The Durgapur ( Development And Control Of Building Operations ) Act, 1958

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GOVERNMENT OF WEST BENGAL
Law Department
Legislative
West Bengal Act XXVII of 1958
THE DURCAPUR (DEVELOPMENT AND CONTROL OF
BUILDING OPERATIONS) ACT, 1958.
[Passed by the West Bengal Legislature.]
[Assent of the President was first published in the Calcutta
Gazette, Extraordinary, of the 30th April, 1959.]
[30th April:1959J
An Act to provide for the planned development of, and the
control of building operations in, Dapperly.
Wirmwas it is expedient in the public interest to provide
for the planned development of, and the control of building
operations in, Durgapur with a view to securing orderly
development of the area and for certain other matters connected therewith;
It is hereby enacted in the Tenth Year of the Republic of
India, by the Legislature of West Bengal, as follows:-
1. (1) This Act may be called the Durgapur (Develop- Short title,
ment and Control of Building Operations) Act, 1958. extent and 001119101100-
(2) It extends to the whole of the Durgapur area. meat.
(3) It shall come into force on such day as the State
Government may, by notification, appoint.
2. In this Act, unless there is anything repugnant in the Dant- subject or context,— tone.
(a) "amenity" includes roads, water supply, street light-
ing, drainage, sewerage, public parks,
conservancy or any other convenience which the
State Government may, by notification, specify
to be an amenity for the purposes of this Act;
`building" means any structure or erection intended to be used for residential, commercial, industrial
or other purposes; whether in actual use or not;
*.P$P0—Inclian, 12 nP.; English; 3d,
2 The Durgapur (Development and Control of Building
Operations) Act, 1058.
[West Ben. Act
(Sections 8, 4.)
(c) "development" means the carrying out of building,
engineering, or other operations in, on, over or
under land or the making of any material change
in any building or land but does not include
underground mining operations;
(d) "Durgapur" or "Durgapur area" means the area
comprised within the -police-stations of lianksa,
Faridpur and Ondal in the district of Burdwan
and such other contiguous area, if any, as the
State Government may from time to time, by
notification, specify and includes, for the purpose
of section 9, any other land in West Bengal
referred to in the said section;
(e) "notification" means a notification published in the
Official Gazette;
(/) "prescribed" means prescribed by regulations made
under this Act.
Conitiew 3. The State Government shall, as soon as may be after
tion of the commencement of this Act, constitute, by notification,
Durur for the purposes of this Act an authority to be called the
mens°rP. Durgapur Development Authority (hereinafter in this Act
Authority, referred to as the Authority) consisting of as many members
as the State Government may determine.
Power to 4. (1) The State Government may, in consultation with issue the Authority, by notification issued in this behalf, give such
direett " . directions as it may consider necessary in relation to Burge-
pur or any part thereof regarding any one or more of the
following matters, namely :—
(a) the division of any site into areas for the erection
of buildings generally or buildings of any parti-
cular class or classes;
(h) the reservation of land for roads, open spaces,
gardens, recreation grounds, schools, markets and
other public purposes;
(c) the development of any site into a township;
(d) the erection of buildings on any site and the amenities
to be provided therein;
(e) the erection of shops, workshops, warehouses,
factories, offices, industrial or commercial
establishments or godowns on any site; and
(I) any other matter which is necessary for the planned
development of such area, including the construc-
tion by the Authority of buildings with necessary
glnenities.
The Durgapur (Development and Control of Building 3
Operations) Act, 1958.
XXVII of lose.]
(Sections 5-8.)
(2) If the State Government is satisfied -that any person
affected by any direction contained in any notification issued
under sub-section (I) is unable to comply with it, the State
Government shall, on an application by such person, acquire
the land owned by him for the purposes of this Act and pay
compensation therefor in accordance with the provisions of
any law for the time being in force.
5. No person shall undertake or carry out the develop- control of
ment of any site or erect any building in any area in devtlop -d
Durgapur in respect of which any directions have been given bolding
by a notification under section 4, except in accordance with operations
such directions and with the previous permission in writing
of the Authority.
6. (1) Every person seeking permission referred to in Appli-
section 5, shall make an application in writing to the nation for
Authority in such form and containing such particulars as oioPer
may be prescribed.
(2) On receipt of such application the Authority, after
making such enquiry as it considers necessary, shall, by order
in writing, either grant the permission or refuse it, record-
ing in the case of refusal the reasons therefor.
(3) Any person aggrieved by an order of the Authority
under sub-section (2) refusing permission may, within thirty
days from the date of the communication of such order to
him, prefer an appeal to the State Government.
(4) No appeal shall lie against the order of the State
Government.
7. Where any building is being or has been erected in Power to
contravention of the provisions of section 5, the Authority demolish
may, after giving the owner of such building an opportunity building'
of being heard, make an order directing the demolition of
the building by the owner within such period as may be
specified in the order and, in default, the Authority may it-
self effect the demolition and the cost thereof shall be recover-
able by the Authority from the owner of the building as a
public demand.
8. Where any building has been wholly or partially Power to
erected before this Act comes into force, which is not in "mash
conformity with the directions given by a notification under Inildintedg
section 4 after this Act comes into force, the State Govern- before the
ment may make an order directing that such building shall Act.
if possible be altered so as to conform to such directions or
demolished by the owner thereof within such time as may
be specified in the order, and on the failure of the owner
Durgapur (Development 4nd Co,UroE of Building
Operations) Act, 1958.. a,. -
t
Mast But Art
(Sections 9, 10.)
to comply with the order, the State Government may cause
the building to be demolished and the expenses thereof shall
be recoverable from the owner as a public demand:
Provided that no such order shall be made unless the
owner has been given a. reasonable opportunity of being
heard:
Provided further that when an order of demolition of any
building is made under this section, there shall be paid to
the owner of the building such compensation for the value of
the building less the probable price of the materials removed
by the owner as the State Government may determine by
order made in this behalf.
Power to 9. (1) The State Government may, by order made in
ley down this behalf, empower the Authority or any other person or
gasffifites officer to lay down, place, maintain, alter, remove or repair and
pa yment any pipes, pipe-lines, supply-lines, posts or other appliances
of compen- or apparatus for the maintenance of supplies and services
cation for essential to the life of the community, including supplies of
damage-

