Bihar act 009 of 2011 : Bihar Integrated Check-Post Authority Act, 2011

िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 6  येेेें ठ 1933 (श0) (संंंं0 पटना 239) पटना, शुबवारुुु , 27 मई 2011 fof/k foHkkx

———

vf/klwpuk,a

27 ebZ 2011

laŒ ,y0th0&1&09@2011@yst&107—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 25 ebZ 2011 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A

fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

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2 बहार गजट (असाधारण), 27 ebZ 2011

[ fcgkj vf/kfu;e 9] 2011 ]

fcgkj lesfdr tk¡p&pkSdh izkf/kdkj vf/kfu;e] 2011 izLrkouk %& okf.kT;&dj] i;kZoj.k ,oa ou] ifjogu] mRikn vkSj [kuu foHkkxks ds fy, fcgkj jkT; dh lhekvksa ls yxs fufnZ"V LFkyksa ij lesfdr tk¡p&pkSfd;ksa ds dk;Zdyki dks fu;a=.k vkSj izca/ku gsrq fcgkj lesfdr tk¡p&pkSdh izkf/kdkj dh LFkkiuk vkSj lEc) foHkkxksa dk mlls lacaf/kr vFkok mlds vkuq"kafxd vU; lgc) fo"k;ksa ds fy, vf/kfu;eA

Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&

1- laf{kIr uke] foLrkj vkSj izkjaHkA&¼1½ ;g vf/kfu;e fcgkj lesfdr tk¡p&pkSdh izkf/kdkj vf/kfu;e] 2011 dgk tk ldsxkA

¼2½ ;g fcgkj ds vU; iM+kslh jkT;ksa dh lhekvksa ij fcgkj ljdkj }kjk LFkkfir lHkh lesfdr tk¡p&pkSfd;ksa ij rFkk jkT; ds vUnj fcgkj ljdkj }kjk LFkkfir lHkh lesfdr tk¡p&pkSfd;ksa ij ykxw gksxkA ¼3½ ;g ml frfFk ls izo`Ùk gksxk tks ljdkj jkti= esa vf/klwpuk }kjk fu;r djsA 2- ifjHkk"kk,¡A& tcrd lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa&

¼d½ Þfu;r fnuß ls vfHkizsr gS og rkjh[k tcls /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu izkf/kdkj LFkkfir gqvk gks;

¼[k½ Þizkf/kdkjß ls vfHkizsr gS] /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu LFkkfir fcgkj lesfdr tk¡p&pkSdh;

¼x½ Þv/;{kß ls vfHkizsr gS] /kkjk&3 dh mi&/kkjk ¼3½ ds [kaM ¼d½ ds v/khu fu;qDr izkf/kdkj ds v/;{k^;

¼?k½ Þlesfdr tk¡p&pkSdhß ls vfHkizsr gS] dksbZ lhek pkSdh ;k lhek pkSdh ls fHkUu dksbZ pkSdh ftls jkT; ljdkj jkti= esa vf/klwpuk }kjk fofufnZ"V djs;

¼M½ Þvf/klwpukß ls vfHkizsr gS] fcgkj ljdkj ds jkti= esa izdkf'kr vf/klwpuk; ¼p½ Þfofgrß ls vfHkizsr gS] bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr; ¼N½ Þfofu;eß ls vfHkizsr gS] bl vf/kfu;e ds v/khu izkf/kdkj }kjk cuk, x, fofu;e; ¼t½ Þljdkjß ls vfHkizsr gS] fcgkj ljdkj;

¼>½ bl vf/kfu;e esa iz;qDr oSls 'kCn ,oa vfHkO;fDr;k¡ tks ifjHkkf"kr ugha gS ysfdu fcgkj ewY; of)Zr&dj vf/kfu;e 2005] dsUnzh; fcØh&dj vf/kfu;e] fcgkj izos'k&dj vf/kfu;e] fcgkj mRikn vf/kfu;e] fcgkj eksVj okgu fu;ekoyh] Hkkjrh; ou vf/kfu;e 1927] oU; tho ¼laj{k.k½ vf/kfu;e 1972 ,oa ,sls vU; vf/kfu;e tks ou laj{k.k rFkk blds jksd&Fkke ls lacaf/kr gks] fcgkj [kku ,oa [kfut ¼fodkl ,oa fofu;e½ vf/kfu;e 1957] fcgkj [kfut ¼voS/k [kuu dh jksdFkke HkwRro] ifjogu ,oa HkaMkj.k½ fu;ekoyh 2003] fcgkj y?kq [kuu NwV ¼ Concession½ fu;ekoyh] 1972] vk;dj vf/kfu;e 1961] dEiuh vf/kfu;e 1956 ;k

blds vUrxZr cuh fu;ekoyh esa ifjHkkf"kr gS ds ogh vFkZ gksaxs tks bu vf/kfu;eksa esa buds izfr Øe'k% leuqnsf'kr fd;s x, gSaA

3- izkf/kdkj dk xBuA& ¼1-½ bl vf/kfu;e ds iz;kstukFkZ ,d izkf/kdkj dh LFkkiuk dh tk,xh] ftls fcgkj lesfdr tk¡p&pkSdh izkf/kdkj dgk tk,xk] tks fcgkj ljdkj }kjk vf/klwpuk ds ek/;e ls fu;r fnu ls izHkkoh gksxkA foRr foHkkx] fcgkj ljdkj] dk mDr izkf/kdkj ij iz'kklfud fu;a=.k gksxkA ¼2-½ izkf/kdkj mi;qZDr uke ls tkuk tk;sxk] ftls bl vf/kfu;e ds izko/kkuksa ds v/;/khu 'kk'or mRrjkf/kdkj ,oa lkekU; eqgj ds lkFk py vkSj vpy lEifRr;ksa ds vf/kxzg.k] izkfIr ,oa fu"iknu ,oa lafonk dh 'kfDr;k¡ gksaxh ,oa ml uke ls og okn pyk,xk vkSj mlij okn pyk;k tk,xkA

¼3-½ izkf/kdkj dk xBu fuEufyf[kr dks feykdj fd;k tk;xk%&

¼d½ iz/kku lfpo] foÙk foHkkx] fcgkj ljdkj izkf/kdkj ds insu v/;{k gksaxs^; ¼[k½ lnL; ¼;kstuk ,oa fodkl½ rFkk lnL; ¼foRr½^;

¼x½ de&ls&de nks] ysfdu nl ls vuf/kd insu] oSls lnL;x.k] tks fcgkj ljdkj ds }kjk fcgkj ljdkj ds foHkkxk/;{k dh iafDr ls vU;wu iafDr ds vf/kdkfj;ksa ds chp ls fu;qDr gksxsa vkSj tks foRr] okf.kT; dj] i;kZoj.k ,oa ou] ifjogu] mRikn] [kku ,oa x`g foHkkx dk izfrfuf/kRo djrs gksa]

