permission under clause (a) of sub-rule (2), may seek a bank guarantee for an amount in lieu of expenses for restoration of such damage, as security for performance in the discharge of the responsibility.

(4) The appropriate authority shall not charge any fee other than those prescribed under sub-rule (3) of rule 5 and clause (a) of sub-rule (2) from the licensee for establishing underground telegraph infrastructure.

7. Obligations of licensee in undertaking work- (1) the licensee shall make the payment of expenses or submit the bank guarantee as determined by the appropriate authority within a period of thirty days from the data of grant of permission and prior to the commencement of work of laying the underground telegraph infrastructure.

Provided that the appropriate authority may, at its discretion, extend the said period for payment of expenses or submission of bank guarantee on an application made by the licensee seeking such extension.

(2) The licensee shall ensure that-

(a) Prior to the commencement of work of laying the underground telegraph infrastructure and at all times during the execution of work, the measures to mitigate public inconvenience and provide for public safety are implement; and

(b) The work of laying underground telegraph infrastructure is carried out in accordance with the conditions specified in the grant of permission by the appropriate authority.

(3) The licensee shall ensure provision of positional intelligence, through appropriate technology, of all underground telegraph infrastructures to enable the appropriate authority to obtain real time information on its location.

8. Powers of appropriate authority to supervise the work-(1) The appropriate authority may supervise the execution of work to ascertain if the conditions imposed in the grant of permission under clause (a) of sub- rule (2) of rule 6 are observed by the licensee.

(2) The appropriate authority may, on the basis of such supervision, impose such other reasonable conditions as it may think fit.

(3) If the appropriate authority comes to the conclusions that the licensee has willfully violated any of the conditions for grandt of permission under clause (a) of sub-rule (2) of rule 6, it may forfeit, in full or in part, the bank guarantee submitted by the licensee and withdraw the permission granted to the licensee, for reasons to be recorded in writing:

Provided that no action shall be taken under this sub-rule unless the licensee has been given an opportunity of being heard.

CHAPTER II

ESTABLISHMENT OF OVERGROUND TELEGRAPH INFRASTURCTURE

9. Application by a licensee.- (1) A licensee shall, for the purposes of establishing overground telegraph infrastructure, upon any immoveable property vested in or under the control or management of any appropriate authority, make an application, supported by such document, to that appropriate authority in such form and manner as may be specified by that appropriate authority. (2). The information along with supporting documents to be provided by the licensee in the application made under sub-rule (1) shall include-

(i) a copy of the licence granted by the central Government;

(ii) the nature and location, including exact latitude and longitude, of post or other above round contrivances proposed to be established;

(iii) the extent of land required for establishment of the overground telelgraph infrastructure, is proposed;

(iv) the details of the building or structure, where the establishment of the overground telegraph infrastructure,is Proposed;

(v) the copy of approval issued by the duly authorised officer of the Central Government for location of the above ground contrivances proposed to be used for the transmission of Radia waves or Hertzian waves;

(vi) the mode of and the time duration for, execution of the work;

(vii) the inconvenience that is likely to be caused to the public and the specified measures proposed to be taken to mitigate such inconvenience;

(viii) the measures proposed to be taken to ensure public safety during the execution of the work;

(ix) the detailed technical design and drawings of the post or other ground contrivances;

(x) certification of the technical design by a structural engineer attesting to the structural safety, of the overground telegraph infrastructure;

(xi) the names and contact details of the employees of the licensee for the purposes of communication in regard to the application made;

(xii) the names and contact details of the employees of the licensee for the purposes of communication in regard to the application made;

(xiv) any other matter conncected with or relevant to the work as may be specified, through a general or special order, by the central Government or appropriate State Government or appropriate local authority.

(3) Every application under sub-rule(1) shall be accompanied with such fee to meet administrative expenses for examination of the application and proposed work as the appropriate authority may, by general order, deem fit;

Provided that the one-time fee, to meet administrative expenses, accompanying every application shall not exceed ten thousand rupees.

10. Grant of permission by appropriate authority- (1) The appropriate authority shall examine the application with respect to the following parameters, namely;

(a) the extent of land required for the over ground telegraph infrastructure;

(b) the location proposed;

(c) the approval issued by the duly authorized officer of the Central Government for location of the above ground contrivances proposed to be used for transmission of Radio waves or Hertzian waves;

(d) the mode of and time duration for execution of the work;

(e) the estimate of expenses that the appropriate authority shall necessarily be put in consequence of the work proposed to be undertaken;

(f) assessment of the inconvenience that the public is likely to be put to in consequence of the establishment or maintenance of the overground telegraph infrastructure, and the measures to mitigate such inconvenience indicated by the licensee;

(g) Certification of the technical design by a structural engineer attesting to the structural safety of the overground telegraph infrastructure;

(h) Certification, by a structural engineer, of the structural safety of the building on which the post or other above ground contrivances is proposed to be established;

(i) any other matter, consistent with the provision of the Act and these rules, connected with or related to the laying of overground telegraph infrastructure, through a general or special order or guidelines by the Central Government, appropriate State Government or the appropriate local authority;

(2) Where the establishment of the overground telegraph infrastructure renders the immoveable property, vested in the control or management of any appropriate authority over which such overground telegraph infrastructure is established, unlikely to be used for anyother purpose, the appropriate authority shall be entitled to compensation for the value of the immoveable property, either once or annually assesses on such rates that appropriate authority may, by general order, specify.

