LexThe Chhattisgarh Anadhikrit Vikash Ka Niyamitikaran Act, 2002
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act'
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Application .
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CHH TTl
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~-~-~-~- ~-
HHATIISGARH ACT
( o 21 of 2002)
RH N DHIKRIT IKAS A NIYAMI IK RA
DH l1 IYAM 2002
An ct to regulari ze lh t unauthorized d velopm nts in the plannin ar!la in the ·1a1c of
hhattisgarh by tin g ertain po" r pccified herein, in an authori · 10 e. crcise. perform
and di charg the duti entru . 1 d to lht:m wilhin pecili d duration of time .
Be ii enacted by the Chha111 garh Leg1slat1ve Assembly in the Fif"ly 1hird ycllr ol 1hc Rcp11hl1c
of lnida as follows :-
I.
2
J.
l )
(2)
CHAPTER- 1-PRELIMI R
Thi~ Ac1 11\J_ h called 1hc Chhauisg.irh Anadhiknt Vik:.!.~ K.i N1y:1m1ttkar,111
Adl11n1ynm 2002 (No 21 or 2002) .
11 c lend$ tn the hole of Chhau,sgarh •
(J) 11 shall come 1n1 0 force on such (.l:uc as the Su1Ic Government may. by noIiric:11iun.
a pom1
The provisions o 1h1:, A t -:.hall apply 10 such unauthonzed devclopmenl~ wh11.:h were 111
ex,slcnce on or heron: 1he d ce noI1ried the State Government. ·
(I) In this Act. unless lhe conic I otherw ise requires-
(i)
(ir)
(111)
(1v)
'A u1hon1y" means an authority consti tuLcd under secI,on 4 or 1hc Ac:!.
"Bui lder' means and include • a person or group of persons engaged in
cons1ruc11on ofbuih.lrng or crea1ion of' any other engineering s1ruc.:1ure ,n.
or on any piece or land. in Lhe planning area .
"Government"' means State Govcmmcnl of Chha11isgnrh.
'" Road Ii c" means bo1h limit ing sides of..anyj>ub tic road
• I
4
5.
6
(2)
(I)
(v) "Unnu1hon2cd de\\-:lc•rm n1•· mc.111 de\ clnrmcnt ol any site\\ 1t h1rn1
any pem1IssI o n or ontraq 10th~ p, "'11I\!>l<'ll granted or dev1~111on 01· I.int.I
u~c or deviat ion from l e pcri nI · ·1on gr..inted under th rmvisiQns C1fthc
Chhall bga rh agllr T:ith:i GrJ111~1\l'.hA clhin1y.im 1973( n. ~ol
l 973)orany of the ac~ for 1hc 11me bc1121 11 force or:in rule~ 01 byclt1w ·
mnde thereunder.
(vt) "Rcgulansauon" lor chc purpo e ot thts Act means. rcgu larbi.llinn or thi.:
unau1honzcd development b 1 1c Au1hcrn · under Scc11un 5 ( I ) (ii l
Word· and ex pre sions used in this Acl . ut nc,1 defined here 111. shal l have the~umc
me::.ning a given in the Chh. 111 garh 1t!p r Tat ha Gra 1 i esh Adh1n1yam. J 973
and rule· made 1hcreunde1.
CHAPTER-II- 0 TJTUTIO OF T H RI Y. PROCEDURE ET .
The Seate Government hall co n:t!lulc lni each d1 tr1c1 an authority to be c.1llcd
the "D1. trict Regularisation Autho111~ for the rurpose of regularisation of
unauth onzed devclopmcn 1
(2) The D1slm :1 Regularisation Authon l_ sh:ill ~lin ~1~t uf 1hc ollowi ng members
namely :-
(::i)
(b)
{c)
Collector of the Distn 1
Distri ct Superintendent ol Police
TJ1c Mun1cip11I Commis mn rfCh,cf
Municipfll Officer of q;c conlc,·ncd
Urban L oca l body, for th cru.es or
their re~pec11vc ;i ec1s
(d) Chief Exeeuti vc Officer ol th1:: rn n~e, ned
(e)
• Deve lopment Au1hor11_. fo r 1l1c1r 1c~pc
c1ive nrefls.
