Bill Summary

The National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Bill, 2017

• The National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Bill, 2017 was introduced in Lok Sabha by the Minister of State for Housing and Urban Affairs, Mr. Hardeep Singh Puri, on December 22, 2017. The Bill seeks to amend the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011.
   
• The 2011 Act provides for the following: (i) relocating slum dwellers and Jhuggi-Jhompri clusters in accordance with the provisions of the Delhi Shelter Improvement Board Act, 2010 and the Master Plan for Delhi, 2021; (ii) regulating street vendors in accordance with the policy for street vendors outlined in the Master Plan for Delhi, 2021; (iii) regularising unauthorised colonies, village abadi areas (and their extensions); (iv) creating a policy for farm houses constructed beyond permissible limits, and (v) creating a policy or plan for all other areas of the National Capital Territory of Delhi in keeping with the Master Plan for Delhi, 2021.
   
• The Act sought to achieve this by December 31, 2017. The Bill seeks to extend this deadline up to December 31, 2020.
   
• The Bill deletes the provisions and references related to the regulation and protection of street vendors. Note that subsequent to the passage of the 2011 Act, the central government passed the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 in February 2014. 
   
• The Act provides that no action will be taken by any local authority till December 31, 2017 with respect to: (i) encroachment or unauthorised development as of January 1, 2006, (ii) unauthorised colonies, village abadi areas that existed on March 31, 2002 and where construction took place up till February 8, 2007, and (iii) other areas as of February 8, 2007. The Bill extends this deadline to December 31, 2020.

 

DISCLAIMER: This document is being furnished to you for your information.  You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”).  The opinions expressed herein are entirely those of the author(s).  PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete.  PRS is an independent, not-for-profit group.  This document has been prepared without regard to the objectives or opinions of those who may receive it.