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बहार गजट (असाधारण), 27 ebZ 2011 ¼?k½ tk¡p&pkSdh ds vkWijs'ku] iz'kklu ,oa lqlk/; cukus ls lacaf/kr fo"k;ksa ij fo'ks"kKrk izkIr O;fDr;ksa esa ls fcgkj ljdkj }kjk fu;qDr vf/kd&ls&vf/kd nks lnL; ; ¼p½ ,d lnL; lfpo&lg&eq[; dk;Zikyd vf/kdkjh;

¼N½ O;kikj rFkk m|ksx {ks= ls vf/kdre nks lnL;A

¼4-½ izkf/kdkj dk iz/kku dk;kZy;] iVuk] fcgkj esa gksxkA

4- v/;{k ,oa vU; lnL;ksa dh inkof/k ,oa lsok'krsaZ] vkfnA&

¼1½ v/;{k ,oa vU; lnL; fcgkj ljdkj }kjk fu;qDr gksaxs vkSj laxr vf/klwpuk esa fofufnZ"V vof/k rd in /kkj.k djsaxs]

ijUrq] ljdkj fdlh Hkh le; v/;{k ,oa fdlh lnL; dks lsokeqDr dj ldsxhA ¼2½ v/;{k ,oa vU; lnL;ksa ds osru ,oa HkRrs vkSj lsok 'kÙksZa ogh gksxh tks fofgr dh tk;A ¼3½ v/;{k ,oa vU; lnL;ksa ds osru] HkRrs ,oa vU; lsok 'krZs mudh fu;qfDr ds ckn izfrdwy

¼4½ v/;{k ,oa vU; lnL;ksa ds in dh fjfDr] fjfDr gksus dh frfFk ls rhu ekg ds Hkhrj] Hkjh tk,xhA

5- izkf/kdkj dh cSBdA& ¼1½ izkf/kdkj oSls le; ,oa LFkku ij cSBd djsxk rFkk viuh cSBdksa esa dk;Z djus ls lacaf/kr ,slh izfØ;k ds fu;eksa ¼cSBd ds dksje lfgr½ dk ikyu djsxk] tks fu;ekoyh esa micaf/kr fd;s x, gksaA

¼2½ ;fn fdlh dkj.ko'k v/;{k] izkf/kdkj dh cSBd esa mifLFkr gksus esa vleFkZ gks] cSBd eas mifLFkr lnL;ksa }kjk fuokZfpr dksbZ lnL; cSBd dh v/;{krk djsxkA

6- izkf/kdkj ds inkf/kdkjh ,oa vU; deZpkjhA& ¼1½ bl vf/kfu;e ds v/khu vius d`R;ksa ds leqfpr vkSj izHkkoh fuoZgu ds iz;kstukFkZ] izkf/kdkj dks ;g 'kfDr gksxh fd og fcgkj ljdkj ds vuqeksnu ij lnL;&foHkkxksa ls inkf/kdkjh ,oa deZpkjh dks izfrfu;qfDr ds vk/kkj ij mudh lsok ys ldsA ¼2½ izkf/kdkj }kjk fu;qDr gjsd inkf/kdkjh vFkok vU; deZpkjh ,slh lsok&'krksZa ds v/;/khu gksxk vkSj ml ikfjJfed dk gdnkj gksxk tks vo/kkfjr fd;k tk;A

¼3½ bl vf/kfu;e vFkok blds v/khu cuk, x, fdlh fu;e ds mica/kksa ds vuqlj.k esa dk;Z djrs le; vFkok dk;Z djrs gq, rkRif;Zr izkf/kdkj ds lHkh inkf/kdkjh vkSj deZpkjh Hkkjrh; naM lafgrk dh /kkjk&21 ds vFkkZUrxZr yksd lsod le>s tk;saxsA

7- izkf/kdkj ds —R;A& ¼1½ vf/kfu;e ds izko/kkuksa ds v/;/khu] izkf/kdkj dks vUrjkZT;h; lhek ,oa fcgkj jkT; ds vUrxZr fufnZ"V LFkyksa ij eky ,oa okguksa dks VSªd djus gsrq lesfdr tk¡p&pkSfd;ksa dks LFkkfir djus ,oa lqfo/kkvksa dk izca/k djus dh 'kfDr gksxhA

¼2½ mi&/kkjk ¼1½ esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] izkf/kdkj fuEu —R; dj ldsxk& ¼d½ lesfdr tk¡p&pkSdh ij jk"Vªh; mPp iFk ,oa jsyos dks NksM+dj lM+d] VfeZuy ,oa vkuq"kafxd Hkouksa dh ;kstuk] fuekZ.k ,oa j[k&j[kko;

¼[k½ lesfdr tk¡p&pkSdh ij lapkj] lqj{kk] eky dk p<+ko&mrjko ¼gSaMfyax½ ,oa LdSfuax midj.k dh ;kstuk] izkfIr] LFkkiuk ,oa j[k&j[kko;

¼x½ vko';drkuqlkj ikfdZax iz{ks=] dkxksZa ,oa eky tk¡p ;kMZ] HkakMkxkj] cSad] lapkj lqfo/kk,a] izrh{kky;] foJkexg̀] nwjHkk"k lqfo/kk,a] dSUVhu] tyiku LVky] lkoZtfud lqfo/kk,a] LokLF; lsok,a ,oa dqN vU; lsokvksa] tks vko';d gksa] ds fy, leqfpr LFkku ,oa lqfo/kk,¡ miyC/k djkuk;

¼?k½ lesfdr tk¡p&pkSfd;ksa ij vius deZpkfj;ksa ds lkFk&lkFk vfHkfu;ksftr LVkQ vkokl ds fy, vkoklh; Hkouksa dk fuekZ.k;

¼M½ lesfdr tk¡p&pkSfd;ksa ij izkf/kdkj }kjk rRle; izo`Rr vius&vius lafonkRed mica/kksa ds vuqlkj fofHkUu lsokvksa vkSj lqfo/kkvksa ds lapkyu ds fy, dk;Zjr ,tsalh] QeZ ,oa O;fDr fo'ks"k ds chp dk;ksaZ dk leUo; djuk vkSj lqlk/; cukuk;

¼p½ fcgkj ljdkj ds fofHkUu foHkkx tks lesfdr tk¡p&pkSfd;ksa ij rRle; izo`Rr lacaf/kr fof/k ds v/khu fofHkUu fØ;kdykiksa vkSj dRrZO;ksa ds fuoZgu dk ftEek fy, gSa] ds dk;ksZa dk leUo; djuk vkSj lqlk/; cukuk;