Officer of Town,' Countr , Planning
Oepanmen1 in-charge ol the d,. ,n t
Chaim1Jn
Mem ber
f\•lcmbcr
Mcmhl!r
Mcmhcr
Sec re tar_
The nuthority may receive appllemions, chrough competem oflit:rr app1.1inicd !or 1h1~ purpn:e ,
for regularisation ofuna uthonzed dcvelop111cn1 t'rnm the nffec1eJ per:;nn, wttl 1111 the time limit
and in the manner ns prescribrd hy the Gove111mcnt under the rules irn111cu fnr 1h1s purpose.
(I) The Di ·1ric 1 Regularizmmh AuthC'1 II) ~hnll lwvc 1h r,1llow111g pu crs :-
(i) On receipt ofappl,cari on under cc11on - 11 mc1y c;ill for any record or
informaticrn regarding unnut hnm:cd developments in nny planning ;iren
with in the dis1nct On 1he h..i"~ 11I ,u ·h re1.:onls and inronnal ion. 1he
Au 1hori1y may ci1hcrre 1cc1 che appl1 ra111m or taken dec1 1011 f0r regulari
sation of unauthorized dcvc lnpment 111 ac1.:mJMec with Sccuon 7 of thi:
Act.
C1111~1i1u1i11n or Di.~-
1ric1 H,•i:11lari~u1i11n
Aulhorilf ,
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(ii) In r;N.:. 1}11; Aulhnnl) cJei.:1dcs tn favour of' rcgul:iri~n1i11n, 11 :-hall. ;!lkr
cJut Lu11 ,Jc r,uinn. 1111po~c:: penalty on lhc appl11:an1 for :-uch tk-\'cl11r
mcn1 171.: uthom: may collc I such pcnulty in !-Ul\ahlc 111stallmc:n1i;
togcrhcr ", 1lr mtcre. t 111 case the aµphcun1 111::i\..cs a wnltcn rcquci,I l11r
p:iymcnt ,n ,nst:t\lmcnts. w11h111 Id days of tht.: nrcJcr hy the Auth"ru~
(i11 l Fo, tile rurr1,,i.: or 11npo · ng penalty. the Auth1m1y. hall C:\'alu~1c nn un
au1hn111-: Jrvclnpmcn1 nn the hJ. ,_._orpn:vadmg market valUl' 11f1hc
land. con II u ·11on l'lC. The Authont} shall alsn cvatu:,1c i1~ month!~ rent
(iv) The uthori1. ::hall determine p<.;11ah '1111 lhl.' bai,is or ~uLl1 i::valu:1111111
do e ancJ the t:O~l or development orh.i:-ic inl'ra:-tructur,.: 111 1hc v1i.:11111y.
wh , h l11Jy be rcqu11cu hccaui,c or thr unauthoriLctl tJ ·vdop mcn1
(v) Upon cumplianl·c 1>1 th~ nrdcr is..;ucd by the Authori ty. ,mt! dcpol>it 11ftlu.:
regulan . ation penalty. such dcvelopmcnt would <.:cil.,c tn he u11.1u1h11•
n2cd :mu a l:Crlllicnic tu tllal cffct:l will he 1<;.;,;w:cJ h> 1hc appl1<.:.1111 hy 1h •
Au thority rn ,ud1 prof11nna ;1, niay he p1ei-cnbctl.
(2) The Authori ty h:ill have the some pnw ·rs .tl. un: i:onlcrn:d un 1hc High-Rt~c•
Budu111g Cu1nm,11cc under 1hc provi:1011s or lhi:: Chh:111isg:irh Na~ar Tu1l1.1 Gr:m1
rve.;. A<lh1n1p111. 1973
(3) The Au1horn may, if 11 con ·rdcr nccc:-s:try. take the );Crvit: l' nr opinion ol' any
reg1~lcred ),1ru ·1ural engineer. town pl:inncr 1>r arch11cct in uci:itl111g appli~·:1111,11 ...
under Scc11on 5
(4) The A 11h11111y !>h:rll c.xerc,~c such other puwen, as may he assig111:J 10 ii t-y th.:
( I )
Go crnmcnt for the purpo. c of regularisation 111' unau1hori.-.c-d dc 1·cl1Jpml'lll.
TI1e D1 ·1ric1 Rc£ul~,r1s:i11011 Authority shall nm regularise an unautht" ir.cd tli.:w•
lopmcn, ,1.