(3) The appropriate authority shall, within a period not exceeding sixty days from the date of application made under rule 9-

(a) grant permission on such conditions including, but not limited to, the time, mode of execution, measures to mitigate public inconvenience or enhance public safety or structural safety and payment of restoration charge or compensation, subject to the provisions of the Act and these rules; or

(b) reject the application for reason to be recorded in writing; Provided that no application shall be rejected unless the applicant licensee has been given an opportunity of being heard on the reasons for such rejection; Provided further that the permission shall be deemed to have been granted if the appropriate authority fails to either grant permission under clause (a) or reject the application under clause (b) and the same shall be communicated in writing to the applicant not later than five working days after permission is deemed to have been granted.

(4) The appropriate authority shall not charge any fee other than those mentioned under sub-rule (3) of rule 9 and clause (a) of sub-rule (3) from the licensee for establishing overground telegraph infrastructure.

11. Obligations of licensee in understanding work. - (1) The licensee shall ensure that-

(a) Prior to the commencement of establishment and maintenance of overground telegraph infrastructure and at all times, the measures to mitigate public inconvenience and ensure public safety, including structural safety of such overground telegraph infrastructure are implemented;

(b) the work of establishment and maintenance of overground telegraph infrastructure in carried out in accordance with the conditions specified in the grant of permission by the appropriate authority.

12. Powers of appropriate authority to supervise the work.- (1) The Appropriate authority may supervise the establishment and maintenance of overground telegraph infrastructure to ascertain if the conditions imposed in the grant of permission under clause (a) of sub-rule (3) of rule 10 are observed by the licensee.

(2) The appropriate authority may, on the basis of such supervision, impose such other reasonable conditions, as it may think fit.

(3) If the appropriate authority comes to the conclusion that the licensee has willfully violated any of the conditions for grant of permission under clause (a) of sub-rule (3) of rule 10, it may withdraw, for reasons to be recorded in writing, the permission granted to the licensee:

Provided that no action shall be taken under this sub-rule unless the licensee has been given an opportunity of being heard.

CHAPTER IV

RIGHT OF APPROPRIATE AUTHORITY TO SEEK REMOVAL OF UNDERGROUND OR OVERGROUND

TELEGRAPH INFRASTRUCTURE

13. Right of appropriate authority to seek removal, etc.-(1) Where the appropriate authority, having regard to circumstances which have arisen since the establishment of any underground or overground telegraph infrastructure under, over, along, across, in or upon, any immoveable property vested in or under the control or management of that appropriate authority, considers that it is necessary and expedient to remove or alter such telegraph infrastructure, it shall issue a notice to the licensee, being the owner of such telegraph infrastructure, to remove or alter its location.

(2) on receipt of the notice under sub-rule (1), the licensee shall, forthwith and withing a period of thirty days. Proceed to submit, to the appropriate authority , a detailed plan for removal or alternation of such telegraph infrastructure.

(3) The Appropriate authority shall, after examination of the detailed plan submitted by the licensee under sub-rule (2), pass such orders as it deems fit:

Provided that the appropriate authority shall, having regard to emergent and expedient circumstances requiring the removal or alternation of such telegraph infrastructure, give a reasonable time of not less than ninety days to the licensee for removal or alternation of such telegraph infrastructure:

Provided further that the responsibility and liability, including the cost thereof, for removal or alternation of such telegraph infrastructure shall be borne by the licensee.

CHAPTER V

DISPUTE RESOLUTION

14. Disputes betwwn licensee and appropriate authority.- (1) Any dispute arising between a licensee and the appropriate authority in consequence of these rules, shall be referred to the officer designed by the Central Government.

(2) The Central Government shall, within a period of sixty days from the date of coming into force of these rules, designate, by notification, officers with such jurisdiction as may be mentioned in the notification, for the purpose to referring disputes under sub-rule (1).

(3) The officer designed by the Central Government shall determine the disputes referred to in sub-rule

(1) within a period not exceeding sixty days in such manner as may be specified by the central Government form time to time.

[F.No. 2-6/2014- Policy-I (vol.II)]

SHASHI RANJAN KUMAR, JT. Secy.