¼N½ ,slh lHkh dkjZokbZ djuk tks bl vf/kfu;e ds }kjk mldks iznRr vFkok vf/kjksfir fdlh 'kfDr ds iz;ksx djus vFkok fdlh dR̀; ds fuoZgu djus ds fy, vko';d vFkok lehphu gks vFkok mlds vkuq"kafxd gks;

4 बहार गजट (असाधारण), 27 ebZ 2011 ¼t½ izkf/kdkj ds loksZÙke O;olkf;d fgr esa lesfdr tk¡p&pkSdh ds fdlh vU; fØ;kdyki dk ftEek ysuk;

¼>½ lesfdr tk¡p&pkSdh ij 'kkafr ,oa lqj{kk O;oLFkk lqfuf'pr djus gsrq jkT; iqfyl dk lg;ksx izkIr djukA

¼3½ bl /kkjk ds v/khu vius dk;ksZ ds fuoZgu ds Øe esa] izkf/kdkj Hkkjr ljdkj ;k jkT; ljdkj ds ,sls ea=ky; ;k foHkkx ls lykg dj ldsxk] ftls og vko';d le>s vkSj lkFk gh lesfdr tk¡p pkSdh ds lE;d~ fodkl ,oa lsokvksa dh n{krk ferO;f;rk ,oa lqj{kk dk mfpr /;ku j[ksxkA ¼4½ izkf/kdkj fuEufyf[kr fo"k;ksa ds lEcU/k esa fu;r fnu dks vkSj ls ,slh vf/kdkfjrk 'kfDr;ksa ,oa izkf/kdkj dk iz;ksx dj ldsxk tks ml frfFk ls Bhd igys iz;ksx fd, tkus ;ksX; Fkk; ¼d½ tk¡p&pkSdh ij fcgkj ljdkj ds fofHkUu foHkkxksa }kjk miyC/k djk;h tkusokyh lsokvksa ds chp rduhdh {kerk ,oa dk;Z pkyu {kerk;

¼[k½ lesfdr tk¡p&pkSdh }kjk vke turk tSlh izkIrdÙkkZ dh lsokvksa rFkk fofHkUu foHkkx@ea=ky; }kjk iznÙk lsokvksa^;

¼x½ tk¡p&pkSdh ij fØ;k'khy ljdkjh foHkkxksa tSlh izkIr gksus okyh lsok ,oa vke turk dh tSlh fofHkUu ckg~; lsok nsus okyksa vkSj vke turk ds chp laxrrk^;

¼?k½ fofHkUu foHkkxksa@ea=ky;ksa ds chp ykxr&lk>k&O;oLFkkA

¼5½ bl /kkjk esa vUrfoZ"V fdlh ckr dk ;g vFkZ ugha yxk;k tk;sxk fd&

¼d½ rRle; izoR̀r fdlh fof/k dh voKk ds fy, izkf/kdkj }kjk izkf/kd`r djuk] ;k ¼[k½ fdlh O;fDr dks oSls dk;Z ;k nkf;Ro ds laca/k esa dk;Zokgh lafLFkr djus ds fy, izkf/kd`r djuk tks izkf/kdkj ;k mlds inkf/kdkfj;ksa ;k mlds deZpkfj;ksa ds v/khu u gksaA 8- vkfLr;ksa ,oa nkf;Roksa dk izkf/kdkj esa fufgr gksukA& ¼1½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu fuxZr vf/klwpuk dh frfFk dks] oSlh leLr vkfLr;k¡] vf/kdkj] 'kfDr;k¡] izkf/kdkjh] fo'ks"kkf/kdkj ,oa oSlh lEifRr tks pkgs py vkSj vpy lEifRr] okLrfod ;k futh] ewrZ ;k fujkdkj] orZeku ;k vkdfLed] ftlds vUrxZr Hkwfe] Hkou] e'khujh] midj.k] dk;Z] dk;Z'kkyk] udn vfr'ks"k] lqjf{kr iwath] lqjf{kr fuf/k] fuos'k] fdjk;knkjh] gkfu] _.k vkSj vU; lHkh vf/kdkjksa ,oa fgrksa tks bl vf/klwpuk ds fuxZeu ds rRdky igys] dk;Zjr fcgkj ljdkj ds fdlh foHkkx ds lesfdr tk¡p&pkSdh ds LokfeRo esa jgk gks ; ;Fkk jkT; ljdkj] vf/klwpuk }kjk fofufnZ"n djs] mDr lEifRr;ksa dk LokfeRo izkf/kdkj esa fufgr gks tk;xk vkSj ,slk fufgfrdj.k iwoZ ds leLr _.k] nkf;Ro] ck/;rk vkfn dks Hkh lekfgr fd;k x;k le>k tk;xkA

¼2½ oSls ekeys esa] tgk¡ lEifRr nwljs foHkkxksa ds LokfeRo ;k fu;a=.k esa gks] lacaf/kr foHkkxksa dh lgefr ds ckn gh mi&/kkjk ¼1½ ds v/khu vf/klwpuk fuxZr dh tk;sxhA

¼3½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu vf/klwpuk fuxZeu ds Bhd igys ykxw lHkh lafonk] djkj rFkk dk;Z&O;oLFkk iwoZor~ ykxw jgsxkA

9- izkf/kdkj dh vksj ls lafonk fu"iknu dk

¼2½ izkf/kdkj dh vksj ls gjsd lafonk] v/;{k ;k izkf/kdkj ds oSls inkf/kdkjh }kjk] tks izkf/kdkj }kjk vke rkSj ij ;k fo'ks"k :i esa izkf/kd`r gksa] fd;k tk;sxk vkSj ,slh lafonk] tks fu;e esa fofufnZ"V gks] izkf/kdkj ds vke eqgj ds lkFk eqgjcan dh tk;sxhA

¼3½ mi&/kkjk ¼2½ ds izko/kkuksa ds v/;/khu] lafonk dk izk:i ,oa jhfr bl vf/kfu;e ds v/khu fofgr jhfr ls dh tk;xhA

¼4½ oSls lafonk] tks bl vf/kfu;e ds izko/kkuksa ,oa fu;eksa ds vuq:i ugha gks] izkf/kdkj ds fy, ck/;dkjh ugha gksxhA

10- Qhl] fdjk;k vkfn Hkkfjr djus dh izkf/kdkj dh 'kfDrA&izkf/kdkj] ljdkj ds iwoZ vuqeksnu ls] fofu;eksa }kjk ;Fkk micaf/kr i`Fkd :i ls gjsd lesfdr tk¡p&pkSfd;ksa ds fy, okguksa dh ikfdZax] tCr ekyksa dks HkaMkxkj.k esa ykus ;k vU; lsokvksa ds fy, ;k tk¡p&pkSdh ds izpkyu ds Øe esa iznRr vU; lqfo/kkvksa