(i) the land helong u, GovC'rnrnc111. 111<.::il u111h11rity. or a s1:1tt11C1r, h,,dy
(ir) the con ·11uc11011 ,~ al'leL·tin!! tile (.kl"rni::c.l huilding 1111c or is railing 1 ,ithi11
the RoJJ-1 incs
(iii ) 1h1.. I, nJ has been nllo1ted hy thi: G, 1\'Cl'nf11l'tll. lui.:::il au1hori1y or sl:llulmy
bo v fur :, spci.:ir,c purpos . lllhcrthan the one !'or which 1.kvclupm.:111 ha~
been d,1m:.
(rv) the area of con~1rurnnn 1:; on 1;111~ hcu 01 tank h:111k 01 11:ituml cJr:iina~c
(vJ rn i:a~c of mult1-s1orn:c.l bui ltlin~~-lhl' I uiluing. ,~ ohs1ru<.:1in~ the vil'w 111
,:my h~11tagc hu rlding si1e t1r, · vi11l.11 i11~ the pr~~i.:rihctl norm~ !i1r fin:
snfet: or structUI :ii ,whilily
(v1 l 11 e area rs earnwrkcd l'or i11Jus1 l'ic, which use nr pn,dul'l! lwz:,rd,n"
!-uhsmnl:cS.
(vii) 11 1 11~1 in rublic 1111cr.:s1 111 u11 ~,,
I
2 I{) t 2002
(2) If 1he unau1horiz.ed developmu11 •~ ,.11 p r ·111 pn es or on areas earmarked Gir
re reational use in the develorrm, 1 Inn. regulJru11on sh:ill he permitted O!)ly
when an alrernative rea h ct·11 p·r,,,1dcd by 1hc applicant 111 clo viciniiy 0(1he
con tructed I1c.
• (3) o regularisation of unou1hor 11cd h,g rise bulld1n~ "hall be con. 1dered. 1f ii con-
9.
tra cnes any of the pro 1s1ons ol the Chh tusg;;rh,Nasar Tatha Gram t\'csh
Adhini am, 197
(4) The authonty may r gulanse pan 1) 1hc: inau1hom .cd dcvelopmen1 also, I oking
10 the attending circumstan c
( ) Regularisation will no1 entidc the pphc nt for an ther ·crv1ces or claims arismg
thereof.
The au1hon1y having JUn d1cuon, shall ta appropriate ac11on again ·1 an unauthorized cleve
lopment ac ording 10 the provi i n of 1he rlc nt act ·. and rules made thereunder if.
(i) the owner. or o cu pier or builder ot th unau1hon1.ed development does not apply
for regularisation within the pre en cd 1tme hm11
(ii) the application ha been reJecterJ under se~1ion ( ) ( I) (1).
(iii) the applicmion falls 10 depn 11 the penally for regularisallOn
(I) Any per on, aggrieved b an or er pa ed by the Authority, may appeal 10 the
Div1l;ional Comm, ioner wi1h111 thirty days from the date of such order.
(2) fn case the appeal 1s filed h, th :i phc n1 as m n11oncd 1n ection 5, the appeal
sho.11 not be ndmiucd for hearing h the D, 1i-1onal Commissioner unles~ the
appellant hit.! deposned 50% 0 11ht: pcn.,hy for rq:ulan.a11011 c ar,plicant must
d 1,,:sit the monthly renl of the unauthonzed deve lopment regularly. as decided by
the Author ity, during the pendenc_ of the appeal
(3) Any per on, nggrieved by an or er p ssed by the D1v1. 1unal Commis Ioner may
file an appeal to the Go emm nl w11h111 thirty day~ from the date of uch :in order.
Provided that 1he appellant ,Ml I reeularly leposn 1he monthly rent for the
unauthom.ed developmcn1 :i dcL ,tied tiy the Au thorny under this Act during the
pcndency of the appeal.
CHAPTER-111- . '11 CE LA 1E
JO. (1 The Government may either. u •-m 10, or on an appltca11on tiled by any pcnrn .
for the purpose of satisfying use If as 10 the com:~lness. legahty or propncty nf an
order passed by Divi. ion al Comm, ·s,oncr 01 Au1hnri1y unc.lcr 1his Ac1. call l'nr the
records and may also direct 1hai p nding cxaminauon of the record, such onkr he
helc.l in abeyance .
