LexThe UTTAR PRADESH INDUSTRIAL AREA DEVELOPMENT ACT, 1976
Uttarakhand · state statute
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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] 19761
¿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 Lohd`r 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/k fu;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 ¼ ftlesa dksbZ QeZ ;k O;fDr;ksa dk
fudk;] pkgs fuxfer gks ;k ugha] lfEefyr gS½ ftlds v/;klu esa v kS|ksfxd fodkl {ks=
ds Hkhrj dksbZ LFky ;k Hkou gS vkSj ^v/;klh* ds vUrxZr m ldk 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; p kgs 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 ml dk
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 fuca ZU/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 d`R;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 d`R;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 d s fy;s vuqjpuk dh
O;oLFkk djuk (
¼³½ lqfo/kk dh O;oLFkk djuk(
¼p½ vkS|ksfxd] okf.kfT;d ;k vkokl h; 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 f dlh vU; micu/k eas fdlh izfrdwy ckr ds gksrs
gq, Hkh vkSj ,sls fucU/kuksa vkSj “krksZa ds v/;/khu j grs 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~x`ghr] ;FkkfLFkfr dj ;k Qhl dk laxzg djus ds fy;s] fdlh O;fDr dks izkf/kd`r 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 “kfDRkÀ1
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 v Urj.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 ÅWpkb Z 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”k ksa 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 <ky(
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 lks us 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 iz rhr 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 rke hy 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 gksAÀ1
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~x`ghrk 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"d`r 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/k fu;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 izk f/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;frd ze djrk gS ;k
tgka dksbZ vUrfjrh ;k v/;klh bl vf/kfu;e ds v/khu mn~x`ghrk fdlh Qhl ;k dj dk
Hkqxrku djus esa dksbZ O;frd ze 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 “krZZ
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 v f/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 fdl h 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 ] ftleasa ,slk vijk/k ds fy;s fl) &nks"k gksus ds i”pkr~~
izR;sd fnu ds fy;s ftleasa ,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
Lohd`fr 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 Lohd`fr 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 dsss 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 lfEe fyr 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] v f/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 g ksxh] ,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 d`R;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 Go vernor 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 A rea 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 o f 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 incorporate d or not) to whom any, land or building is
transferred in any manner whatsoever, under this Act and includes his
successors and assigns ;
1. For Statement of Objects and Reasons, see Uttar Pradesh Gazette, Extraordinary
dated April 16, 1976.
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 b elow 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 Autho rity 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 devel opment of the industrial development
area ;
(c) to demarcate and develop sites for industrial, commercial and
residential purposes according to the plan;
(d) to provide infra structure 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 collec t 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 op en 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 pos sible 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 floor s
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 prope r 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 transfere e 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 ther eof 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 Urb an 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 Ac t 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 Autho rity constituted under this Act ;
and
(c) any reference to the Vice -Chairman of the Auth ority 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 ther eof 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 th is 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 resumpt ion 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.
1. Added by section 2 of U.P. Act No. 18, 1995.
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 sur vey 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 contraventio n 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 shal l 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
19. (1) The Authority may with the previous approval of the State Government, make
regulation not inconsistent with the provisions of this Act or the rules made
thereunder for the administration of the affairs of the Authority.
(2) In particular, and without prejudice to the generality of the foregoing power,
such regulation may provide for all or any of the following matters; namely-
(a) the summoning and holding of meetings of the Authority, the time
and place where such meetings are to be held, the conducts of business at such
meetings, and the number of members necessary to form a quorum thereat ;
(b) the powers and duties of the Chief Executive Officer;
(c) the form of register of application for permission to erect a building;
(d) the management of properties of the Authority;
(e) fees to be levied in the discharge of its functions ;
(f) such other matters as are to be provided for in regulation.