gas, water and electricity, in, on, under, over, along or
across any land within Durgapur and also, in continuation
of any pipes, pipe-lines, supply-lines, posts or other
appliances or apparatus laid down, placed or maintained
within Durgapur, in, on, under, over, along or across any
other land in West Bengal.
(2) The Authority or such person or officer, as the case
may be, may at any time enter upon such land for the pur-
poses specified in sub-section (1).
(3) While exercising any power conferred upon the
Authority or any other person or officer under sub-section (1),
the Authority or such person or officer, as the case may'be,
shall cause as little damage as possible to property, and full
compensation to all persons interested for any damage sus-
tained by them in consequence of the exercise of such power
as aforesaid shall be paid—
(i) in the case of exercise of those powers by the
Authority or any person or officer under the
employment of the Authority,—by the Authority,
and
(ii) in the case of exercise of those powers by any person
or officer not under the employment of the
Authority,—by the State Government.
Reference 10. (1) If any dispute arises as to the amount of the
to pastries compensation payable under the second proviso to section 8 Judge.

or under sub-section (3) of section 9, or as to the person
entitled to receive the same, or as to the apportionment of
The Avg (Development Ciintroko 6
Ofteiations) AS, 1958.
XXVII Of 1918.]
(Sections 11-13.)
such compensation among different claimants, the dispute
shall be referred by the State Government or the Authority,
as the case may be, to the District Judge having jurisdiction
over the area in which the building or the land is situated
and shall be decided by him.
(2) There shall be no appeal against the decision of the
District Judge.
11. (1) Any person who undertaken or carries out the ?nat . ty. development of any site or erects any building in conDavcn-n "Zcl
tion of the provisions of section 5 shall, without prejudice pravimis
to any action that may be taken under section 7, be punish- sanction.
able with fine which may extend to one thousand rupees.
(2) Any person who, without lawful excuse, obstructs
the Authority or person or officer, as the case may be, in the
exercise of the powers conferred upon it or him, under sub-
_ section (1) or sub-section (2) of section 9 shall be punishable
with fine which may extend to five hundred rupees.
(3) No Court inferior to that of a magistrate of the first
class shall try an offence punishable under this section.
(4) No prosecution for any offence punishable under this
section shall be instituted except with the previous sanction
of the State Government or an officer authorised by the State
Government in this behalf.
12. Without prejudice to the provisions of sub- General section (2) of section 4, if the State Government is satisfied Power co
that any land within Durgapur is needed for any public pur- ia2e for pose, the State Government may, subject to payment of public compensation for the land, acquire such land in accordance purpose.
with the provisions of any law for the time being in force:
Provided that in determining the amount of compensation
payable for any such land the following .principles shall be
taken into consideration,—
(c) the value of the land shall not in any case, exceed
its market-value as on the 1st day of January,
1955, and
(ii) no such sum as is referred to in sub-section (2) of of 1894. section 23 of the Land Acquisition Act, 1894
shall be included in the compensation.
13. (1) The Authority may with the previous approval Power to
of the State Government, by notification, make regulations make to carry out the purposes of this Act. regale. time.
The Dutvapar (D at mud 0[
Operdireizaj M 1
Weal Ben. Act XXVItof
(Seagull 13,J
(2) In particular and without prejudice to thn generality
of the foregoing power, such regulations may provide for all
or any of the following matters, namely: —
(a) the calling and holding of meetings of the Authority,
4116 time and place of sixth meetings, the -procedure
to be followed by the Authority, the conduct of
the bmaness to be transacted by the Authority
and the number of the members necessary to form
a quorum;
(h) the principles in accordance with which permission-
referred to in section 5 may be granted;
(c) the form of application and the particulars referred
to in sub-section (1) of section 6.
WBGP-59/60-2178A-5M

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