(2) The Government may mod if) or re.vcr. c the orders o the D1v1 ion;il Commi
ssioner or Au1horuy under 1h1s Act a 11 may deem fit. o such orcl ·r ·hall be
pas ed by the Government un le. s the m1ere!-1crJ panies have been given M l1ppor-
1un11y of bemg heard.
l'nwtr: of 11uthor-ily
ha ini: jun diclirm
Apl)('~I.
PmHr uf Un, ( ;.,,·~rn•
111\'III.
..,
'
\
\
t
\
'
\
\
lnposi1 of penally and
other accrual .
Pro1cc1 ion or act on
taken under 1be AcL
rowers of Go•·era
ment to m:ike rules.
~gs.
Rar on the Jurisdit-
lion of Ch·il Court~.
Power lo rcmO\'t' dif
ficulties.
26 ~ 2002 210('1)
11. The penally, renrnl value anti 01her a cruals received under the provisions. ()f thi. At.:I shall
be credited t the Govern men! treasury
l 2. ( 1) o with t nding any thrn!; comained many law for the time being in fort.:c. no su11.
prosecution or other legal proceedings shall I ic ngain. t an}' olfo:cr or Au1hon1y
for <1 ny thing which has hccn done 1n good fnith or intended 10 be done 1n pur,u
ance of the provisions 01· this Ac1 or rule~ made therl!undcr.
(2 N utr o, 01her lega l prncce 1ng shall lie agar ns1 the Govern men! or any uu1hurny
under !he Govcmmi!nl for any damal!e cau ·cd or likel51 to be causeu b)' ;my 1hin::i
which has been done or any action uiken in good foi1h or intended tu he unnc 111
pursuance of lhis Act or rules made thereunder.
13. The Gover mcnt may make rules ror the purpose. of crli:r:1ivcly ca1Tying out thl! pn ll •~l(ln~
of thi Ac1. Such rule. may provide fo r all or any of the foll owing inaner . n:11111:l~• --
(i) pro ·edurc to be followed I regulurisation or unauthorized dcvclorment :
(ii) norms for 11nposi11on or regularisation penalty:
(iii) procedure for co!leclton and u1ilisa1ion of penalty for regularisation :
(iv) pro edureforexerc1 e ofpowersconfcrred101heAuthori1yunderSct:11on6ol this
Acl.
CHAPTER-IV- VI GS
14. Notwithstanding any 1hing contained in Chhauisgnrh Nagar Tat ha Gram Nivesh Adhi1J1yam.
1973 ( o. 23 of I 973), Chha111sg;irh Municipal Corporn11on-Ac1. I 956 (No . 23 or 1956).
Chhall1sgarh Municipalit ies Act .1961 ( o. 37 of 1961) or Chh;iuisgjifh Pand1ayatraj
Adhiniyam, l 993 (No I of 199 ) any local government. a:~ 1he case 1nl:iyt>c. in r latirm t• the
unau1horized development under the prov, ·ions of lhi. Act. from the date of commenccmcnl
ofrhis Ac1. shall cease to exercise 1hc power!>. perform 1hc fun tioni., and disc har~c du11c~
which 1he S1a1e Government . Divisional Comm1s. inner. and the Authority is compc1cn1 10
exercise. perfonn and discharge under this Acl.
1'5. No ci ii su11 of any nature aga,m,t any of the orders pas. ed under 1hc provisions of thi: Al1 wil I
be ma1n1ainahle before any court
l 6. I any difficult · ansc s 1n givrng efle ·t to the provision!- of this Act. the Gn crn111cn1111:i •. hy
order. not 111c:ons,.s1ent wi1h the prov1sio of 1h1 Ac!. remove the di rticulty .
· (:
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f~. K-li<I; 30-5-2001."
( ~tli~l~Oi )
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~ ~ '' ~:nfH•Pi~/~
m. 3il.AP11f117:2002. •·
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%, ~ ~m,:tll q;j ~ $ ~ 1"li1Wcl f'li<ll o!@l %.