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बहार गजट (असाधारण), 27 ebZ 2011 ds fy, Qhl ;k fdjk;k vo/kkfjr vkSj izHkkfjr dj ldsxk tks fdlh vU; vf/kfu;e ds v/khu dkuwuh mn~xzg.k u gksA

11- vfrfjDr izkfIr;kaA& foRr foHkkx okf"kZd ctV vkoaVu ds ek/;e ls tk¡p&pkSdh ij nh tkus okyh fofHkUu lqfo/kkvksa ds l̀tu] izpkyu ,oa j[k&j[kko ds fufeRr izkf/kdkj dks vuqnku ,oa _.k vkfn ds :i esa fuf/k miyC/k djk ldrk gSA

12- izkf/kdkj dh fuf/k ,oa mldk fuos'kA& ¼1½ izkf/kdkj dks viuk Lo;a dk dks"k LFkkfir djus dh 'kfDr gksxh tgk¡ izkf/kdkj dh lHkh izkfIr;k¡ tek dh tk,xh vkSj ogk¡ ls izkf/kdkj viuk lEiw.kZ Hkqxrku dj ldsxkA

¼2½ bl vf/kfu;e ds izko/kkuksa ds v/;/khu] izkf/kdkj dks vius iz'kkldh; O;; vkSj bl vf/kfu;e }kjk vU; izkf/kd`r iz;kstuksa ds fy, og jde [kpZ djus dh 'kfDr gksxh tks og mfpr le>s vkSj oSlh jde izkf/kdkj dh fuf/k ls fd;s x;s [kpZ le>s tk;saxsA

¼3½ izkf/kdkj dh fuf/k esa tek lHkh /ku dk] ftldk mi;kstu mi&/kkjk ¼2½ esa micaf/kr :i esa 'kh?kz ugha gksuk gks&

¼d½ Hkkjrh; LVsV cSad ;k vU; vuqlwfpr cSad ;k vU; lkoZtfud foRrh; laLFkkuksa esa mu 'krksZa ds v/;/khu tek fd;k tk,xk ftUgsa ljdkj] le;≤ ij] fofufnZ"V djsA

¼[k½ ljdkjh izfrHkwfr esa ;k ,slh jhfr ls fuos'k fd;k tk,xk tks fofgr dh tk;A 13- vf/k'ks"k fuf/k;ksa dk vkoaVuA& ¼1½ izkf/kdkj] fdlh lesfdr tk¡p&pkSdh ij fo|eku lqfo/kkvksa ;k lsokvksa ds foLrkj ;k u;h lqfo/kkvksa ;k lsokvksa ds l`tu ds iz;kstukFkZ ;k fdlh izkd`frd vkink ;k nq?kZVuk ls gqbZ gkfu ;k uqdlku ls gksus okys O;; ;k izfrLFkkiu vFkok bl vf/kfu;e ds v/khu vius dk;ksZa ds fuoZgu esa gqbZ Hkwy&pwd ds dkj.k fdlh nkf;Ro ds fu"iknu ds iz;kstukFkZ izkf/kdkj] le;≤ ij vkjf{kr fuf/k vFkok fuf/k;ksa ds :i esa bruh jkf'k vyx djds j[k ldsxk tks og mfpr le>s% ijUrq izkf/kdkj dks fofufnZ"V iz;kstuksa ds fy, fofufnZ"V vkjf{kr fuf/k LFkkfir djus dh Hkh 'kfDr gksxh:

ijUrq vkSj fd izR;sd ;k fdlh fofufnZ"V vkSj lkekU; vkjf{kr fuf/k ds laca/k esa okf"kZd :i ls vyx ls j[kk x;k jde rFkk fdlh Hkh le; mu jdeksa dk dqy ;ksx ml lhek ls vf/kd ugha gksxk tks ljdkj }kjk bl fufeRr] le;≤ ij] fu;r fd;k tk;A

¼2½ ,slh vkjf{kr fuf/k ;k fuf/k;ksa ;k Mwcar _.kksa] vkfLr;ksa ds ewY; gzkl rFkk lHkh vU; fo"k;ksa] ftudk izko/kku daiuh vf/kfu;e] 1956 ds v/khu jftLVªhd`r vkSj lfEefyr daifu;ksa }kjk lkekU; :i ls fd;s tkrs gSa] dks nsus ds ckn izkf/kdkj vius okf"kZd 'kq) ykHk dk vfr'ks"k ljdkj dh lesfdr fuf/k esa tek dj nsxkA

14- ys[kk ,oa vads{k.kA& izkf/kdkj leqfpr ys[kk vkSj vU; lqlaxr vfHkys[kksa dk la/kkj.k djsxk rFkk ykHk ,oa gkfu ys[kk vkSj rqyu i= lfgr ys[kk dk okf"kZd fooj.k rS;kj djsxkA vf/kfu;e ds v/khu fufeZr fu;eksa ds vuqlkj bldk vads{k.k fd;k tk;xkA

15- izR;k;kstuA& izkf/kdkj] lkekU; ;k fyf[kr :i esa fof'k"V vkns'k ls] izkf/kdkj ds v/;{k ;k fdlh vU; lnL; ;k fdlh inkf/kdkjh dks vkns'k esa fofufnZ"V 'krksaZ ,oa lhekvksa ds v/;/khu] ;fn dksbZ gks] viuh mu 'kfDr;ksa ,oa dk;ksZa dks bl vf/kfu;e ds v/khu izR;k;ksftr dj ldsxk ¼/kkjk&22 ds v/khu 'kfDr;ksa dks NksM+dj½ ftls og vko';d le>sA

16- vkns'kksa dk vf/kizek.ku ,oa izkf/kdkj ds vU; fy[krA& izkf/kdkj ds lHkh vkns'k ,oa fu.kZ;] v/;{k ;k bl fufeRr izkf/kdkj }kjk izkf/kd`r fdlh vU; lnL; ds gLrk{kj }kjk vf/kizekf.kr gksxk vkSj izkf/kdkj }kjk fu"ikfnr vU; lHkh fy[kr izkf/kdkj dh vksj ls izkf/kd`r fdlh inkf/kdkjh }kjk vf/kizekf.kr gksxkA

17- ln~Hkko esa dh xbZ dkjZokbZ dk laj{k.kA& izkf/kdkj ;k izkf/kdkj ds fdlh lnL; ;k inkf/kdkjh ;k deZpkjh ij] bl vf/kfu;e vFkok blds v/khu cus fu;e ,oa fofu;e ds vuq'kj.k esa lnHkko iwoZd fd, x, vFkok bl vk'k; ls fd, tkus okys dk;ksZa ds fy, dksbZ okn ;k vfHk;kstu ;k vU; fof/kd dkjZokbZ ugha dh tk;sxhA

