Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT AUTHORITY DEALING OF DEVELOPMENT) RULES, 1986 CONTENTS 1. Short title 2. Definitions 3. Order of sealing and its service 4. Manner of sealing unauthorised development DELHI DEVELOPMENT AUTHORITY DEALING OF DEVELOPMENT) RULES, 1986 In exercise of the powers conferred by clause, (ja) of sub-section (2) of Section 56 of the Delhi Development Act, 1957 (No, 61 of 1957), the Central Government hereby makes the following rules namely 1. Short title :- (1) These rules may be called the Delhi Development Authority (Sealing of Devel- opment) Rules, 1986, (2) They shall come into force on the date of iiieir publication in the official gazette. 2. Definitions :- In these rules, unless the context otherwise requires, (i) 'Act' means the Delhi Development Act, 1957; (ii) 'Authority' means the Delhi Developement Authority constituted under section 3 of the Act; (iii) 'the competent authority' means the Competent Authority as defined in the 'Explanation' to section 31-D of the Act. 3. Order of sealing and its service :- The order of sealing a development shall be made in writing and shall be served upon the owner or the person at whose instance the development has been commenced or is being carried out or has been completed in the manner provided under section 43 of the Act. 4. Manner of sealing unauthorised development :- The sealing under sub-section (1) of section 31 A of the Act shall be made in the following manner namely: (i) affixing the office seal on outer door or opening of the development after all other outlets and inlets to the development have been properly bolted, locked, or encircled with rope, wire or wire-mesh; (ii) where doors and windows have not been fixed to the development or where the development is of such nature that it cannot be encircled with rope, wire or wire-mesh in that case such development shall be covered by wooden planks, iron or cement sheets and office seal affixed in a manner that no person can enter into or upon the development without tampering the office seaj;or (iii)where any development is found locked, the lock may be broken open or any door, gate or any other barrier caused to be opened and an inventory of the articles found in the premises shall be taken in the presence of the owner.