615
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(~ 32 ~ 2002 )_
@fflfl•I~ ~ fclc:.filfl c:.fi'I Ai!.lftl@c:.fi,(01 ( ~Wf) ~,
2002
1.htl"'"' ~f.r,.;;m-i,,, R<lfl:l@q,(Oi ~. 2002 ( ~ 21 wi:,2002 )iimrirtR
~ 3ITTIR<lli,
1. (ll_cf,) ~ 31'fi-!R<!I=! 'ili1 m&rn "!Jl:i ",ju'1w14 "1'!f>~ f<'f'liHl 'ili1 f:1<1f<1foi!i! "I (-tj:!iFR I
3TI'lR'l'!, 2002 (~ 32 ~ 2002) %_"
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f.'!'hm "Wll! -11;- so% ~ .m'l'h" m, m ,, .
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~7033,-'lRa-11;-'@!'lR-11;-~34g-1!;"lg'lls ( 3) ~ ~ii 0uiflll~ 3FIT'-l'f<l~cnl f1-~f~@ifillJj l ,:rn]'R ·'
3"!ftif.r,m, 20i:>2 (~ 32 ~ 2002) 'ili1 :,m;;n ~ ~ ~ ,uf'l'h"f( rt~ 'l1'hTfua f'l;,:n-;;mn %
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CHHA lTISGARH ADHINIY AM
(No. 32 of 2002)
CHHATTISGARH ANADHIKRIT VIKAS KA NIYAMITIKARAN
(SANSHODHAN) ADHINIY AM, 2002
An Act to amend the Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran Adhiniyam,
2002 (No. 21 of 2002).
Be it enacted by the Chhauisgarh Legislature in the Fifiy-third year of the Rcpuhli,· of India
as follows :-
I.
2.
(i) This Act may be called the "Chhattisgarh Anadhikrit Vikas Ka Niyarnitikaran
(Sanshodhan) Adhiniyam, 2002 (No. 32 of 2002)".
(ii) It shall come into force on such date as the State Government may. hy notifka1ion
in the official Gazelle, appoint.
After(iv) of Sub-section (I) of Section 6 of Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran
Adhiniyam. 2002 (No. 21 of 2002) the following provision shall be inserted namely.-
"Provided that the amount of penalty to be imposed shall no, be more than 509i pf such
evaluation and the cost of development of such infrastructure."
(,I(, ' I I
Short Tille an(I ( ·11111-
mcnnmcnt.
Amendment in Sn·•
lino<•.
.. ~~t- 3KfT@ -gJ"if;
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fc<R)~mttl~- .
-;;ft_ 2-,22-\J-efitl•i~ TJ-iR/38 fit~
f~, ~ 30- 5-2001. IT
~ 108-e;)
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(amrmTUT)
~~~cfit~lfl
2003-~ 6, ~ 1925
Wtl am: fclqr:n m fq'qfll
~. ~ ~ M" 'lfc:R, ~
~ . fi;-wf; 26 3TitFI 2003
~ ~ "0'ffitl•I~~ /
m. 3TI.fU'll'1lv'17/2002, I I
~ 2840/21-3l~/03.-iJ11lw 1~ fcurr, fl"ll ~I f-1'--!faf@a .:mm:t<l'tl f;;m "'R ~ 21-4-2003 ~ ~ <n1
-~ 11m m 1¥>1 i. ~ ~ qil ~ $" fulJ. ififim@ ~ "'1"i11 i.
214 ( 10 )
o u~ tl'li; 't" ~ 't" ~~(I~ ~,~~lljW( ,
m. m. ~. '311-~-
, ....... -- .... - - -
214(11 )
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(~ 4 tfl 2003)
0f17fl'I~ ~ fc{cbl{4 ~ Ai!.ff.:ifnc:ii<o, ( ~)
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'9'rfhmiJ ~ ftrcfim cfi1 f-it1~@di{Oi ~. 2002 ( ~ 21 l1'f_ 2002) <iiT aft"{
~ ~ ~ ~"'f<.f"1 ,
1. ( 1) ~ f.:fm cfi1 ,T'i i}ffifl'I~ ~mracfli f.iqf~facn(01 <~) fcim, 2003
( . 4 ~ 2 03 ) i
2. O't1la11r.; am~ fcr<f;m qi] f1cifAR1,.,<01 3lf~ , 2002 <~ 21 tr-(2002) f;;m awt ~
~ .;m TTm t°, "'1 m{1 9 cfi'1 ~tml ( 1 ) , ( 2) ~ ( 3) ij ~"'ft~" 't ~ 'Q1 "~
~~~~'''R.!lm fif."qj~ - .,
3. ~ alf~q;) ~ 10 <n1'31ilffil (1) ~ (2)-q ~"'fi~" ~~-qt"~~
~ ~ ~'' ~ fifi'qi -l\TC!.,
~ . R,io; 26 ~ 2003
~ 2840/ 21 - 3:i~ /03. -'m?. '$ lmtt.1R *° ~ 348 $ ~ ( 3) ~ ~ i?f tJilltl•.I~ 3r-IT!:f<fn fqq;m cfi1
' f,qfqfdcfi(Oj (ffl'➔'i) fq~, 2003 (~ 4 l1"1_ 2003) cfil ~ 31~ ~~'Sltf~~~'51cfim@~'3f@I%.