18- tCr@vnkokd`r lEifRr dh vfHkj{kk vkSj fuiVkuA&izkf/kdkj }kjk cuk;s x;s fofu;e ds v/;/khu] izkf/kdkj] ,slh fdlh laifRr] tks fof/k ds mica/k ds v/khu tCr dh xbZ gks vFkok izkf/kdkj ds ifjlj

6 बहार गजट (असाधारण), 27 ebZ 2011 esa vnkokd`r iM+h gks] dh [kjhn djus okys O;fDr dks fof/kekU; gd nsdj lqjf{kr vfHkj{kk vkSj fuiVkjk lqfuf'pr djsxkA

19- ljdkj dk izkf/kdkj dks vf/kØkUr djus dh 'kfDrA& ¼1½ ;fn fdlh le; ljdkj dh ;g jk; gks fd&

¼d½ izkf/kdkj bl vf/kfu;e ds mica/kksa ds v/khu vFkok }kjk vf/kjksfir dR̀;ksa vkSj drZO;ksa ds fuoZgu esa vl{ke gS;

¼[k½ bl vf/kfu;e ds v/khu izkf/kdkj ljdkj }kjk fuxZr funs'kksa ds vuqikyu esa ;k bl vf/kfu;e ds mica/kksa ds v/khu ;k }kjk d`R;ksa vkSj drZO;ksa ds fuoZgu esa vuojr pwd dj jgk gS vkSj pwd ds QyLo:i izkf/kdkj dh foRrh; fLFkfr ;k lesfdr tk¡p&pkSdh dk iz'kklu vfu;ferrkvksa ds dkj.k pjejk xbZ gS;

¼x½ ,slh ifjfLFkfr;k¡ fo|eku gSa ftuds dkj.k yksd fgr esa ,slk fd;k tkuk vko';d gS rks ljdkj] jkti= esa vf/klwpuk }kjk] izkf/kdkj dks] vf/klwpuk esa fofufnZ"V vof/k] tks Ng ekg ls vf/kd u gks] ds fy, vf/kØfer dj ldsxhA

¼2½ mi&/kkjk ¼1½ ds v/khu izkf/kdkj dks vf/kØfer djus dh vf/klwpuk izdkf'kr gksus ij& ¼d½ v/;{k ,oa vU; lHkh lnL; vf/kØe.k dh frfFk ls viuk in bl gSfl;r ls fjDr dj nsaxs; ¼[k½ mi&/kkjk ¼3½ ds v/khu tcrd izkf/kdkj dk iquxZBu ugha gks tkrk gS] lHkh 'kfDr;ksa] dk;ksZa ,oa d`R;ksa] ftudk iz;ksx vFkok fuoZgu vf/kfu;e ds izko/kkuksa ds v/khu ;k }kjk izkf/kdkj }kjk vFkok izkf/kdkj ds cnys fd;k tkrk gks] dk iz;ksx ,oa fuoZgu ,sls O;fDr vFkok O;fDr;ksa }kjk fd;k tk;sxk] tSlk ljdkj funsf'kr djs ; vkSj

¼x½ tcrd mi&/kkjk ¼3½ ds v/khu izkf/kdkj dk iquxZBu ugha gks tkrk gS] izkf/kdkj }kjk fu;af=r ,oa LokfeRo okyh lEifRr ljdkj esa fufgr gksxhA

¼3½ mi&/kkjk ¼1½ ds v/khu fuxZr vf/klwpuk esa fofufnZ"V vf/kØe.k vof/k dh lekfIr ij] ljdkj & ¼d½ vf/kØe.k dh vof/k dks Ng ekg ls vuf/kd ,slh vof/k gsrq foLrkfjr dj ldsxh tks og vko';d le>s] vFkok

¼[k½ u;h fu;qfDr }kjk izkf/kdkj dk iquxZBu dj ldsxh vkSj bl fLFkfr esa v/;{k ,oa vU; lnL;] ftUgksaus mi&/kkjk ¼2½ ds [kaM ¼d½ ds v/khu in NksM+k Fkk] fu;qfDr gsrq v;ksX; ugha ekus tk;saxs %

ijUrq] ljdkj] vf/kØe.k dh lekfIr ds iwoZ] fdlh Hkh le;] pkgs mi&/kkjk ¼1½ ds v/khu ewyr% fofufnZ"V vFkok mi&/kkjk ¼1½ ds v/khu foLrkfjr :i esa bl mi&/kkjk ds [kaM ¼[k½ ds v/khu dkjZokbZ dj ldsxhA

¼4½ mi&/kkjk ¼1½ ds v/khu ljdkj vf/klwpuk fuxZr djk,xh ,oa bl /kkjk ds v/khu dh xbZ dkjZokbZ ,oa ,slh dkjZokbZ dh tkus dh ifjfLFkfr;ksa ls lacaf/kr iwjh fjiksVZ ;Fkk'kh?kz fo/kku lHkk esa izLrqr djsxhA 20- funs'kksa dks tkjh djus dh ljdkj dh 'kfDrA& ¼1½ bl vf/kfu;e ds iwoZxkeh izko/kkuksa ij izfrdwy izHkko Mkys fcuk] izkf/kdkj] bl vf/kfu;e ds v/khu vius dÙkZO;ksa ,oa d`R;ksa ds fuoZgu esa] uhfr ds iz'uksa ij] ,sls funs'k ls vkc) gksxk tks le;≤ ij ljdkj }kjk fyf[kr :i esa fn;k tk;:

ijUrq izkf/kdkj dks] bl mi&/kkjk ds v/khu dksbZ funs'k fn, tkus ds iwoZ] ;Fkklk/;] vius fopkjksa dh izLrqfr dk volj fn;k tk,xkA

¼2½ dksbZ iz'u uhfr dk gS vFkok ugha ds laca/k esa ljdkj dk fu.kZ; vfUre gksxkA

¼3½ /kkjk&7 dh mi&/kkjk ¼2½ ds [kaMksa ds v/khu fdlh dk;Z ds fuoZgu gsrq ljdkj] le;≤ ij] izkf/kdkj dks funs'k ns ldsxh vkSj izkf/kdkj ,sls funs'kksa dk vuqikyu djus ds fy, vkc) gksxkA 21- fu;e cukus dh 'kfDrA& ¼1½ bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus ds fy, ljdkj] jkti= esa vf/klwpuk }kjk] fu;e cuk ldsxhA

¼2½ fo'ks"k dj vkSj iwoZxkeh 'kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;e fuEufyf[kr ds fy, micfU/kr fd, tk ldsaxs&

6

⁷

बहार गजट (असाधारण), 27 ebZ 2011 ¼d½ /kkjk&4 dh mi&/kkjk ¼2½ ds v/khu izkf/kdkj ds v/;{k dh ,oa vU; lnL;ksa dh lsok dh vU; 'krsZaA

