Regulation XIV of 1807 of the Government of the presidency of Fort William in Bengal, Section 11, clause 5, is hereby repealed so far as it applies to public Saráís in the territories to which this Act may from time to time apply.
In this Act, unless there be something repugnant in the subject or context,--
Within six months after this Act shall come into operation, the Magistrate of the District in which any sarai to which this Act shall apply may be situate shall, and from time to time thereafter such Magistrate may, give to the keeper of every such sarai notice in writing of this Act, by leaving such notice for the keeper at the sarai, and shall by such notice require the keeper to register the sarai as by this Act provided. Such notice may be in the form in the Schedule to this Act annexed or to the like effect.
The Magistrate of the District shall keep a register in which shall be entered by such magistrate or such other person as he shall appoint in this behalf, the names and residences of the keepers of all sarais within his jurisdiction and the situation of every such sarai. No charge shall be made for making any such entry
After one month after the giving of such notice to register as by this Act, Act provided the keeper of any sarai or any other person shall not receive any lodge or allow any person cattle, sheep, elephant, camel or other animal or any vehicle to halt or be placed in such until the same and the name and residence of the keeper thereof shall have been registered as by this Act provided
The Magistrate of the District may if he shall think fit refuse to register as the keeper of a saráí person who does not produce a certificate of character in such form and signed by such person as the State Government shall from time to time direct.
The keeper of a Saráí shall be bound.--
The keeper of a Sarai shall from time to time, if required so to do by an order of the Magistrate of the District served upon him, report, either orally or in writing as may be directed by the Magistrate, to such Magistrate or to such person as the Magistrate shall appoint, every person who resorted to such Sarai during the preceding day or night. If written reports are required for any space of time, exceeding a single day or night, schedules shall be furnished by the Magistrate of the District to the keeper. The keeper shall from time to time fill up the said schedule with information so required, and transmit them to the said Magistrate, in such manner and at such intervals as may from time to time be ordered by him.
If any Sarai by reason of abandonment or of disputed ownership shall remain untenanted, and thereby become a resort of idle and disorderly persons, or become in a filthy or unwholesome state, or be complained of by any two or more of the neighbours as a nuisance, the Magistrate of the District, after due enquiry, may cause notice in writing to be Vienna to the owner or to the person claiming to be the owner, if he be known and resident within the district, and may also cause such notice to be put on some conspicuous part of the Sarai, requiring the persons concerned therein, whoever they may be, to secure, enclose, clean or clear the same; and if such requisition shall not be complied within eight days, the Magistrate of the District may cause the necessary work to be executed, and all expenses thereby incurred shall be paid by the owner of the Sarai and shall be recoverable like penalties under this Act, or, in case of abandonment or disputed ownership of the Sarai, by the sale of any material found therein.
If a Sarai or any part thereof be deemed by the Magistrate of the District to be in a ruinous state, or likely to fall, or in any way dangerous to the persons or animals lodging in or halting at the Sarai, he shall give notice in writing to the keeper of the Sarai, requiring him forthwith to take down, repair or secure (as the case may be) the Sarai or such part thereof as the case may require. If the keeper do not begin to take down, repair or secure the Sarai, or such part as aforesaid within three days after such notice, and complete such work with due diligence, the Magistrate shall cause all or so much of the Sarai as he shall think necessary to be taken down, repaired or otherwise secured. All the expenses so incurred by the Magistrate shall be paid by the keeper of the Sarai, and shall be recoverable from him as hereinafter mentioned.
If any such Sarai or any part thereof be taken down by virtue of the powers aforesaid, the Magistrate of the District may sell the materials thereof, or so much of the same as shall be taken down under the provisions of the last preceding section, and apply the proceeds of such sale in payment of the expenses incurred, and shall restore the overplus (if any) arising from such sale to the owner of such sarai on demand, and may recover the deficiency (if any) as if the amount thereof were a penalty under this Act.
Whoever, being the keeper of any Sarai, suffers the same to be in a filthy and unwholesome state, or overgrown with vegetation, or after the expiration of two days from the time of his receiving notice in writing from the Magistrate of the District to cleanse or clear the same, or after he shall have been convicted of suffering the same to be in such state or so overgrown as aforesaid, shall allow the same to continue in such state, or so overgrown, shall be liable to the penalties provided in section 14 of this Act:
The Local Government may from time to time make regulations for the better attainment of the objects of this Act, provided that such rules be not inconsistent with this Act or with any other law for the time being in force, and may from time to time repeal, alter and add to the same. All regulations made under this Act and all repeals thereof, and alterations and additions thereto, shall be published in the Local official Gazette.
If the keeper of a sarai offend against any of the provisions of this Act or any of the regulations made in pursuance of this Act, he shall for every such offence be liable on conviction before any Magistrate to a penalty not exceeding twenty rupees, and to a further penalty not exceeding one rupee a day for every day during which the offence continues : Provided always that this Act shall not exempt any person from any penalty or other liability to which he may be subject, irrespective of this Act. All penalties imposed under this Act may be recovered in the same manner as fines may be recovered under Section 61 of the Code of Criminal Procedure.
Where a keeper of a sarai is convicted of a third offence under this Act, he shall not afterwards act as keeper of a Saráí without the licence in writing of the Magistrate of the District, who may either withhold such licence or grant the same on such terms and conditions as he may think fit
No part of this Act, except section 8, shall apply to any Saráí which may be under the direct management of the Local Government or of any Municipal Committee.
This Act shall in the first instance extend only to the territories under the government of the Lieutenant-Governor of the North-West Provinces of the Presidency of Fort William in Bengal.
This Act may be called "The sarais" Act, 1867."