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u'tih-P,i:; ~ Fc:,tq; 26 ~ 2003
CHHA TTI GARH CT
·o 4 of 200. 1
THE CHRATTf GARH ADHlKRIT VT
( A ODHA } ADHTNTY
KA
1, 3
TY AMI lKARAN
An Act further to amend the Chbau· arh Anadhik rit Vik Ka iyamitikaran
Adhiniyam, 2002 o. 21 of2002).
Be ii enacted by the Chhauisgarh Leg, I tu.re tn Lhl' F,fty-f urth year of the Republic oflnd1a
as follows :-
I. (I) This Act may be called the Chhan1s11arh nadhikrit Vikas Ka NiyamiLikaran
(Sansodhan Vidhcyak, 2003 ( 'o. 4 of 200'.l l
(2) It shall come in10 force from d tc of 11s nollficauon in the official Gazene.
2. In Sub-section (I), (2) and (3) of ccuon 9 n 1he Chhattisgarh Anad1kri1 Vikas Ka
3.
iyamitikaran Adhiniyam. 2002 (No. 21 of 2002 l1ercmaf1er called Pnncipal Act, for words
"Ojvisional Commissioner" Lhc words "Director rban Plnnmng , nd Development" shall be
substituted,
Jn Sub-sec1ion ( I) and (2) of Section 10 o 1he Pnn 1p.l , c1, for words ·•o,visional Commi
ssioner" lhe word · "Director Urban Planmng and De e!o menC' shall be ubs111u1ed .
214 12)
Short 1111 and Com•
mrnccmcnL
Amendment or Sec
tion 9.
Amendm~nt or Sec•
llon 10.
"fil,iffiPITR ~ .wm-11 ~
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.;ft. 2- 22-~ Tf'Sl'V38 m. ii.
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~ . ft:l'fifi 12 ~ 2003
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• . -- . .. - 5725/ 21-31 / ~ / 2003.-~ ftroA ~ !fil f!ii...ifr;f«ct 3{~f.lc1q, . ~ ~ ~ 3-11- 2003
11'1'1 .~ -$t ~ 'l1ffl m . ~ 'fl,hmmu1 di'! ~ if; ~ tllll1ftra ~ -,:;om ~- • · .
~ ~ ~ e ·;:nq-.~ ~ 3tl~l'll-jfl1~1
. \0. Ct ~. ::A-•-
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456 (2)
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O=cflitM~ ~o fctq,m ql1 ~4'11 J\cfi'(UI (°ffffl~) atfa~<l'f, 2003
' as=dlfl•i~ ~ facfiw c1,1 r.iofli ~a, "or ~ - 2002 (ifiqtq;" 21 fR. 2c;o2} Cf;'! •
a-n~ Tffflft@' ffi ~ 31~Pilll-i .
~ :- - ,.
1. ( 1} s,r ~ qi! 'iT'tf ~ ~ fcr<ml qi! Plci~Jl<1>·M (m ~) ~ -
2003 (~ 21 TI,. 2003) t
2.
~.,r,
(2) ~ -ni c'ITfu3 TI llc]TI m ··rv:m ~ "fmm ~ . ~ ~ ~ ~-
. - ~ ~ ,. ,- . n
~ ~ ~ ~ Pm!Tlcfl<1,,01 ~ ; 2~2 (iii. 21 «'l 2002) <fit um s Qi
q11~ r.11::.ifr:sfua >:ITT1 6- ~ $ 6-~ .)@ :~ Q vITT1. 3tmq_ :-
(~) ~ lfcAl. rf ~@ ~ ~ ~ ~ lJ_-Wl6 rJi ~ Qi WITT
~ f:l'-'llj'<ln ;:rf if Ftri«@ fc1;m ~ .-
(~) 120 ~ a-.i;
(~) 120 ~ ;i) 240 ~ cilli
(tfr;;) 240 ~ ;i) 360 ~ oifi
(m,) 360 ~ ~
(~) ~ ~ -q nrffi'i ~ ~ t; f<r<1;fm:! q,~ffm fl;- 3TI\ffi' ~ ~ <ti'!'
