The Haryana Development and Regulation of Urban Areas Act, 1975 (8 of1975)

HA RYA N A GO VT . GA Z. (EXTRA.), AUG. .6, 2013 ( S RV N . 15, 1935 SA KA ) 2951
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HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2013 ( SRVN. 15, 1935 SAKA) 2953
HARYANA GOVERNMENT
TOWN AND COUNTRY PLANNING DEPARTMENT
Notification
The 6th August, 2013
No. PF-7/8/5/2013-2TCP.— In exercise of the powers conferred by Sub -section (1) read with Sub -section (2)
of Section 24 of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975) and with reference
to llaryana Government, Town and Country Planning Department, Notification No. PF-7/35502, dated the 4th April,
2013, The Governor of Haryana here by makes the following rules further to amend the Haryana Development and
Regulation of Urban Areas Rules, 1976, namely:—
I. These rules may he called the Haryana Development and Regulation of Urban Areas (Amendment)
Rules, 2013.
2. They shall come into force with effect from 1st June, 2012.
3. In the Haryana Development and Regulation of Urban Areas Rules, 1976, in the end, for the existing
Schedule, the following Schedule shall be substituted,namely:—
"SCHEDULE
!See rule 31
RATES OF LICENCE FEE PER GROSS ACRE
Category
of Uses
Hyper Potential1 — High -1
Zone Potential Zone
• 1 2
High -11
Potential Zone
Medium Potential
Zone
3 4
I Areas forming
!part of the
development
, plan of
Gurgaon-
Manesar Urban
Complex.
Areas forming
partof
Development Plan
of Faridabad-
Ballabgarh
Complex, Pinjore-
Kalka Complex,
Gwal Pahari
Periphery
*Controlled area of
Panchkula (All for
!commercial use
I only).
5
(in lacs per gross acre)-
Low
Potential
Zone
Areas forming parto f 0)
Development Plan of
Faridabad-Ballabgarh
Complex, Pinjore-
Kalka Complex , Gwal
Pahari & Periphery
Controlled area of
Panchkula (All for
other than commercial
use);
(ii) Area forming part of
Development Plan of
Sonepat-Kundli Urban
Area Complex and
Panipat;
(iii) Part of Sohna
Development Plan
falling in Gurgaon
District; and
(iv) Any other Urban Area
declared under clause
(o) of Section 2 of the
Haryana Development
and Regulation of
Urban Areas Act,
1975
(ii)
Areas forming part
of Development
Plans of Karnal,
Kurukshetra,
Ambala, Yartruna
Nagar-Jagadtrari,
Bahadurgarh,
Hisar, Rohtak,
Rewari, Gannaur,
Palwal, Elodel,
Bawal, Dharuhera
and Prithla;
The urban areas
declared under
clause (o) of
Section 2 of the
Haryana
Development and
Regulation of
Urban Areas Act,
1975 (8 of 1975)
to cover the
controlled areas
declared under the
Punjab Scheduled
Roads and
6
All other
1, urban areas
lin the State.

2954 HARYANA GOVT. GAZ. (EXTRA.), AUG. 6, 2013 ( SRVN. 15, 1935 SAKA)
1 2 4
(8 of 1975), to cover
the Controlled Area
declared in Gurgaon
District excluding the
areas forming part of
Development Plan of
the Gurgaon-Manesar
Urban Complex,
Development Plan
Fataudi arid
Farukhnagar.
5
Controlled Areas
Restriction of
Unregulated
Development Act,
1963 (Punjab Act
41 of 1963) in
Faridabad District
(excluding the
Controlled Areas
of Faridabad-
Ballabgarh
Complex) and Oil
Refinery, Panipat
(Baholi) in Panipat
District.
6
Residential
(Plotted)
10.00
Residential
(Group
Housing)
20.00
Comrner- _On gurgaon-
dal Mehrauti
! Road
:0) 430.00 for
Floor Area
Ratio above
150
(ii) 320.00 for
Floor Area
Ratio upto
150
On other
I R o d s
I
(1) 270.00 for
I Floor Area
Ratio above
150
(ii) 215.00 for
Floor Area
Ratio upto
150
Industrial 42.00
(i) 215.00 for
Floor Area
Ratio above
150
(ii) 185.00 for
Floor Area
Ratio upto 150
7.50
15.00
5.00
7.50
1.00
2.00
-
(1)165.00 for Floor Area . (i) 75.00 forFloor Area (i) 15.00 ;
Ratio above 150 Ratio above 150 for Floor
(ii) 110.00 for Floor
Ratio upto 150
1.00
Area (ii) 50.00 for Floor
Area Ratio upto 150
0.50
Area
Ratio
above
150
,(ii) 10.00
for Floor
Area
Ratio
upto 150
0.10"
ANUR AG RASTOG1,
Secretary to Government Haryana,
Town and Country Planning Department.

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