¼[k½ og jhfr ftl jhfr ls /kkjk&12 dh mi&/kkjk ¼3½ ds [kaM ¼[k½ ds v/khu izkf/kdkj fuf/k fuos'k dj ldsxk;

¼x½ dksbZ vU; fo"k;] tks fofgr fd;k x;k gks vFkok dh tk;A

22- fofu;eksa dks cukus dh 'kfDrA& ¼1½ bl vf/kfu;e ds izko/kkuksa dks izHkkoh cukus gsrq izkf/kdkj] ljdkj dh iwoZ vuqeksnu ls fofu;eksa dks cuk ldsxh] tks bl vf/kfu;e ,oa blds v/khu fufeZr fu;eksa ls vlaxr u gksaA

¼2½ iwoZxkeh 'kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fofu;e fuEufyf[kr ds fy, micaf/kr fd, tk ldsaxs%&

¼d½ izkf/kdkj dh cSBdksa ds le; ,oa LFkku vkSj /kkjk&5 dh mi&/kkjk ¼1½ ds v/khu ,slh cSBdksa esa dksje lfgr dk;Z ds lapkyu esa viuk;h tkusokyh izfØ;k;

¼[k½ /kkjk&6 dh mi&/kkjk ¼2½ ds v/khu izkf/kdkj }kjk fu;qDr fd, x, inkf/kdkfj;ksa ,oa vU; deZpkfj;ksa dh lsok&'kÙksZa vkSj ikfjJfed;

¼x½ mi&/kkjk ¼1½ ds v/khu izkf/kdkj ds lkekU; eqgj ls eqgjcan dh tkusokyh lafonk] vkSj /kkjk&9 dh mi&/kkjk ¼3½ ds v/khu dh tk ldus okyh lafonk dk Qkje ,oa jhfr^; ¼?k½ /kkjk&10 dh mi&/kkjk ¼1½ ds v/khu izkf/kdkj }kjk izHkkfjr gkus okyh Qhl ,oa fdjk;k; ¼M½ [kks;h gqbZ lEifRr dh vfHkj{kk ,oa okilh vkSj /kkjk&18 ds v/khu gdnkj O;fDr dks [kks;h lEifRr dh okilh djokus laca/kh fucZa/ku vkSj 'kÙksZaA

23- fu;eksa] fofu;eksa ,oa vf/klwpukvksa dks fo/kku e.My esa izLrqr fd;k tkukA& bl vf/kfu;e ds v/khu cuk izR;sd fu;e vkSj izR;sd fofu;e vFkok fuxZr vf/klwpuk] ;Fkk'kh?kz fo/kku e.My ds le{k] tcfd ;g pkSng fnuksa dh dqy vof/k ds fy, l= esa gks] ftlesa ,d l= vFkok nks vFkok blls vf/kd mÙkjksÙkj l= lekfo"V gksa] j[kk tk,xk vkSj ;fn Bhd i'pkrorhZ l= ds iwoZ l= vFkok mDr mÙkjksÙkj l=ksa esa fo/kku e.My] ;FkkfLFkfr] fu;e] fofu;e vFkok vf/klwpuk esa ifjorZu djus ds fy, lger gks vFkok blij lger gks fd] ;FkkfLFkfr] fu;e] fofu;e vFkok vf/klwpuk ugha cuk;k tk; vFkok ugha fuxZr dh tk;] rks fu;e] fofu;e vFkok vf/klwpuk dk izHkko blds i'pkr~ dsoy] ;FkkfLFkfr] ifjofrZr :i vFkok vizHkkodkjh :i esa gksxk ;|fi ,slk ifjorZu vFkok ckfrfydj.k bl fu;e] fofu;e vFkok vf/klwpuk ds v/khu iwoZ esa fd, x, fdlh dk;Z dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA 24- dfBukb;ksa dks nwj djus dh 'kfDrA& ¼1½ ;fn bl vf/kfu;e ds izko/kkuksa dks ykxw djus esa dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj] jkti= esa lkekU; vFkok fo'ks"k vkns'k jkti= esa izdkf'kr djds ,sls izko/kku dj ldsxh] tks bl vf/kfu;e ,oa izko/kkuksa ds n`f"Vdks.k ls vlaxr ugha gks vkSj ,slk yxs fd dfBukbZ dks nwj djus ds fy, ;g vko';d vkSj lehphu gS(

ijUrq bl vf/kfu;e ds izkjEHk gksus ds nks o"kksZa dh lekfIr ds i'pkr~ ,slk dksbZ vkns'k ikfjr ugha fd;k tk ldsxkA

¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns'k fo/kku eaMy ds le{k j[kk tk;xkA 25- fooknksa dk fujkdj.kA& /kkjk&7 dh mi&/kkjk ¼2½ esa of.kZr ekeyksa ds lEcU/k esa ;fn dksbZ fookn] fcgkj ljdkj ds lsok&iznkrk foHkkxksa ds chp vFkok tk¡p pkSdh ij lsok vkSj vU; lqfo/kk;sa iznku djusokyh ckgjh ,tsafl;ksa ds chp vFkok lsok&izkIrdrkZ tSls lkekU;tu] ds chp mRiUu gks] rks ,sls fookn izkf/kdkj }kjk U;k;fu.khZr fd, tk,axsA

fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

———

27 ebZ 2011

laŒ ,yŒthŒ&1&09@2011@yst&108— fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 25 ebZ 2011 dks vuqer fcgkj lesfdr tkap pkSdh izkf/kdkj vf/kfu;e] 2011 dk dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

8 बहार गजट (असाधारण), 27 ebZ 2011 [Bihar Act 9, 2011]

THE BIHAR INTEGRATED CHECK-POST AUTHORITY ACT, 2011

AN

ACT

Preamble:- To provide for the establishment of the Integrated Check-Post Authority of Bihar for governing and managing the functioning of Integrated Check-posts for the Department of Commercial Taxes, Environment & Forest, Transport, Excise and Mining, at specified points along the borders of the state of Bihar and other allied matters connected there with or incidental thereto pertaining to the concerned departments.

BE it enacted by the Legislature of the State of Bihar in the sixty-second year of the Republic of India as follows:-

1. Short title, Extent and commencement.— (1) This Act may be called The Bihar Integrated Check Post Authority Act, 2011.

(2) It is applicable to all the Integrated Check-posts set by the Government of Bihar at the border with other neighbouring states of Bihar and all the Integrated Check-posts set by the Government of Bihar within the State.

(3) It shall come into force on such date as the Government may, by notification in the Official Gazette appoint.

2. Definitions.— In this Act, unless the context otherwise requires,-

(a) "Appointed day" means, the date with effect from which, the authority is established under sub-section (1) of section-3, by notification issued by the State and Published in the Official Gazette.