~ - ~ ll'<R fcR, Ri;-fft 1«A 3fjID ~ ~ ~ lfCl"I ! , ~ m:I' ~ it
~ qi¥ff at-:i ~ nr~ <RFi llil vfl<l1il. ~ 'l'!'<A ~ . 'lf<A ~ 1)' ~ ea
t ~ 1n,ffm IR ~ r.,,-m -rm . ~ 31'ftfcl; F-rli@ mi ~ ~ qi! ~
~~-
(~) ~ lfcAl. ~ mfffi ili'i ~ f.!Ylj-llF! i!lift :-
(~) 120 <T'tifrIT~ if; !.-~ IR~ 'if<A)' IR , ~~~~~
mift.
{~) 120 ~ ~ 3TTQ"Qi 1l'i ~ ~ ~ lJ_- ~ · IR urf@ ~ G{ ~
m-ift :-
120 tf 240 ~ n<f>
240 t\' 360 ~ nc1i
100
150
250
----------- - --- ---- ----
3.
o'tfl '"" ~ ~ 12 ~ 2003
6-~ . 1iM ~ ~ ~-il'i lRf'@ '
c1i'I Tfl1Rl urn s-<l'i -q·
iITT1 ~ mlT ~ ~ 'T"$
3@'l'fa ~ r.J;m ufl ~
~ g-1 ~ ~ ~ ~ ~
~ - ~~~ -~
~ ffiT ~ ~ ~ -rn) r.m-zfl"~
Ufftfl•lq ~ ~ <1il =ttr.:i -r.r.:irm :muf , 2002 (Ui. 21 ~ 2002) ?fi'I ~ 7 ~
;rctEITT'l (2) ~ nrm.. vml .
WT~ . ~ 12 ~ 2003
456 (3)
ifitli<1; 5725 / 21-3' / ~ / 20 03 -l'i Q'i ~ iJi" ~ 348 'iji ~ (3) l1i 3-r:JfflUT if 9'nifjij4,
• ~ Fcf<1;rn <1il Allfiin')q;,io1 ('#~Tt.r.1) ~ . 200 3 (ili. 21 wt, 2003) Col~~ il;;;Q%-S ~~tr
~ ~@ fmn vl'R'fT t. . .
Uff!Mi: t/i :tl;;;QGli-s ti:; ;;rq ~ ~!2.fl ~~.
1ft. ift. ~ - '3tf-~ -
THE CHHATTI
CHH.ASJ" SG,\R.111\ - 1
( 0 . 21 0 20() )
') ,\DHl
n A t rurther to amen~ the hh :-11 isg:irh Anadhik ril ika Ka Niyamitikar.m
Adhiniyam 2002 ( o. 21 of 2002 .
Beil enacted by lbe Chbauisgarb Ll'.g1~laturc 111 Ilic F1fly-fou rU1 year of the Republic
• of lnd1a as follows :-
I.
2.
( I) "flli s Acl may be called tla: .l1hatusgarh -'\nadh1kriI V1kai- Ka Niyamilikarrul
(Sansodhan) Adhiniyam. :WO] ( o. 21 of 2003).
(2) 11 shall come into lore<' rn1 . 11th daI~- a~ lhe L tatc Government may. by
no11 frcalion m llie Offiw,I :l.7,cuc, arpomt
After cction 6 of Chhatusgarh 11.1dl11 r, Vik;, ;1 , am1ukamn Adhmiyam. 2002
(No, 21 of 2002) following . cc111111 t> and o-U shall be 111sened, namely :-.
6-A. Special provi 100 for ~•d~ntml build111g -
(i) For imposition of pc11aJ1y II rcsidcn11al hu1ld1ngs. lhc unauthorised
development shall he ti, ~11 ,cd 1m Liu: h sis of its plot-area, as follow
(one) upto 120 square 1nt: Lres
(two) from 120 sq . int . 1n 2 0 sq mt s
(ll1rec) from 240 sq 1111i- 10 160 sq. 1111s.
