Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT AUTHORITY (PROCEDURETO STOP DEVELOPMENT) RULES, 1974 CONTENTS 1. Short title and commencement 2. Defintion 3. . DELHI DEVELOPMENT AUTHORITY (PROCEDURETO STOP DEVELOPMENT) RULES, 1974 In exercise of the powers conferred by Clause (jj) of sub-section (2) of Section 56 read with sub-section (3) of Section 31 of the Delhi Development Act, 1957 (61 of 1957),the Central Government hereby makes the following rules namely: 1. Short title and commencement :- 1. These rules may be called the Delhi Delhi Development Authority (Procedure to stop development) rules, 1974. 2. They shall come into force on the date of publication in the Official Gazette. 2. Defintion :- In these rules, unless the context otherwise requires: (1) 'Act' means the Delhi Development Act of 1957 (61 of 1957). (2) 'Administrator' means the Administrator of Union Territory of Delhi. (3) 'Competent local Authority' means the Delhi Municipal Corporation, the New Delhi Municipal Committee, or the Cantonment Board, as the case may be. (4) 'Master Plan' means the master plan of Delhi approved by the Central Government under sub-section(2) of Section 9 of the Act. (5) 'Zonal Development Plan' means the Zonal development plan of a zone approved by the Central Government under sub-section (2) of Section 9 of the Act. 3. . :- (1) If any development in an area other than a development area has commenced in contravention of the master plan or zonal development plan for that zone, or without the approval or sanction referred to in section 12 of the Act, or in contravention of any condition subject to which such approval or sanction has been given and competent local authority has failed to make an order unde sub-section (1) of section 31 of the Act requiring the development to be discontinued, or as the case may be, a requisition under sub- section (2) of Section 31 of the Act requiring a police officer to remove the person by whom the development has been commenced and all his assistants and workmen from the place of development, within the time specified in this behalf by Administrator, under sub-section (3) of Section 31 of the Act, the Administrator, shall if he is of the opinion that such development should be discontinued, serve notice upon the owner of such development or the person at whose instance it has been commenced, calling upon him to show cause, within a period of fifteen days why a direction be not issued to an officer to make and to stop development.