(b) "Authority" means the Integrated Check-Post Authority of Bihar established under sub-section (1) of section-3;

(c) "Chairman" means the Chairman of the Authority appointed under clause (a) of sub-section (3) of section-3;

(d) "Integrated Check-post" means any border posts or any other than border posts, as the State Government may, by notification in the Official Gazette, specify;

(e) "Notification" means a notification published in the Official Gazette of Government of Bihar;

(f) "Prescribed" means prescribed by rules made under this Act;

(g) "Regulations" means regulations made by the Authority under this Act;

(h) "Government" means Government of Bihar;

(i) Words and expressions used and not defined in this Act but defined in the Bihar Value Added Tax Act, 2005, Central Sales Tax Act, Bihar Entry Tax Act, Bihar Excise Act, Bihar Motor Vehicle Rules, Indian Forest Act, 1927, Wild Life (Protection) Act, 1972 and such other Acts that pertain to Forest Conservation and Protection, Bihar Mines and Minerals (Development and Regulation) Act, 1957, Bihar (Minerals Prevention of Illegal Mining, Transportation and Storage) Rules,2003, Bihar Minor Mineral Concession Rule, 1972, Income Tax Act, 1961, Companies Act,1956 or the Rules framed thereunder shall have the meanings respectively assigned to them under those Acts.

3. Constitution of Authority.— (1) Commencing with effect from such date as the Government of Bihar may, by notification appoint, there shall be established, for the purposes of this Act, an Authority to be called the Integrated Check-Post Authority of Bihar. The Finance Department of the Government of Bihar will have administrative control over the said Authority.

(2) The Authority shall be known by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall, by the said name, sue or be sued.

(3) The Authority shall be constituted consisting with the following:-

(a) Principal Secretary, Finance Department, Govt. of Bihar who shall be the ex- officio Chairman of the Authority.

8

⁹

बहार गजट (असाधारण), 27 ebZ 2011

(b) a Member (Planning and Development) and Member (Finance)

(c) not less than two, but not exceeding ten members, Ex-officio, to be appointed by the Government of Bihar amongst the officers, not below the rank of the Head of Department to the Government of Bihar, representing the Departments dealing with Finance, Commercial Taxes, Environment and Forest, Transport, Excise, Mines and Home.

(d) not more than two members appointed by the Government amongst the persons with professional expertise on matters pertaining to operation, administration and facilitation of the check-post.

(e) A Member Secretary-cum-Chief Executive Officer.

(f) not more than two members from trade and industry.

(4) The Authority shall have its head office at Patna, Bihar.

4. Term of Office, conditions of service, etc. of Chairman and other members.— (1) The Chairman and Other members shall be appointed by Government of Bihar and shall hold office for the period specified by the notification .

Provided that the Government may terminate at any time the appointment of Chairman and any member.

(2) The salary and allowances payable to and the other terms and conditions of service of the Chairman and other members shall be such as may be prescribed.

(3) The salary, allowances and other conditions of service of the Chairman or of a member shall not be revised to their disadvantage after their appointment.

(4) A vacancy caused to the office of the Chairman or any other member shall be filled up within a period of three months from the date on which such vacancy occurs.

5. Meetings of the authority.—- (1) The Authority shall meet at such times and places, and shall observe such rules of procedure with regard to the transaction of business at its meetings (including the quorum at such meetings) as may be provided in the Rules.

(2) If for any reason, the Chairman is unable to attend any meeting of the Authority; any other member chosen by members present at the meeting shall preside over the meeting.

6. Officers and other employees of Authority.— (1) For the purpose of proper and effective discharge of its functions under this Act, the Authority shall have the power to avail the services of officers and other employees on deputation from member departments with the approval of government.

(2) Every officer or other employee appointed by the Authority shall be subject to such conditions of service and shall be entitled to such remuneration as may be determined.

(3) All officers and employees of Authority shall, while acting or purporting to act in pursuance of the provisions of this Act or of any rule made there under, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.

7. Functions of Authority.— (1) Subject to the provisions of this Act, the Authority shall have powers to establish and manage the facilities of integrated check-posts for tracking goods and vehicles at designated points along the inter-state borders and within the State of Bihar.

(2) Notwithstanding anything contained in sub-section (1), the Authority may:-

(a) plan, construct and maintain roads, terminals and ancillary buildings in order to ensure the smooth functioning of an integrated check-post, other than National Highways and Railways;

(b) plan, procure, install and maintain communication, security, goods handling and scanning equipment at an integrated check-post;

(c) provide appropriate space and facilities for parking zones, cargo and goods examination yards, warehouses, banks, communication facilities, waiting halls, rest-rooms, telephone facilities, canteen, refreshment stalls, public conveniences, health services and such other services, as may be deemed necessary;

(d) construct residential buildings for its employees as well as residential accommodation for staff deployed at integrated check-posts;

(e) co-ordinate and facilitate the working of agencies, firms and individuals who have been engaged by it for the operation and maintenance of various services

10 बहार गजट (असाधारण), 27 ebZ 2011 and facilities at the integrated check posts in accordance with the respective contractual provisions ,for the time being in force;.

(f) co-ordinate and facilitate the working of various Departments of Government of Bihar, who have been engaged at the integrated check-posts to undertake various activities and discharge duties under respective laws, for the time being in force;

(g) take all such steps as may be necessary or expedient for, or may be incidental to, the exercise of any power or the discharge of any function conferred or imposed on it by this Act;

(h) undertake any other activity at the integrated check post in the best commercial interests of the Authority.

(i) seek assistance of State Police to ensure peace and security at an integrated check-post.

(3) In the discharge of its functions under this section, the Authority may consult such Ministry or Department of the Government of India or of the State Government as it deems necessary, and shall have due regard to the development of integrated check-posts and to the efficiency, economy and safety of such service.

(4) The Authority may exercise, on and from the appointed day all such jurisdiction, powers and authority as were exercisable immediately before that date on any matter in relation to:-

(a) technical compatibility and operational compatibility between various departments of Government of Bihar providing services at the check-posts;

(b) service recipients like general public and services provided by various department /ministry through the integrated check-post;

(c) compatibility between various external service providers and service recipients like government departments operating at the check-post and general public,

(d) cost sharing arrangements between different departments/Ministries

(5) Nothing contained in this section shall be construed as-

(a) authorising the disregard by the Authority of any law for the time being in force, or

(b) authorising any person to institute any proceeding in respect of duty or liability to which the Authority or its officers or other employees would not otherwise be subject to.

8. Assets and liabilities to vest in Authority.— (1) On the date of notification issued under clause (1) of section 3, all such assets, rights, powers, authorities and privileges and such property movable and immovable, real or personal, corporeal or incorporeal, present or contingent, of whatever nature, including lands, buildings, machinery, equipments, works, workshops, cash balances, capital, reserves, reserve funds, investments, tenancies, losses and book debts and all other rights and interests arising out of such property, as immediately before the issue of that notification, were in the ownership or possession of the existing check posts of any of the departments of Government of Bihar, as the State Government may, in such notification, specify, shall vest in the Authority and such vesting shall also be deemed to include all borrowings, liabilities and obligations of whatever kind then subsisting.