(four) ahovc 360 sq 1111
. hon Tillc 11nd
Comm1:J1ccmcn1.
ln~cr1 iun of 'c"
Secllon 6-A and
6- B .
458 (4) 8't'l"'t·<ll1<6 ~'Cf:l. ~ 12 ~ 2003
-i
Awu,ndmerit or
Sectioll 7.
3.
(11) For res1dt'1 tI I buildings. the pen.ally shall be fixed on lbe basis of the floor
area of Litt' unauthorisi:d development lf the building is consuuctcd without
any building pcm1issio1i, Lhen U1e penalty shall be imposed on the tollil tloor
area . II 1,h . llding 1. nstructcd ilh additi nal floor area other lhan
specified m 111•· huildin g pennis ion, penaJty shall be imposed only on such
additionaJ arc;,
(iii) For rcsid1m1i;1J uild rng , the rate of penalty· shall be as follows :·
6-B.
(one) o rcn lty ·hall be 1mrosed on the buildings constructed on plot
areas ur10 120 sq. mts.
(two) Thi: raie of pcnaJty for the buildings constructed on p!Ot areas above
I O ~ - mis .. sbail be as follows :•
Cla slfica tion on the Rate per sq. mt.
ba ~ or plot area On rupees)
(I) (%)
Upto 120 Lo 240 sq. mts. 100
Up~ 2AO LO 360 sq, mlS . l50
abo C J6() sq mts . 250
. · Under the pr vi 100 of the Principal Act, the cases ·disposed shall be. re
examined, ai1d tlle rate of penalt y shall be cakula1ed as per the provisions
made under Section 6-A. If in any case, excess amoW1t has been deposited
by lhc apphcam, the same will be returned, as per the rules made by the ·
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CHHATTISGARH ACT
(No.7 of 2022)
THE CHHATTISGARH ANADHIKRIT VIKAS KA
NIYAMITIKARAN (SANSHODHAN) ADHINIYA M, 2022
An Act further to ameird the Chhattisgarh Anadhikrit Vikas Ka
-.Niyamitikar4n Adhiniyam,2OO2 (No. 2t of 2OO2).
BeitenactedbytheChhattisgarhLegis1atureintheSeventy-Third
Year of the Republic of India, as follows :-
1. (1) This Act may be called the Chhattisgarh Short title,
Anadhikrit . vikas Ka Niyamitik4ran extent and
(Amendment) Adhiniyam, 2azi. '' commencement'
' (21 It" shall extend to the whole State of
Chhattisgarh.
2. For clause (v) of sub-section (2) of Section 4 "i.of the Chhattisgarh Anadhikrit Vikas Ka
Niyamitikaran Adhiniyam, 2OO2 (No. 2L of
2OO2), (hereinafter ref
870 (6) udeqB{qqa, ftni+ rlgarg zozz
Amendment of
Section 6.
3.
'(v) The Officer=in-charge of the
District/Joint Directoi-/
Deputy Director/ Assista;rt
Director of the Nagar Tatha
Gram Nivesh department
Member
Secretary"
After clause (iii) of sub-section (1) of Section 6
of the Principal Act, the following shall be
inserted, namely:-
"(iv)(a) On changing the land use other than
prescribed purposes, an additional
penalty of 5 percent of the current
prerzailing collector guide line rate for
the land of that a-rea shaLl be
payable.
(b) (i) if the unautho rized, development
is done on the plot/site reserved
- for the prescribed parking, then
the regularua_tion will be
- allowed only after. the
prescribed additional penalty
amount for lack of parking has
been paid by the applicant.
(ii) such unauthonzed dexelopment
/construction which carne into
.
,::
existence before thd-'. ' date
870 (7)aderrq{qq-d, frrim rlga( zozz
01.01.2077, lor which building
permit/development permit is
sanctioned, or such
unauthorized buiidings for
which property tax is being paid
at the rate determined by the
Government in the concerned
local body, if parking is not
available in such buildings as
per the Chhattisgarh LAnd
Development Rules, 1984 or the
development plan of the city
concerned, then the building
can be regulai-ized on the
:
payment of additional penalty
amouExcerpt shown. Open the full act in Lexace.