(2) The notification under sub-section (1) shall be issued only after the concurrence of the concerned departments of the Government of Bihar, in case where such properties are owned or controlled by such departments.

(3) All contracts, agreements and working arrangements prevailing immediately before the date of notification issued under clause (1) of section-3, shall continue to be enforced.

9. Mode of executing contracts on behalf of Authority.— (1) Subject to the provisions of this section, the Authority shall be competent to enter into and perform any contract necessary for the discharge of its functions under this Act

(2) Every contract on behalf of the Authority shall be made by the Chairman or such officer of the Authority who may be generally or specially empowered in this behalf by the Authority and such contracts as may be specified, in the rules, shall be sealed with the common seal of the Authority;

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बहार गजट (असाधारण), 27 ebZ 2011

(3) Subject to the provisions of sub-section (2), the form and manner in which any contract shall be made under this Act shall be such as may be prescribed.

(4) Any contract which is not in accordance with the provisions of this Act and the rules made there under shall not be binding on the Authority.

10. Power of Authority to charge fees, rent, etc.— The Authority may with the previous approval of Government, determine and charge such fees or rent, not being a statutory levy under any other Act, as may be provided by regulations, separately for each integrated check-post for the parking of vehicles, warehousing of seized goods, or for any other service or facility offered in connection with the operations of the check-post.

12 बहार गजट (असाधारण), 27 ebZ 2011 member authorised by the Authority in this behalf and all other instruments executed by the Authority shall be authenticated by the signature of an officer of the Authority authorised by it in this behalf.

17. Protection of action taken in good faith.— No suit, prosecution or other legal proceeding shall lie against the Authority or any member or any officer or other employee of the Authority for anything which is in good faith done or intended to be done in pursuance of this Act or of any rule or regulation made thereunder.

18. Custody and disposal of confiscated/unclaimed property.— Subject to such regulations as the Authority may make in this behalf, the Authority shall provide for securing the safe custody and disposal of any property thereby giving valid title to the person who has purchased it, which is confiscated under any provision of law or is found unclaimed lying on any premises belonging to the Authority.

19. Power of Government to supersede Authority.-- (1) If, at any time, the Government is of opinion-

(a) that the Authority is unable to discharge the functions and duties imposed on it by or under the provisions of this Act; or

(b) that the Authority has persistently defaulted in complying with any direction issued by the Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act and as a result of default the financial position of the Authority or the administration of an integrated check-post has deteriorated;

(c) that circumstances exist which render it necessary in the public interest so to do, the Government may by notification in the Official Gazette, supersede the Authority for such period, not exceeding six months, as may be specified in the notification.

(2) Upon the publication of a notification under sub-section (1) superseding the Authority-

(a) Chairman and all other members shall, as from the date of supersession, vacate their offices as such;

(b) all the powers, functions and duties which may by or under the provisions of this Act, be exercised or discharged by or on behalf of the Authority, shall until the Authority is reconstituted under sub-section (3), be exercised and discharged by such person or persons as the Government may direct; and

(c) all property owned or controlled by the Authority shall, until the Authority is reconstituted under sub section (3), vest in the Government.

(3) On the expiration of the period of supersession specified in the notification issued under sub-section (1), Government may-

(a) extend the period of supersession for such further term not exceeding six months, as it may consider necessary, or

(b) reconstitute the Authority by fresh appointment and in such case the Chairman and other members who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment:

Provided that the Government may, at any time before the expiration of the period of supersession, whether as originally specified under sub-section (1) or as extended under this sub-section, take action under clause (b) of this sub-section.

(4) The Government shall cause a notification issued under sub-section (1) and a full report of any action taken under this section and the circumstances leading to such action to be laid before the Legislature at the earliest opportunity.

20. Power of Government to issue directions.—(1) Without prejudice to the foregoing provisions of this Act, the Authority shall, in the discharge of its functions and duties under this Act, be bound by such direction on questions of policy as the Government may give in writing to it from time to time;

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बहार गजट (असाधारण), 27 ebZ 2011 Provided that the Authority shall, as far as practicable, be given opportunity to express its views before any direction is given under this sub-section.

(2) The decision of the Government, whether a question is one of policy or not shall be final.

(3) The Government may, from time to time issue directions to the Authority regarding the discharge of any functions by it under the clauses of sub-section (2) of section-7 and the Authority shall be bound to comply with such directions.

21. Power to make rules.— (1) The Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for-

(a) the other conditions of service of Chairman and other members of the Authority under subsection (2) of Section-4;

(b) the manner in which the Authority may invest the funds under clause (b) of sub- section (3) of section-12;

(c) any other matter which is to be, or may be, prescribed.

22. Power to make regulations.— (1) The Authority may, with the previous approval of the Government, make regulations not inconsistent with this Act and the rules made there under for the purpose of giving effect to the provisions of this Act.

(2) Without prejudice to the generality of the foregoing power, such regulations may provide for -

(a) the time and places of meetings of the Authority and the procedure to be followed for transaction of business including the quorum at such meetings under sub-section (1) of section-5;

(b) the conditions of service and the remuneration of officers and other employees to be appointed by the Authority under sub-section (2) of section-6;

(c) the contracts which are to be sealed with the common seal of the Authority under sub-section (1), and the form and manner in which a contract may be made by the Authority under subsection (3) of section-9;

(d) the fees and rent to be charged by the Authority under sub-section (1) of section-10;

(e) the custody and restoration of lost property and the terms and conditions under which lost property may be restored to the persons entitled thereto under section-18.

23. Rules, regulations and notifications to be laid before the Legislature.— Every rule and every regulation made or notification issued under this Act shall be laid, as soon as may be after it is made, before the Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions or the successive sessions aforesaid, Legislature agree in making any modification in the rule, or notification, as the case may be, or agree that the rule, regulation or notification, as the case may be, should not be made or issued, the rule, regulation or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule, regulation or notification.

24. Power to remove difficulties.— (1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by general or special order published in the Official Gazette, make such provisions not inconsistent with the provisions or this Act as appear to it to be necessary or expedient for the removal to the difficulty;

14 बहार गजट (असाधारण), 27 ebZ 2011 between outsourced agencies providing various facilities and services at the check-post or service recipients like general public, such disputes shall be adjudicated by the Authority. By order o f the Governor of Bihar,

VINOD KUMAR SINHA,

Secretary to the Government.

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अधी0क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु5ित। बहार गजट (असाधारण) 239-571+400-ड0ट0पी0।

Website: http://egazette.bih.nic.in

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